MANOJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred against the order dtd. 30/6/2021 passed by learned Special Judge, NDPS Cases No.1, Chittorgarh in Criminal Misc. Case No.233/2021 (Sessions Case No.15/2021), whereby the application filed by the petitioner under Sec. 91 Cr.P.C. was rejected.

(3.) Learned counsel for the petitioner submits that the controversy involved in the case is akin to the one decided by this Court vide judgment dtd. 6/7/2021 in S.B. Crl. Misc. Petition NO.1910/2021 (Kapil vs. State), which reads as follows :-