MUKESH KUMAR Vs. STATE OF M.P.
LAWS(SC)-2014-12-38
SUPREME COURT OF INDIA (FROM: CHHATTISGARH)
Decided on
December 12,2014
MUKESH KUMAR
Appellant
VERSUS
STATE OF M.P.
Respondents
Cited Judgements :-
SONU VS. STATE OF PUNJAB [LAWS(P&H)-2015-8-540] [REFERRED]UNION TERRITORY OF CHANDIGARH VS. RAJU [LAWS(P&H)-2015-7-534] [REFERRED]
BHARAT SAUD AND OTHERS VS. STATE OF PUNJAB [LAWS(P&H)-2017-12-69] [REFERRED TO]
HARJEET VS. STATE OF HARYANA [LAWS(P&H)-2017-12-211] [REFERRED TO]
SAHIB SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2017-9-132] [REFERRED TO]
VIKRAMJIT SINGH LADDI VS. STATE OF PUNJAB [LAWS(P&H)-2017-11-299] [REFERRED TO]
FRANK VS. STATE OF PUNJAB [LAWS(P&H)-2020-2-114] [REFERRED TO]
RAJINDER SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2019-9-332] [REFERRED TO]
DALJIT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2021-12-99] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This appeal by special leave has been preferred against the final judgment and order dated 28th October, 2013 of the High Court of Chattisgarh at Bilaspur in Criminal Appeal No.1788 of 1997.
(3.)The appellant has been convicted under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.2,000/- , in default, to further undergo rigorous imprisonment for two months.
(2.)This appeal by special leave has been preferred against the final judgment and order dated 28th October, 2013 of the High Court of Chattisgarh at Bilaspur in Criminal Appeal No.1788 of 1997.
(3.)The appellant has been convicted under Section 20(b)(ii)(B) of the Narcotic Drugs and Psychotropic Substances Act, 1985 and sentenced to undergo rigorous imprisonment for six months and to pay a fine of Rs.2,000/- , in default, to further undergo rigorous imprisonment for two months.
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