Citation Codes Equivalent Citations citation codes Case Number D.B Civil Habeas Corpus Writ Petition No. 2702 of 1997 Attorney(S) Chaitanya Gehlot & Krishna Sharma, for Petitioner R.K Purohit, on behalf of J.P Joshi and Sunil Joshi, for Union of India Judges V.K Singhal Mohd. Yamin, JJ. Acts provisions of Section 32A, of the Narcotics Drugs and Psychotropic Substances Act, 1985 ARTICLE 21 A CONSTITUTION OF INDIA provisions of Articles 14 and 21, 72 and 161 of the Constitution of India. Opium Act, 1857, the Opium Act, 1878 and the Dangerous Drugs Act, 1930 provisions of Articles 14 and 21 of the Constitution of India provision of the Rajasthan Prisoners Open Air Camp Rules, 1972 Section 433A contravenes Article 20(1) of the Constitution. (6) Section 55 of the Indian Penal Code or Section 433, Cr. P.C. Gujarat 1991 (2) Crimes 160, the provisions of Section 32A NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985 Sections 15 to 25 or Section 27A. Activities (Prevention) Act, 1985 Indian Penal Code, Customs Act Section 432 and Section 433 provisions of Section 20(7) Section 389, Cr.P.C. Section 438, Cr. P.C. See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account