REGENT COMPUTRONICS PVT. LTD.

Sarabjit Singh Alias Chabbi Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

NAGENDRA V. KING-EMPEROR [REFERRED TO]
HUSSAINARAKHATOON IV VS. HOME SECRETARY STATE OF BIHAR PATNA [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
EMPEROR VS. HLHUTCHINSON [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) The jurisdiction of this Court under Sec. 483 BNSS, has been invoked for grant of regular bail to the petitioner in case FIR No. 10, dtd. 4/2/2024, under Ss. 15 of NDPS Act, 1959 (Sec. 29 of NDPS Act added later on), registered at Police Station Julkan, District Patiala.

(2.) Facts

(3.) Contentions:

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SARABJIT SINGH ALIAS CHABBI Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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