REGENT COMPUTRONICS PVT. LTD.

Gokul Raj Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

LT COL S J CHAUDHARY VS. STATE DELHI ADMINISTRATION [REFERRED TO]
R D SAXENA VS. BALARAM PRASAD SHARMA [REFERRED TO]
N G DASTANE VS. SHRIKANT S SHIVDE [REFERRED TO]
MOHAMMAD KHALID VS. STATE OF WEST BENGAL [REFERRED TO]
SHIV COTEX VS. TIRGUN AUTO PLAST P LTD [REFERRED TO]
GEORGE FRIER GRAHAME VS. ATTORNEY-GENERAL, FIJI [REFERRED TO]
VINOD KUMAR VS. STATE OF PUNJAB [REFERRED TO]
DOONGAR SINGH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) This Original Petition (Crl.) is one filed under Article 227 of the Constitution of India and the petitioner is the 3 rd accused in S.C.No.82/2021 on the files of the Narcotic Drugs and Psychotropic Substances Act Special Court (Additional Sessions Court-IV), Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor appearing for the State.

(3.) In this petition the petitioner seeks the following reliefs:

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GOKUL RAJ Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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