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NARCOTICS - Calcutta HC: NDPS Court Not Exercising Magisterial Powers While Remanding Accused at Post-Cognizance - (26 Mar 2019)

NARCOTICS

Calcutta High Court has dismissed habeas corpus petition holding that Special Court under Narcotic Drugs and Psychotropic Substances Act (NDPS) is not exercising magisterial powers while remanding an accused at post-cognizance stage under Section 309 of Code of Criminal Procedure.

Tags : CALCUTTA HIGH COURT   SECTION 309 OF CODE OF CRIMINAL PROCEDURE  

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