R.R. Yadav, J. - (1.) Heard the learned counsel for the accused applicants as well as the learned Public Prosecutor.
(2.) In all these bail applications, common question of law, in the light of notification, issued by Central Government, in exercise of its power, conferred by Explanation (1) to Section 27 of Narcotic Drugs and Psychotropic Substances Act, 1985, in supersession of earlier notifications of Government of India in the Ministry of Finance Department dated 14.11.85, is involved, therefore, all these bail applications can be disposed of by a composite order.
(3.) I have heard the learned counsel for the accused applicants as well as the learned Public Prosecutor.;