REGENT COMPUTRONICS PVT. LTD.

ALLAH NOOR Appellant

V/S

NARCOTIC CONTROL BUREAU Respondents

Referred Judgements :-

UNION OF INDIA INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. THAMISHARASI:ARIF U PATEL [REFERRED TO]
A K MEHABOOB VS. INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU [REFERRED TO]
ABDUL RASHID VS. STATE OF BIHAR [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
RANJITSING BRAHMAJEETSING SHARMA VS. STATE OF MAHARASHTRA [REFERRED TO]
VASANTHI VS. STATE OF A P [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
STATE OF MAHARASHTRA VS. VISHWANATH MARANNA SHETTY [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]
SURINDER KUMAR KHANNA VS. INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C is for grant of bail to the petitioner in Case No. VIII/32/DZU/2019 registered at Narcotics Control Bureau, R.K. Puram, Delhi for offences under Sections 8(A)/21(C)/23(C)/29 of the NDPS Act.

(2.) The facts, in brief, leading to the filing of the instant petition are as under:

(3.) Heard Mr. C. Mohan Rao, learned Senior Advocate appearing for the petitioner and Mr. Subhash Bansal, learned Senior Standing Counsel appearing for the NCB and perused the material on record.

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ALLAH NOOR Vs. NARCOTIC CONTROL BUREAU

Referred Judgements :-

JUDGEMENT

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