SHRI AMIT AGRAWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of filing the instant miscellaneous petition, challenge has been made to the very submission of supplementary complaint dtd. 23/4/2021 in the Court of learned Special Judge (NDPS Cases), Jaipur Metropolitan-I, Jaipur.

(2.) Heard learned counsel for the parties.

(3.) What is emanating from the record that earlier for the same set of accusations and substance, at the behest of the same complainant, a criminal complaint came to be submitted in the Court of learned Judge, NDPS Act Cases, Jaipur on 21/2/2021. In pursuance of the proceedings undertaken in that complaint, the learned Judge on 15/3/2021 issued warrant of arrest against the petitioners.