Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicant.
(2.) HEARD learned A.G.A. for the State. Vide order dated 28.05.1998 another Bench of this Court had issued notice and stayed the further proceedings arising out of Case Crime No. 286 of 1997 (State v. Saurabh) under Section 18/20 N.D.P.S. Act, 1985, Police Station Bharthana, District Etawah, pending before learned Chief Judicial Magistrate, District Etawah.
(3.) COUNTER affidavit on behalf State has been filed but no rejoinder affidavit has been filed till date.;