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HP HC Grants Bail to NDPS Accused Citing Delay in Initiating Trial Proceedings - (05 Jun 2025)

CRIMINAL

Himachal Pradesh High Court has granted bail to an accused under the Narcotic Drugs and Psychotropic Substances (NDPS) Act after observing that the petitioner has remained in custody for one year and nine months and during this period the prosecution failed to examine a single witness.

Tags : HP HIGH COURT   TRIAL PROCEEDINGS   CUSTODY  

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