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P&H HC: Presence of Magistrate Mandatory to Prove Compliance With Section 52A of the NDPS Act - (29 May 2024)

CRIMINAL

P&H HC while acquitting a man in a drugs case, has observed that, for proper compliance with Section 52A of Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS Act) presence of a Magistrate is mandatory and merely showing sample was drawn in presence of Gazetted Officer is not sufficient.

Tags : P&H HIGH COURT   S. 52A OF NDPS   GAZETTED OFFICER  

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