UNION OF INDIA Vs. VIKASH YADAV & ANR
LAWS(SC)-2019-2-412
SUPREME COURT OF INDIA
Decided on February 04,2019

UNION OF INDIA Appellant
VERSUS
Vikash Yadav And Anr Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) In the present case, accused/respondent no.1 and co-accused are alleged to have committed offences punishable under Sections 8/22, 29 and 30 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short 'the NDPS Act').;


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