Umeshwar Pandey, J. - (1.) Heard learned Counsel for the parties.
(2.) An application has been moved from the side of respondent No. 2 under section 52-A of the Narcotic Drugs And Psychotropic Substances Act for issuing direction for destruction of 202.5 Kgs. of Charas which is the subject-matter of the case and the property is alleged to have been seized by the Customs Department. It is contended by the learned Counsel for the petitioner that the recovered contraband is a hazardous drug and it shall not be proper to keep it for a long period keeping in view its dangerous nature.
(3.) It is true that the storage of the contraband in such a bulk may cause one or the other hazard while under storage of the Department. It is, therefore, just and proper that looking to such vulnerability and quantity of the drug it should be destroyed.;