REGENT COMPUTRONICS PVT. LTD.

Anita Alias Neetu Appellant

V/S

STATE OF UT CHANDIGARH Respondents

Referred Judgements :-

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]
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 14 of the bail petition, the accused declares that he has no criminal antecedents of NDPS offences.

(3.) The police had recovered intoxicant's from the petitioner's possession.

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ANITA ALIAS NEETU Vs. STATE OF UT CHANDIGARH

Referred Judgements :-

JUDGEMENT

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