Delhi High Court
Haresh Rawal vs Narcotics Control Bureau on 3 June, 2021
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 28.05.2021
Pronounced on: 03.06.2021
+ BAIL APPLN. 1177/2021
HARESH RAWAL ...... Petitioner
Through: Mr. Dharmender Rana &
Ms.Vaishnavi K., Advocates
Versus
NARCOTICS CONTROL BUREAU ...... Respondent
Through: Mr. Subhash Bansal, Senior Standing
Counsel for NCB with Mr. Shashwat
Bansal, Advocate
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
JUDGMENT
1. The present Petition has been filed seeking bail in the case arising out
of C.C. No. VIII/59/DZ/2020, registered at NCB, R.K. Puram, under Section
8/20(b)/ 29 of Narcotic Drugs and Psychotropic Substances Act, 1985
(henceforth referred to as the "NDPS Act"), which is pending trial.
2. Petitioner is aggrieved by orders dated 29.02.2021 and 23.03.2021
passed by the learned trial court, vide which his applications seeking bail
have been dismissed. Vide present petition, petitioner is seeking bail in the
present case.
3. The brief facts of the present case, as noted in the impugned
complaint, are that on 18.12.2020, a secret information was received that one
Nepali National of small built wearing yellow colour clothes will come near
Gate No. 1 Metro Station East of Kailash, New Delhi between 1800-1900
hours and he might be carrying narcotics drugs for the purpose of delivery of
the same to his client. Upon receipt of said information, a raiding team was
constituted and after collecting seal of Narcotics Control Bureau DZU-3,
testing kit, IO Kit and other necessary articles used for search and seizure
proceedings, reached the spot at about 1800 hours. The raiding team tried to
join independent witness by contacting two/three persons from the public but
none agreed by stating their genuine problems. The surveillance mounted
near Gate No.l of the metro Station observed that one person wearing yellow
colour sweat shirt whose description was matching with the secret
information, carrying black colour bag on his shoulder came out and met
another person wearing black colour jacket. The person who was wearing
yellow colour shirt handed over a small packet to the person wearing black
colour jacket, who in turn gave some amount in cash to him. At this point of
time both of them were apprehended by the NCB Team and they were
apprised about their identity, secret information and purpose of visit.
4. During preliminary enquiries, the person wearing yellow sweat shirt
disclosed his name as Madan Lama, r/o Nepal and staying at Sant Nagar,
East of Kailash and second person wearing black colour jacket introduced
himself as Haresh Rawal, r/o Punjabi Bagh, New Delhi. Madan Lama
accepted that he was carrying charas in his bag, which he used to sell to his
clients. He opened his bag in which 46 small zip lock polyethene packets and
Rs. 12,000/- were found. Besides, one packet was also found in the
possession of Haresh Rawal. Thus, total 47 packets were recovered.
5. Haresh Rawal (petitioner herein) accepted that he came to the spot to
purchase charas from Madan Lama and he had handed over Rs. 9500/- to
him for the same.
6. Out of 47 packets recovered, 22 packets were containing small disk
circular shape substance, 09 packets were containing substance in small
sticks shape and rest 16 packets were containing substance in the shape of
small stones.
7. The substance of 22 packets was tested individually and found
positive for charas. Since substance of 22 packets was found similar in
colour, texture and shape as well as the fact that same was found positive for
charas therefore substance of all 22 packets was collected in a polythene and
weighed and it was found to be 215 grams. The said polythene was tied with
string and converted in cloth pulanda Mark-A.
8. The substance of 9 packets was tested individually and found positive
for charas. Since substance of 9 packets was found similar in colour, texture
and shape as well as the fact that same was found positive for charas,
therefore, substance of all 9 packets was collected in a polythene and found
to be 95 grams. The said polythene was tied with string and converted in
cloth pulanda Mark-B.
