REGENT COMPUTRONICS PVT. LTD.

STATE OF U P Appellant

V/S

KALLOO Respondents

Referred Judgements :-

GULBAR HUSAIN VS. STATE OF ASSAM [REFERRED TO]
GIRIJANANDINI DEVI VS. BIJENDRA NARAIN CHOUDHARY [REFERRED TO]
STATE OF KARNATAKA VS. HEMAREDDY ALIAS VEMAREDDY [REFERRED TO]
STATE OF RAJASTHAN VS. SOHAN LAL [REFERRED TO]
NARAYANA MENON ALIAS MANI VS. STATE OF KERALA [REFERRED TO]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED TO]
GIRJA PRASAD VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAM VEER SINGH [REFERRED TO]
LUNARAM VS. BHUPAT SINGH [REFERRED TO]
MOOKKIAH VS. STATE, REP. BY THE INSPECTOR OF POLICE [REFERRED TO]
VINOD KUMAR VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) This appeal challenges the judgment of Trial Court dated 27.4.2000 acquitting the respondent against the charges under Section 8/21 N.D.P.S. in connection with Crime Case No. 29 of 1998 which was committed to the sessions and was tried as Sessions Trial No. 24 of 1998.

(2.) Service as per Chief Judicial Magistrate but the accused has not appeared before this Court and on the submission made by learned Counsel for the State proposed to hear the matter as this Court after admitting the matter from 2000 to till date.

(3.) The learned Judge has acquitted the accused as according to the Court below there was absence of proper procedure being followed.

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STATE OF U P Vs. KALLOO

Referred Judgements :-

JUDGEMENT

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