REGENT COMPUTRONICS PVT. LTD.

MD ALIMUDDIN Appellant

V/S

STATE OF ASSAM Respondents

Referred Judgements :-

CHRISTIE AND ANR. VS. LEACHINSKY [REFERRED TO]
PRESIDENT OF INDIA VS. MADHU LIMAYE [REFERRED TO]
MEHRUNISSA VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHAMMAD ZAKIR VS. DELHI ADMINISTRATION [REFERRED TO]
JOGINDER KUMAR VS. STATE OF UTTAR PRADESH [REFERRED TO]
NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
PANKAJ BANSAL VS. UNION OF INDIA [REFERRED TO]
PRABIR PURKAYASTHA VS. STATE(NCT OF DELHI) [REFERRED TO]
JASEELA SHAJI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Y. S. Mannan, learned counsel for the petitioner. Also heard Mr. M. P. Goswami, learned Additional Public Prosecutor for the State respondent.

(2.) This is an application under Sec. 483 of the BNSS, 2023 praying for grant of bail to the accused/petitioner, who has been arrested in connection with NDPS Case No. 136/2024, arising out of STF P.S. Case No. 15/2023, under Ss. 22(C)/29 of the NDPS Act, pending before the Court of learned Special Judge, Kamrup(M), Guwahati.

(3.) Scanned copy of the case record has already been received and I have perused the same.

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MD ALIMUDDIN Vs. STATE OF ASSAM

Referred Judgements :-

JUDGEMENT

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