CRLA/383/2022
2023 Latest Caselaw 407 UK

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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.

The moot question that is before us is whether in a case of recovery of contraband from a bag, compliance of Section 50 of the Narcotic Drugs and Psychotropic Substances Act, 1985 is necessary or not.

In view of the reliance placed by both the learned counsel for the parties on conflicting judgments, we find it appropriate to adjourn the case to enable us to read all the judgments.

In that view of the matter, list this case on 22.02.2023.

(Alok Kumar Verma, J.) (S.K. Mishra, J.) 15.02.2023 (Grant urgent certified copy of this order, as per Rules)

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