REGENT COMPUTRONICS PVT. LTD.

Patasho Devi Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

NARCOTICS CONTROL BUREAU VS. KISHAN LAL [REFERRED TO]
BABUA TAZMUL HOSSAIN VS. STATE OF ORISSA [REFERRED TO]
MAQSOODAN V. STATE OF HARYANA [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
UNION OF INDIA VS. SHIV SHANKER KESARI [REFERRED TO]
N R MON VS. NASIMUDDIN [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
LINGARAM KODOPI VS. STATE OF CHHATTISGARH [REFERRED TO]
UNION OF INDIA VS. SANJEEV V. DESHPANDE [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
SUSHILA AGGARWAL VS. STATE [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. PRATEEK SHUKLA [REFERRED TO]

JUDGEMENT

(1.) The petitioner 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.

(2.) In paragraph 12 of the bail petition, the accused declares that she has no criminal antecedents of NDPS offences.

(3.) The police had recovered 32 kilograms of Ganja from Sanjay, who was arrested and during his interrogation made disclosures before the police that they had sold one quital of Ganja to the petitioner which she had destroyed.

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PATASHO DEVI Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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