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HP HC: No Detention Merely for Suspected Heroin in Blood - (01 Aug 2025)

NARCOTICS

Himachal Pradesh High Court granted bail in an NDPS case, ruling that it is not permissible to detain a person solely on the presumption that their blood may contain heroin, especially when the FSL report is still pending. The court emphasized evidence-based detention.

Tags : HP HIGH COURT   HEROIN   FSL REPORT   PRESUMPTION   ILLEGAL DETENTION    

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