Narbir Singh vs State Of Haryana
2021 Latest Caselaw 314 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

207                              CRM-M-25592-2020 (O&M)
                                 DATE OF DECISION: 25.01.2021
NARBIR SINGH                                          ... Petitioner(s)
                          Versus
STATE OF HARYANA                                      ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present:    Mr. Chirag Kundu, Advocate for the petitioner.

            Mr. Arun Beniwal, DAG, Haryana.

             ****
ANUPINDER SINGH GREWAL, J. (ORAL)

The petitioner is seeking regular bail in FIR No.413 dated

26.09.2019, under Section 21 of the NDPS Act, 1985, registered at Police

Station Chand Hut, District Palwal.

Learned counsel for the petitioner contends that 424 grams of

heroin was allegedly recovered from the petitioner. He, however, contends

that the search, which was effected from the petitioner, is in violation of

Section 50 of the NDPS Act, inasmuch as the offer was made to the petitioner

for search before a gazetted officer or competent officer. The offer for search

before a Magistrate was not given to the petitioner. He has referred to the

judgments of the Supreme Court in the cases of State of Rajasthan Vs.

Parmanand and another, 2014 (2) RCR (Criminal) 40 and Vijaysinh

Chandubha Jadeja Vs. State of Gujarat, AIR 2011 SC 77, wherein it has

been held that compliance of Section 50 of the NDPS Act is mandatory. He

further contends that the petitioner is in custody for over 1 year and 4 months

and there is no other case under the NDPS Act pending against the petitioner.

The petitioner was involved in another case under the NDPS Act in the year

2013 but he was acquitted in that case.

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Learned State counsel, upon instructions from ASI Dharminder

Singh, contends that the offer was made for search before gazetted officer and

the petitioner was also searched before a gazetted officer and, therefore, there

is substantial compliance of Section 50 of the NDPS Act. He further contends

that although challan has been filed but no prosecution witness has been

examined.

Heard through video conferencing.

It is apparent that offer for search before a Magistrate in terms of

Section 50 of the NDPS Act was not made to the petitioner. The recovery was

effected from the pocket of the petitioner. The petitioner is in custody for over

1 year and 4 months and the conclusion of the trial is likely to take some time

in view of COVID-19 pandemic.

Therefore, without expressing any opinion on the merits of the

case, the instant petition is allowed. The petitioner is ordered to be released on

regular bail on his furnishing requisite bonds to the satisfaction of the trial

Court/Duty Magistrate concerned.

                                       (ANUPINDER SINGH GREWAL)
                                               JUDGE
25.01.2021
SwarnjitS
             Whether speaking/reasoned :        Yes / No
             Whether reportable        :        Yes / No




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