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SC: Merely Because Investigation Officer and Complainant are Same the Trial Will Not Be Vitiated - (31 Aug 2020)

NARCOTICS

Supreme Court has held that it cannot be held as a general proposition that an accused under Narcotic Drugs and Psychotropic Substances Act, 1985 is entitled to an acquittal merely because the complainant is the investigating officer.

Tags : SUPREME COURT   INVESTIGATION OFFICER  

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