High Courts23 May 2024Allowed

Om Prakash Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0176

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 37, 37(1)(b) (ii)
High Courts23 May 2024Allowed

Gopal Lal Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0173

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 37, 37(1)(b) (ii)
High Courts23 May 2024Allowed

Amarjeet Singh Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0172

Code Of Criminal Procedure, 1973 — Section 439, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts23 May 2024Allowed

Jagdish Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0171

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 37, 37(1)(b) (ii)
High Courts22 May 2024Allowed

Om Prakash Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0143

Code Of Criminal Procedure, 1973 — Section 439, 446Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 37, 52A
High Courts22 May 2024

Balu Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0142

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 37Code Of Criminal Procedure, 1973 — Section 161
High Courts22 May 2024Allowed

Punma Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0141

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
High Courts22 May 2024Allowed

Karna Ram Vs State Of Rajasthan

Rajasthan High Court · (2024) 05 RAJ CK 0138

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37, 37(1)(b) (ii)
High Courts22 May 2024Allowed

Kalu Ram Vs State Of Rajasthan And Others

Rajasthan High Court · (2024) 05 RAJ CK 0137

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 344, 363, 366, 376 (2)(F)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(J)(II)(L), 6