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SC: Quantity of Narcotic Substance Recovered is Relevant Factor for Imposing Higher Punishment - (07 Apr 2021)

CRIMINAL

Supreme Court observed that quantity of narcotic substance recovered is a relevant factor that can be taken into account for imposing higher than the minimum punishment under the Narcotic Drugs and Psychotropic Substances Act, 1985.

Tags : SUPREME COURT   QUANTITY OF NARCOTIC SUBSTANCE  

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