REGENT COMPUTRONICS PVT. LTD.

PHOOL KUMAR Appellant

V/S

STATE OF DELHI Respondents

Referred Judgements :-

LACHHO QEIR V. STATE [REFERRED TO]
PRADEEP KR. V. STATE [REFERRED TO]
ANOOP JOSHI V. STATE [REFERRED TO]
RAJIV VS. STATE [REFERRED TO]
AMARJIT SINGH V. STATE [REFERRED TO]
SHANKARIYA V. STATE [REFERRED TO]
SHIV RAWAT V. STATE [REFERRED TO]
ABDUL GHAFFAR V. STATE [REFERRED TO]
PREM SINGH V. STATE [REFERRED TO]
MEHNDI HASSAN V. STATE [REFERRED TO]
SAFIULLAH VS. STATE DELHI ADMINISTRATION [REFERRED TO]
NATHIYA VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) SINCE only a short point is involved in this case, I have proceeded to hear the main appeal.

(2.) MY attention has been drawn to primarily two serious violations of the mandatory requirements. Firstly that the CFSL form was not sent when the samples were sent for analysis. Secondly, no report, as contemplated under Section 57 of NDPS Act, was ever submitted to the superior of the I.O. after the search had been completed. The fact of these lapses is confirmed from the original record and it is also not disputed by counsel for the State before me. The requirement of forwarding the CFSL form alongwith the samples has been stressed by this Court and also various other High Courts. A reference in this behalf be made to the following judgements.

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PHOOL KUMAR Vs. STATE DELHI ADMINISTRATION

Referred Judgements :-

JUDGEMENT

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