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J&K HC: Section 37 of NDPS Act Comes Into Play When Bail is Being Considered on Merit - (21 Mar 2025)

NARCOTICS

J&K HC has observed that Section 37 of NDPS Act, comes into play only when bail of person accused of an offence involving commercial quantity of a contraband is being considered on merits and limitations contained therein would not apply when bail is to be granted on humanitarian grounds.

Tags : J&K HIGH COURT   SECTION 37   COMMERCIAL QUANTITY  

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