REGENT COMPUTRONICS PVT. LTD.

NIRMAL SINGH Appellant

V/S

STATE OF HARYANA 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]
SAMI ULLAHA VS. SUPERINTENDENT NARCOTIC CENTRAL BUREAU [REFERRED TO]
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR VS. UNION OF INDIA [REFERRED TO]
SUMIT MEHTA VS. STATE OF N.C.T. OF DELHI [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) On being named by the co- accused in his custodial interrogation as the seller of the contraband, the petitioner, apprehending arrest for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) as per the FIR captioned above had come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 10 of the bail application, the accused declares the following criminal antecedents:

(3.) The police had recovered 10 kgs of poppy husk from Gurmel Singh, who during his interrogation named Ranjeet Singh as its seller, who further disclosed that the petitioner had sold the poppy.

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NIRMAL SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

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