VED PAL ANAND Vs. UNION OF INDIA

JUDGEMENT

(1.) After hearing the learned counsel for both the parties at some length and also considering the question raised in the writ petition, we deem it just and proper to refer the question as to the constitutionality of the S. 9 (a) of COFEPOSA and S. 10 (1 of the Prevention of illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 to the learned chief justice to constitute a bench for hearing this constitutional question. The application for grant of parole or interim bail is, however, rejected. The petitioner may, however, approach the Constitution bench for appropriate order.