Chattisgarh High Court
State Of Chhattisgarh vs Jhaleshwar Vaishnav on 8 April, 2022
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
CRMP No. 543 of 2022
• State Of Chhattisgarh Through Police Station Sankra, Distt. Mahasamund
(C.G.)
---- Petitioner
Versus
• Jhaleshwar Vaishnav, S/o Khemraj Vaishnav, Aged About 19 Years R/o
Village Nariyara, Police Station Hasoud, Distt. Janjgir-Champa C.G.
---- Respondent
For Petitioner / State : Ms. Madhunisha Singh, Dy.A.G.
D.B.:-Hon'ble Shri Sanjay K. Agrawal and
Hon'ble Smt. Justice Rajani Dubey
Order On Board
08/04/2022
1. This application has been filed on behalf of the State seeking grant of
leave to appeal against judgment and order dated 21/12/2021 by which, the
respondent is acquitted of the charges punishable under Section 20 (B) (ii)
(b) of the NDPS Act, 1985.
2. Ms. Madhunisha Singh, learned Dy.A.G. would submit that the learned
Special Judge (NDPS Act) is absolutely unjustified in acquitting the
respondent by holding that during investigation, provisions contained under
Section 52 and 55 of the NDPS Act has not been complied with and there
are material contradictions and omissions in the statement of the prosecution
witnesses and the prosecution has failed to bring home the guilt of the
respondent / accused beyond reasonable doubt. Therefore, the judgment of
acquittal deserves to be dismissed.
3. We have heard learned counsel for the appellant / State and
considered the submissions made herein above.
4. Learned Special Judge (NDPS Act) has acquitted the respondent /
accused by recording a finding that during investigation, provisions
contained under Section 52 and 55 of NDPS Act are not complied with.
Para 29 of the judgment is as under -
"29- izdj.k esa /kkjk 52]55 ,u-Mh-ih-,l- ,DV ds izko/kkuksa dk foospuk
esa ikyu ugha fd;k x;k gSA uewuk lSaiy ijh{k.k gsrq ,Q-,l-,y- ys
tkus okys vkj{kd dk drZO; izek.k i= iz-ih&6 ds nLrkost ds eqrkfcd
fnukad 19-08-2018 dks tkjh fd;k x;k gS tcfd vfHk;kstu dFkk ds
eqrkfcd ?kVuk fnukad 16-09-2018 dk gS vkSj mlds laca /k esa vfHk;kstu
dh vksj ls dksà Li"Vhdj.k ugha fn;k x;k gS vkSj u gh foospd lk{kh
us mDr laca/k esa dksbZ [kqyklk fd;k gSA foospuk esa fnukad 17-09-2018
dks uewuk lSaiy dks ,Q-,l-,y- ijh{k.k gsrq iz;ksx'kkyk Hksts tkus ds
laca/k esa mYys[k gS ,oa dFku fd;k x;k gS] ijarq mDr uewuk lSaiy mDr
fnukad dks tek ugha gksus ij 21-09-2018 dks mls iqu% vkj{kd ds ek/;e
ls Hksts tkus dk banzkt tIrh eky jftLVj izih&08lh esa fd;k x;k gS]
ijarq mlds laca/k esa mDr vkj{kd us dkbZ Hkh dFku ugha fd;k gSA
blfy;s tIr'kqnk uewuk eky gh ijh{k.k gsrq iz;ksx'kkyk Hkstk tkuk rFkk
mlh dh fjiksVZ izih&47 ds ek/;e ls izdj.k esa izkIr gksuk vfHk;kstu dh
vksj ls mijksDr vk/kkjksa ij ;qfDr;qDr lansg ls ijs izekf.kr ugha fd;k
x;k gSA bl izdkj vfHk;kstu }kjk ;qfDr;qDr lansg ls ijs ;g izekf.kr
ugha fd;k x;k gS fd vfHk;qDr }kjk fnukad 16-09-2018 dks 14%50 cts]
xzke tketqMk lYMhg jksM pkSd varxZr Fkkuk lkadjk esa vius vkf/kiR;
ds okgu eksVj lk;dy dzekad lh-th-06 ds 2761 esa 1]900 fdyksxzke
xkatk voS/k :i ls vius dCts esa j[kdj ifjogu fd;k tk jgk FkkA
Rkn~uqlkj fopkj.kh; fcUnq dzekad 01 o 02 dk vfHk;kstu izekf.kr djus
esa iw.kZ :i ls vlQy jgk gSA"
5. After hearing learned counsel for the petitioner / State and after going
through the findings recorded by the learned Special Judge, we are of the
considered opinion that learned Special Judge has rightly acquitted the
respondent / accused by holding that provisions contained in Section 52 and
55 of NDPS Act has not been complied with.
6. We do not find any good ground to interfere with the judgment of
acquittal. The findings recorded by the learned Special Judge are based on
oral and documentary evidence on record. As such, the application for grant
of leave to appeal is hereby rejected. Consequently, this CrMP is also
dismissed.
Sd/- Sd/-
(Sanjay K. Agrawal) (Rajani Dubey)
Judge Judge
Deepti
