In Judgment Text:
- He found
Chain Lal , the salesperson in the liquor vend. Sher Singh, Up Pardhan Nerti, was also
In Judgment Text:
- in case titled, 'State v.
Chain Lal and another' for commission of offence under section 8/20 NDPS Act - with him whereas, the respondent No. 1-
Chain Lal was having green bag with him. They were produced before - sealed. Likewise, from the accused-
Chain Lal , 3 Kgs. 848 grams of charas was recovered in the form Chain Lal and Charas weighing 4 Kgs 912 gms was recovered from Kali Dass. Two samples weighing 50 grams
In Judgment Text:
- RDER : — Petitioner
Chain Lal was working as Hawaldar clerk (No - Dismissal order in respect of No. 6367311K Havildar Clerk (Store)
Chain Lal of 221 Company Army Service Corps Type
J
J
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