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Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items - (07 Sep 2026)

NARCOTICS

Allahabad High Court has held that an IO’s oral suspicion that seized articles are proceeds of narcotics sales cannot justify withholding them, and set aside a trial court order refusing release of gold jewellery and Rs. 850 seized in an NDPS case.

Tags : NARCOTICS; SEIZED ITEMS; APPREHENSION  

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