REGENT COMPUTRONICS PVT. LTD.

Chandra Shekhar Prasad Sah Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [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]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER MUMBAI VS. KAMLA MILLS LIMITED [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
ANIL KUMAR YADAV VS. STATE (NCT) OF DELHI & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA THROUGH NARCOTICS CONTROL BUREAU, LUCKNOW VS. MD. NAWAZ KHAN [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Pal Singh Yadav, learned counsel for the applicants and Mr. Digvijay Nath Dubey, learned counsel for the DRI and also perused the material placed on record.

(2.) Since the above three bail applications of the accused- applicants pertain to common recovery, therefore, I am deciding all these applications by a common judgement.

(3.) By means of the present applications, the applicant, Chandra Shekhar Prasad Sah (in C.M.B.A. No.4961 of 2019), Baijnath Prasad Sah Kanoo (in C.M.B.A. No.4952 of 2019) and Krishna Kumar (in C.M.B.A. No.4934 of 2019) seek bail in Complaint Case No.01 of 2017, under Ss. 8(c)/20(b)(iii)(c)/25 of Narcotic Drugs and Psychotropic Substances Act, Police Station- D.R.I. Lucknow, District- Lucknow, during the pendency of trial.

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CHANDRA SHEKHAR PRASAD SAH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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