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Kerala HC: Anticipatory Bail Cannot be Granted Merely Because 'Nothing was Recovered' from Accused - (06 Aug 2020)

NARCOTICS

Kerala High Court has held that anticipatory bail cannot be granted in an Narcotic Drugs and Psychotropic Substances Act, 1985 case merely because 'nothing was recovered' from the accused.

Tags : KERALA HIGH COURT   ANTICIPATORY BAIL IN NDPS CASE  

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