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Supreme Court: Section 50 NDPS Act Inapplicable to Recovery from Articles Carried by Accused - (23 Jul 2026)

NARCOTICS

SC observed that “The protection u/s 50 is confined to cases where the recovery is sought to be effected through the personal search of the accused. It has no application where the search is of an article, such as a bag, container, suitcase or any other object, which the accused may be carrying”.

Tags : NARCOTICS; ACCUSED; RECOVERY  

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