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Tripura HC: Bail Granted to HIV-Positive Accused in NDPS Case - (08 Jul 2024)

CRIMINAL

Tripura HC has granted bail to an accused under the Narcotic Drugs and Psychotropic Substances Act, 1985, who is HIV positive, on the ground that the accused is entitled to lead a life with all dignity in an environment that would be congenial to him which is not possible in jail.

Tags : TRIPURA HIGH COURT   NDPS   HIV POSITIVE   BAIL  

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