NAVAL SOOD Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of the FIR No. 17 dated 24.01.2008 registered at Police Station Dhariwal, District Gurdaspur under the NDPS Act.

(2.) ON July 10, 2008, this Court, while issuing notice of motion, had rejected this prayer and had restricted the prayer regarding change of investigation. In the reply submitted, it has been stated that charge has been framed against the petitioner and the case was lastly fixed on 11th November, 2008 for prosecution evidence. Therefore, prayer for change of investigation cannot be entertained at this stage.