REGENT COMPUTRONICS PVT. LTD.

Riyaz Alam Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

UNION OF INDIA VS. RATTAN MALLIK ALIAS HABUL [REFERRED TO]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
MADAN LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PAWAN KUMAR [REFERRED TO]
THANKGOD AFAM EZEME VS. B D GOEL [REFERRED TO]
SK RAJU @ ABDUL HAQUE @ JAGGA VS. STATE OF WEST BENGAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Gopeshwar Sahai Bisaria, learned counsel for the applicant, Mr. Narendra Deo Rai, learned Special Public Prosecutor (Narcotics).

(2.) I have gone through the material on record.

(3.) The instant bail application has been filed by the applicant- Riyaz Alam respectively with a prayer to enlarge them on bail in Case Crime No. 05 of 2017, under Section 8/20 N.D.P.S. Act, Police Station- Central Narcotic Bureau, Bareilly, District-Bareilly, during the pendency of the trial.

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RIYAZ ALAM Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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