REGENT COMPUTRONICS PVT. LTD.

Jayakrishna Bag Appellant

V/S

STATE OF ORISSA Respondents

Referred Judgements :-

STATE OF ORISSA V. DAMODAR PENTIA AND GORA PENTIA [REFERRED TO]
BANKA V. STATE [REFERRED TO]
RABI SAHOO V. STATE [REFERRED TO]
NARAHARI DAS V. STATE [REFERRED TO]
SACHI BEWA ALIAS SABITRI BEWA V. THE STATE OF ORISSA [REFERRED TO]
STATE OF PUNJAB V. BALBIR SINGH [REFERRED TO]
STATE VS. CAPTAIN JAGJIT SINGH [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
H H MAHARAJADHIRAJA MADHAV RAO JIVAJI RAO SGINDIA BAHADUR OF GWALIOR H H MAHARAJADHIRAJA MAHARANA SHRI BHAGWAT SINGHJI BAHADUR OF UDAIPUR COL H H BRARBANS SARAMAUR RAJA I RAJAGAN SIR PRATAP SINGH MALVENDRA BAHADUR COL RAJA SURINDER SINGH BAHADUR VS. UNION OF INDIA [REFERRED TO]
BABU SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA INTELLIGENCE OFFICER NARCOTICS CONTROL BUREAU VS. THAMISHARASI:ARIF U PATEL [REFERRED TO]
MANGAL HEMRUM VS. STATE OF ORISSA [REFERRED TO]
RAO HARNARAIN SINGH SHEOJI SINGH VS. STATE [REFERRED TO]
K N JOGLEKAR VS. EMPEROR [REFERRED TO]
STATE VS. SURENDRANATH MOHANTY [REFERRED TO]

JUDGEMENT

(1.) In the above cases the petitioners move for bail for alleged offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short, the 'Act').

(2.) THE collective voice of the petitioner's counsel in all these cases and other cases of similar nature manifests in their devoutness in human dignity and liberty, when Mr. Deepak Mishra, learned counsel for one of the petitioners as a prelude to his argument leferred to the sying of atrick Henery 'give me liberty or give me death' quoted by one of the learned Judges of this Court in the case of Mangal Hembram v. State of Orissa reported in 53 (1982) CLT 259.

(3.) THEREFORE , liberty of free movement can be curtailed in a given case but through legal procedure alone. We may, therefore, examine whether release of the petitioners on bail should be allowed as claimed by them.

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JAYAKRISHNA BAG Vs. STATE OF ORISSA

Referred Judgements :-

JUDGEMENT

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