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Orissa HC: Possession Not Proved Merely by Sitting in Vehicle from Which Contraband is Seized - (13 Jul 2022)

NARCOTICS

Orissa High Court has held that a person merely sitting in a vehicle from which contrabands were seized does not necessarily point to the fact that the said person had possession of those contrabands.

Tags : ORISSA HIGH COURT   POSSESSION   CONTRABANDS  

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