AJAY KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned P.P. Perused the material on record.

(2.) By way of this petition under Section 482 Cr. P.C., 1973 the petitioner seeks to challenge the order dated 12.1.2017 passed by learned Chief Judicial Magistrate, Sri Ganganagar in Cr. Case No. 11/2017 whereby whilst taking cognizance for offences under Section 27(B)(ii), 28 and 22(3) of the Drugs and Cosmetic Act, the trial court issued warrant of arrest against him.

(3.) Learned counsel Mr. Bhadu limits his challenge to the impugned order to the extent of warrant of arrest issued against the petitioner and reserves his right to raise all the objections on merits of the case before the trial court at the appropriate stage.