Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Tripura High Court: Accused Not Entitled to Bail on Mere Filing of Chargesheet - (24 Jun 2024)

CRIMINAL

Tripura High Court has held that mere filing of a chargesheet is not a ground at all or has no persuasive value to grant bail to an accused of allegedly committing an offence under the penal provisions of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act).

Tags : TRIPURA HIGH COURT   NDPS ACT   CHARGESHEET  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved