REGENT COMPUTRONICS PVT. LTD.

PARWATABAI W/O GOKULPRASAD YADAV Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

UKHA KOLHE VS. STATE OF MAHARASHTRA [REFERRED TO]
BIR SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. SAMBHU SONKAR [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
JITENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. KULDEEP SINGH [REFERRED TO]
BASHEER ALIAS N P BASHEER VS. STATE OF KERALA [REFERRED TO]
VINOD ALIAS VINYA ALIAS BHOKNYA PATIRAM GAIDHANE VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAN GANESH KRISTAIYYA VS. STATE OF MAHARASHTRA [REFERRED TO]
HANMANTU GANGARAM BADAWAT VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The Appellant is accused in Special Criminal Case No. 22 of 1997 for offence under Section 20 (b) (ii) A of the Narcotic Drugs & Psychotropic Substances Act.

(2.) Police Inspector Mr. Pawade ordered to raid the house of the accused on getting secret information on 29th May, 1997.

(3.) Police Sub-Inspector Tighare conducted the raid in presence of Police Inspector Mr. Pawade, Panch witnesses and Lady Police Constable Buckle No. 4222 . Sushila.

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PARWATABAI Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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