AIR 2018 SUPREME COURT 991 ::AIR 2018 SC (Criminal) 628 ::2018 (2) ABR (Cri) 24 ::(2018) 4 CurCriR 557 ::2018 CriLR(SC&MP) 252 ::(2018) 2 Mad LJ(Cri) 469 ::(2018) 2 Scale 446 ::2018 CriLR(SC MAH GUJ) 252 ::(2018) 2 AllCriLR 370 ::2018 CalCriLR 2 443 ::(2018) 6 Mh LJ (Cri) 25 ::(2018) 70 OCR 48 ::2018 (2) KCCR SN 191 (SC) ::(2018) 3 Raj LW 2086 ::(2018) 1 UC 469 ::(2018) 185 AllIndCas 232 (SC) ::(2018) 103 AllCriC 649

Supreme Court Of India

(From: Bombay)

Hon'ble Judge(s): N. V. Ramana, S. Abdul Nazeer , JJ

Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.20, S.28, S.67— Seizure and recovery of contraband - Proof - Official witness not stating that bag containing contraband substance was opened in presence of panchas - Independent witnesses portrayed different story as to recovery and seizure - Statement of accused procured under S. 67, was retracted - Recovery of contraband substance from accused, not proved - Statement of official witness impaired due to infirmities - Cannot be sole basis for convicting accused. (Para 10 11 12 13)