MUTHU KUMAR Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) This bail application was referred to the Division Bench, as the learned Single Judge disagreed with some of the observations contained in the judgment of a learned Single Judge of this Court in Jiju Maran v. Narcotic Control Bureau.,2001 2 KLT 690. In para 5 of the above decision it is held as follows:

(2.) The questions referred by the learned Single Judge read as follows:

(3.) We extract Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985 below: