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Orissa HC: Extension Beyond Statutory Period in Submitting Chargesheet Cannot Be Granted - (02 Mar 2022)

NARCOTICS

Orissa High Court has reiterated that it is mandatory to issue notice and provide fair hearing to accused before extending time beyond statutory period to file chargesheet in cases relating to offences under the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

Tags : ORISSA HIGH COURT   EXTENSION FOR SUBMITTING CHARGESHEET  

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