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0  06 Jan, 2026
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Bipin Bihari Singh @ Dipu Singh Vs. The State of Jharkhand

  Jharkhand High Court W.P. (Cr.) (DB) No.662 of 2025
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Case Background

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Applied Acts & Sections
  • Section 20 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 22 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 25 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Section 29 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • SECTION 3 – The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
  • SECTION 6 – The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
  • SECTION 9 – The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
  • SECTION 11 – The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
  • Article 22 – The Constitution of India 1950
  • Article 226 – The Constitution of India 1950
  • Section 34 – The Indian Penal Code, 1860
  • Section 414 – The Indian Penal Code, 1860

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