REGENT COMPUTRONICS PVT. LTD.

Basanth Balram Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
UNION OF INDIA INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. THAMISHARASI:ARIF U PATEL [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
SARIJA BANU A JANARTHANI ALIAS JANANI VS. STATE OF [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
V K ASOKAN VS. STATE OF KERALA [REFERRED TO]
STATE OF RAJASTHAN VS. PARMANAND [REFERRED TO]
SK RAJU @ ABDUL HAQUE @ JAGGA VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) These applications are filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are the accused Nos.1 and 2 in Crime No. 35 of 2018 of the Excise Range Office, Peermade, registered under Sections 22(c), 8(c), 20(b)(ii)A and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for brevity, 'NDPS Act'). They were arrested in connection with the aforesaid crime on 9.10.2018.

(3.) The brief facts, which led to the registration of the above crime, can be recapitulated as follows:-

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BASANTH BALRAM Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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