REGENT COMPUTRONICS PVT. LTD.

Muhammed Ameen Appellant

V/S

NARCOTIC CONTROL BUREAU Respondents

Referred Judgements :-

UNION OF INDIA VS. SHIV SANKAR KESARI [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
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]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. KAMLA MILLS LIMITED [REFERRED TO]
SARIJA BANU A JANARTHANI ALIAS JANANI VS. STATE OF [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. PARMANAND [REFERRED TO]
STATE OF H P VS. SUNIL KUMAR [REFERRED TO]

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicants herein are accused Nos.2 and 3 in O.R. No. 6 of 2019 of the Narcotics Control Bureau, Cochin ("NCB" for short) registered under Section 8 (c) r/w. Section 22 (c), 23 (c), 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act , 1985 ("NDPS" Act for short).

(3.) The factual backdrop as outlined from the case records made available by the prosecuting agency are as follows:-

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MUHAMMED AMEEN Vs. NARCOTIC CONTROL BUREAU

Referred Judgements :-

JUDGEMENT

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