AIR 1999 SUPREME COURT 3343 ::1999 AIR SCW 3340 ::1999 (7) ADSC 417 ::(1999) 7 Supreme 329 ::(1999) 113 ELT 14 ::(1999) 85 ECR 216 ::1999 (2) UJ (SC) 1398 ::1999 UJ(SC) 2 1398 ::(1999) 3 CurCriR 211 ::(1999) 25 AllCriR 1877 ::2000 (1) SCC 329 ::2000 SCC(Cri) 191 ::1999 (4) RecCriR 62 ::(1999) 5 Scale 203 ::1999 (2) AndhLT(Cri) 328 SC ::1999 (3) AllCriLR 701 ::(1999) 2 BLJ 713 ::1999 BLJR 2 1547 ::1999 (2) GujLH 730 ::1999 (2) EastCriC 267 ::1999 (3) ChandCriC 20 ::(1999) 3 Pat LJR 1 ::1999 (4) Crimes 87 ::1999 (7) Supreme 329 ::1999 (39) AllCriC 688 ::(2000) SC Cr R 158 ::(2000) 1 EFR 1 ::1999 (9) SRJ 146 ::(1999) 6 JT 276 (SC)

Supreme Court Of India

(From : Bombay)*

Hon'ble Judge(s): G. T. Nanavati, S. N. Phukan , JJ

Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.21— Possession of contraband - Search was carried out by DRI Officers referred in S. 41 of Act - Thus they need not comply with provisions of S. 42 - Evidence of those officers was trustworthy and sufficient to show that accused was in possession of seized contraband - Conviction of accused - No interference. (Para 4 5 6)