RAJ BAHADUR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This is an application for bail.

(2.) On a search of the applicant 5 gm. of brown sugar was recovered. The applicant has been arrested in connection with an offence punishable under Sections 17/18, N.D.P.S. Act (hereinafter referred to as Act).

(3.) It has been argued that the search was not in accordance with Section 51 of the Act. It was also urged that public witnesses were not summoned to witness the search and recovery. Lastly, it was urged that Section 37 of the Act is not applicable to the High Court. Therefore, the High Court can look into the matter from its own angle.