SOFIQUL ISLAM Vs. NARCOTICS CONTROL OF BUREAU

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned standing counsel for the respondent- NCB.

(2.) In this petition under Sec. 482 of the Cr.P.C., read with Article 227 of the Constitution of India, the petitioner, Md. Sofiqul Islam @ Safiqul Islam has challenged the legality, propriety and correctness of the order dtd. 20/12/2021, passed by the learned Addl. District and Sessions Judge No.2, Kamrup (M) at Guwahati, in NDPS Case No.60/2019.

(3.) It is to be noted here that vide the impugned order dtd. 20/12/2021, the learned Court below has framed charge against the petitioner under Sec. 8(c)/21(c)/22(c)/29 of the Narcotic Drugs and Psychotropic Substance Act, 1985 (here-in-after referred to as 'the NDPS Act').