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Bombay HC: Non-Compliance of Section 42 of NDPS Act Vitiates Trial - (04 Jan 2021)

NARCOTICS

Bombay High Court has upheld the acquittal order of the Special Judge for Narcotic Drugs and Psychotropic Substances Act, 1985, (NDPS Act) Pandharpur, holding that failure to comply with the requirements under Section 42 of the NDPS Act would affect the prosecution's case and vitiate the trial.

Tags : BOMBAY HIGH COURT   NON-COMPLIANCE OF SECTION 42 NDPS ACT  

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