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Allahabad HC: After the BNSS, Pre-Cognizance Hearing of the Accused is Mandatory in NDPS Complaints - (21 May 2026)

NARCOTICS

Allahabad High Court held that after the BNSS came into force, a special court must hear the accused before taking cognizance of a complaint under the NDPS Act, 1985 filed by an authorised agency, ensuring compliance with the mandatory pre-cognizance hearing requirement.

Tags : PRE-COGNIZANCE; ACCUSED; COMPLAINTS  

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