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0  28 Mar, 2023
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Mohd Muslim @ Hussain Vs. State (Nct of Delhi

  Supreme Court Of India Criminal Appeal /943/2023
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Case Background

This appeal seeks to reinstate a request for regular bail, contesting the High Court's decision that denied such relief.

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Applied Acts & Sections
  • Section 20 – 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 37 – The Narcotic Drugs and Psychotropic Substances, Act, 1985
  • Article 21 – The Constitution of India 1950

Reference cases

Vaman Narain Ghiya Vs. State of Rajasthan

1:01 mins | 0 | 12 Dec, 2008

Union of India Vs. Rattan Mallik @ Habul

1:21 mins | 0 | 23 Jan, 2009

Legal Notes

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