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Violation of Mandatory Formalities Under NDPS Act 'Reasonable Ground' to Grant Bail: Kerala HC - (04 Feb 2019)

Kerala High Court has held that violation of mandatory formalities under NDPS Act, including search procedure under Section 50 of Act, constitute "reasonable grounds" under Section 37(1)(b)(ii) to grant bail.

Tags : DELHI HIGH COURT   NDPS ACT  

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