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Supreme Court: Right to a Speedy Trial Cannot Override NDPS Act Bail Conditions - (27 Apr 2026)

NARCOTICS

Supreme Court held that the right to a speedy trial under Article 21 does not override strict bail conditions under the NDPS Act, setting aside Punjab and Haryana High Court orders granting bail to two accused in a commercial heroin case and directing them to surrender within a week.

Tags : RIGHT TO A SPEEDY TRIAL; BAIL; ARTICLE 21  

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