PIL Case Details

This PIL is primarily related to the effective compliance of the Apex Court’s directions in Union of India v Mohanlal 2016 (3) SCC 379 dated 28.1.2016 in terms of appropriatemeasures towards seizure, sampling, safe keeping, and disposal of seized drugs, narcotics and psychotropic substances. It also raises the concern of following the statutory provisions as laid down by the Narcotic Drugs and Psychotropic Substance s Act 1985. The petitioner prays for appropriate direction in preparing a list of Magistrates, notifying for every District, empowering them to take up the task of certification under section 52A(2), NDPS Act. The petitioner also prays that specific rules may be passed regarding the very certification of sample drugs, being primary evidence, and certification of the correctness of the inventory along with photographs and representative samples.