BILAS SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this application under Sections 439 and 440 of the Code of Criminal Procedure, an interesting question of law has been raised by Mr. Radhey Shyam Pandey, learned Counsel, for the Petitioner.

(2.) IN order to appreciate his argument, some facts which are necessary, as follows:

(3.) SECTION 8 of the Act is prohibitory in nature and lays don that no person shall (a) ... (b)... (c) "produce, manufacture, possess, sell, purchase, transport, warehouse, use, consume, import inter-State, export inter-State, import into India, export from India or tranship any Narcotic Drug or Psychotropic substance. SECTION 52-A of the Act contemplates disposal of seized Narcotic Drugs and Psychotropic Substances.