Gurpreet Singh @ Gora vs State Of Punjab
2022 Latest Caselaw 17241 P&H

CRM-M No. 40304 of 2021                                        -1-

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      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                            CRM-M No. 40304 of 2021
                            Date of Decision: 20.12.2022

Gurpreet Singh @ Gora
                                                           -Petitioner
                                       Vs
State of Punjab
                                                         -Respondent

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present: Mr. Vipul Jindal, Advocate,
         for the petitioner.

          Mr. Sanjeev Soni, Addl. A.G., Punjab.

                  ****

RAJ MOHAN SINGH, J. (ORAL)

Affidavit of Lakhbir Singh, PPS, Assistant Inspector

General of Police, State Special Operation Cell, Fazilka filed

along with copy of report of Director, DITAC cum State Cyber

Crime Cell, Mohali is taken on record, subject to all just

exceptions.

Petitioner seeks grant of regular bail under Section

439 Cr.P.C. in case bearing FIR No.1 dated 19.01.2020 under

Sections 21, 61, 85 of NDPS Act, registered at Police Station

State Special Operations Cell, Fazilka, District Intelligence Wing

(CID).

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As per prosecution case, a special naka was installed

at Ferozepur-Fazilka road, T-point link road Mamdot for

checking of vehicles. At about 9.45 PM, one Maruti car came

from Mamdot side. On being signalled, the driver of the car tried

to accelerate the vehicle, but the same was encircled with the

help of police personnels. Two persons were sitting in the car.

The driver of the car told his name as Gurpreet Singh @ Gora

and the co-occupant of the car disclosed his name as Satnam

Singh @ Satta. An offer was given to them as regards their

search to be conducted before a Magistrate or Gazetted Officer.

Both opted their search to be conducted by a Gazetted Officer

and therefore, Sh. Jasbir Singh Pannu, PPS, Deputy

Superintendent of Police, Counter Intelligence, Ferozepur was

requested to reach at the spot. On search of the occupants of

the car, 2 kg Heroin in two packets weighing 1 kg each was

recovered from the petitioner. Similar recovery was effected

from co-accused. Disclosure statement of co-accused was

recorded on 21.01.2020. Satnam Singh @ Satta confessed

about one Pakistani sim, one mobile phone mark SAMSUNG

and Rs.1,75,000/- indian currency notes which he took for

delivery of the packets of Heroin and the same were kept

concealed in soil under electricity pole outside of cattle porch.

The recovery was effected from the co-accused.

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Learned counsel for the petitioner submits that no

recovery has been effected from the petitioner, except the

alleged contraband and the petitioner is not involved in any

other case and has already undergone 02 years 11 months and

01 day of incarceration till date.

Learned counsel for the petitioner relies upon

CRM-M No.24006 of 2022 titled 'Sukhwinder Singh vs State

of Punjab' decided on 19.09.2022 and CRM-M No.9317 of

2022 titled 'Chunni Ram @ Sandeep vs State of Haryana'

decided on 22.11.2022, wherein period of custody was taken to

be the ground for enlarging the accused on regular bail even on

commercial quantity.

Learned counsel also relied upon orders of the

Hon'ble Apex Court in Special Leave to Appeal (Crl) No.4173

of 2022 titled 'Shariful Islam @ Sarif vs The State of West

Bengal' decided on 04.08.2022, Special Leave to Appeal (Crl)

No.5530 of 2022 titled 'Mohammad Salman Hanif Shaikh vs

The State of Gujarat' decided on 22.08.2022 and Criminal

Appeal No.245 of 2020 titled 'Chitta Biswas @ Subhas vs The

State of West Bengal' decided on 07.02.2020, wherein

concession of regular bail was granted on the basis of custody

of more than 01 year and 07 months approximately.

In Sukhwinder Singh's case (supra), following

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observations were made by the Co-ordinate Bench while

considering the regular bail of the accused:-

"Learned counsel for the petitioner has also highlighted the fact that in various cases where recovery of commercial quantity has been effected, the Supreme Court as well as this Court have granted bail/suspension of sentence. Some of the said judgments are being discussed hereinafter. In Criminal Appeal No.965 of 2021 titled as Dheeren Kumar Jaina vs. Union of India, the Hon'ble Supreme Court in a case where allegation in the chargesheet was with respect to 120 kg of contraband i.e. "ganja", thus, being of commercial quantity, was pleased to grant bail after setting aside the order of the High Court where the said application for grant of regular bail had been rejected.

