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CRLA No. 383 of 2022
Shri S.K. Mishra, J.
Shri Alok Kumar Verma, J.
Mr. Vinod Sharma, learned counsel for the appellant.
Mr. J.S. Virk, learned Deputy Advocate General for the State.
In course of hearing of the application filed under Section 389 of the Code of Criminal Procedure, 1973, this Court is of the opinion that there are various judgments and certain grey areas, have to be examined.
In that view of the matter, we are inclined to adjourn the case and direct it to be listed on 15.02.2023 for consideration of the bail application.
In the meantime, the learned counsel may submit detailed short synopsis of judgments of Section 50 of The Narcotic Drugs and Psychotropic Substances Act, 1985 and the effect of non- compliance of the said Act, especially with reference to the applicability of the aforesaid provision when recovery of contraband article has been made not from the person of the accused, but from a bag or some other article carried in his hand.
(Alok Kumar Verma, J.) (S.K. Mishra, J.) 04.01.2023 (Grant urgent certified copy of this order, as per Rules) SK/SB