Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Supreme Court: Non Production of Entire Contraband is no Ground for Acquittal by Itself - (30 Sep 2019)

NARCOTICS

Supreme Court has ruled that non-production of contraband material by itself is not a ground for acquittal in case its seizure is otherwise proved. The Court observed that if the seizure was otherwise proved on record and was not even doubted or disputed the entire contraband material need not be placed before this Court.

Tags : SUPREME COURT   CONTRABAND  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved