REGENT COMPUTRONICS PVT. LTD.

SUSHIL SHARMA Appellant

V/S

STATE OF SIKKIM Respondents

Referred Judgements :-

DURAND DIDIER VS. CHIEF SECRETARY UNION TERRITORY OF GOA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
SAIYAD MOHAMMAD SAIYAD UMAR SAIYAD VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
BECKODAN ABDUL RAHIMAN VS. STATE OF KERALA [REFERRED TO]
STATE OF RAJASTHAN VS. RAM CHANDRA [REFERRED TO]
RAMESH CHANDRA AGRAWAL VS. REGENCY HOSPITAL LTD [REFERRED TO]
DEHAL SINGH VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
JARNAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
SULTAN SINGH VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) The NDPS Act, 1985 has been enacted to consolidate and amend the law relating to narcotic drugs; to make stringent provisions for control and regulations of operations relating to narcotic drugs and psychotropic substances; to implement the provisions of the International Convention on Narcotic Drugs and Psychotropic Substances and for matters connected therewith.

(2.) Although the NDPS Act, 1985 was applicable in Sikkim; the State however faced further challenges of abuse of prescription drugs and other substances which do not fall within the definition of drugs like eraz-ex, polish etc. As per the statement of object and reasons of the Sikkim Anti Drugs Bill, 2006:

(3.) The Sikkim Anti Drugs Act, 2006 (SADA, 2006) sought to:

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SUSHIL SHARMA Vs. STATE OF SIKKIM

Referred Judgements :-

JUDGEMENT

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