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Ker HC: Accused not Entitled to Bail u/s 37 NDPS Act if Trial Doesn’t Start Within a Specific Period - (11 Jan 2024)

CRIMINAL

Kerala High Court has held that S.37 of NDPS Act doesn’t lay down any stipulation that accused in entitled to be released on bail if trial doesn’t commence within a particular period and additionally, accused has to satisfy the twin conditions u/s 37 in addition to S.439 CrPC to be released on bail.

Tags : KERALA HIGH COURT   BAIL   TRIAL   NDPS ACT  

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