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Ker HC: Charge Framed by Court Without Jurisdic. Will Not Affect Evidence Recorded by Special Court - (18 Oct 2024)

NARCOTICS

Kerala High Court has held that evidence recorded by a Special Court constituted under the Narcotic Drugs and Psychotropic Substances Act (NDPS Act), 1985 will not be affected because of framing of charge by a Sessions Court having no jurisdiction to try the case.

Tags : KERALA HIGH COURT   SPECIAL COURT   NDPS ACT  

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