SC: Bail Cannot be Granted Merely on Finding of Absence of Possession of Contraband - (23 Sep 2021)
CRIMINAL
Supreme Court has observed that bail cannot be granted to an accused under Narcotic Drugs and Psychotropic Substances Act, 1985 merely on a finding of the absence of possession of the contraband on the person of the accused. The Court has such a finding does not absolve the court of the level of scrutiny required under Section 37(1)(b)(ii) of the NDPS Act.
Tags : SUPREME COURT ABSENCE OF POSSESSION OF CONTRABAND
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