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P&H HC Denies Bail to Accused Found in Possession of Contraband Intoxicant Tablets - (02 Jul 2021)

NARCOTICS

Punjab and Haryana High Court has observed that showing sympathy towards alleged drug peddlers at the time of granting bail often proves counterproductive as they indulge in further trafficking, one enlarged. The Court has denied bail to an accused under Narcotic Drugs and Psychotropic Substances Act, 1985, found in conscious possession of contraband in the form of 2300 intoxicant tablets, without any permit or licence or medical prescription.

Tags : PUNJAB AND HARYANA HIGH COURT   ACCUSED FOUND IN POSSESSION OF CONTRABAND INTOXICANT TABLETS  

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