DHAN SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel, Ms Sutapa Sanyal, for the petitioner and learned Special Public Prosecutor, Mr M Haloi, for the CBI.

(2.) This application has been filed under Ss. 397/401 of the Code of Criminal Procedure, 1973 (CrPC, for short), read with Article 227 of the Constitution of India, read with Sec. 482 CrPC.

(3.) Sri Dhan Singh will hereinafter be referred to as the applicant or the petitioner. The petitioner has prayed for setting aside the case being CR Case No. 6/1996, in connection with GR Case No. 413/1994, arising out of Tezpur PS Case No. 211/1994, corresponding to CBI Case No. RC-6/1999-SIU, XI-CBI/New Delhi dtd. 29/10/1999, based on Charge Sheet No. 6/2000 (21/10/2000), under Sec. 20(b)/25/29, read with Sec. 8 of the NDPS Act, 1985 pending in the Court of learned Special Judge, Sonitpur, Tezpur, and with prayer to release the petitioner from custody. An alternate prayer was made to expedite the disposal of CR Case No. 6/1996, arising out of GR Case No. 413/1994 or any such order or directions