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SC: Credible & Plausible Grounds to Believe Accused is Not Guilty Required to Grant Bail - (20 Jul 2022)

NARCOTICS

Supreme Court has held that the expression ‘reasonable grounds’ used in Section 37(1)(b) under NDPS Act would mean credible, plausible grounds for the Court to believe that the accused person is not guilty of the alleged offence.

Tags : SUPREME COURT   NDPS   BAIL  

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