REGENT COMPUTRONICS PVT. LTD.

SARATH RAJ Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. ABDULLA [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA VS. JITENDRA GIRI [REFERRED TO]

JUDGEMENT

(1.) This is the fifth application for regular bail filed by the 2nd accused in crime No.117/2023 of Kollengode Police Station, Palakkad, where the accused alleged to have committed offence punishable under Sec. 22(c) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act' hereinafter).

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) I have perused the relevant documents form part of the case diary produced by the learned Public Prosecutor and the report of the Investigating Officer.

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SARATH RAJ Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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