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Ker. HC: 'Immediate Official Superior' under NDPS Act must be Interpreted in Relation to the Context - (15 Jul 2025)

CRIMINAL

Kerala High Court has observed that the term 'immediate official superior' under section 42(2) of the NDPS Act, 1985 is not to be interpreted in the eyes of bureaucratic hierarchy of officers, but must be interpreted in a manner that has relation to the context.

Tags : KERALA HIGH COURT   IMMEDIATE OFFICIAL SUPERIOR   SECTION 42(2)  

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