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SC: Confessional Statement Recorded U/S 67 of NDPS Act Not Admissible - (25 Sep 2023)

NARCOTICS

Supreme Court has held that officer having powers under Section 53 of NDPS Act is a police officer and therefore confessional statement recorded under Section 67 of NDPS Act is not admissible as per the decision in Tofan Singh v. State of Tamil Nadu (MANU/SC/0797/2020).

Tags : SUPREME COURT   NDPS ACT   POLICE OFFICER   CONFESSION  

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