REGENT COMPUTRONICS PVT. LTD.

JAYENDRAGIRI ANANDGIRI GOSWAML Appellant

V/S

NARCOTICS CONTROL BUREAU Respondents

Referred Judgements :-

SAPTAWNA V. STATE OF ASSAM [REFERRED TO]
SUAIBO INONI CASSAMA V. UNION OF INDIA [REFERRED TO]
KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
DIRECTORATE OF ENFORCEMENT VS. DEEPAK MAHAJAN [REFERRED TO]
ROSHAN BEEVI VS. JOINT SECRETARY TO THE GOVERNMENT OF TAMIL NADU PUBLIC DEPARTMENT LAW AND ORDER [REFERRED TO]

JUDGEMENT

(1.) Applicant is accused No. 8 in n. D. P. S. Case No. 23 of 2001 and the applicant is charged with an offence under Section 29 of the N. D. P. S. Act.

(2.) The interesting question which falls for consideration before this Court is : whether detention of the applicant after 13-12-2000 is illegal on account of breach of the provisions of Section 57 of the Criminal procedure Code and is in violation of Article 22 (2) of the Constitution of India

(3.) Brief facts are as under :-

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JAYENDRAGIRI ANANDGIRI GOSWAMI Vs. NARCOTICS CONTROL BUREAU

Referred Judgements :-

JUDGEMENT

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