REGENT COMPUTRONICS PVT. LTD.

A.K.SHEORAN Appellant

V/S

AMAR SANG Respondents

Referred Judgements :-

HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFFERED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFFERED TO]
LT COMMANDER PASCAL FERNANDES VS. STATE OF MAHARASHTRA [REFFERED TO]
LT COMMANDER PASCAL FERNANDES VS. STATE OF MAHARASHTRA [REFFERED TO]
LAXMIPAT CHORARIA VS. STATE OF MAHARASHTRA [REFFERED TO]
ABDUL RASHID VS. STATE OF BIHAR [REFFERED TO]
JASBIR SINGH VS. VIPIN KUMAR JAGGI [REFFERED TO]

JUDGEMENT

(1.) This judgment shall dispose of Crl.Rev.P.437/1997 and

(2.) These revision petitions seek to challenge the order dated 2nd August, 1997 of the Additional Sessions Judge in SC No. 15/1989, whereby the learned Judge has dismissed the application filed by the Narcotics Control Bureau (for short "the N.C.B.) under Section 307 Cr.P.C. and has declined to grant pardon to Amar Sang, the accused.

(3.) The case of the prosecution as noted by the Additional Sessions Judge is as under:

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A K SHEORAN Vs. AMAR SANG

Referred Judgements :-

JUDGEMENT

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