- (1.) This application for bail has been filed in connection with Narcotic Drugs and Psychotropic Substances Case No. 229 of 2014 arising out of Jalangi Police Station Case No. 726 of 2014 dated 20th August, 2014 under section 21(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985, hereinafter referred to as the NDPS Act. The Narcotic Drugs and Psychotropic Substances Act, 1985, hereinafter referred to as the NDPS Act, was enacted to consolidate and amend the law relating to Narcotic drugs, to make stringent provisions for the control of operations relating to narcotic drugs and psychotropic substances, to provide for the forfeiture of property derived from or used in illicit traffic in narcotic drugs and psychotropic substances, to implement the provisions of the International Convention on Narcotic Drugs and Psychotropic Substances and for matters connected therewith.
(2.) Section 4 of the said Act casts an obligation on the Central Government to take such measures as it deems necessary or expedient for the purpose of preventing and combatting abuse of narcotic drugs and psychotropic substances and the illicit traffic therein and also for ensuring their medical and scientific use.
(3.) Under section 4(2) of the NDPS Act, the Central Government might take inter alia the following actions:-- "(a) Coordination of actions by various Officers, State Governments and other authorities. (b) Enforcement of obligations under the International Convention. (c) Assistance to concerned authorities and foreign countries and to concerned international organizations to facilitate coordination and universal action for prevention of illicit traffic in narcotic drugs and psychotropic substances. (d) Identification, treatment, education, after care, rehabilitation and social integration of addicts. (e) Ensuring availability of narcotic drugs and psychotropic substances for medical and scientific use. (f) Such other matters as might be deemed necessary for effective implementation of the provisions of the NDPS Act.";