CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

SC: Vehicle Owner from Whom Drugs are Recovered Can be Arrayed as an Accused in NDPS Case - (08 Jan 2025)

CRIMINAL

SC has stated that where the owner of the vehicle is the person from whom possession of contraband drugs/substances is recovered and where the contraband is recovered from the possession of the agent of such owner, in those cases owner of the vehicle can be arrayed as an accused in an NDPS case.

Tags : SUPREME COURT   NDPS   VEHICLE OWNER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved