REGENT COMPUTRONICS PVT. LTD.

CHHOTEY LAL Appellant

V/S

U.O.I. Respondents

Referred Judgements :-

KHET SINGH VS. UNION OF INDIA [REFERRED TO]
SUMIT TOMAR VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
RAJESH JAGDAMBA AVASTHI VS. STATE OF GOA [REFERRED TO]
DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
UNION OF INDIA VS. MOHANLAL [REFERRED TO]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. BALJINDER SINGH [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
THAN KUNWAR VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA THROUGH NARCOTICS CONTROL BUREAU, LUCKNOW VS. MD. NAWAZ KHAN [REFERRED TO]

JUDGEMENT

(1.) Since the above two bail applications of the accused-applicants pertain to common recovery, therefore, I am deciding these bail applications by a common judgment.

(2.) Heard Sri Anuj Dayal, learned counsel for applicants and Sri Akhilesh Kumar Awasthi, learned counsel for the N.C.B. and perused the record.

(3.) Applicants seek bail in Case Crime No.03 of 2020, under Ss. 8(C)/18/29 of Narcotic of Drug and Psychotropic Substances Act, 1985, Police Station N.C.B., District Lucknow, during the pendency of trial. Facts in Brief:-

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CHHOTEY LAL Vs. U.O.I.

Referred Judgements :-

JUDGEMENT

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