Gurjeet vs State Of Haryana
2022 Latest Caselaw 16721 P&H

CRM-M-40073-2022                                            -1-

229
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 CRM-M-40073-2022
                                                 Date of decision : 14.12.2022

Gurjeet

                                                                    ...Petitioner

                                        Versus

State of Haryana

                                                                  ...Respondent

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:    Mr. Keshav Pratap Singh, Advocate for the petitioner.

            Mr. Surinder Kumar Dagar, DAG, Haryana.

            ****

VIKAS BAHL, J. (ORAL)

This is the second petition filed under Section 439 of Cr.P.C.

for grant of regular bail to the petitioner in FIR No.96 dated 21.03.2020

registered under Sections 21(C)/27-A/29 of the NDPS Act, 1985 at Police

Station Bhuna, District Fatehabad.

Learned counsel for the petitioner has submitted that earlier

bail application of the petitioner was dismissed as withdrawn on

27.04.2022 at that stage and the petitioner is in custody since 21.03.2020

and there are 20 prosecution witnesses, out of which, only one witness

has been examined as yet and thus, the conclusion of trial is likely to take

time. It is further submitted that after withdrawal of the earlier regular

bail application on 27.04.2022, not much progress has been made in the

1 of 9

trial. It is contended that there is no other case under the NDPS Act which

is pending against the petitioner. It is also argued that co-accused of the

petitioner have been released on bail and for the same, reference has been

made to various orders (Annexures P-3 to P-7) passed by the Coordinate

Bench of this Court. It is further contended that further incarceration of

the petitioner would be violative of the right of the petitioner enshrined

under Article 21 of the Constitution of India.

Learned counsel for the petitioner has relied upon an order

dated 12.01.2022 passed by the Division Bench of this Court in CRM-

3773-2019 in CRA-D-198-DB-2017 titled as Bhupender Singh Vs.

Narcotic Control Bureau, order dated 22.08.2022 passed by the Hon'ble

Supreme Court in Special Leave to Appeal (Crl.) No.5530-2022 titled as

"Mohammad Salman Hanif Shaikh Vs. The State of Gujarat, order

dated 07.02.2020 passed by the Hon'ble Supreme Court in Criminal

Appeal No.245/2020 titled as "Chitta Biswas Alias Subhas Vs. The

State of West Bengal", order dated 05.08.2022 passed by the Hon'ble

Supreme Court in Criminal Appeal No.1169 of 2022 titled as "Gopal

Krishna Patra @ Gopalrusma Vs. Union of India,", order dated

01.08.2022 passed by the Hon'ble Supreme Court in Special Leave to

Appeal (Crl.) No.5769/2022 titled as "Nitish Adhikary @ Bapan Vs.

The State of West Bengal", in support of his arguments that on the basis

of long custody alone, the petitioner deserves the concession of regular

bail.

On the other hand, learned State Counsel has opposed the

2 of 9

present petition for grant of regular bail to the petitioner and has

submitted that although, the petitioner is involved in two other cases but

however, the same are not under the NDPS Act and he has not disputed the

custody period of the petitioner as stated by learned counsel for the petitioner.

This Court has heard the learned counsel for the parties and

has perused the paper book.

The Hon'ble Supreme Court in Mohammad Salman Hanif

Shaikh's case (Supra), had held as under:-

"We are inclined to release the petitioner on bail only on the ground that he has spent about two years in custody and conclusion of trial will take some time.

Consequently, without expressing any views on the merits of the case and taking into consideration the custody period of the petitioner, this special leave petition is accepted and the petitioner is ordered to be released on bail subject to his furnishing the bail bonds to the satisfaction of the Special Judge/ concerned Trial Court.

The special leave petition is, accordingly, disposed of in the above terms.

Pending application(s), if any, shall also stand disposed of."

The above-said case was also a case under the NDPS Act,

1985 and the FIR had been registered under Sections 8(c), 21(c) and 29 of

the said Act. The case of the prosecution therein was that the recovery

from the said petitioner (therein) was of commercial quantity. The

Hon'ble Supreme Court had observed that the concession of bail was

granted to the petitioner (therein) only on the ground that he had spent

3 of 9

about two years in custody and the conclusion of trial will take some

time.

Hon'ble Supreme Court in Chitta Biswas Alias Subhas's case

(Supra) was pleased to grant concession of bail to the petitioner (therein)

in a case where the custody was of 1 year and 7 months approximately.

The relevant portion of the said order dated 07.02.2020 is as under: -

"Leave granted.

This appeal arises out of the final Order dated 30.7.2010 passed by the High Court of Calcutta in CRM No.6787 of 2019.

The instant matter arises out of application preferred by the appellant under Section 439 Cr.P.C. seeking bail in connection with Criminal Case No.146 of 2018 registered with Taherpur Police Station for offence punishable under Section 21-C of the Narcotic Drugs and Psychotropic Substances Act, 1985.

According to the prosecution, the appellant was found to be in possession of narcotic substance i.e. 46 bottles of phensydryl cough syrup containing codeine mixture above commercial quantity.

The appellant was arrested on 21.07.2018 and continues to be in custody. It appears that out of 10 witnesses cited to be examined in support of the case of prosecution four witnesses have already been examined in the trial.

Without expressing any opinion on the merits or demerits of the rival submissions and considering the facts and circumstances on record, in our view, case for bail is made out. We therefore, allow this appeal and direct as under:

(a) Subject to furnishing bail bond in the sum of Rs.2 lakhs with two like sureties to the satisfaction of the Judge,

4 of 9

Special Court, NDPS Act, Nadia at Krishnagar, the appellant shall be released on bail.

