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Ker. HC: Extension of statutory period; Prosecutor's Report Must Disclose Progress of Investigation - (14 Nov 2022)

NARCOTICS

Kerala High Court has held that in order to extend statutory period of 180 days to complete the process of investigation as per Section 36-A(4) of NDPS Act, 1985, report produced by Public Prosecutor must disclose progress of investigation in addition to reasons to detain accused person.

Tags : KERALA HIGH COURT   DETAIN   NDPS  

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