REGENT COMPUTRONICS PVT. LTD.

AJAY KUMAR KASHYAP Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

HARI CHARAN KURMI AND ANOTHER V. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB V. BALDEV SINGH [REFERRED TO]
SOMA CHAKRAVARTI V. STATE THROUGH CBI [REFERRED TO]
ROY V.D. V. STATE OF KERALA [REFERRED TO]
JAYENDRA SARASWATHY SWAMIGAL V. STATE OF TAMIL NADU AND OTHERS [REFERRED TO]
STATE (N.C.T. OF DELHI) V. NAVJOT SANDHU @ AFSAN GURU [REFERRED TO]
TOFAN SINGH V. STATE OF TAMIL NADU [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED TO]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED TO]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED TO]
DILAWAR BALU KURANE VS. STATE OF MAHARASHTRA [REFERRED TO]
BHUBONI SAHU VS. KING [REFERRED TO]
ASIM SHARIFF VS. NATIONAL INVESTIGATION AGENCY [REFERRED TO]

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard Sri Daya Shanker Mishra, Senior Counsel, assisted by Sri Abhishek Kumar Mishra and Sri Chandrakesh Mishra, learned counsel for the revisionists, learned A.G.A. for the State-respondent and perused the material available on record.

(3.) The instant criminal revision has been directed against the impugned order dtd. 17/10/2024, passed by learned Ist Additional Sessions Judge, Ghazipur in Criminal Case No. 182 of 2024 (State v. Bhagchand Tanwar and others), under Sec. 8/21 of NDPS Act, whereby the application 24-B, moved by the revisionists with prayer to discharge them from charge under Sec. 8/21 of NDPS Act has been dismissed.

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AJAY KUMAR KASHYAP Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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