TULE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) ON December 16, 2004, after bail had already been granted to the appellant Tule Ram, a Division of this Court had observed as under: -

(2.) WE have heard Sarvshri Maharaj Kumar, appearing for the appellant, R.S.Cheema, Advocate General, Punjab, with S.S.Randhawa, Senior Deputy Advocate General, Punjab, B.S.Rana, Senior Deputy Advocate General, Haryana, Gautam Dutt appearing for R.S.Rai, Senior Standing Counsel for U.T. Chandigarh and A.P.S.Deol and are grateful for clarity with which they have assisted in appreciating the legal points, which are involved in this exercise.

(3.) AS in the working of the NDPS Act certain difficulties were being faced, Act No.2 of 1989 through, the Narcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 (hereinafter referred to as "Act No.2 of 1989") was passed to achieve the following objects: -