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Delhi HC: Not Named In FIR Doesn’t Matter If Financial Links Show Active Role in NDPS Offence - (04 Feb 2026)

CRIMINAL

Delhi High Court held that an accused’s absence from the FIR is not decisive for bail if investigations reveal financial transactions indicating active involvement and coordination in an offence under the Narcotic Drugs and Psychotropic Substances (NDPS) Act.

Tags : NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT   ACTIVE ROLE   FINANCIAL LINKS  

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