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J&K HC: S. 37 of NDPS Act Comes Into Play When Bail of Accused is Being Considered on Merits - (09 May 2025)

CRIMINAL

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

Tags : J&K HIGH COURT   SECTION 37   COMMERCIAL QUANTITY  

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