Vikas Kumar Sahu vs State Of Chhattisgarh
2022 Latest Caselaw 3361 Chatt

                                                                        1


                                                                   NAFR

             HIGH COURT OF CHHATTISGARH, BILASPUR

                   Criminal Appeal No. 1426 of 2021

    Vikas Kumar Sahu, S/o Mahendra Sahu, aged about 27 years,
     Caste- Kewat, R/o 1313 Sidh Baba Road, Radha Kishan Ward,
     Jabalpur, P.S.- Hanumantal, District Jabalpur, (M.P.)

                                                          ---- Appellant

                               Versus

    State of Chhattisgarh, Through - Police Station- Darbha, District
     Bastar (C.G.)
                                                     ---- Respondent



For Appellant           : Shri Sanjay Agrawal, Advocate

For State/Respondent : Ms. Deepti Shukla, Panel Lawyer



                Hon'ble Shri Justice Gautam Chourdiya
                              JUDGMENT

10.05.2022

1) The present appeal is against the judgment dated 29.02.2020 passed by the Special Judge (NDPS Act), Jagdalpur, District Bastar (C.G.) in Special Criminal Case (NDPS Act) No. 03/2018 whereby though the accused persons namely Shatrughan Nishad and Tukesh Kumar have been acquitted of the charge under Section 20 (b) (ii) (C) of NDPS Act but the vehicle of the appellant allegedly used in commission of the offence has been ordered to be confiscated.

2) Case of the prosecution, in brief, is that 14.08.2017 when the vehicle (Maruti Swift) bearing registration number MP 20 CD 0488 was intercepted and it was searched, 230 kg of cannabis was recovered, thereafter, after the investigation, charge-sheet was filed under Section 20 (b) (ii) (C) of the Narcotic Drugs and

Psychotropic Substances Act, 1985. After the entire trial, accused Shatrughan Nishad and Tukesh Kumar were acquitted of the charges vide judgment dated 29.02.2020. The Court in the said judgment had further directed for confiscation of the vehicle whereby the alleged cannabis was transported.

3) Learned counsel for the appellant submits that the appellant is registered owner of the vehicle (Maruti Swift) bearing registration number MP 20 CD 0488 which was allegedly involved in commission of offence and seized by the police vide Annexure A/2. The appellant was not at all involved in commission of offence and the accused persons namely Shatrughan Nishad and Tukesh Kumar have already been acquitted of charge under Section 20 (b) (ii) (C) of NDPS Act by the trial Court. The impugned order directing confiscation of the vehicle in question is bad-in-law for the reason that no opportunity of hearing afforded to the appellant. The said vehicle was purchased on hire purchase agreement and as such the interest amount is increasing day by day, this vehicle is lying idle and the said vehicle is likely to be damaged due to exposure to sun and rain and, as such, no useful purpose would be served in keeping the vehicle in the police station. Therefore, the impugned order directing confiscation of the vehicle is liable to be set aside and the same be handed over to the appellant by imposing condition as may be deemed fit by this Court.

4) Learned State counsel opposes the prayer.

5) Perused the judgment dated 29.02.2020. Reading of the judgment would show that the trial Court acquitted accused Shatrughan Nishad and Tukesh Kumar on the ground that the prosecution was not able to prove the guilt against the accused persons. In Para-30 of the impugned judgment, It has been ordered that as the vehicle in question has not been claimed anyone and the accused persons have also disowned the same, the same is liable for confiscation and it was ordered accordingly.

6) Section 60 in The Narcotic Drugs and Psychotropic Substances Act 1985 reads as under-

"60. Liability of illicit drugs substances plants articles and conveyances to confiscation.- [(1) Whenever any offence punishable under this Act has been committed, the narcotic drug, psychotropic substance, controlled substance, opium poppy, coca plant, cannabis plant, materials, apparatus and utensils in respect of which or by means of which such offence has been committed, shall be liable to confiscation.]

(2) Any narcotic drug or psychotropic substance [or controlled substances] lawfully produced, imported inter-State, exported inter-State, imported into India, transported, manufactured, possessed, used, purchased or sold along with, or in addition to, any narcotic drug or psychotropic substance [or controlled substances] which is liable to confiscation under sub-section (1) and the receptacles, packages and coverings in which any narcotic drug or psychotropic substance [or controlled substances], materials, apparatus or utensils liable to confiscation under sub-section (1) is found, and the other contents, if any, of such receptacles or packages shall likewise be liable to confiscation.

