REGENT COMPUTRONICS PVT. LTD.

Dinesh Kumar @ Billa Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

MUNICIPAL CORPORATION OF GREATER MUMBAI AND ANOTHER V. KAMLA MILLS LTD [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. JAGAN NATH ASHOK KUMAR [REFERRED TO]
GUJARAT WATER SUPPLY AND SEWERAGE BOARD VS. UNIQUE ERECTORS GUJARAT PRIVATE LIMITED [REFERRED TO]
NARCOTICS CONTROL BUREAU VS. KISHAN LAL [REFERRED TO]
UNION OF INDIA VS. MERAJUDDIN [REFERRED TO]
BABUA TAZMUL HOSSAIN VS. STATE OF ORISSA [REFERRED TO]
CUSTOMS NEW DELHI VS. AHMADALIEVA NODIRA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [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]
SATPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]

JUDGEMENT

(1.) The petitioner, who is under arrest from 22nd May 2020, for selling 209 capsules to the main accused Rakesh Kumar, from whose possession the Police had recovered the same on 17th Mar 2020, has come up before this Court seeking bail.

(2.) Based on a First Information Report (FIR), the police arrested the petitioner, in FIR No. 52 of 2020, dated 17.3.2020, registered under Sections 22 & 29-61-85 of the NDPS Act, in Police Station Dharamshala, District Kangra, Himachal Pradesh, disclosing cognizable and non-bailable offenses.

(3.) Earlier, the petitioner filed a petition under Section 439 CrPC before Special Judge-II, Kangra at Dharamshala, HP. However, vide order dated 16.6.2020, the Court dismissed the petition, because in the opinion of the Court, the Petitioner could not cross the rigors of S. 37 of NDPS Act.

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DINESH KUMAR @ BILLA Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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