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Punjab & Haryana HC: NDPS Bail Conditions Are Discriminatory, Irrational - (27 Aug 2018)

Punjab & Haryana High Court has held that bail conditions enumerated under second part of Section 37 (1)(b)(ii) OF NDPS Act which requires a satisfaction of the Court is impossible by extension of any human logic and therefore is an irrational requirement.

Tags : PUNJAB & HARYANA HIGH COURT   NDPS ACT  

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