REGENT COMPUTRONICS PVT. LTD.

Prakash Kumbhar Appellant

V/S

STATE OF ODISHA Respondents

Referred Judgements :-

SATYABRATA @ SARAT MALLIA AND ANOTHER VS. STATE [REFERRED TO]
SAMI ULLAHA VS. SUPERINTENDENT,NARCOTIC CENTRAL BUREU [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
UMAKANTA PATEL VS. STATE OF ORISSA [REFERRED TO]
THANA SINGH VS. CENTRAL BUREAU OF NARCOTICS [REFERRED TO]
HUSSAIN AND ANOTHER VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]
RABI SAHOO VS. STATE [REFERRED TO]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) In all these petitions made U/s. 439 Cr.P.C., the petitioners have prayed bail for being accused of offences under Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as 'NDPS Act') involving commercial quantity for which bar under Section 37 of NDPS Act is required to be considered.

(2.) As the common question arises in all the above cases, hearing is taken up to consider the submissions of learned counsel for the parties.

(3.) Though several decisions are cited by learned counsel for both the parties, only relevants are referred to contextually to avoid multiplicity.

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PRAKASH KUMBHAR Vs. STATE OF ODISHA

Referred Judgements :-

JUDGEMENT

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