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SC: NDPS Disposal Rules Do Not Prevent Interim Release of Seized Vehicle to Innocent Owner - (28 Oct 2025)

NARCOTICS

Supreme Court held that if a vehicle owner proves it was used to transport narcotics without their knowledge or involvement, they cannot be denied interim custody of the vehicle pending trial, affirming that NDPS Disposal Rules do not bar temporary release to an innocent owner.

Tags : VEHICLE   OWNER   CUSTODY   NARCOTICS  

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