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Mohammad Mustaq vs State Of Chhattisgarh
2026 Latest Caselaw 1087 Chatt

Citation : 2026 Latest Caselaw 1087 Chatt
Judgement Date : 30 March, 2026

[Cites 12, Cited by 0]

Chattisgarh High Court

Mohammad Mustaq vs State Of Chhattisgarh on 30 March, 2026

                                    1




                                                 2026:CGHC:14746
                                                              NAFR

          HIGH COURT OF CHHATTISGARH AT BILASPUR



                          CRA No. 418 of 2017


1 - Mohammad Mustaq S/o Mohammad Muse Khan, Aged About 48
Years R/o Village Sanki, Near Kissan Rice Mill, Police Station
Chakarbhata, District Bilaspur, Chhattisgarh., Chhattisgarh
                                                   ... Appellant(s)


                                 versus


1 - State Of Chhattisgarh Through Station House Officer, Civil Lines,
District Bilaspur, Chhattisgarh., Chhattisgarh
                                                   ... Respondent(s)
For Appellant (s)          :   Ms.Sarina Khan, Advocate
For Respondent/State       :   Shri Vivek Mishra, PL


                    (Hon'ble Shri Justice Arvind Kumar Verma)

                          Judgment on Board

30/03/2026


When the matter was called out today, none appeared on behalf

of the appellant. In the circumstances, this Court deems it appropriate

to proceed with the hearing of the appeal by appointing a counsel

through the High Court Legal Services Committee.

2. Accordingly, Ms. Sarina Khan, Advocate, empanelled Legal Aid

Counsel, is appointed to represent the appellant and to argue the

appeal on her behalf. The Secretary, High Court Legal Services

Committee, is directed to issue the requisite authorization letter in her

favour.

3. This criminal appeal has been preferred under Section 374(2) of

the Code of Criminal Procedure against the judgment of conviction and

order of sentence dated 02.03.2017 passed by the learned Special

Judge, NDPS Act, Bilaspur in Special Case No. 18/2013, whereby the

appellant has been convicted under Section 21(A) of the NDPS Act,

1985 and sentenced to undergo six months rigorous imprisonment

along with fine of Rs. 5,000/-, with default stipulation.

4. The prosecution case, as unfolded from the record, is that on

23.05.2013, the police authorities of Police Station Civil Lines, Bilaspur

received a credible secret information from an informant that two

persons were proceeding from Sakri towards Uslapur on a TVS Scooty

bearing registration No. CG-05-B-7798, and that they were carrying

contraband psychotropic substances in the form of injections and

tablets for the purpose of illegal sale. Upon receipt of the said

information, the concerned police officer reduced the information into

writing and, after complying with the procedural requirements under the

provisions of the NDPS Act, constituted a raiding party. Necessary

intimation was also forwarded to superior officers as required under law.

Independent witnesses were called to the spot to ensure transparency

in the search and seizure proceedings.

5. Thereafter, the police party proceeded towards the indicated

location and laid a nakabandi (interception point). After some time, the

said vehicle matching the description was spotted approaching from

Sakri side. The vehicle was stopped and the persons riding it were

apprehended. On inquiry, the driver disclosed his name as Sanjay

Saraf, while the pillion rider disclosed his identity as the present

appellant Mohammad Mustaq. Thereafter both the accused persons

were informed under the NDPS Act to be searched in the presence of a

Gazetted Officer or Magistrate. Upon their consent, the search was

conducted in accordance with law in the presence of witnesses.

6. During the course of search, a bag in possession of the accused

persons was examined, which led to the recovery of Lupigesic

injections, packed in multiple polythene packets; Several strips of

Nitrazepam (Netacom) tablets, amounting to thousands in number;

Additional psychotropic tablets contained in cartons, each consisting of

strips and individual tablets from the possession of the accused

persons. The seized articles were counted and catalogued. The

recovered substances were suspected to be psychotropic substances

covered under the NDPS Act, and accordingly, they were seized vide a

duly prepared seizure memo (panchnama) in the presence of

independent witnesses. Samples were drawn from the seized

contraband in accordance with prescribed procedure, sealed on the

spot, and the remaining bulk was also sealed separately. The seal used

was duly noted in the seizure memo to maintain the sanctity of the

chain of custody. The seized articles were thereafter taken into

possession and brought to the police station, where a formal First

Information Report (FIR) was registered against the accused persons

for offences punishable under the provisions of the NDPS Act.

