REGENT COMPUTRONICS PVT. LTD.

Farish Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

NATIONAL INSURANCE COMPANY LIMITED VS. PRANAY SETHI [REFERRED TO]
UNION OF INDIA VS. AJAY KUMAR SINGH @ PAPPU [REFERRED TO]
STATE OF KARNATAKA VS. SRI DARSHAN [REFERRED TO]
VIHAAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
M/S. A.P. ELECTRICAL CORPORATION VS. THE TEHSILDAR [REFERRED TO]
KASIREDDY UPENDER REDDY VS. STATE OF ANDHRA PRADESH [REFERRED TO]
VIHAAN KUMAR VS. STATE OF HARYANA [REFERRED TO]
PRABIR PURKAYASTHA VS. STATE(NCT OF DELHI) [REFERRED TO]
PANKAJ BANSAL VS. UNION OF INDIA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
NATHU VS. STATE OF UTTAR PRADESH [REFERRED TO]
NARCOTICS CONTROL BUREAU VS. MOHIT AGGARWAL [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. N.J. Dutta, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned standing counsel for the respondents.

(2.) By filing this application under Article 226 of the Constitution of India, the petitioner, namely, Md. Farish, son of Late Wahid Ali, resident of village- Sangaiypham Part-II, under P.S. and District- Thoubal, Manipur, has prayed to release him in connection with NDPS Case No. 12/2025. Prosecution case, in brief :

(3.) A final complaint dtd. 22/10/2024, was filed by the Narcotic Control Bureau, Guwahati Zonal Unit (hereinafter referred to as "NCB-GZU" for short), before the Court of District and Sessions Judge, Kamrup (Metro). The said case was registered as NDPS Case No. 140/2024, and put up before the Court of the learned Special Judge (NDPS), Guwahati, on 23/4/2024.

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FARISH Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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