Narcotics Control Bureau v. Pradeep Nath Mathur And Another

Order

1. Leave granted.

2. Having regard to the conflict in the decisions of this Court in Abdul Rashid Ibrahim Mansuri v. State of Gujarat (2000) 2 SCC 513 and Sajan Abraham v. State of Kerala (2001) 6 SCC 692 both rendered by a three-Judge Bench, relating to the provisions of Section 42 of the NDPS Act, these appeals are referred to a larger Bench.

3. Tag with Crl. Appeal No. 36 of 2003.

4. Papers be placed before the Hon'ble the Chief Justice of India for appropriate orders.

Court Masters