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SC: Non-Sending of Report u/s 57 NDPS Act in 48 Hours of Arrest Will not Vitiate Entire Proceedings - (28 Jan 2020)

NARCOTICS

Supreme Court has reiterated that merely because the report contemplated under Section 57 of the Narcotic Drugs and Psychotropic Substances Act, 1985 was not sent within two days of the arrest of the Accused, the entire proceedings will not be vitiated.

Tags : SUPREME COURT   NON- SENDING OF REPORT UNDER NDPS ACT   PROCEEDIMGS  

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