ABDUL RASHID IBRAHIM MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this case the fact situation as found by the High Court is this: Four gunny bags of charas were seized by the authorities from the autorickshaw driven by the accused himself. When a plea is made on the strength of Section 50 of the Narcotic Drugs and Psychotropic Substances Act, 1985 the focal question is whether the gunny bags were in the physical possession of the accused or not. If they were in the physical possession of the accused the mandate of Section 50 would apply. While considering this aspect our attention has been drawn to the decision rendered by a two-Judge Bench of this Court dated 15.9.1999 (in Criminal Appeal No. 807 of 1997) wherein the following observations have been made:

(2.) Learned counsel for the appellant contended that the aforesaid observations are not consistent with the observations made by the three- Judge Bench in Namdi Francis Nwazor V/s. Union of India.

(3.) After considering the arguments for some time we are of the opinion that the question whether search of the person envisaged in Section 50 of the Act would encompass the gunny bags found inside the autorickshaw driven by the accused, so as to attract the mandatory requirements of that provision can be considered by a larger Bench of three Judges.