REGENT COMPUTRONICS PVT. LTD.

INTELLIGENCE OFFICER Appellant

V/S

Shamoon Ahmed Sayed Respondents

Referred Judgements :-

R. SREEKANTH V. THE DIVISIONAL COMMISSIONER,BANGALORE DIVISION,BANGALORE [REFERRED TO]
SHRISHAIL NAGESHI PARE VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF PUNJAB VS. BALBIR SINGH [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. JAI LAL [REFERRED TO]
STATE OF HARYANA VS. JARNAIL SINGH [REFERRED TO]
RITESH CHAKARVARTI VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAVINDRAN ALIAS JOHN VS. SUPERINTENDENT OF CUSTOMS [REFERRED TO]
KARNAIL SINGH VS. STATE OF HARYANA [REFERRED TO]
VIJAYSINH CHANDUBHA JADEJA VS. STATE OF GUJARAT [REFERRED TO]
SUKHDEV SINGH VS. STATE OF HARYANA [REFERRED TO]
NAVDEEP SINGH VS. STATE OF HARYANA [REFERRED TO]
SEKHAR SUMAN VERMA VS. THE SUPERINTENDENT OF N.C.B. [REFERRED TO]

JUDGEMENT

(1.) Heard the learned Counsel for the appellant and the learned Counsel for the respondents.

(2.) The State is in appeal through the Intelligence Officer, Narcotics Control Bureau, South Zonal Unit, Chennai, against the acquittal of the respondents-accused for offences punishable under Sec. 8(c) read with Sections 21, 25, 27-A, 28 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter referred to as the "NDPS Act" for brevity).

(3.) The learned Counsel for the appellant would contend that there were five charges in all and in order to prove these charges, six witnesses have been examined as P.Ws. 1 to 6, and Exhibits P. 1 to P. 45 and material objects M.Os. 1 to 36 have been marked.

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INTELLIGENCE OFFICER Vs. SHAMOON AHMED SAYED

Referred Judgements :-

JUDGEMENT

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