REGENT COMPUTRONICS PVT. LTD.

Ragini Dwivedi Appellant

V/S

STATE OF KARNATAKA Respondents

Referred Judgements :-

MEHBOOB ALI AND ANOTHER VS. STATE OF RAJASTHAN [REFERRED TO]
NANDINISATPATHY VS. P L DANI [REFERRED TO]
STATE OF RAJASTHAN VS. BHUP SINGH [REFERRED TO]
STATE OF GUJARAT VS. MOHAMMAD ATIK [REFERRED TO]
STATE OF PUNJAB VS. BALDEV SINGH [REFERRED TO]
UNION OF INDIA VS. RAM SAMUJH [REFERRED TO]
SUPDT NARCOTICS CONTROL BUREAU CHENNAI VS. R PAULSAMY [REFERRED TO]
VAMAN NARAIN GHIYA VS. STATE OF RAJASTHAN [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
SYED ABDUL ALA VS. NARCOTIC CONTROL BUREAU [REFERRED TO]
UNION OF INDIA VS. NIYAZUDDIN SK & ANR. [REFERRED TO]
JUSTICE K. S. PUTTASWAMY (RETD) VS. UNION OF INDIA [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
SERIOUS FRAUD INVESTIGATION OFFICE VS. NITTIN JOHARI [REFERRED TO]

JUDGEMENT

(1.) All these criminal petitions are disposed of by a common order as they arise out of an FIR registered in Cr. No. 109/2020 by the Cottonpet Police Station and being investigated by Central Crime Branch, Bengaluru, in relation to offences punishable under sections 21, 21(c), 27(b), 27(A) and 29 of Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPS Act' for short) read with section 120B of Indian Penal Code.

(2.) Criminal Petitions 4934/2020, 5158/2020 and 5362/2020 are filed under section 438 of the Code of Criminal Procedure ('the Code' for short); the petitioners are accused Nos.1, 10 and 8 respectively. Criminal Petitions 5389/2020, 5162/2020 and 5194/2020 are filed under section 439 of the Code and the petitioners are accused Nos. 2, 14, and 4 respectively.

(3.) Brief account of the events culminating into registration of FIR and all these bail petitions being filed are :

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RAGINI DWIVEDI Vs. STATE OF KARNATAKA

Referred Judgements :-

JUDGEMENT

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