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2011 AIR SCW 1954
::2011 CRI. L. J. 2296
Supreme Court Of India
(PUNJAB AND HARYANA)
Hon'ble Judge(s):
H. S. Bedi,
Chandramauli Kr. Prasad
, JJ
Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.35, S.25— Presumption of culpable mental state - Truck driven by driver found carrying narcotics - Mere giving of wrong address by owner at time of registration of truck - Not sufficient to draw presumption against owner - Conviction of owner under Ss. 25, 16 - Liable to be set aside. (Para 9)
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