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SC Grants Bail to Doctors as Were Not Provided in Writing, Citing 'Mihir Shah' Verdict - (06 Apr 2026)

NARCOTICS

Supreme Court recently granted bail to two doctors in a narcotics case, noting that they had not been provided the grounds of their arrest in writing before being produced before the Magistrate, a requirement emphasized in the 'Mihir Shah' verdict.

Tags : BAIL   DOCTORS   ARREST GROUNDS  

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