2000 CRI. L. J. 800 ::1999 (6) ADDel 255 ::(1999) 82 DLT 245 ::(1999) 4 CurCriR 229 ::2001 (1) RecCriR 328 ::(2001) 2 AllCriLR 415 ::(1999) 3 ChandCriC 283 ::1999 (51) DRJ 440 ::(2000) 1 EFR 588

Delhi High Court

Hon'ble Judge(s): M. S. A. Siddiqui , J

Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.52, S.57— Disposal of persons arrested and articles seized - Duty of prosecution - Accused charged under Ss. 21, 28 r/w. S. 23 arrested and contraband articles seized from him - Safeguards provided in the statute must be scrupulously followed - It is the bounden duty of prosecution to rule out possibility of tampering of the sample and false implication of the accused. 1997 Cri LJ 4475 (Delhi) and 1980 Cri LJ 929 (SC), Referred. (Para 15)