RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present appeal is directed against the judgment of conviction dated 17.5.1988, convicting the appellant under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter to be referred as the Act) for possessing 4 Kilograms of Poppy Husk.

(2.) THE present appeal had been placed before the Division Bench in pursuance of the order dated February 6, 2002 which is passed in continuation of earlier order passed by the learned Single Judge on January 4, 2002. The order dated January 4, 2002 and that of February, 2002 read as under :

(3.) IN pursuance of the notices, the States of Punjab, Haryana, Central Government and Chandigarh Administration have put in appearance, on the validity of proviso in question. We have heard Shri C.B. Kaushik, Advocate for the appellant, Shri D.P. Singh, Additional Advocate General, Haryana, Shri M.C. Beri, Deputy Advocate General, Punjab, Shri R.S. Rai, Senior Standing Counsel for Central Government and Shri Ajay Lamba, Standing Counsel for U.T. Chandigarh at great length.