REGENT COMPUTRONICS PVT. LTD.

SURJA RAM Appellant

V/S

STATE OF RAJASTHAN Respondents

Referred Judgements :-

STATE OF M.P. V. MUBARAK ALI [REFERRED TO]
DURAISINGAN AND SENTHIL V. STATE,INSPECTOR OF POLICE [REFERRED TO]
RAJU MUNIM V. STATE OF RAJASTHAN [REFERRED TO]
DILIP V. STATE OF M.P. [REFERRED TO]
BHARTA RAM V. STATE OF RAJASTHAN [REFERRED TO]
PAPPU V. STATE OF RAJASTHAN [REFERRED TO]
DEHAL SINGH V. STATE OF HIMACHAL PRADESH [REFERRED TO]
PATTRIC THOMAS MALLUZO V. STATE OF RAJASTHAN [REFERRED TO]
H N RISHBUD VS. STATE OF DELHI [REFERRED TO]
MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED TO]
MUNNALAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF ANDHRA PRADESH VS. N VENUGOPAL [REFERRED TO]
SAILENDRANATH BOSE VS. STATE OF BIHAR [REFERRED TO]
M G SUMKUNTE VS. STATE OF MYSORE [REFERRED TO]
MUNI LAL VS. DELHI ADMINISTRATION [REFERRED TO]
KHANDU SONU DHOBI VS. STATE OF MAHARASHTRA [REFERRED TO]
A C SHARMA VS. DELHI ADMINISTRATION [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
V D ROY VS. STATE OF KERALA [REFERRED TO]
SUSHIL KUMAR VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. MOHANLAL [REFERRED TO]
STATE OF RAJASTHAN VS. AMAR CHAND [REFERRED TO]
CHHUNNA ALIAS MEHTAB VS. STATE OF M.P. [REFERRED TO]

JUDGEMENT

(1.) The petitioner has preferred this misc. petition under section 482 of Cr.P.C., 1973 for quashing the criminal proceedings against the petitioner pursuant to the charge-sheet No.81/2013 dated 19.09.2013 arising out of FIR No.85/2013 lodged at Police Station Rathanjana, District Pratapgarh for the offence under Section 8/15 NDPS Act,1985.

(2.) Learned counsel for the petitioner submits that the matter is squarely covered by the judgment passed by this Court in Gopalors. v. State of Rajasthan (Criminal misc. Petition No. 3073/2014) decided on 1.09.2017.3. This Court on 1.09.2017 has passed the following order in Gopalors. v. State (Supra):-

(3.) The brief facts of the case as noticed by this Court are that on 10.09.2011, a police team headed by Sub-Inspector Kamal Chand of Police Station Nimbaheda along with other Head Constables and Constables conducted a Nakabandi in which a Maruti Zen Car bearing registration No.MP 09 HB 3330 coming from Neemuch was stopped by Kamal Chand, Sub-Inspector. When the said car did not stop, it was forced to stop and on search in front of independent Motbir, it was revealed that there was a plastic bag containing three polythene bags having contraband weighing 14 kilograms along with two samples of 30 grams each separately. And the remaining articles and samples were sealed. All the four petitioners were arrested and given a notice under Section 52 of the NDPS Act. Six persons were taken to the police station where a case No.552/2011 for the offence under Section 8/18 of the NDPS Act was registered and the seized articles were deposited in the Malkhana. The petitioners have been charge-sheeted for the offences under Sections 8/188/25 of the NDPS Act. The criminal trial is going on after registration of criminal case No.22/2012."

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SURJA RAM Vs. STATE OF RAJASTHAN

Referred Judgements :-

JUDGEMENT

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