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Nihal Shrivastava vs The State Of Madhya Pradesh
2021 Latest Caselaw 3816 MP

Citation : 2021 Latest Caselaw 3816 MP
Judgement Date : 31 July, 2021

Madhya Pradesh High Court
Nihal Shrivastava vs The State Of Madhya Pradesh on 31 July, 2021
Author: Satyendra Kumar Singh
                                                             1                           MCRC-32200-2021
                               The High Court Of Madhya Pradesh
                                         MCRC-32200-2021
                                          (NIHAL SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH)


                      Jabalpur, Dated : 31-07-2021
                             Heard through Video Conferencing.
                             Shri Lavkush Mishra, learned counsel for the applicant.
                             Shri Ramji Pandey, learned Panel Lawyer for respondent/State.

Case diary is available with learned Panel Lawyer.

This is first bail application filed under Section 439 of Cr.P.C. for grant of bail to the applicant, as he has been arrested since 31/07/2020 in connection with

Crime No.332/2020 registered at Police Station Garh, Distt. Rewa for commission of offences punishable under Section 8/21 and 22 of the NDPS Act, 1985 and also under Section 5/13 of the M.P. Drug Control Act, 1949.

Prosecution story, in brief, is that Police after receiving information reached the spot and found applicant along with co-accused-Shalivahan Singh coming from a motorcycle bearing registration No.M.P.17 MA 9317 which was stopped and after being checked found 102 bottles Wincerex cough syrup containing 100 ml codeine phosphate from the possession of the applicant and co-accused- Shalivahan Singh.

Learned counsel for applicant submits that alleged contraband is a schedule drug and does not come under the definition of manufactured drug and as such no

offence under the provisions of the NDPS Act and M.P. Drugs Control Act is made out against the applicant. Bar of Section 37 of the NDPS Act is also not attracted in the matter. Learned counsel for the applicant has placed reliance on the judgment of the Delhi High Court in the matter of Iqbal Singh Vs. State passed in Bail Application No.645/2020 on 31/07/2020. The applicant has been made accused on the basis of joint notice and joint seizure memo. While Hon'ble Apex Court in the matter of State of Rajasthan Vs. Parmanand and another, (2014) 5 SCC 345 has held that for compliance of provision of Section 50, individual communication to each accused is required. FSL report with regard to alleged substance has not been received. Alleged contraband was not seized from the exclusive possession of the applicant. Co-accused persons have been granted the benefit of bail and the case of the applicant is identical. The applicant is a young boy of 21 years. He is in custody since 31/07/2020. The trial will take time for its conclusion, so the applicant may be Signature Not SAN Verified enlarged on bail.

Digitally signed by
TULSA SINGH
Date: 2021.08.02
13:07:08 IST
                                                               2                             MCRC-32200-2021

Learned counsel for the respondent/State vehemently opposes the bail application and submits that 102 bottles Wincerex cough syrup containing 100 ml each of codeine phosphate were seized from the possession of the applicant. In view of the judgment passed by Hon'ble Apex Court in the matter of Hira Singh Vs. Union of India, 2020 SCC Online SC 382, the quantity of the contraband seized from the applicant is commercial quantity, hence, the applicant may not be released

on bail.

Perusal of the record reveals that co-accused persons -Anurag Chaturvedi and Nishant Singh alias Nishu have been released on bail by this Court vide order dated 18/11/2020, 08/01/2021 passed in M.Cr.C. No.39304/2020 and M.Cr.C. No.36548/2020 respectively on the ground that they were made accused on the basis of memorandum of co-accused persons. The case of the applicant is entirely different as he was found along with co-accused on the spot having said contraband. In view of the judgment of Hon'ble Apex Court delivered in the matter of Hira Singh Vs. Union of India, 2020 SCC Online SC 382, the quantity of that contraband, prima facie, is commercial quantity. At this stage, this Court is not required to examine the matter in any further details. Considering the facts and circumstances of the case and the allegations made against the applicant, this Court is of the considered view that it is not a fit case to release the applicant on bail.

Consequently, the application filed on behalf of the applicant under Section 439 of Cr.P.C. is hereby dismissed.


                                                                          (SATYENDRA KUMAR SINGH)
                                                                                   JUDGE


                      ts




Signature
 SAN      Not
Verified

Digitally signed by
TULSA SINGH
Date: 2021.08.02
13:07:08 IST
 

 
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