A Co-ordinate Bench of this Court in a detailed judgment titled as Ankush Kumar @ Sonu vs. State of Punjab reported as 2018 (4) RCR (Criminal) 84, had considered the provision of Section 37 of the Act of 1985 in extenso and had granted bail in a case which involved commercial quantity. The relevant portion of the said judgment is reproduced as under: -

" xxx--xxx--xxx But, so far as second part of Section 37 (1) (b) (ii), i.e. regarding the satisfaction of the Court based on reasons

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to believe that the accused would not commit 'any offence' after coming out of the custody, is concerned, this Court finds that this is the requirement which is being insisted by the State, despite the same being irrational and being incomprehensible from any material on record. As held above, this Court cannot go into the future mental state of the mind of the petitioner as to what he would be, likely, doing after getting released on bail. Therefore, if this Court cannot record a reasonable satisfaction that the petitioner is not likely to commit 'any offence' or 'offence under NDPS Act' after being released on bail, then this court, also, does not have any reasonable ground to be satisfied that the petitioner is likely to commit any offence after he is released on bail. Hence, this satisfaction of the Court in this regard is neutral qua future possible conduct of the petitioner."

The Special Leave Petition (Criminal) Diary No.42609 of 2018 filed against the aforesaid judgment of the Co-ordinate Bench of this Court, was dismissed by the Hon'ble Supreme Court.

Further, vide order dated 25.02.2021 in CRM-M-20177-2020, a Co-ordinate Bench of this Court granted regular bail to an accused who was involved in a case wherein recovery

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was of 3.8 kgs of "charas" (commercial quantity) after being in custody for 1 year and 7 months. The said order was upheld by the Hon'ble Supreme Court vide order dated 24.08.2021 in a Petition for Special Leave to Appeal (Crl.) No.5852/2021 titled as "Narcotic Control Bureau vs. Vipan Sood and another".

The Hon'ble Supreme Court of India vide order dated 12.10.2020 passed in Criminal Appeal No.668 of 2020 titled as "Amit Singh @ Moni vs. Himachal Pradesh" was pleased to grant regular bail in a case involving 3 kg and 800 grams of "charas" primarily on the ground of substantial custody and also, the fact that the trial would likely take time to conclude.

In Criminal Appeal No.827 of 2021 titled as "Mukarram Hussain vs. State of Rajasthan and another", the Hon'ble Apex Court vide judgment dated 16.8.2021 was also pleased to grant bail wherein the quantity of the contraband was commercial in nature.

A Co-ordinate Bench of this Court in CRM- M 10343 of 2021 titled as Ajay Kumar @ Nannu vs. State of Punjab and other connected matters, vide Order dated 31.03.2021, after taking into consideration the stipulations of Section 37 of the Act of 1985, was pleased to grant regular bail in a case involving commercial quantity and a condition was imposed on the petitioner therein while granting the said bail and the said condition

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was incorporated in para 21 of the said judgment, which reads as under:

"21. However, the petitioners are granted regular bail subject to the condition that they shall not commit any offence under the NDPS Act after their release on bail and in case of commission of any such offence by them after their release on bail, their bail in the present case shall also be liable to be cancelled on application to be filed by the prosecution in this regard."

Further, a Division Bench of this Court vide judgment dated 31.08.2021 passed in CRM-8262-2021 in CRA-S-3721-SB of 2015 titled as, Harpal Singh v. National Investigating Agency and another, granted suspension of sentence in a case where the recovery was of commercial quantity. In the abovementioned order, the Division Bench had taken into consideration the right vested with an accused person/convict under Article 21 of the Constitution of India with regard to speedy trial. Further, the judgment of Hon'ble the Supreme Court in State (NCT of Delhi) v. Lokesh Chadha; reported as (2021) 5 SCC 724 was also taken into account and the provisions of Section 37 of the Act of 1985 were considered and the sentence of the applicant-appellant therein was suspended after primarily considering the period of custody of the

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applicant-appellant therein and also the fact that the appeal was not likely to be heard in near future. Reference in the order was also made to the Division Bench judgment of this Court in Daler Singh v. State of Punjab; 2007 (1) R.C.R. (Criminal) 316 and the view taken in Daler Singh's case (supra) was reiterated and followed. In the above said judgment, it was also noticed that the grounds for regular bail stand on a better footing than that of suspension of sentence, which is after conviction."

Per contra, learned State counsel opposed the bail

on the ground that the vehicle was registered in the name of the

petitioner and the recovery effected from the petitioner is

commercial quantity, however, learned State counsel admits

that the petitioner is not involved in any other case as per the

custody certificate. Out of total 13 prosecution witnesses, two

prosecution witnesses have been completely examined and now

23.01.2023 is the date fixed for remaining evidence.

Taking into consideration all the attending facts and

circumstances of the case, particularly in the light of period of 02

years, 11 months and 01 day already undergone by the

petitioner, I deem it appropriate to enlarge the petitioner on

regular bail.

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In view of above and without meaning anything on

the merits of the case, the petition is allowed. The petitioner is

directed to be released on regular bail, subject to his furnishing

adequate bail bonds/surety bonds to the satisfaction of trial

Court/concerned Duty Magistrate.

Nothing expressed hereinabove would be construed

to be an opinion on the merits of the case.

20.12.2022                                   (RAJ MOHAN SINGH)
Jyoti Sharma
                                                  JUDGE

               1.    Whether speaking/reasoned               :   Yes/No

               2.    Whether reportable                      :   Yes/No




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