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MP HC: Spot is Place Where Search is Conducted and Recovery of Article Made - (21 Feb 2022)

NARCOTICS

Madhya Pradesh High Court has held that with respect to search and seizure in cases under the Narcotic Drugs and Psychotropic Substances Act, 1985, spot does not mean a place where suspected vehicle or person is intercepted, but a place where search is conducted and recovery of articles is made.

Tags : MADHYA PRADESH HIGH COURT   SPOT   SEARCH AND SEIZURE  

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