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Supreme Court: Chapter IV Offences under Drugs and Cosmetics Act Triable Only by Sessions Court - (23 Feb 2026)

CRIMINAL

Supreme Court held that “Now, Sec 32(2) specifically provides that no Court inferior to that of Court of Session shall try offence punishable under Chapter IV. Thus, it can be said that for the offences punishable under Chapter IV, the Court inferior to the Court of Session shall not try such offences”

Tags : OFFENCES   DRUGS AND COSMETICS ACT   SESSIONS COURT  

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