REGENT COMPUTRONICS PVT. LTD.

Talim Khan Appellant

V/S

INTELLIGENCE OFFICER Respondents

Referred Judgements :-

SHERU VS. NARCOTICS CONTROL BUREAU [REFERRED TO]
ABDUL REHMAN ANTULAY VS. R S NAYAK [REFERRED TO]
RAMA MURTHY VS. STATE OF KARNATAKA [REFERRED TO]
J.C. KHANNA VS. STATE OF HARYANA [REFERRED TO]
DALER SINGH VS. STATE OF PUNJAB [REFERRED TO]
GURIA SWAYAM SEVI SANSTHAN VS. AFJAL AND ANOTHER [REFERRED TO]
RAFIQ QURESHI VS. NARCOTIC CONTROL BUREAU EASTERN ZONAL UNIT [REFERRED TO]
GURDEV SINGH VS. STATE OF PUNJAB [REFERRED TO]
BUDHIYARIN BAI VS. STATE OF CHATTISGARH [REFERRED TO]

JUDGEMENT

(1.) This application is filed under Sec. 389 (2) of Cr.P.C. by the applicant seeking suspension of sentence imposed on him by the Judge, Special Court, Ludhiana in NDPS case CIS No. NDPS-224 vide decision dt.9/10/2019 convicting him under Sec. 15(c) of the NDPS Act, 1985 (for short'the Act') for a period of 12 years and also to pay fine of Rs.1.00 lakh.

(2.) The applicant had challenged the said judgment in CRA-D-932-2019 in this Court. This Court had admitted the Appeal on 4/11/2019 and had stayed the recovery of fine during the pendency of the Appeal.

(3.) Notice in the application for suspension of sentence was issued on 26/4/2022.

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TALIM KHAN Vs. INTELLIGENCE OFFICER

Referred Judgements :-

JUDGEMENT

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