1. The appellant is questioning in this appeal his conviction by the trial Court under S.50 of the N.D.P.S. Act, 1985 based upon the finding that he did possess and transport poppy straw without a licence. The High Court has confirmed his conviction after reappreciating the evidence.

2. It was not in dispute that the appellant was travelling by the Howrah Puri Sri Jaganath Express on the night between 18.9.91 and 19.9.91 and that when the train had arrived at platform No. 1 of the Balasore Railway Station and it was searched by PW 1 and the officers accompanying him, the appellant was found lying on a plastic bag in one of the compartments of that train. The said plastic bag was then seized and on verification, it was found containing 10 kgs. of poppy straw. The only defence raised by the appellant was that the said plastic bag was not found from his possession. The trial Court and the High Court after appreciating the evidence of PW1 and PW4 has held that the appellant was in possession of that plastic bag. Some other points were also raised before the High Court but the High Court did not find any substance therein.

3. What is now contended by the learned counsel for the appellant is that the mandatory requirement of S.50 of the N.D.P.S. Act, 1985, viz. that the person to be searched should be told about his right to be examined in presence of a Magistrate or a Gazetted Officer was not complied with in this case. This contention is really misconceived. In this case, it was not the person of the appellant, which was searched. He was found sitting on a plastic bag which belonged to him and which contained poppy straw. As pointed out by this Court in State of Punjab v. Baldev Singh, JT 1999 (4) SC 595 [LQ/SC/1999/619] , S.50 would come into play only in the case of search of a person as distinguished from search of any premise etc. As we do not find any substance in this appeal, it is dismissed.