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P&H HC: Possession of Contraband Need Not Necessarily Attract NDPS Provisions - (07 Sep 2021)

NARCOTICS

Punjab and Haryana High Court has reiterated that possession of contraband by a person is not necessary to attract the rigors of the Narcotic Drugs and Psychotropic Substances Act, 1985. The reason for this, the Court said is that often organizers of drug cartels keep themselves at a distance from the contraband and hence, making possession a necessary ingredient would provide them an escape route from law enforcement.

Tags : PUNJAB AND HARYANA HIGH COURT   POSSESSION OF CONTRABAND  

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