MP HC | Writ Petition against a private individual is not maintainable, reiterated
Madhya Pradesh High Court: G.S. Ahluwalia, J. while dismissing the petition, observed that the petitioners have an efficacious remedy of filing a
Illegal Possession
Raj HC | Representative sample of seized contraband can be drawn out only after contents of each package have been subjected to colour test by U.N. drug testing kit
Rajasthan High Court: Vijay Bishnoi J. allowed bail application filed by persons who were arrested for illegal possession of poppy straw; on