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SC: Recording Reasons Is Mandatory For Searches without A Warrant under Special Laws - (16 Sep 2025)

CRIMINAL

Supreme Court held that for all warrantless searches under special laws, recording reasons to believe is mandatory as per Section 165 CrPC. Acts like the Income Tax Act and NDPS Act require compliance with CrPC provisions to ensure the legality of search and seizure operations.

Tags : WARRANT   REASONS   SEARCH  

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