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SC Expresses Serious Concern Over Acute Drug Menace in Punjab - (25 Nov 2015)

Supreme Court while refusing bail to Mohinder Pal, a bus driver, convicted for possessing three kg of charas, has said peddlers of various narcotics substances were destroying career of youth of state and no mercy can be shown to them.

Tags : SUPREME COURT   PUNJAB DRUG MENACE  

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