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Absence of Witness Signatures on Arrest Memo is Sufficient to Assume Wrongful Detention: Calcutta HC - (16 Aug 2018)

Calcutta High Court has asserted that absence of witness signatures on arrest memo is sufficient to discharge the onus on the accused to establish that there exist reasonable grounds indicating wrongful detention under the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

Tags : CALCUTTA HIGH COURT   NDPS ACT  

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