On Wednesday, the Supreme Court ruled that punishment for possessing banned drug under Narcotic Drugs and Psychotropic Substances Act would depend on the quantity of banned substance seized from the person and not on purity of the illicit drug.
A three-judge bench of comprising of Justice Arun Mishra, Justice Indira Banerjee and Justice M R Shah reversed SC's 2008 judgment in E Micheal Raj case, in which the Court had ruled that since adulterated drugs contained several neutral substances which are not psychotropic in nature, it would be wrong to punish a person based on weight of seized drug.
It had ruled that the punishment for possessing drugs, whether small or commercial quantity, would be based after determining the weight of pure banned substance and not by entire weight of seized drug.
The Court during the hearing accepted Additional Solicitor General Aman Lekhi's argument that the 2008 judgment would make it difficult to punish drug-paddlers. Lekhi agued that a 'small' quantity of heroin is 5gm, which if taken as pure drug could translate to 100gm of street level heroin.
He said:
The bench on this replied:
The judgement has been delivered by Justice Arun Mishra, Justice Indira Banerjee and Justice M R Shah on 22-04-2020.
Read Judgment @LatestLaws.com:
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!