P.K.LOHRA,J. - (1.) Instant Criminal Misc. Petition is filed by accused-petitioner with the prayer to quash entire proceedings in Criminal Original Case No.492/2014, pending before Chief Judicial Magistrate, Nagaur (for short, 'learned trial Court').
(2.) The facts, in brief, giving rise to this petition are that a complaint is filed against petitioner before learned trial Court for offence under Sections 16(1)(a), 17(c), 17-B(d), 17-B(e), 18(a) (i), 18(a)(vi), 18(c), 18-(A), 18-B, 22(1) (cca) read with Section 65(5), 27(a), 27(d), 28, 28-A and 22(3) of the Drugs and Cosmetics Act, 1940. Learned trial Court took cognizance against the petitioner for offence punishable under Sections 27(a), 27(d), 28, 28-A and 22(3) of the Drugs and Cosmetics Act, 1940 and issued summons for securing his attendance.
(3.) While arguing the matter, learned counsel for the petitioner has abandoned the prayer for quashment of proceedings and sought limited indulgence of the Court that in case petitioner appears before the learned trial Court then learned trial Court may be directed to accept his bail bonds for releasing him on bail. In support of his contention, learned counsel for the petitioner has placed reliance on a decision of this Court in case of Anil Sogani and Anr. v. State of Rajasthan : 2013(1) Cr.L.R. (Raj.) 455.;