REGENT COMPUTRONICS PVT. LTD.

Varinder Singh Sandhu Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

CENTRAL BUREAU OF INVESTIGATION SPECIAL INVESTIGATION CELL 1 NEW DELHI VS. ANUPAM J KULKARNI [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY DUTT VS. STATE [REFERRED TO]
UDAY MOHANLAL ACHARYA VS. STATE OF MAHARASHTRA [REFERRED TO]
SANJAY KUMAR KEDIA ALIAS SNAJAY KEDIA VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU [REFERRED TO]
SADHWI PRAGYNA SINGH THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. HASSAN ALI KHAN [REFERRED TO]
SAYED MOHD. AHMED KAZMI VS. STATE, GNCTD [REFERRED TO]
UNION OF INDIA VS. NIRALA YADAV @ RAJA RAM YADAV @ DEEPAK YADAV [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of Criminal Revision No.54 of 2015 & CRM-M No.6530 of 2015 as the point in issue raised in both the cases is whether the petitioners are entitled to statutory bail under Section 167(2) of the Code of Criminal Procedure read with Section 36-A(4) of the Narcotic Drugs and Psychotropic Substances Act, 1985

(2.) Before we dwell upon the legal issue, a brief reference to the relevant facts of both the cases may be made. CRR-54-2015 (Varinder Singh Sandhu vs. State of Punjab)

(3.) The petitioner is a co-proprietor in M/s Mefro Organic Ltd. a pharmaceutical industry, set up in the Industrial Area at Tahliwala, District Una (HP). He is stated to be a Non-Resident Indian.

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VARINDER SINGH SANDHU Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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