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P&H HC: Call Conversations Between Co-Accused Sans Transcript Not Corroborative Material - (11 Apr 2022)

NARCOTICS

Punjab and Haryana High Court has held that sans the transcript of the conversations between the co-accused, mere call details would not be considered to be corroborative material in absence of substantive material against the accused under Narcotic Drugs and Psychotropic Substances Act,1985.

Tags : PUNJAB AND HARYANA HIGH COURT   TRANSCRIPT   CORROBORATIVE MATERIAL   NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT  1985  

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