UNION OF INDIA Vs. DULICHAND

JUDGEMENT

(1.) Today, the matter comes up on an application filed by the respondent accused Dulichand for sending back the record of the case to the learned trial Court, as the respondent is in custody since the year 2006. With the consent of the parties, the revision petition itself has been heard finally.

(2.) By way of this revision petition, the Union of India, Central Narcotics Bureau, challenging the order dated 23.1.2009 passed by the learned Special Test memo and report of Govt. Opium and Alkoloid Works, Neemuch is Judge, N.D.P.S. Cases, Udaipur, whereby the application filed by the petitioner for taking on record the test memo and the report of the DRI has been rejected.

(3.) Learned counsel for the respondent submits that he does not have any objection to the documents in question being taken on record.