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SC: Private Vehicle is Not a "Public Place" as Explained in Section 43 NDPS Act - (19 Apr 2021)

CRIMINAL

Supreme Court has observed that a private vehicle would not come within the expression "public place" as explained in Section 43 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The Court has observed that total non-compliance of Section 42 is impermissible though its rigor may get lessened in certain situations.

Tags : SUPREME COURT   PRIVATE VEHICLE  

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