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Sec.50 NDPS Act not Complied Just by Stating that Police Conducted Search with Consent: Delhi HC - (16 Nov 2018)

Delhi High Court has held that conditions of search under Sec. 50 of Narcotic Drugs and Psychotropic Substances Act are mandatory and they cannot be fulfilled by plea that accused waived the right to have the search conducted in the presence of Magistrate or Gazetted Officer.

Tags : DELHI HIGH COURT   NDPS ACT  

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