REGENT COMPUTRONICS PVT. LTD.

SULEMAN Appellant

V/S

STATE Respondents

Referred Judgements :-

KRISHAN LAL V. STATE [REFERRED TO]
S. KASI V. STATE [REFERRED TO]
TARA SINGH VS. STATE [REFERRED TO]
NARANJAN SINGH NATHAWAN VS. STATE OF PUNJAB [REFERRED TO]
RAM NARAYAN SINGH VS. STATE OF DELHI [REFERRED TO]
A K GOPALAN M M CHERIYAN VS. GOVERNMENT OF INDIA [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
UDAY MOHANLAL ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAKESH KUMAR PAUL VS. STATE OF ASSAM [REFERRED TO]

JUDGEMENT

(1.) The present Revision Petition has been filed, to set aside the order dtd. 5/5/2022, passed by the Learned Trial Court, North District, Rohini Courts, Delhi, wherein Default Bail of the Petitioner, under Sec. 167(2) Cr.P.C. was dismissed by the learned Trial Court. Facts of the Case

(2.) The brief facts leading to the present petition are as under:

(3.) It is stated by the learned Counsel for the petitioner that the charge sheet is incomplete without FSL Report, since the IO does not know whether the substance recovered is actually a banned substance under Ss. 21 and 29 of the NDPS Act.

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SULEMAN Vs. STATE

Referred Judgements :-

JUDGEMENT

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