MANOJ KUMAR GARG, J. - (1.) The instant Crl. Revision petitions have been filed by the petitioners against the same order dated 24.05.2016 passed by learned Special Judge, NDPS Act Cases, Pratapgarh on Final Negative Report no.112/2006 by which the learned Judge took cognizance against the accused petitioner Dadu @ Nahru for offence under Section 8 / 21 and 8 / 29 of the NDPS Act and against the accused-petitioner Kailashi Devi for offence under Section 8 / 25 of NDPS Act and issued arrest warrant against them.
(2.) Learned counsel for the petitioner submits that there is no evidence on record for taking cognizance against the accused- petitioners for the aforesaid offence. The learned Trial court has committed grave error in passing the impugned order, therefore, the impugned order may be quashed and set aside.
(3.) Heard the learned counsel for the petitioners as also the learned Public Prosecutor and perused the impugned order.;