REGENT COMPUTRONICS PVT. LTD.

SHIV KUMAR Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
STATE OF MADHYA PRADESH VS. KAJAD [REFERRED TO]
SAMI ULLAHA VS. SUPERINTENDENT NARCOTIC CENTRAL BUREAU [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
UNION OF INDIA VS. SANJEEV V. DESHPANDE [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

JUDGEMENT

(1.) Proceedings of this matter have been taken-up for final hearing through video conferencing.

(2.) The accused/applicants have moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing them on regular bail during trial in connection with Crime No.115/2018, registered at Police Station Charama, Distt. North Bastar Kanker for the offence punishable under Section 20(b) of the Narcotic Drugs and Psychotropic Substances Act , 1985 (for short, 'the NDPS Act ').

(3.) Case of the prosecution, in brief, is that 40.630 Kgs. of Ganja has been recovered from the possession of the applicants.

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SHIV KUMAR Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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