REGENT COMPUTRONICS PVT. LTD.

CHARANJIT KAUR Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

SAJAN ABRAHAM VS. STATE OF KERALA [REFERRED TO]
SALEEM MOHD. VS. STATE OF PUNJAB [REFERRED TO]
NITIN RAJPUT VS. STATE OF PUNJAB [REFERRED TO]
SHAKTI VS. STATE OF U.T. [REFERRED TO]
STATE OF RAJASTHAN JAIPUR VS. BALCHAND ALIAS BALIAY [REFERRED TO]
GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
HUSSAIN VS. STATE OF KERALA [REFERRED TO]
PRAHLAD SINGH BHATI VS. N C T DELHI [REFERRED TO]
SAJAN ABRAHAM VS. STATE OF KERALA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN [REFERRED TO]
DATARAM SINGH VS. STATE OF UTTAR PRADESH & ANR. [REFERRED TO]

JUDGEMENT

(1.) *** <FRM>JUDGEMENT_30_LAWS(P&H)2_2022_1.html</FRM> A woman under arrest for violating the provisions as mentioned above of Narcotics Drugs and Psychotropic Substances Act, 1985 (NDPS Act), per the FIR captioned above, has come up before this Court under Sec. 439 Cr.P.C. seeking bail on the ground that the quantity of contraband is less than commercial and rigours of S. 37 of NDPS Act do not apply.

(2.) In paragraph 15 of the petition, it is declared that the accused has no criminal history.

(3.) Ld. Counsel for the petitioner places reliance upon the following judgments: <FRM>JUDGEMENT_30_LAWS(P&H)2_2022_2.html</FRM>

Click here to view full judgment.

CHARANJIT KAUR Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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