Subsequently the samples were sent to the Forensic Science

Laboratory (FSL), Raipur for chemical examination. Statements of

witnesses were recorded under Section 161 Cr.P.C.. Spot map and

seizure memos were prepared. The FSL report confirmed that the

seized substances were psychotropic substances, thereby attracting

the provisions of the NDPS Act. Upon completion of investigation,

charge-sheet (challan) was filed before the Special Court constituted

under the NDPS Act at Bilaspur. The learned trial Court framed charges

under the relevant provisions of the NDPS Act.

7. During trial, the prosecution examined 7 witnesses including the

investigating officer, Members of the raiding party, Seizure witnesses,

and Formal witnesses including the chemical examiner.

8. After appreciating the oral and documentary evidence on record,

the learned Special Judge came to the conclusion that the prosecution

had proved its case beyond reasonable doubt against the present

appellant and accordingly convicted and sentenced him as stated

hereinabove.

9. Learned counsel appearing for the appellant, has advanced

elaborate submissions assailing the impugned judgment, both on

conviction as well as on the question of sentence. It is submitted that

the judgment of the learned trial Court is contrary to law, facts and

evidence on record, and the same suffers from serious infirmities and

legal inconsistencies. It is contended that the prosecution has failed to

establish its case beyond reasonable doubt, as required in criminal

jurisprudence. The entire case rests upon the testimony of official

witnesses, and no independent witness has supported the prosecution

case, despite the alleged recovery having taken place at a public place.

This casts a serious doubt on the veracity of the prosecution story.

10. Secondly, learned counsel for the appellant submits that there

has been non-compliance of mandatory provisions of the NDPS Act,

particularly with regard to proper recording and communication of

secret information, Compliance of Section 50 of the NDPS Act, and

adherence to procedural safeguards relating to search and seizure. It is

argued that such non-compliance vitiates the entire prosecution case.

11. Thirdly, it is argued that there are material contradictions and

inconsistencies in the statements of prosecution witnesses, especially

regarding the manner of seizure, quantity of contraband, and

preparation of documents. These discrepancies go to the root of the

case and render the prosecution story unreliable. it is submitted that the

prosecution has failed to establish conscious possession of the alleged

contraband on the part of the present appellant. Mere presence at the

spot or association with co-accused is not sufficient to attract culpability

under the NDPS Act.

12. It is specifically submitted that the appellant has already

undergone custodial sentence of about two months and six days; the

incident is of the year 2013, and the appellant has faced prolonged

mental agony of trial and appeal; he is a first-time offender with no

criminal antecedents; the quantity involved does not fall in the category

of commercial quantity warranting stringent punishment. On these

grounds, it is prayed that this Court may take a lenient view and reduce

the sentence to the period already undergone, while maintaining the

fine amount.

13. Per contra, learned counsel appearing for the State has

supported the impugned judgment and submits that the same is well-

reasoned and based on proper appreciation of evidence. It is

contended that the prosecution has successfully proved its case by

leading cogent and reliable evidence, and the learned trial Court has

rightly appreciated the same. He submits that the recovery of

contraband has been duly established and the chain of custody has

remained intact. The samples were properly sealed and sent for

chemical examination, and the FSL report confirms that the seized

substances are psychotropic in nature. It is further submitted that mere

non-examination of independent witnesses is not fatal to the

prosecution case. In this regard, reliance is placed upon State (Govt.

of NCT of Delhi) v. Sunil,(2001) 1 SCC 652, wherein the Supreme

Court has held that the testimony of official witnesses cannot be

discarded merely on the ground that they are police personnel, if their

evidence is otherwise trustworthy.

14. Learned counsel for the State further submits that the procedural

requirements under the NDPS Act have been substantially complied

with, and no prejudice has been caused to the appellant. It is also

argued that once recovery is proved, the presumption under Sections

35 and 54 of the NDPS Act operates against the accused, and the

burden shifts upon him to explain possession, which the appellant has

failed to discharge.

15. With regard to the contention relating to investigation by the same

officer, learned State counsel submits that the applicability of Mohan

Lal v. State of Punjab (2018) 17 SCC 627, would depend upon the

facts of each case, and unless prejudice is demonstrated, the

conviction need not be set aside.

16. On the question of sentence, learned State counsel submits that

the sentence awarded by the trial Court is already lenient. However, it is

fairly submitted that this Court may exercise its discretion appropriately,

considering the period already undergone by the appellant.

17. Heard learned counsel for the parties at length and has perused

the entire record of the case with due care and circumspection.

