REGENT COMPUTRONICS PVT. LTD.

MANOJKUMAR ASHOK CHHIDDILAL UIKE Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

PAWAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
VARJRAPU SAMBAYYA NAIDU VS. STATE OF ANDHRA PRADESH [REFERRED TO]
JITENDRA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ANJLUS DUNGDUNG VS. STATE OF JHARKHAND [REFERRED TO]
VINOD ALIAS VINYA ALIAS BHOKNYA PATIRAM GAIDHANE VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAN GANESH KRISTAIYYA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) The appellants were tried for offence punishable under Section 20 (b) (ii) (c) read with Section 29 of the Narcotic drugs and Psychotropic Substances Act, 1985.

(2.) The allegation is that they were found in possession of Ganja weighing 51 kgs. , and 700 grams without any permit, licence etc.

(3.) Heard learned Advocate Mr. R. M. Daga for the appellants and learned APP mrs. Khade for the respondent.

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MANOJ KUMAR ALIAS ASHOK Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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