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P&H HC: Norm on Mandatory Custody for Suspension of Sentence in NDPS Cases Should be Relaxed - (18 Mar 2023)

NARCOTICS

Punjab & Haryana High Court has held that norm of minimum mandatory period of custody of 6 yrs for grant of relief of suspension of sentence where there is conscious possession of commercial quantity is liable to be relaxed by 6 months while maintaining minimum custody of 15 months after conviction.

Tags : PUNJAB & HARYANA HIGH COURT   NARCOTICS   MANDATORY CUSTODY   SUSPENSION OF SENTENCE  

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