REGENT COMPUTRONICS PVT. LTD.

Ikrar Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF RAJASTHAN VS. PARMANAND AND ANOTHER [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
ALI MUSTAFFA ABDUL RAHMAN MOOSA VS. STATE OF KERALA [REFERRED TO]
MOHINDER KUMAR VS. STATE PANAJI GOA [REFERRED TO]
SAIYAD MOHAMMAD SAIYAD UMAR SAIYAD VS. STATE OF GUJARAT [REFERRED TO]
KAMLESHKUMAR ISHWARDAS PATEL UNION OF INDIA OTHERS UNION OF INDIA HANSABEN JAYANTILAL SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF PUNJAB VS. JASBIRSINGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED TO]
STATE OF PUNJAB VS. LABH SINGH [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]

JUDGEMENT

(1.) The case is taken up in the revised call.

(2.) This criminal appeal Under Sec. 374 (2) Cr.P.C. against the judgement and order dtd. 29/7/2002 passed by Learned Special Judge, B.D.P.S.Act, Lucknow in criminal case no. 650 of 1991 Under Sec. 8/21/29 N.D.P.S. Act, challaned by C.B. Mohd. Ikrar and other Vs. Union of India by which the appellants have been convicted for 6 years R.I. and fine of Rs.25000.00 each with stipulate default

(3.) Considering the report of the Chief Judicial Magistrate, Barabanki dtd. 5/3/2024, the appeal in respect of appellant No.1-Ikrar has already been abated vide order dtd. 3/7/2024. Thus, the present appeal is decided on merit in respect of appellant No.2-Sushail.

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IKRAR Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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