Citation Codes Equivalent Citations citation codes Case Number Criminal Misc. No. 44549 of 2006 in Criminal Appeal No. 259-DB of 2000. Attorney(S) For the Applicant-Appellant :- Mr. K.S. Dhaliwal Advocate. For the Respondent :- Mr. K.S. Boparai Additional Advocate General Punjab assisted by Mr. M.S. Sidhu Senior Deputy Advocate General Punjab Mr. H.S. Hooda Advocate General Haryana with Mr. Siddharth Batra Assistant Advocate General Haryana; Mr. RS Rai Senior Standing Counsel U.T. Chandigarh; Mr. D.D. Sharma Standing Counsel Union of India. Judges Virender Singh A.N Jindal, JJ. Acts Sections 32-A and 37 of the Narcotic Drugs & Psychotropic Substances Act, (hereinafter referred to as the Act), SECTION 15 NARCOTIC DRUGS AND PSYCHOTROPIC SUBSTANCES ACT 1985 Act No. 2 of 1989 named as Narcotic Drugs & Psychotropic Substance (Amendment) Act, 1988 ARTICLE 21 CONSTITUTION OF INDIA Section 432, 433 and 434 of the Criminal Procedure Code Court8. Section 389 Code of Criminal Procedure provisions of Article 21 of the Constitution PREVENTION OF CORRUPTION ACT section 302 of Indian Penal Code, Section 36-B 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