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Degrading Procedure for Recovery of Narcotics from Body of Suspect Violates Article 21: Calcutta HC - (10 Jul 2018)

Calcutta High Court has asserted that the procedure for recovery of narcotics from inside the body of the suspect should not be cruel and invasive as to fall foul of Article 21 of the Constitution of India.

Tags : CALCUTTA HIGH COURT   NARCOTICS  

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