(3) Any animal or conveyance used in carrying any narcotic drug or psychotropic substance [or controlled substances], or any article liable to confiscation under sub-section (1) or sub-section (2) shall be liable to confiscation, unless the owner of the animal or conveyance proves that it was so used without the knowledge or connivance of the owner himself, his agent, if any, and the person-in-charge of the animal or conveyance and that each of them had taken all reasonable precautions against such use.

63. Procedure in making confiscations.-- (1) In the trial of offences under this Act, whether the accused is

convicted or acquitted or discharged, the court shall decide whether any article or thing seized under this Act is liable to confiscation under section 60 or section 61 or section 62 and, if it decides that the article is so liable, it may order confiscation accordingly.

(2) Where any article or thing seized under this Act appears to be liable to confiscation under section 60 or section 61 or section 62, but the person who committed the offence in connection therewith is not known or cannot be found, the court may inquire into and decide such liability, and may order confiscation accordingly:

Provided that no order of confiscation of an article or thing shall be made until the expiry of one month from the date of seizure, or without hearing any person who may claim any right thereto and the evidence, if any, which he produces in respect of his claim:

Provided further that if any such article or thing, other than a narcotic drug, psychotropic substance 5[controlled substance], the opium poppy, coca plant or cannabis plant is liable to speedy and natural decay, or if the court is of opinion that its sale would be for the benefit of its owner, it may at any time direct it to be sold; and the provisions of this sub-section shall, as nearly as may be practicable, apply to the net proceeds of the sale."

7) Section 452 of Cr.P.C. reads as under:-

" 452. Order for disposal of property at conclusion of trial.

(1) When an inquiry or trial in any Criminal Court is concluded, the Court may make such order as it thinks fit for the disposal, by destruction, confiscation or delivery to any person claiming to be entitled to possession thereof or otherwise, of any property or document produced before it or in its custody, or regarding which any offence appears to have been committed, or which has been used for the commission of any offence.

(2) An order may be made under Sub Section (1) for

the delivery of any property to any person claiming to be entitled to the possession thereof, without any condition or on condition that he executes a bond, with or without sureties, to the satisfaction of the Court, engaging to restore such property to the Court if the order made under sub-Section (1) is modified or set aside on appeal or revision.

(3) A Court of session may, instead of itself of making an order under sub-section (1), direct the property to be delivered to the Chief Judicial Magistrate, who shall thereupon deal with it in the manner provided in Sections 457, 458 and 459.

(4) Except where the property is livestock or is subject to speedy and natural decay, or where a bond has been executed in pursuance of sub-section (2), an order made under sub-section (1) shall not be carried out for two months, or when an appeal is presented, until such appeal has been disposed of.

(5) In this Section, the term "property" includes, in the case of property regarding which an offence appears to have been committed, not only such property as has been originally in the possession or under the control of any party, but also any property into or for which the same may have been converted or exchanged, and anything acquired by such conversion or exchange, whether immediately or otherwise."

8) In the present case, admittedly the vehicle in question was seized from the joint possession of accused Shatrughan Nishad and Tukesh Kumar who were illegally carrying contraband ganja weighing 2 quintals 30 kilograms in the said vehicle. Both the accused persons have been acquitted by the trial Court on the ground that the prosecution has been unsuccessful in proving their guilt. There has been no involvement of the appellant in alleged crime.

9) As per Annexure A/3 dated 05.07.2018, the appellant filed an application during trial under Section 451 Cr.P.C. for releasing the vehicle in his favour. However, vide order dated 05.07.2018 the trial Court rejected the said application with the observation that though from the copy of the registration certificate of the vehicle (Annexure A/2), the appellant appears to be the registered owner of the vehicle, in this case there is no involvement of the appellant in the crime, in his application he has mentioned that his driver Ankit Lodhi had taken away the vehicle for his personal

works from his wife, but no affidavit of wife of the appellant or any relevant document has been filed and further driver Ankit Lodhi has not been arrayed as accused in this case.

10) On the basis of aforesaid discussions, this Court is of the opinion that present is a fit case for releasing the vehicle in the custody of appellant.

11) Consequently, the appeal is allowed and order of confiscation passed by the Court below by its judgment dated 29.02.2020 is hereby set aside. Appellant is entitled to get back possession of the vehicle in question provided he proves his ownership in respect of the vehicle. The appellant, if so adviced, may file necessary application before the trial Court and in such case, trial Court after satisfaction of the proof that the appellant is the owner may proceed in the matter imposing necessary condition and possession of the vehicle may be handed over to the appellant.

Sd/-

(Gautam Chourdiya) Judge vatti