AMBALAL Vs. STATE

JUDGEMENT

(1.) The instant revision petition has been preferred by the accused-petitioners Ambalal, Radheyshyam and Chhogalal for assailing the order dtd. 31/10/2018 passed by learned Special Judge, NDPS Cases No.2, Chittorgarh in Sessions Case No.46/2014 (47/2008) whereby charges were framed against the accused petitioners for the offences punishable under Sec. 8/18 of the NDPS Act and Ss. 211 and 120-B of the IPC.

(2.) Previously by order dtd. 4/7/2014, the trial court had framed charges against the petitioners for offence under Sec. 8/29 of the NDPS Act. The said order was challenged by the petitioners by filing a revision (No. 1280/2014) which came to be decided by order dtd. 22/5/2015 and the order dtd. 4/7/2014 was quashed and set aside in the following manner:-

(3.) In furtherance to such direction, the trial court re-heard the arguments advanced by learned defence counsel and learned Public Prosecutor and passed the order dtd. 31/10/2018 framing charges against the petitioners in the above terms.