On Tuesday, the Narcotics Control Bureau (NCB) told the Apex Court it was not challenging the bail granted to actor Rhea Chakraborty in connection with a drugs-related probe linked to the death of film star Sushant Singh Rajput.
Additional Solicitor General S V Raju told a bench of Justices A S Bopanna & M M Sundresh that NCB is not challenging the bail but the question of law should be kept open with regard to Section 27-A of the Narcotic Drugs & Psychotropic Substances (NDPS) Act.
The top court, which was hearing the NCB's petition against the Bombay High Court order granting bail to Chakraborty, Rajput's girlfriend, took note of the ASG's submission on a change in the anti-drugs agency's stand on her bail, but clarified that the HC judgement shall not be treated as precedent in any other case.
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