S.BARMAN ROY, J. - (1.) Both these matters are being disposed of by this common judgment as they arise out of the same case between the same parties.
(2.) By the application being C.R.R. 2582/97 u/S. 482, Cr. P.C. petitioner has prayed for quashing the cognizance taken by the Ld. Special Judge, 24-Parganas (South) in Special Case No. 6(5) 97 u/Ss. 21/29 of the Narcotic Drugs and Psychotrophic Substances Act.
(3.) By C.R.A.N. 1015/97 u/S. 482, Cr. P.C., petitioner being the State of West Bengal has prayed for review of the order dated 8-8-97 passed by another Division Bench of this Court by which accused/O. P. was granted bail pending trial of the aforesaid case. This application has been filed by the State pursuant to some directions issued by the Apex Court by order dated 13-11-97 in S.L.P. (Cri) No. 3356/97.;