REGENT COMPUTRONICS PVT. LTD.

BALBIR SINGH Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

HIRA SINGH V. UNION OF INDIA [REFERRED TO]
HIRA SINGH V. UNION OF INDIA [REFERRED TO]
POORAN MAL SHRI HANUMAN PERSHAD GANERWALA JAGAT RAM MAGO RAMJI DAS SHARMA VS. DIRECTOR OF INSPECTION INVESTIGA TION NEW DELHI:DIRECTOR OF INSPECTION NEW DELHI:SHRI R N LIMAYA:SHRI R N LIMAYA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
SAIYAD MOHAMMAD SAIYAD UMAR SAIYAD VS. STATE OF GUJARAT [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. PIRTHI CHAND [REFERRED TO]
DEEP KUMAR VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioner incarcerated for violating the above-mentioned provisions of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act) per the FIR captioned above, on the allegations of possessing 1300 tablets containing DIPHENOXYLATE HYDROCHLORIDE, has come up before this Court under Sec. 439 CrPC seeking bail.

(2.) In paragraph 15 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The petitioner contends that the pre-trial incarceration would cause an irreversible injustice to the petitioner and family.

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BALBIR SINGH Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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