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Utt. HC: Conditional Liberty Must Override Statutory Embargo Under NDPS Act - (21 Jun 2024)

CRIMINAL

Utt. HC has observed that prolonged incarceration, generally militates against the most precious fundamental right guaranteed under Article 21 of the Constitution and in such a situation, the conditional liberty must override the statutory embargo created under Section 37(1)(b)(ii) of the NDPS Act.

Tags : UTTARAKHAND HIGH COURT   A. 21 OF CONSTITUTION   STATUTORY EMBARGO   PROLONGED INCARCERATION  

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