REGENT COMPUTRONICS PVT. LTD.

Pavan Kumar Agrawal Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

TAYLOR VS. TAYLOR [REFERRED TO]
NAZIR AHMAD VS. KING EMPEROR [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
KHET SINGH VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. AZADI BACHAO ANDOLAN [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
STATE OF KERALA VS. KURIAN ABRAHAM PVT LTD [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
MAKHAN SINGH VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. MOHANLAL & ANR. [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Ankit Agarval Advocate, the learned Counsel for the applicant and Sri Krishna Agarawal Advocate, the learned counsel representing the Central Bureau of Narcotics (which will hereinafter be referred to as 'C.B.N.').

(2.) The instant application has been filed seeking release of the applicant on bail in C.B.N. Case Crime No. 04 of 2021, under Ss. 21/22/25/28/30/35 of Narcotic Drugs and Psychotropic Substances Act, 1985 (which will hereinafter be referred to as ''the Act'), Police Station C.B.N. New Delhi.

(3.) On 26/10/2021, the officers of C.B.N. had conducted a search at the premises of M/s G. M. Traders and it is alleged that various narcotic and psychotropic drugs were recovered from the premises and the applicant was arrested from the premises.

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PAVAN KUMAR AGRAWAL Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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