REGENT COMPUTRONICS PVT. LTD.

Abdul Salik Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

RABI PRAKASH VS. THE STATE OF ODISHA [REFERRED TO]
TARUN KUMAR VS. ASSISTANT DIRECTOR,DIRECTORATE OF ENFORCEMENT [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
BALBIR KAUR VS. STATE OF PUNJAB [REFERRED TO]
NIRANJAN HEMCHANDRA SASHITTAL VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
HIRA SINGH AND ANOTHER VS. UNION OF INDIA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NARCOTICS CONTROL BUREAU VS. MOHIT AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioners. Also heard Ms. S.H. Bora, learned Addl. P.P. for the State.

(2.) By this bail application filed under Sec. 439 Cr.P.C., the petitioners, namely, (i) Abdul Salik, and (ii) Abdul Fatta, who are in custody since their arrest on 8/5/2022, in connection with Patharkandi P.S. Case No. 130/2022 under Sec. 21(C)/25/29 of the NDPS Act, 1985, is praying for bail. The said case is being tried as Karimganj Special (NDPS) Case No.74/2022.

(3.) It may be mentioned at the outset that in this application, the name of petitioner no. 2 is Abdul Fatta. In B.A. No. 3415/2023, his name is Abdul Fattha, but in the TCR, his name is written as Abdul Fattah.

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ABDUL SALIK Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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