AIR 2017 SC (Criminal) 310 ::(2016) 4 CriLR(Raj) 1213 ::(2017) 1 BomCR(Cri) 25 ::(2017) 2 MadLW(Cri) 102 ::(2016) 4 CurCriR 327 ::2016 CriLR(SC&MP) 1213 ::2017 (11) SCC 290 ::(2017) 1 RecCriR 88 ::(2016) 12 Scale 357 ::2016 CriLR(SC MAH GUJ) 1213 ::(2017) 1 AllCriLR 657 ::(2016) 4 Crimes 328 ::(2017) 66 OCR 119 ::(2017) 1 JLJR 139 ::(2016) 4 Ker LJ 774 ::(2017) 1 Pat LJR 294 ::AIR 2016 SC (Supp) 145 ::(2017) 1 UC 60 ::(2017) 170 AllIndCas 189 (SC) ::(2017) 98 AllCriC 686

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): Dipak Misra, Amitava Roy , JJ

(A) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.50— Search and seizure - Recovery of six bags of Poppy Husk from car in which accused persons were travelling - Not a case of search of 'Person' - Provision of S. 50, not attracted. (Para 13) (B) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.57— Report of search and seizure - Compliance of S. 57 - Information of seizure of contraband from possession of accused was duly passed over superior authority without any delay - Related FIR with necessary endorsements therein had reached Magistrate on same date - Provisions of S. 57 complied with. (Para 14 17) (C) Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.15— Possession of Poppy Husk - Proof - Testimony of witnesses and seizure witnesses - Fully substantiate recovery of six bags of Poppy Husk from conscious possession of accused persons - Samples were properly sampled, sealed and forwarded to FSL - Certificate of Chemical Examiner, FSL to effect that seal of samples was found intact and that same tallied with specimen seals - Also rules out possibility of any tampering therewith - Conviction of accused, proper. ....