Guj HC | No Conscious possession; Court upholds acquittal under NDPS Act
Gujarat High Court: The Division Bench of S.H. Vora and Sandeep N. Bhatt, JJ., dismissed an application for special leave to appeal
Conscious Possession
Del HC | Charge framed under S.30 of Arms Act quashed in absence of “conscious” possession of live cartridge
Delhi High Court: Sanjeev Sachdeva, J. allowed a petition filed against the order of farming of charge, whereby the petitioner was charged for
Del HC | “Possession” under S. 25 Arms Act is to be backed by mental element to make it the requisite “conscious possession”
Delhi High Court: Sangita Dhingra Sehgal, J., quashed an FIR registered against the petitioner under Section 25 of the Arms Act, 1959 for