MANJINDER SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this petition, filed under Sec. 482 Cr.P.C., the petitioners have sought the quashing of impugned order dated 24.12.2015 (Annexure -P -2), passed by the learned Judge, Special Court -cum -Additional Sessions Judge, Tarn Taran, vide which an application filed by the Public Prosecutor under Sec. 36 -A(d)(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985, (in short 'the NDPS Act, 1985') for extension of period for submission of report under Sec. 173(2) Cr.P.C. was allowed and thereby the period for presentation of challan was extended by three months.

(2.) Suffice to say that a case bearing FIR No. 64 dated 30.6.2015, under Ss. 21 and 29 of the NDPS Act, 1985, has been registered against the present petitioners at Police Station Valtoha, District Tarn Taran. During the pendency of the proceedings, the said application was filed by the Public Prosecutor, which was allowed, vide order dated 24.12.2015 (Annexure -P -2), passed by the learned Judge, Special Courtcum - Additional Sessions Judge, Tarn Taran.

(3.) I have heard the learned counsel for the petitioners, the learned State counsel and have also carefully gone through the file.