GURVINDER SINGH @ GOGI SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Misc. Petition under Section 482 Cr.P.C. has been filed against the order dated 24.10.2013 passed in Cr. Case No. 22/2012 by which the application for grant of time for argument filed by the petitioner was dismissed.

(2.) The short facts of the case are that the petitioner is facing trial in Cr. Case No. 22/2012 for the offence under Section 8/15 of the NDPS Act. During the course of trial, the petitioner filed an application to grant time for final arguments but it has been rejected.

(3.) The contention of the learned counsel for the petitioner is that opportunity of hearing should be given to him. His further contention is that if counsel for the accused was not ready to argue the matter it was court's duty to provide Amicus Curiae and hence the impugned order be quashed.