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SC: Can’t Convict Accused For Keeping Narcotics if Mandate u/s 52 of NDPS Act Not Fulfilled by Police - (04 Mar 2024)

NARCOTICS

Supreme Court has held that if no proceedings under Section 52A of the Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) are undertaken by the Investigating Officer then the accused cannot be convicted for possessing narcotics and psychotropic substances.

Tags : SUPREME COURT   S. 52A OF NDPS   PSYCHOTROPIC SUBSTANCES  

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