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Rajasthan High Court: Seizure Memo Needs to be Prepared at Spot of Recovery - (18 Jul 2024)

NARCOTICS

Raj. HC has held that seizure officer should prepare seizure memo at the place of recovery of contraband material as prescribed under the Standing Instruction issued by the Narcotics Control Bureau. Failing to do so shall make the seizure defective, raising reasonable doubt regarding the seizure.

Tags : RAJASTHAN HIGH COURT   SEIZURE MEMO   CONTRABAND MATERIAL  

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