HANUMAN PRASAD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard. This bail application has been preferred by Hanuman Prasad under sections 439 Crimial P.C. whose first bail application was rejected by this court on 9-12-1986.

(2.) Mr. Ravi Kasliwal, learned counsel for the petitioner argued that at the time of disposal of first bail application, the provision of section 42 of the Narcotic Drugs and Pschotropic Substances Act, 1985 (hereinafter referred as the Act) were not brought to the notice.

(3.) The argument of the learned counsel for the petitioner is that under section 42 of the Act, the power has been given to the officers for search, and seizure without warrant or authority.