- (1.) This application under Article 227 of the Constitution of India is directed against two orders dated 16.11.99 and 14.12.99 passed by the 3rd Additional District and Sessions Judge, Howrah fixing production of the petitioners in Court on 28th December, 1999 and 1st Janaury, 2000 in total non-compliance of the provisions of laws.
(2.) The present petitioners along with two others were made accused in a case being T.R. No. 9 of 1999 (Crime No. 8/NCB/CAL/99) which is now pending for commencement of trial in the Court of 3rd Additional District and Sessions Judge, Howrah. Charges have already been framed by the learned Judge for commission of offences under sections 21, 29, 31, 31A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "the said Act"). Cognizance of the offence was taken on the basis of the petitioner of complaint lodged by one Ranjit Kumar Dutta, Intelligence Officer, Narcotic Control Bureau, Eastern Zonal Unit.
(3.) Both the petitioners were arrested in connection with the instant case on 1st May, 1999 and since then they as in custody.;