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SC to Punjab Govt.: Ensure Absconding NDPS Accused are Brought to Book - (27 May 2022)

NARCOTICS

Supreme Court has directed the State to put in place appropriate provisions to ensure that the absconding NDPS offenders/Accused are brought to book within a reasonable time and in the event of failure, the concerned police officer is proceeded departmentally.

Tags : SUPREME COURT   PUNJAB GOVERNMENT   NDPS   ABSCONDING  

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