Supreme Court Upholds the Constitutionality of Life Sentences Without Remission Until Natural Death  ||  Supreme Court: Service Benefits Can't be Refused Due to Missing ACRs Not Attributable to Employees  ||  Supreme Court: Courts May Grant Lesser Relief under Order VII Rule 7 CPC, But Not a Different Claim  ||  Supreme Court Dismisses Lokpal's Plea Against Delhi HC Order Quashing Probe into Defence Secretary  ||  SC Grants Bail to Two UAPA Accused, Citing 12-Year Incarceration and Violation of Article 21  ||  Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane  ||  Kerala High Court Directs Stronger Audit and Financial Oversight in Guruvayur Devaswom  ||  Madras High Court Directs State and Judiciary to Expedite Rape and POCSO Trials  ||  Karnataka HC Upholds RTO's Power to Cancel Registration Secured by False Documents  ||  Karnataka HC: Bengaluru-Mysuru Corridor Could be Biggest Scam, Farmers Deprived of Land    

Ker. HC: IOs/PPs Can’t Casually Seek Extension of Time for Completing Probe in NDPS Cases - (17 Mar 2023)

NARCOTICS

Kerala High Court while observing that investigating officers (IO) and public prosecutors (PP) can’t casually seek extension of time for completing probe in NDPS cases, has held that necessity of setting out twin requirements for extension of detention beyond 180 days can’t be overlooked.

Tags : KERALA HIGH COURT   NDPS   DETENTION   EXTENSION OF TIME  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved