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Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made - (12 Feb 2026)

NARCOTICS

Kerala High Court has held that while informing the grounds of arrest is mandatory, specifying the quantity of contraband seized is required only for accused from whose possession the contraband was actually recovered, and not for those from whom no seizure was made.

Tags : ARREST GROUNDS   CONTRABAND   SEIZURE  

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