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Telangana HC: Police Do Not Have Power to Detain or Seize Vehicle in Drunk-Driving Cases - (08 Nov 2021)

MOTOR VEHICLES

Telangana High Court has clarified that police do not have power to detain or seize a vehicle on the ground that the person driving or riding the vehicle was under the influence of alcohol. The Court has said any breach of the direction issued in the matter would amount to contempt of court and action would be initiated against police officers concerned.

Tags : TELANGANA HIGH COURT   DRUNK-DRIVING CASES  

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