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Cal. HC: Lab Report Can’t be Filed Through Supplementary Chargesheet - (28 Aug 2023)

NARCOTICS

Calcutta High Court while observing that Chemical Examination Report is the most vital piece of evidence in NDPS Case and therefore can’t be filed through supplementary charge-sheet as Lab Report forms the fulcrum of the charge-sheet on which the Trial Court is to take cognizance of the offence.

Tags : CALCUTTA HIGH COURT   SUPPLEMENTARY CHARGESHEET   NDPS  

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