REGENT COMPUTRONICS PVT. LTD.

Padmdhar Singh Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GUNWANTLAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED TO]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
GURBAX SINGH VS. STATE OF HARYANA [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
DHARAMPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
UNION OF INDIA VS. PRATEEK SHUKLA [REFERRED TO]
THE STATE (GNCT OF DELHI) NARCOTICS CONTROL BUREAU VS. LOKESH CHADHA [REFERRED TO]
UNION OF INDIA THROUGH NARCOTICS CONTROL BUREAU, LUCKNOW VS. MD. NAWAZ KHAN [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.G.A. for the State.

(2.) By means of the present bail application, the applicant seeks bail in Case Crime No. 77 of 2024, under Sec. 8/20 of Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as "NDPS Act") and 307/34 IPC, Police Station- Atarra, District- Banda, during the pendency of trial.

(3.) The prosecution story as unfolded from the First Information Report (FIR) is that alleged Contraband (Ganja), which has been recovered from the applicant and other coaccused is 60 kgs. from Honda City bearing registration No.UP90 Y4801. The sample was sent for chemical analysis.

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PADMDHAR SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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