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Delhi HC: Absence of Public Witnesses and Videography in NDPS Recovery Relevant for Bail Decisions - (22 May 2026)

NARCOTICS

Delhi High Court held that in NDPS cases, the absence of public witnesses and lack of videography or photography during recovery of contraband are relevant factors to be considered while deciding bail applications, as they may affect the credibility of the prosecution’s case.

Tags : PUBLIC WITNESSES; VIDEOGRAPHY; BAIL  

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