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Calcutta HC: Gazetted Officer Who Is Part of Raid Is Not 'Independent Person' - (16 May 2022)

NARCOTICS

Calcutta High Court has held that a Gazetted Officer who is a member of the raiding party cannot be said to be an independent person. The Court further held that personal search conducted by him does not constitute compliance of Section 50 of the Narcotic Drugs and Psychotropic Substance Act.

Tags : CALCUTTA HIGH COURT   SEARCH   SECTION 50 OF NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCE ACT  

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