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Uttarakhand High Court: Smell of Alcohol Alone Cannot Prove Drunken Driving - (13 Jul 2026)

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Uttarakhand HC held that the smell of alcohol alone, without a blood test or breathalyser proving the statutory limit was exceeded, cannot establish drunken driving. It consequently set aside the charge under Section 105 of the Bharatiya Nyaya Sanhita while partly allowing the revision petition.

Tags : ALCOHOL; DRUNKEN DRIVING; BREATHALYSER  

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