REGENT COMPUTRONICS PVT. LTD.

Surinder Kumar Khanna Appellant

V/S

Intelligence Officer Directorate Of Revenue Intelligence Respondents

Referred Judgements :-

KASHMIRA SINGH VS. STATE OF MADHYA PRADESH [REFERRED TO]
HARICHARAN KURMI JOGIA HAJAM VS. STATE OF BIHAR [REFERRED TO]
STATE VS. NALINI [REFERRED TO]
KANHAIYALAL VS. UNION OF INDIA [REFERRED TO]
EMPEROR VS. LALIT MOHAN CHUCKERBUTTY [REFERRED TO]
TOFAN SINGH VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Special Leave to Appeal granted.

(2.) This appeal challenges the correctness of Judgment and Order dated 21.12016 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Appeal No.798 of 2014 by which the High Court affirmed the conviction of the appellant for the offences punishable under Section 21(c) read with Section 29 of The Narcotic Drugs and Psychotropic Substances Act, 1985 ('NDPC Act', for short).

(3.) According to the Prosecution:-

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SURINDER KUMAR KHANNA Vs. INTELLIGENCE OFFICER DIRECTORATE OF REVENUE INTELLIGENCE

Referred Judgements :-

JUDGEMENT

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