9. The substance of 16 packets was tested individually and found
positive for charas. Since substance of 16 packets was found similar in
colour, texture and shape as well as the fact that same was found positive for
Charas therefore substance of all 16 packets was collected in a polythene and
found to be 165 grams. The said polythene was tied with string and
converted in cloth pulanda Mark-C.
10. Thereby, in total 475 grams charas was recovered from the 47 zip
lock polythene packets. Thereafter, the black colour bag, concealing
material, the currency notes of Rs.9500/- found in the hand of accused
Madan Lama and Rs. 12,000/- found in his bag were all marked, sealed and
other procedural formalities were completed.
11. During further investigation, seizure memos in respect of two mobile
phones No. 9871967226 and 9311295909 recovered from accused Madan
Lama; scooty bearing No. DL6SAP8OS0 and two mobile phones Nos.
8178012030 & 9582741767 recovered from Haresh Rawal were prepared.
12. Thereafter, notice under Section 67 of NDPS Act was issued to Madan
Lama and Haresh Rawal. During investigation of the case, accused Madan
Lama tendered his voluntary statement under Section 67 of NDPS Act,
wherein he admitted his involvement in drug trafficking and sale/ purchase
of the narcotics drugs. He also disclosed that he came to the spot along with
recovered contraband and he sold one packet containing charas to the co-
accused Haresh Rawat for Rs.9500/- and they were apprehended by the NCB
officers at the spot. During search and seizure proceedings, 475 grams
charas and Rs. 21,500/- were recovered. Besides, he also disclosed about
other persons, namely, Kalpna and Saroj Bhujel, who were actively involved
with him in illegal trafficking of contraband and provided their mobile
numbers.
13. Similarly, present petitioner in his voluntary statement under Section
67 of NDPS Act disclosed that he came to spot to purchase contraband from
Madan Lama. He had purchased one packet from Madan Lama and given
Rs. 9500/- to him as the sale consideration of the contraband. He further
disclosed that during search and seizure proceedings 475 grams heroin and
Rs. 21,500/- were recovered.
14. Petitioner was arrested on 19.12.2020 and after 03 days police
custody, he was sent in judicial custody on 22.12.2020 and since then he is
behind bars.
15. Learned counsel for the petitioner submitted that the alleged recovery
from the possession of petitioner is one packet containing 10 gm. of
contraband and, therefore, it is covered under 'small quantity' of NDPS Act
and so, there is no embargo under Section 37 of NDPS Act to release
petitioner on bail.
16. Further submitted by learned counsel for petitioner that the alleged
recovery has been made without informing petitioner of his right to be
searched before Gazetted Officer or Magistrate and without serving notice
under Section 50 of NDPS Act. Further urged that the disclosure statement
of petitioner under Section 67 of NDPS Act was recorded under threat and
coercion by NCB officials, to which he had retracted on the first available
opportunity and so, it has not sanctity.
17. Learned counsel also submitted that the alleged recovery of 01 packet
from petitioner was not separately weighed or sampled and was rather mixed
with 46 packets recovered from the bag of co-accused prior to drawl of
samples for chemical analysis. Therefore, it cannot be ascertained that the
packet allegedly recovered from the possession of the petitioner contained
narcotic substance, i.e. charas and further, since samples were drawn after
more than 50 days of the alleged recovery, it is in violation of procedure laid
under NCB Standing Order 1/88 and Government of India, Ministry of
Finance Standing Order 1989/19 and Section 52A of NDPS Act.
18. It was next submitted by learned petitioner's counsel that there are no
public witnesses to corroborate the prosecution story and that the chats
produced by the NCB are messages exchanged between friends. There is no
conclusive evidence of weight and chemical analysis of the contraband
recovered and also that 'small quantity' of charas allegedly recovered cannot
be meant for further sale.
