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Del HC: No Restraint in Grant of Bail Under S. 37 of NDPS Act For Undue Delay in Completion of Trial - (29 Feb 2024)

CRIMINAL

Delhi High Court has held that Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) does not put a restrain on granting bail to the accused for unnecessary delay in trial completion.

Tags : DELHI HIGH COURT   SECTION 37 OF NDPS   TRIAL COMPLETION  

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