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Bombay HC: Purchasing Drugs for Another One at Party Would Not Make One Drug Peddlar - (27 Aug 2021)

NARCOTICS

Bombay High Court has granted bail to two young men arrested for possession and consumption of drugs observing that prima facie purchasing drugs for another person at a party would not make one a drug peddler to attract the rigours of section 37 for bail under the Narcotic Drugs and Psychotropic Substances Act, 1985.

Tags : BOMBAY HIGH COURT   PURCHASING DRUGS FOR ANOTHER ONE AT PARTY  

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