REGENT COMPUTRONICS PVT. LTD.

H. S. Arun Kumar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

SIGMA PHARMACEUTICALS (AUSTRALIA) PTY LTD VS. WYETH [REFERRED TO]
QUEBEC RAILWAY,LIGHT,HEAT & POWER CO. VS. VANDRY [REFERRED TO]
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [REFERRED TO]
RAO SHIV BAHADUR SINGH VS. STATE OF VINDHYA PRADESH [REFERRED TO]
J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED TO]
UNION OF INDIA VS. HANSOLI DEVI [REFERRED TO]
KERALA STATE SCIENCE AND TECHNOLOGY MUSEUM VS. RAMBAL COMPANY [REFERRED TO]
ARUN KUMAR VS. UNION OF INDIA [REFERRED TO]
E MICHEAL RAJ VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
HIRA SINGH AND ANOTHER VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel.

(2.) The issue in this reference is whether the combined weight of the L.S.D. and the blotter or just the weight of the pure L.S.D. is relevant to determine the small or commercial quantity and the consequent punishment under the NDPS Act, 1985.

(3.) Hitesh Hemant Malhotra vs. State of Maharashtra, 2020 SCC online Bom. 3581 delivered by S. K.Shinde, J. holds that only the weight of the Pure L.S.D. matters. In Narcotics Control Bureau vs. Anuj Keshwani and anr., 2021 SCC OnLine Bom 4548 Revati Mohite Dere, J. holds that the combined weight of the blotter impregnated with L.S.D. is determinative in such matters.

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H. S. ARUN KUMAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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