FIROZALAVI T.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition (Criminal) has been filed under Article 226 of the Constitution of India, and the prayers herein are as under:

(2.) A pertinent legal question to be decided is: whether vehicle piloting or accompanying another vehicle, which is transporting Narcotic Drug and Psychotropic Substances to be held as vehicle used as conveyance in carrying the contraband so as to confiscate the same under Sec. 52-A of the Narcotic Drugs and Psychotropic Substances Act ?

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor representing the State.