REGENT COMPUTRONICS PVT. LTD.

SANJAY KUMAR Appellant

V/S

STATE OF H P Respondents

Referred Judgements :-

NAND LAL VS. STATE OF RAJASTHAN [REFERRED TO]
MOHAN LAL VS. STATE OF PUNJAB [REFERRED TO]
BHAGWAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
MEGHA SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
ABDUL RASHID IBRAHIM MANSURI VS. STATE OF GUJARAT [REFERRED TO]
V D ROY VS. STATE OF KERALA [REFERRED TO]
SAJAN ABRAHAM VS. STATE OF KERALA [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
RAJENDER SINGH VS. STATE OF HARYANA [REFERRED TO]
KARAM SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE VS. RAJANGAM [REFERRED TO]
RAJ KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
MOHAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
VARINDER KUMAR VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
STATE OF KERALA VS. RAJESH [REFERRED TO]

JUDGEMENT

(1.) Petitioner has been linked with recovery of 3541 number of intoxicating capsules containing psychotropic substance Tramadol and therefore, is an accused in FIR No. 50/2020 dated 16.4.2020 registered under Sections 21 and 29 of Narcotic Drugs and Psychotropic Substance Act (in short NDPS Act) at Police Station, Paonta Sahib, District Sirmour.

(2.) Instant petition for bail under Section 439 of Code of Criminal Procedure has been preferred on following grounds:

(3.) Facts: The prosecution case is that:-

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SANJAY KUMAR Vs. STATE OF H P

Referred Judgements :-

JUDGEMENT

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