19. Lastly, it was submitted by learned counsel for petitioner that learned
trial court in order dated 23.03.2021 while dismissing petitioner's second
bail application has observed that transaction was still in process ...... and
therefore, it cannot be inferred that the case against the petitioner is only for
one packet, however, the said observation cannot sustain in view of the fact
that as per story put-fourth by NCB, the transaction was complete and apart
from Rs.9,500/- which he had allegedly handed over to the co-accused,
Rs.910/- were also recovered in his personal search. Thus, this petition
deserves to be allowed and petitioner be released on bail.
20. On the other hand, learned Standing Counsel for NCB opposed the
present petition and submitted that petitioner along with co-accused Madan
Lama was involved in the sale-purchase of contraband and he was
apprehended at the spot while exchanging charas for money and in total 475
gm. of charas was recovered from accused persons. The petitioner in his
statement recorded under Section 67 of NDPS Act on 19.12.2020 revealed
his intention to purchase 07 packets from co-accused and had paid Rs.9,500/-
to him for the same.
21. Learned Standing Counsel next submitted that the public persons
present at the spot gave genuine reasons not to become witness to the
proceedings. Moreover, the mobile data of chats recovered from petitioner
reveals that he has been involved in the illegal trafficking of contraband for
money for the last few years.
22. Learned Standing Counsel also submitted that the trial court has
rightly dismissed petitioner's bail application twice and since petitioner has
admittedly committed grave offence, he has no case on merits and this
petition deserves to be dismissed.
23. The contentions raised by both the sides were heard at length and the
material placed on record has been carefully perused.
24. In the present case, 46 small zip lock polythene packets containing
contraband were recovered from the bag of co-accused Madan Lama and 01
packet was recovered in possession of present petitioner. In total, 475 gm.
contraband/ heroin was recovered in this case.
25. Petitioner has claimed that prior to search and seizure proceedings, he
was not served with Notice under Section 50 of the NDPS Act. On the other
hand, stand of NCB is that personal search of accused was not carried out, as
01 packet containing contraband recovered from petitioner was in his hands
while exchanging it for money and the remaining 46 packets were recovered
from the bag of co-accused and, therefore, notice under Section 50 of the Act
was not required to be given. This has so been observed by the court below
while dismissing petitioner's bail application. Further, the evidentiary value
of petitioner's statement recorded under Section 67 of the Act cannot be pre-
judged at this stage. Moreover, question regarding call detail and chats, will
be also tested during trial.
26. Consequently, without going into the meris of the prosecution case at
this stage, what is required to be seen is whether on the face of material
placed on record, a case for grant or refusal of bail is made out.
27. In the present case it is not disputed that one packet recovered in the
hands of petitioner contained 10 gm. of contraband, which falls within the
category of 'small quantity'. Thus, the prima facie role attributed to the
petitioner in the present case appears to be that he had purchased one packet
containing 10 gm. charas, which essentially is 'small quantity'.
28. A Division Bench of this Court in Minni Khadim Ali Khun Vs. State
NCT of Delhi 2012 SCC OnLine Del 2657 has dealt with the aspect of
grant of bail in case of recovery of 'small quantity' of contraband and held
that where the recovered contraband is 'small quantity', the offence is
bailable.
29. The substance recovered in this case is not of commercial quantity.
Thus, the bar of Section 37 of NDPS Act is not applicable. Moreover,
petitioner is in judicial custody since 19.12.2020. Charge sheet in this case
has been filed but Charge is yet to be framed and trial will take substantial
time. Accordingly, this Court is of the considered opinion that petitioner
deserves to be released on bail.
30. Consequently, without commenting on the merits of the case, the
petitioner is directed to be released on bail forthwith upon his furnishing
personal bond in the sum of Rs.25,000/- with one surety in the like amount,
to the satisfaction of the Trial Court/ Duty Magistrate, while making it clear
that any observation made herein shall not influence the prosecution case
during trial.
31. The petitioner shall not directly or indirectly influence any witness and
shall appear before the trial court as and when directed.
32. A copy of this order be transmitted to the Trial Court and Jail
Superintendent concerned for information and compliance.
(SURESH KUMAR KAIT)
JUDGE
JUNE 03, 2021
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