REGENT COMPUTRONICS PVT. LTD.

VINAY KUMAR MISHRA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [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]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF RAJASTHAN VS. JAG RAJ SINGH @ HANSA [REFERRED TO]

JUDGEMENT

(1.) The instant pre-trial bail application has been moved by the applicant who has been charged under Sections 8/20/29/60 (3) of the Narcotic Drugs & Substances Act (hereinafter referred to as NDPS Act), P.S. NCB, Lucknow.

(2.) Heard Sri A.P. wasthi, learned counsel for the Narcotics Control Bureau.

(3.) The facts giving rise to the instant bail application are that as per the prosecution case, it is alleged that on the basis of information given by the Zonal Director of Narcotics Control Bureau to the complainant that Ganja in huge quantity is being transported hidden in a concealed cavity in Truck No. UP 44 T 1781 and is moving from Chhatisgarh and would be reaching Faizabad via Akbarpur Road between 4:00 PM to 6:00 PM on 17.11.2019.

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VINAY KUMAR MISHRA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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