REGENT COMPUTRONICS PVT. LTD.

Jeenat Bee Appellant

V/S

STATE OF M.P. Respondents

Referred Judgements :-

GULAM MOHIUDDIN V. STATE OF U.P. AND K. [REFERRED TO]
KISHANLAL V. STATE OF M.P. [REFERRED TO]
MST. PHOOL KUNWARBAI V. STATE OF M.P. [REFERRED TO]
STATE OF PUNJAB V. DHARMINDAR KUMAR @ KAKA [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. THAMISHARASI:ARIF U PATEL [REFERRED TO]

JUDGEMENT

(1.) HEARD Shri A. H. Khan, Counsel for the applicant with Shri Sanjay Sharma, Advocate, Shri G. Desai, G. A., for prosecution.

(2.) CONSIDERED case diary.

(3.) SHRI A. H. Khan argued that there should be material on record to come to conclusion that the applicant was in exclusive possession of house where narcotic drug was found and should be in exclusive possession of Narcotic Drugs. He placed reliance on the judgments of this Court in following cases:

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JEENAT BEE Vs. STATE OF M.P.

Referred Judgements :-

JUDGEMENT

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