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Karnataka HC: Charge sheet Without FSL Report Not Defective u/s 167(2) CrPC - (08 Apr 2022)

CRIMINAL

Karnataka High Court has observed that an accused charged under Narcotic Drugs and Psychotropic Substances Act, 1985 does not get a right to default bail under Section 167(2) of Code of Criminal Procedure, 1973 merely because the charge sheet filed by the Police after investigation sans Forensic Science Laboratory Division report.

Tags : KARNATAKA HIGH COURT   NARCOTIC DRUGS & PSYCHOTROPIC SUBSTANCES ACT  1985   SECTION 167(2) OF CODE OF CRIMINAL PROCEDURE   1973   FORENSIC SCIENCE LABORATORY DIVISION   CHARGE SHEET  

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