REGENT COMPUTRONICS PVT. LTD.

Navinkumar Pandu Jatot Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SHARADCHANDRA VINAYAK DONGRE AND OTHERS VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNIL VASANTRAO PHULBANDE AND ANOTHER VS. STATE OF MAHARASHTRA [REFERRED TO]
CENTRAL BUREAU OF INVESTIGATION VS. R S PAI [REFERRED TO]
DINESH DALMIA VS. C B I [REFERRED TO]
MATCHUMARI CHINA VENKATAREDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
BALAJI S O VASANTRAO SUWARNKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
ROHINI MAHAVIR GODSE VS. STATE OF MAHARASHTRA [REFERRED TO]
D Y PATIL EDUCATIONAL ACADEMY VS. DIRECTOR OF TECHNICAL EDUCATION [REFERRED TO]
RAFAEL PALAFOX GARCIA VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. MEHAL SINGH [REFERRED TO]
NARENDRA KUMAR AMIN VS. CBI [REFERRED TO]

JUDGEMENT

(1.) The applicants in all these applications are seeking bail in connection with C.R. No. 528 of 2019 registered with Baramati Taluka Police Station, Pune on 19/6/2019 for offences punishable under Ss. 20(b) and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short "NDPS Act").

(2.) The case of the prosecution is as follows :-

(3.) The applicants preferred applications for bail under Sec. 167(2) of Cr.P.C. on 5/12/2019, on the ground that charge-sheet is filed without C.A. report. It is incomplete charge-sheet and the appellants are entitled to be released on bail under Sec. 167(2) of Cr.P.C. The applications were rejected by order dtd. 05/12/2019.

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NAVINKUMAR PANDU JATOT Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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