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Gujarat HC: Mandatory To Reveal Reasons for Arrest to Accused u/s 52 of NDPS Act - (11 Apr 2022)

NARCOTICS

Gujarat High Court has upheld the order of the trial court in acquitting the Respondent accused of offences under Sections 8(C), 20(B), 22 and 29 of the Narcotic Drugs and Psychotropic Substance Act, 1985.

Tags : GUJARAT HIGH COURT   NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCE ACT   1985  

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