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Supreme Court Issues Directions to Prevent Fake Sureties in Bail Cases Involving Foreigners - (18 Aug 2026)

NARCOTICS

Supreme Court issued directions on granting bail to foreign nationals accused of offences involving commercial quantities of narcotic drugs under the NDPS Act. The directions came while cancelling the bail of Nigerian national Chidiebere Kingsley Nawchara, accused of possessing about 5 kg of heroin.

Tags : BAIL; FOREIGNERS; FAKE SURETIES  

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