REGENT COMPUTRONICS PVT. LTD.

Anav Jain Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

ARJUN SINGH VS STATE OF HARYANA [REFERRED TO]
SOHAN SINGH VS STATE OF PUNJAB AND OTHERS [REFERRED TO]
MADHAVRAO JIWAJIRAO SCINDIA VS. SAMBHAJIRAO CHANDROJTRAO ANGRE [REFERRED TO]
SHAM SUNDER VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
HAMIDA VS. RASHID ALIAS RASHEED [REFERRED TO]
NOOR AGA VS. STATE OF PUNJAB [REFERRED TO]
R KALYANI VS. JANAK C MEHTA [REFERRED TO]
BHOLA SINGH VS. STATE OF PUNJAB [REFERRED TO]
THANA SINGH VS. CENTRAL BUREAU OF NARCOTICS [REFERRED TO]
PARBATBHAI AAHIR @ PARBATBHAI BHIMSINHBHAI KARMUR VS. STATE OF GUJARAT [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.177 dtd. 25/4/2022, registered under Sec. 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (in short'the NDPS Act') at Police Station Rai, District Sonepat and all other consequential proceedings arising therefrom.

(2.) In pursuance to the notice of motion order, learned counsel for the State has filed a status report along with certain documents, which are taken on record.

(3.) Brief facts of the case as set up by the petitioner are that the petitioner is a young Entrepreneur, who has set up a Company by the name of M/s. Hemp Global Private Limited, in order to manufacture Ayurvedic/Unani/Siddha medicines and it took 03 years to complete all formalities.

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ANAV JAIN Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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