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Supreme Court Of India

(From : Himachal Pradesh)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.50— Search of person - Conditions - Scope and applicability of S. 50 - S. 50 applies in case of personal search of a person - It does not extend to search of a vehicle or a container or a bag, or premises. (Para 17) (B) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.42, S.20— Search and seizure - On basis of information received by A.S.P. - Transmission of information by ASP to his immediate superior officer - Proof - Original register which recorded the transmission of the information to the Superintendent of Police (S. P.) produced before Court - Evidence of Constable who had delivered the copy of information to S. P. corroborated by evidence of other witness - Held, plea of non-compliance of provisions of S. 42 is clearly without substance. (Para 15) (C) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.20— Possession of narcotic drug - Proof - Plea of tampering of sample - Based on reduction in weight of sample - Reduction in weight was very minimal - Seals of sample found to be intact - Plea of tampering liable to be rejected. (Para 18) ....