LAWS(RAJ)-2001-1-67

ARIF KHAN Vs. CENTRAL BUREAU OF NARCOTICS

Decided On January 25, 2001

ARIF KHAN Appellant

V/S

CENTRAL BUREAU OF NARCOTICS Respondents

Referred Judgements :-

KISHAN SINGH VS. STATE OF RAJASTHAN [REFERRED TO]
BHAGWAN LAL VS. STATE OF RAJASTHAN [REFERRED TO]
PRADEEP KUMAR JAIN VS. STATE OF RAJASTHAN [REFERRED TO]
C.N. RUDRA MURTHY VS. K. BARKATULLAH KHAN [REFERRED TO]
NARESH J SUKHAWANI VS. UNION OF INDIA [REFERRED TO]
STATE OF MAHARASHTRA VS. DAMU S O GOPINATH SHINDE [REFERRED TO]
M T KHAN VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]

JUDGEMENT

(1.) THIS is a revision petition against the charge which has been levelled against the petitioner.

(2.) I have heard learned counsel for the petitioner and learned counsel for the Central Bureau of Narcotics.

(3.) CONSEQUENTLY, the revision petition is allowed and the charge framed against the petitioner is hereby quashed. .

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