Bhupendra Thakur @ Sonu vs Narcotic Control Bureau
2021 Latest Caselaw 2358 MP

Citation : 2021 Latest Caselaw 2358 MP
Judgement Date : 14 June, 2021

Madhya Pradesh High Court

Bhupendra Thakur @ Sonu vs Narcotic Control Bureau on 14 June, 2021

Author: Prakash Shrivastava

                                             1                          MCRC-27468-2021
               The High Court Of Madhya Pradesh
                         MCRC-27468-2021
                         (BHUPENDRA THAKUR @ SONU Vs NARCOTIC CONTROL BUREAU)

 1
 Jabalpur, Dated : 14-06-2021
            Heard through Video Conferencing.
            Shri Saurabh Singh, learned counsel for the applicant.
            Shri J.K. Jain, learned A.S.G. for the respondent.

Learned counsel for the applicant prays for short adjournment to point out the relevant paragraph of the judgment in the case of Tofan Singh vs.

State of Tamil Nadu AIR 2020 SC 5592 as also to obtain instruction if the co-accused Raju has been granted bail.

List next week as prayed.

(PRAKASH SHRIVASTAVA) JUDGE

mohsin

Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.06.15 10:30:11 +05'30'

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