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SC: Unexplained 5-Day Sample Custody Gap Breached S.52A, Acquits 2 after 20 Years - (18 Sep 2026)

NARCOTICS

Supreme Court set aside the conviction of two persons in an NDPS case involving commercial quantity of charas, citing a broken chain of custody. The Court noted an unexplained five-day gap between dispatch of the seized contraband for FSL testing and its receipt by the laboratory.

Tags : SAMPLE CUSTODY; BREACH; ACQUITS  

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