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Delhi High Court: Co-Accused’s Abscondence Can Be a Relevant Factor in Granting NDPS Bail - (03 Feb 2026)

NARCOTICS

Delhi High Court held that the abscondence of a co-accused is a relevant factor in considering bail under Section 37 of the NDPS Act, while hearing a bail plea of a foreign national accused in a case involving 256 grams of heroin, where one co-accused had jumped bail and was absconding.

Tags : ACCUSED   BAIL   HEROIN  

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