AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws
Bail
Bail - Entitlement To
— Recovery of 650 grams of contraband from possession of accused. Quantity of contraband is double than commercial quantity. Question of non- compliance of S. 50 is matter of trial. Cannot be gone while considering bail. Application for bail, rejected.
(B)
Criminal
Criminal Laws
Disposal Of Seized Property
Disposal Of Seized Narcotic Drugs - Effect
— Disposal of seized narcotic drugs and pyschotropic substances. Non-compliance of. Cannot be ground for granting bail to accused. In cases, where more than commercial quantity of contraband is recovered from accused.
AIR Law Lines - Point Extract
(A)
Criminal
Criminal Laws
Bail
Bail - Entitlement To
— Recovery of 650 grams of contraband from possession of accused. Quantity of contraband is double than commercial quantity. Question of non- compliance of S. 50 is matter of trial. Cannot be gone while considering bail. Application for bail, rejected.
(B)
Criminal
Criminal Laws
Disposal Of Seized Property
Disposal Of Seized Narcotic Drugs - Effect
— Disposal of seized narcotic drugs and pyschotropic substances. Non-compliance of. Cannot be ground for granting bail to accused. In cases, where more than commercial quantity of contraband is recovered from accused.
J
J
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