- (1.)Heard. The petitioner has been booked in FIR No. 142 dated 4.11.2000 under Section 15 of the Narcotic Drugs and Psychotropic Substances Act, for keeping in his possession 15 Kgs. of poppy husk without any permit.
(2.)Learned counsel for the petitioner contended that there is non- compliance of Section 50 of the NDPS Act inasmuch as offer was not given to get the petitioner searched in presence of some Gazetted Officer or Magistrate but the A. S. I. himself effected the search of the plastic bag which the petitioner was carrying. Thus, he contended that no case was made out against the petitioner.
(3.)Keeping in view the facts and circumstances of the case and without commenting on the merits of the case, let the petitioner be admitted to bail to the satisfaction of the Illaqa Magistrate Muktsar.
Bail allowed.