REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

Arvindbhai Bhulabhai Tadavi Respondents

Referred Judgements :-

STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
OM PRAKASH ALIAS BABU VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED TO]
ROHTASH VS. STATE OF HARYANA [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
S. ANIL KUMAR @ ANIL KUMAR GANNA VS. STATE OF KARNATAKA [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) THE present appeal is directed against the impugned judgment and order rendered in Special NDPS Case No. 8/2001 by the Special Judge, Vadodara dated 31st March, 2003 recording acquittal of the respondent -accused.

(2.) THE facts of the case briefly summarized are as follows:

(3.) HEARD learned APP Shri H.L. Jani for the appellant -State and learned advocate, Shri Bhunesh Rupera for the respondent -accused.

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STATE OF GUJARAT Vs. ARVINDBHAI BHULABHAI TADAVI

Referred Judgements :-

JUDGEMENT

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