BAJRANG SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties through video conferencing.

(2.) By way of filing supplementary affidavit, the Union of India through Director, Narcotic Control Bureau, Patna has been impleaded, as opposite party no. 2.

(3.) The present application has been filed for quashing of order dtd. 14/12/2020 passed by learned Additional Sessions Judge - III, Gaya in NDPS Case No. 71 of 2019, arising out of Barachatti P.S. Case No. 570 of 2019 for the offence punishable under Ss. 22 / 22 of the N.D.P.S. Act, whereby the application filed on behalf of the petitioner for release of 280 pieces of iron plates has been rejected.