RAJENDER SINGH Vs. NARCOTICS CONTROL BUREAU

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking quashing of the complaint No. 22/2006 titled 'State (Narcotics Control Bureau) v. Rajender Singh and others' filed by Narcotics Control Bureau, Delhi under Section 8(c), 9A, 25A, 29, 22 and 30 of the NDPS Act.

(2.) PRESENT petition has been filed on 10th December, 2008. Charge against the petitioner was framed on 17th January, 2007. The order framing charge read as under :

(3.) AFTER having stated the material portion, on which arguments have been addressed, it will be pertinent to notice the brief facts of the case.