REGENT COMPUTRONICS PVT. LTD.

BHUPENDER SINGH Appellant

V/S

NARCOTIC CONTROL BUREAU Respondents

Referred Judgements :-

DALIP SINGH @ DEEPA VS. STATE OF PUNJAB [REFERRED TO]
MAYURESH NANDKUMAR PUROHIT VS. KAUSHIK MANNA AND ANOTHER [REFERRED TO]
SHERU VS. NARCOTICS CONTROL BUREAU [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. MAHABOOB ALAM [REFERRED TO]
SURINDER SINGH ALIAS SHINGARA SINGH VS. STATE OF PUNJAB [REFERRED TO]
RATAN KUMAR VISHWAS VS. STATE OF U P [REFERRED TO]
UNION OF INDIA VS. RATTAN MALLIK [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]
UNION OF INDIA VS. K.A.NAJEEB [REFERRED TO]
THE STATE (GNCT OF DELHI) NARCOTICS CONTROL BUREAU VS. LOKESH CHADHA [REFERRED TO]

JUDGEMENT

(1.) The issue at hand is the consideration for suspension of sentence in cases under the Narcotics Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the 'Act'). Sec. 37 of the Act is reproduced herein below:-

(2.) It must, however, be noted that the preceding Sec. 36 of the Act sets the tone as follows:-

(3.) One essential factual aspect which has to be noticed is the numerical data relating to the disposal and pendency of appeals under the Act. This Bench vide order dtd. 5/10/2021 directed the registry to provide year wise details of the pending appeals under the Act. The following information has been provided by the Registry in tabular form:-

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BHUPENDER SINGH Vs. NARCOTIC CONTROL BUREAU

Referred Judgements :-

JUDGEMENT

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