Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Ker. HC: IO Mixes Contraband Found in Separate Packs, Bail Granted to Accused Booked Under NDPS Act - (24 Jun 2024)

CRIMINAL

Kerala High Court has granted bail to an accused booked under the Narcotic Drugs and Psychotropic Substances, 1985(NDPS) possessing contraband after noting that the Investigating Officer (IO) had mixed the content found in three separate packets.

Tags : KERALA HIGH COURT   NDPS ACT   CONTRABAND  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved