REGENT COMPUTRONICS PVT. LTD.

REKHA RANI Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]

JUDGEMENT

(1.) A woman under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 CrPC seeking bail on the ground that the rigours of S. 37 of NDPS Act do not apply.

(2.) In paragraph 9 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The police had allegedly unaccounted money from the petitioner which is believed to be the proceeds of drug money.

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REKHA RANI Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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