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Explained| NDPS: Ownership of Vehicle; non-production of contraband, etc – Fatal to the trial or not?

Supreme Court: In a case where, on apprehending the accused, while making search of the motor cycle, 900 gm of smack was seized, the bench of Indira Mukherjee and JK Maheshwari, JJ had gone through a number of decisions on the f Narcotic Drugs and Psychotropic Substance Act and has reiterated certain principles relating to the degree of proof in such cases.

In the present case, the appellant was unable to show any deficiency in following the procedure or perversity to the findings recorded by the Trial Court, affirmed by the High Court. Hence, looking to the facts of the present case, it was held that the findings concurrently recorded by the Courts holding the accused guilty for the charges and to direct him to undergo sentence as prescribed, did not suffer from any perversity, illegality, warranting interference by the Supreme Court.

[Kallu Khan v. State of Rajasthan, 2021 SCC OnLine SC 1223, decided on 11.12.2021]


Counsel

For appellant: Senior Advocate C.N. Srieekumar


*Judgement by: Justice JK Maheshwari


[1] Rizwan Khan v. State of Chhattisgarh (2020) 9 SCC 627

[2] State of Rajasthan v. Sahi Ram (2019) 10 SCC 649

[3] Than Kumar v. State of Haryana (2020) 5 SCC 260

[4] Surinder Kumar v. State of Punjab (2020) 2 SCC 563

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