REGENT COMPUTRONICS PVT. LTD.

SATISH KUMAR Appellant

V/S

STATE Respondents

Referred Judgements :-

SATYA NARAIN MUSADI VS. STATE OF BIHAR [REFERRED TO]
K VEERASWAMI VS. UNION OF INDIA [REFERRED TO]
ANIL SARAN VS. STATE OF BIHAR [REFERRED TO]
ADALAT PRASAD VS. ROOPLAL JINDAL [REFERRED TO]
SUBRAMANIUM SETHURAMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
POPULAR MUTHIAH VS. STATE [REFERRED TO]
EVEREST ADVERTISING PRIVATE LIMITED VS. STATE GOVERNMENT OF NCT OF DELHI [REFERRED TO]
DINESH DALMIA VS. C B I [REFERRED TO]
TAJ SINGH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]

JUDGEMENT

(1.) The petitioners, Teeka Ram (petitioner in CRL.REV.P. 739/2023) and Satish (petitioner in CRL.REV.P. 727/2023) have filed the present petitions under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 ( 'CrPC') challenging the orders dtd. 7/6/2022 and 23/3/2023 passed by the learned Additional Sessions Judge, Special Judge, NDPS, Patiala House Courts, New Delhi in SC No. 468/2022 captioned State v. Firoz Alam & Ors.

(2.) The learned ASJ by the orders dtd. 7/6/2022 and 23/3/2023 had dismissed the application for default bail of the petitioners filed under Sec. 167(2) of the CrPC read with Sec. 36A of the Narcotics Drugs and Substances Act, 1985 (hereafter 'NDPS Act').

(3.) Briefly stated, the facts relevant for adjudication of the present petitions are as under:

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SATISH KUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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