SUDARSHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE petitioner is facing trial in a case regi stered under Section 8/21 of the N.D.P.S. Act. It has been canvassed on behalf of he petitioner that the search conducted by the Executive Magistrate was legally untenable in as much as the Executive Magistrate was part of the raid party as is apparent from the FIR. It was further contended that mandatory provisions of Section 50 of the N.D.P.S. Act were flouted and the petitioner is entitled to be released on bail. Reliance was placed on Vishnu Prasad v. State 2000 (2) RCC 1288 Nadeem v. State 1998 (2) EFR 632 and Kishan Lal v. Central Bureau 1999 (1) RCC 674.

(2.) I have heard learned Public Prosecutor under Section 37 of the NDPS Act.

(3.) I am unable to pursuade myself to draw presumption at this stage against the Executive Magistrate in the instant case that he was having any interest in the success of investigation. Even their Lordships of the Supreme Court attached much importance to the testimony of the Magistrate. In Ashok Kumar v. State of Haryana : 2000CriLJ3186 , the accused was searched in the presence of Tehsildar -cum -Executive Magistrate. Placing reliance on the testimony of the Magistrate their lordships observed in para 4 thus - -