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J&K&L HC: Vehicle Can't Remain in Police Custody During NDPS Trial over Possible Confiscation - (08 Jul 2026)

NARCOTICS

J&K&L HC held that a vehicle cannot be kept in police custody during an NDPS trial merely due to possible confiscation. The Court stated that confiscation can be decided only after trial and hearing the owner, allowing interim release with suitable safeguards.

Tags : VEHICLE; CONFISCATION; POLICE CUSTODY  

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