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Delhi HC: Police Evidence Valid Even if Narcotics Search and Seizure Were Not Videographed - (28 Oct 2025)

NARCOTICS

Delhi High Court ruled that police testimony cannot be disbelieved solely because the search and seizure of narcotics under the NDPS Act was not videographed or photographed, affirming that lack of audiovisual recording does not automatically undermine the credibility of lawful police evidence.

Tags : POLICE   VIDEOGRAPHED   NARCOTICS  

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