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Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period - (07 Oct 2026)

NARCOTICS

Bombay High Court held that merely informing an undertrial through the Jail Superintendent about a plea to extend the NDPS investigation period does not amount to production before court, while granting bail to eight accused in a mephedrone seizure case.

Tags : COURT; ACCUSED; INVESTIGATION  

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