18. At the outset, it is pertinent to note that in an appeal against

conviction, the appellate Court is duty-bound to re-appreciate the

evidence on record. However, unless the findings recorded by the trial

Court are shown to be perverse, illegal or based on mis-appreciation of

evidence, interference is not warranted. The NDPS Act being a

stringent statute, the procedural safeguards assume great significance.

The Supreme Court in Noor Aga v. State of Punjab (2008) 16 SCC

4`7, has held that strict compliance of statutory safeguards is

imperative, and the burden upon the prosecution is higher than in

ordinary criminal cases. In the present case, the record indicates that

the secret information was received and acted upon; A raiding party

was constituted; the accused persons were intercepted and search was

conducted; seizure memo was prepared; Samples were drawn and sent

for chemical examination. Although certain minor discrepancies have

been pointed out by the defence, this Court finds that such

inconsistencies are not of such magnitude as to vitiate the entire

prosecution case.

19. The appellant has raised the issue of non-compliance of Section

50 of the NDPS Act. In this regard, reliance has been placed on State

of Punjab v. Baldev Singh, (1999) 6 SCC 172, wherein it has been

held that compliance of Section 50 is mandatory in case of personal

search. Upon careful scrutiny of the record, it emerges that the recovery

in the present case was effected primarily from a bag carried by the

accused, and not from the personal search of the body of the appellant.

It is well-settled that Section 50 applies strictly to personal search and

not to search of bags or vehicles. Thus, the contention regarding

violation of Section 50 does not merit acceptance in the facts of the

present case.

20. The appellant has contended that the investigation is vitiated as

the same officer acted as informant and investigating officer. Reliance

has been placed upon Mohan Lal v. State of Punjab (supra).

It is true that the Supreme Court has expressed concern

regarding such practice. However, subsequent judicial pronouncements

have clarified that the effect of such irregularity has to be examined in

the facts of each case, and unless serious prejudice is demonstrated,

the trial is not vitiated ipso facto.

21. In the present case, counsel the appellant has failed to

demonstrate any actual prejudice caused to him on account of such

alleged irregularity. The evidence on record does not indicate any mala

fide or bias in investigation.

22. It is the contention of the appellant that no independent witnesses

have supported the prosecution case. In this context, the law is well

settled in State (Govt. of NCT of Delhi) v. Sunil, wherein it has been

held that evidence of official witnesses cannot be discarded merely on

the ground of their official status, if their testimony is otherwise credible

and trustworthy. In the present case, the testimonies of the prosecution

witnesses are consistent and corroborative; the seizure proceedings

have been duly proved;the FSL report confirms the nature of

contraband. The prosecution has established that the contraband was

recovered from the possession of the accused persons who were

travelling together on the vehicle. Once possession is established, the

statutory presumption under Sections 35 and 54 of the NDPS Act

comes into play. The appellant has not offered any plausible

explanation to rebut the said presumption.

23. Accordingly, this Court is satisfied that the prosecution has been

able to establish conscious possession of the contraband by the

appellant.

24. In view of the aforesaid analysis, this Court finds that the

prosecution has proved its case beyond reasonable doubt. The learned

trial Court has rightly appreciated the evidence. The conviction of the

appellant under Section 21(A) of the NDPS Act does not suffer from any

illegality or perversity. Accordingly, the conviction of the appellant is

affirmed.

25. The next question that arises for consideration is with regard to

the quantum of sentence.

It is not in dispute that the appellant has already undergone about

two months and six days of incarceration; the incident is of the year

2013, and the appellant has faced prolonged trial and appeal; the

quantity involved is not commercial;there is no material on record to

indicate previous criminal antecedents.

26. The Supreme Court in Rafiq Qureshi v. Narcotic Control

Bureau has held that in appropriate cases, considering the facts and

circumstances, the sentence can be reduced to the period already

undergone. The principle of proportionality in sentencing requires that

punishment must be commensurate with the gravity of the offence as

well as the mitigating circumstances.

27. Considering the totality of facts and circumstances of the case,

this Court is of the considered opinion that the ends of justice would be

adequately met if the substantive sentence of imprisonment awarded to

the appellant is reduced to the period already undergone, while

maintaining the fine amount.

28. Accordingly, the appeal is allowed. The conviction of the appella t

is affirmed. The sentence is modified and reduced to the period already

undergone. However, the fine amount remains intact.

Sd/-

(Arvind Kumar Verma) Judge

SUGUNA Date:

DUBEY    2026.04.01
         12:52:33
         +0530
 

 
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