(b) The Special Court may impose such other conditions as it deems appropriate to ensure the presence and participation of the appellant in the pending trial. With the aforesaid directions, the appeal stands allowed."

In Gopal Krishna Patra @ Gopalrusma's case (Supra), the

Hon'ble Supreme Court was pleased to observe as under: -

"Leave granted.

This appeal challenges the judgment and order dated 25.01.2022 passed by the High Court Of Madhya Pradesh, Principal Seat at Jabalpur, in MCRC No.117/2022. The appellant is in custody since 18.06.2020 in connection with crime registered as N.C.B. Crime No.02/2020 in respect of offences punishable under Sections 8, 20, 27-AA, 28 read with 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

The application seeking relief of bail having been rejected, the instant appeal has been filed.

We have heard Mr. Ashok Kumar Panda, learned Senior Advocate in support of the appeal and Mr. Sanjay Jain, learned Additional Solicitor General for the respondent.

Considering the facts and circumstances on record and the length of custody undergone by the appellant, in our view the case for bail is made out.

We therefore, direct that:

(a) The appellant shall be produced before the Trial Court within five days from today.

(b) The Trial Court shall release the appellant on bail subject to such conditions as the Trial Court may deem appropriate to impose.

5 of 9

(c) The appellant shall not in any manner misuse his liberty.

(d) Any infraction shall entail in withdrawal of the benefit granted by this Order.

The appeal is allowed in aforesaid terms."

A perusal of the above-said order would show that in the said

case also the custody was of approximately 2 years, 1 month and 17 days

and the case was under the NDPS Act, 1985 and primarily, considering

the length of the custody period, concession of bail was granted to the

petitioner (therein).

The Hon'ble Supreme Court of India in Nitish Adhikary @

Bapan's case (Supra) has observed as under: -

"As per the office report dated 29.07.2022, copy of the show cause notice along with Special Leave Petition was supplied to the Standing Counsel for the State of West Bengal and separate notice has been served on the State also. However, no one has entered appearance on their behalf.

The petitioner seeks enlargement on bail in F.I.R. No. 612 of 2020 dated 17.10.2020 filed under Section 21(c) and 37 of the NDPS Act, registered at Police Station Bongaon, West Bengal.

During the course of the hearing, we are informed that the petitioner has undergone custody for a period of 01 year and 07 months as on 09.06.2022. The trial is at a preliminary stage, as only one witness has been examined. The petitioner does not have any criminal antecedents.

Taking into consideration the period of sentence undergone by the petitioner and all the attending circumstances but without expressing any views in the merits

6 of 9

of the case, we are inclined to grant bail to the petitioner.

The petitioner is accordingly, directed to be released on bail subject to him furnishing bail bonds to the satisfaction of the Trial Court.

The Special Leave Petition is disposed of on the aforestated terms.

Pending application(s), if any, shall stand disposed of."

A perusal of the said order would also show that the said case

was under the NDPS Act, 1985 and the provision of Section 37 of the

NDPS Act, 1985 were also mentioned in the same and the bail was

granted primarily by considering the petitioner (therein) had undergone

custody for a period of 01 year and 07 months and only one witness had

been examined and that the petitioner (therein) did not have any criminal

antecedents.

The Division Bench of this Court in Bhupender Singh's case

(Supra), had also held that in case, the accused person is able to make out

a case within the parameters of Article 21 of the Constitution of India in

view of the custody period, then he deserves the concession of regular

bail, even in the face of rigors of Section 37 of the NDPS Act, 1985.

In the present case, the petitioner is in custody since

21.03.2020 and out of 20 prosecution witnesses, only one witness has

been examined as yet and thus, the conclusion of trial is likely to take

time. After withdrawal of earlier bail application on 27.04.2022, not

much progress has been made in the trial and further incarceration of the

petitioner would be violative of the right of the petitioner enshrined under

7 of 9

Article 21 of the Constitution of India. There is no other case under the

NDPS Act which is pending against the petitioner. Co-accused of the

petitioner have been released on bail which is apparent from various

orders (Annexures P-3 to P-7) passed by the Coordinate Bench of this

Court.

Keeping in view the abovesaid facts and circumstances as

also the law laid down in the abovecited judgments, this Court deems it

appropriate to grant the concession of regular bail to the petitioner.

Further, this Court proposes to impose such conditions that would meet

the object of Section 37 of the NDPS Act, 1985.

Accordingly, the present petition is allowed and the petitioner

is ordered to be released on regular bail on his furnishing bail/surety

bonds to the satisfaction of the trial Court/Duty Magistrate, subject to him

not being required in any other case. The petitioner shall also abide by the

following conditions:-

1. The petitioner will not tamper with the evidence during the trial.

2. The petitioner will not pressurize/intimidate the prosecution witness(s).

3. The petitioner will appear before the trial Court on the date fixed, unless personal presence is exempted.

4. The petitioner shall not commit an offence similar to the offence of which he is an accused, or for commission of which he is suspected.

5. The petitioner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing

8 of 9

such facts to the Court or to any police officer or tamper with the evidence.

In case of breach of any of the above conditions, the

prosecution shall be at liberty to move an application for cancellation of

bail before this Court.

However, nothing stated above shall be construed as an

expression of opinion on the merits of the case and the trial would

proceed independently of the observations made in the present case

which are only for the purpose of adjudicating the present bail

application.

All the pending miscellaneous applications, if any, stand

disposed of in view of the abovesaid judgment.

14.12.2022                                            (VIKAS BAHL)
Pawan                                                    JUDGE


               Whether speaking/reasoned:-            Yes/No

               Whether reportable:-                   Yes/No




                                9 of 9