UNION OF INDIA Vs. MERAJUDDIN

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties.

(3.) The respondent is accused of an offence under the NDPS Act, 1985. The High court appears to have completely ignored the mandate of Section 37 of the Narcotic Drugs and Psychotropic Substances Act while granting him bail. The High court overlooked the prescribed procedure. That was not proper. We, therefore, allow this appeal and set aside the impugned order of the High court and cancel the bail granted to the respondent.