REGENT COMPUTRONICS PVT. LTD.

PRIYANKA SINGH Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
B SINGH VS. UNION OF INDIA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
JACOB MATHEW VS. STATE OF PUNJAB [REFERRED TO]
STATE OF KARNATAKA VS. PASTOR P RAJU [REFERRED TO]
LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
STATE OF TELANGANA VS. HABIB ABDULLAH JEELANI & ORS. [REFERRED TO]
XYZ VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard fnally with consent.

(2.) This Petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure ( for short 'CrPC) takes an exception to the FIR no. 576 of 2020 registered at Bandra police station, Mumbai for ofences punisable under Section 420, 464, 465, 466, 474, 468, 306, 120B, read with 34 of Indian Penal Code and Sections 8(C) , 21, 22A, 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short ' NDPS Act').

(3.) The Petitioners pray for quashing of the FIR on the following set of facts.

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PRIYANKA SINGH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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