REGENT COMPUTRONICS PVT. LTD.

NARAYANA Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

EMPEROR V. KWAJA NAZIR AHMED [REFERRED TO]
APREN JOSEPH ALIAS CURRENT KUNJUKUNJU VS. STATE OF KERALA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF RAJASTHAN VS. TARA SINGH [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]

JUDGEMENT

(1.) F.I.R. has been registered against the petitioners and others for the offences punishable under sections 20B of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act"?) in Cr.No.69/2016.

(2.) The petitioners have sought for quashing the F.I.R. mainly on two grounds. First, the respondent ' "Police have not followed the mandatory provisions prescribed in the NDPS Act. Second, the details of the seized material have not been disclosed and hence, the initiation of the proceedings is bad in law.

(3.) I have heard learned counsel for the petitioners and the learned Addl. S.P.P.

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NARAYANA Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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