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Delhi High Court: Search and Seizure Before Magistrate Not Mandatory in All Cases - (16 Jan 2020)

NARCOTICS

Delhi High Court has held that the requirement to conduct search and seizure before a Gazetted Officer/Magistrate under Section 50 of Narcotic Drugs and Psychotropic Substances Act, 1985 is mandatory only when the accused requires such procedure to be carried out.

Tags : DELHI HIGH COURT   SEARCH AND SEIZURE  

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