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Delhi HC: Receiving Packages without Knowing the Content Doesn’t Satisfy Requirements of NDPS Act - (23 Jul 2025)

NARCOTICS

Delhi High Court has stated that the act of merely receiving a package, absent any material to suggest that the Applicant was aware of its illicit contents, prima facie, cannot by itself satisfy the legal threshold of “possession” under the NDPS Act, 1985.

Tags : DELHI HIGH COURT   RECEIVING PACKAGES   NDPS ACT  

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