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Calcutta HC: Supplementary Chargesheet Filed Late in NDPS Trial is Valid if Based on Fresh Evidence - (03 Feb 2026)

NARCOTICS

Calcutta High Court dismissed a criminal revision petition challenging a late-stage supplementary chargesheet in an NDPS case, holding that under Section 173(8) CrPC, it is permissible if based on further investigation revealing fresh evidence, even near trial completion.

Tags : CHARGESHEET   EVIDENCE   TRIAL  

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