Category: Narcotics

(CrPC) – Ss 436A and 439 – NDPS S 20, 25, 29 and 37 – Bail – Possession of 180 kilograms of ganja – Grant of bail on ground of undue delay in trial, cannot be said to be fettered by Section 37 of the Act, given the imperative of Section 436A which is applicable to offences under the NDPS Act too – Where the accused belongs to the weakest economic strata

SUPREME COURT OF INDIA DIVISION BENCH MOHD MUSLIM @ HUSSAIN — Appellant Vs. STATE (NCT OF DELHI) — Respondent ( Before : S. Ravindra Bhat and Dipankar Datta, JJ. )…

NDPS, 1985 – Section 2(xvii)(a) and 15 – Once a Chemical Examiner established that the seized ‘poppy straw’ tests positive for the contents of ‘morphine’ and ‘meconic acid’, no other test would be necessary for bringing home the guilt of the accused under the provisions of Section 15 of the 1985 Act.

SUPREME COURT OF INDIA DIVISION BENCH STATE OF HIMACHAL PRADESH — Appellant Vs. NIRMAL KAUR @ NIMMO AND OTHERS — Respondent ( Before : B.R. Gavai and C.T. Ravikumar, JJ.…

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 – Section 3(1) – that the detenu had been released on bail by the Special Court despite the rigours of Section 37 of the NDPS Act, 1985, had not been brought to the notice of detaining authority – Detention order quashed – Appeal allowed.

SUPREME COURT OF INDIA FULL BENCH SUSHANTA KUMAR BANIK — Appellant Vs. STATE OF TRIPURA AND OTHERS — Respondent ( Before : Uday Umesh Lalit, CJI, S. Ravindra Bhat and…

(NDPS) – Section 54 of the Act raises a presumption and the burden shifts on the accused to explain as to how he came into possession of the contraband – But to raise the presumption under Section 54 of the Act, it must first be established that a recovery was made from the accused.

SUPREME COURT OF INDIA DIVISON BENCH SANJEET KUMAR SINGH @ MUNNA KUMAR SINGH — Appellant Vs. STATE OF CHHATTISGARH — Respondent ( Before : Indira Banerjee and V. Ramasubramanian, JJ.…

Anticipatory Bail- NDPS – 50,000 Tramadol tablets – Expression “reasonable grounds” used in clause (b) of Sub-Section (1) of Section 37 would mean credible, plausible and grounds for the Court to believe that the accused person is not guilty of the alleged offence – Bail order releasing the respondent on post-arrest bail, is quashed

SUPREME COURT OF INDIA FULL BENCH NARCOTICS CONTROL BUREAU — Appellant Vs. MOHIT AGGARWAL — Respondent ( Before : N.V. Ramana, CJI., Krishna Murari and Hima Kohli, JJ. ) Criminal…

Repatriation of Prisoners Act, 2003 – Ss 12, 13 and 13(6) – N D and P S Act, 1985 – Section 21(b) – Respondent transferred to India on agreement between Government of India and Government of Mauritius on the Transfer of Prisoners – High Court reduced the sentence from 26 years to 10 years – Sentence imposed by the Supreme Court of Mauritius in this case is binding on India

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND ANOTHER — Appellant Vs. SHAIKH ISTIYAQ AHMED AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai,…

(NDPS) – Sections 8, 21 and 50 – Recovery of smack from motorcycle – Substance weighed 900gms – No incriminating substance was recovered during the personal search – Argument of non­compliance of Section 50 of NDPS Act – In the case of personal search only, the provisions of Section 50 of the Act is required to be complied with but not in the case of vehicle

SUPREME COURT OF INDIA DIVISION BENCH KALLU KHAN — Appellant Vs. STATE OF RAJASTHAN — Respondent ( Before : Indira Banerjee and J.K. Maheshwari, JJ.Z ) Criminal Appeal No. 1605…

(NDPS) – (CrPC) – Section 427 and 427(1) – Illegal trafficking of drugs – applying discretion under Section 427 of Cr.PC, the discretion shall not be in favour of the accused who is found to be indulging in illegal trafficking in the narcotic drugs and psychotropic substances – considering the offences under the NDPS Act which are very serious in nature and against the society at large, no discretion shall be exercised in favour of such accused who is indulging into the offence under the NDPS Act – Appeal dismissed.

SUPREME COURT OF INDIA DIVISION BENCH MOHD ZAHID — Appellant Vs. STATE THROUGH NCB — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Criminal Appeal No. 1457…

(NDPS) – Sections 8, 21, 27A, 29, 37(1)(b), 37(1)(b)(ii), 42 and 67 – Cancellation of bail -A finding of the absence of possession of the contraband on the person of the respondent by the High Court in the impugned order does not absolve it of the level of scrutiny required under Section 37(1)(b)(ii) of the NDPS Act – A confessional statement made under Section 67 of the NDPS Act will not be admissible in evidence – Contention that Section 42 of the NDPS Act was not complied with is prima facie misplaced

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA THROUGH NARCOTICS CONTROL BUREAU, LUCKNOW — Appellant Vs. MD. NAWAZ KHAN — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and…

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