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Kerala HC: Repeated Possession of Even Small Quantities of Narcotic Drugs Can Invoke KAAPA - (02 Apr 2026)

NARCOTICS

Kerala High Court Full Bench ruled that repeated possession of even small quantities of narcotic drugs can classify a person as a “drug offender” or “goonda” under KAAPA, emphasizing the need for a zero-tolerance approach toward drug abuse in society.

Tags : REPEATED POSSESSION   NARCOTIC DRUGS   INVOKE  

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