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Ker HC: Accused Under NDPS Act Can Seek Bail on Oral Application if IO Fails to File Final Report - (18 Jan 2024)

NARCOTICS

Kerala High Court has held that an accused under Narcotic Drugs and Psychotropic Substances Act (NDPS Act) is entitled to be released on statutory bail on an oral application, if the Investigating Officer (IO) fails to file final report on within time mandated under Section 36A of NDPS Act.

Tags : KERALA HIGH COURT   ORAL APPLICATION   FINAL REPORT   INVESTIGATING OFFICER  

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