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SC: Confession Recorded by Officers Appointed Under NDPS Not Admissible - (29 Oct 2020)

NARCOTICS

Supreme Court has stated that officers of the Central & State agencies appointed under Narcotic Drugs and Psychotropic Substances Act, 1985 are police officers and therefore the 'confessional' statements recorded by them under Section 67 are not admissible.

Tags : SUPREME COURT   CONFESSION  

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