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Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): K. G. Balakrishnan, B. N. Srikrishna , JJ

Narcotic Drugs and Psychotropic Substances Act (61 of 1985) , S.50— Search of accused - In presence of Magistrate or Gazetted Officer - Option is for officer who conducts search to choose any one of them depending upon availability - And accused has no right of option - Accused asked whether he would like presence of Magistrate when his body is being searched - Accused declined privilege - No procedural illegality - No violation of S. 50 - Prosecution proved that offence was committed - Conviction sustained. Beckodan v. State, AIR 2002 SC 1810 : 2002 AIR SCW 1780 : 2002 Cri LJ 2529, Disting. (Para 6 7 8)