Bhola Singh vs State Of Punjab
2022 Latest Caselaw 17383 P&H

CRM-M No. 39186 of 2022                                        -1-

208
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

                            CRM-M No. 39186 of 2022
                            Date of Decision: 21.12.2022

Bhola Singh
                                                           -Petitioner
                                       Vs
State of Punjab
                                                         -Respondent

CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH

Present: Mr. Milkhail Kad, Advocate,
         for the petitioner.

          Mr. R.S. Pandher, Sr. D.A.G., Punjab.
               ****

RAJ MOHAN SINGH, J. (ORAL)

Petitioner seeks grant of regular bail in his third

attempt under Section 439 Cr.P.C. in case bearing FIR No.037

dated 06.02.2020 under Sections 20, 22, 29 and 31 of NDPS

Act (Offence under Section 31 of NDPS Act added later on),

registered at Police Station City Sunam, District Sangrur.

CRM-M No.36783 of 2020 was dismissed on

14.09.2021 and thereafter, CRM-M No.3237 of 2022 was got

dismissed as withdrawn on 29.04.2022.

As per allegations in the FIR, 980 intoxicant tablets

labelled as Clovidol-100 SR in 98 strips each containing 10

tablets with batch numbers and other particulars were recovered

along with 02 kgs of Ganja on 06.02.2020. As per Chemical

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Examiner's report, Tramadol Hydrochloride was detected and

average weight of the tablet was found to be 399 mg. In this

way, total weight of the psychotropic substance i.e. Tramadol

was found to be 391.020 grams which is commercial quantity.

The recovery of Ganja is alleged to be non-commercial in

nature.

Learned counsel for the petitioner submits that the

petitioner has undergone 02 years, 10 months and 17 days of

incarceration as on 20.12.2022.

With reference to the period undergone by the

petitioner, learned counsel for the petitioner submits that the

petitioner is entitled for regular bail on the strength of 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.

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

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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

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

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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 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

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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 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

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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 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

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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 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 of recovery being commercial in nature and the

antecedent behaviour of the petitioner in view of his involvement

in number of cases.

Learned counsel for the petitioner submits that in FIR

No.128 dated 23.07.2013 under Section 20 of NDPS Act, 2 kg

Ganja was recovered and the petitioner was convicted and

sentenced to undergo rigorous imprisonment for 10 years and

the sentence of the petitioner has already been suspended in an

appeal vide order dated 27.11.2019. In FIR No.112 dated

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07.07.2013 under Section 61 of the Excise Act, Police Station

City Sunam, the petitioner was released on personal bonds of

Rs.20,000/- vide order dated 08.09.2016. In FIR No.153 dated

30.08.2009, 06 kgs of poppy husk was allegedly recovered and

the petitioner was sentenced to undergo rigorous imprisonment

for 02 months and to pay fine of Rs.3,000/- and sentence of the

petitioner was suspended vide order dated 09.11.2009. In FIR

No.445 dated 28.12.2005 under Section 15 of NDPS Act, Police

Station Sunam, the petitioner was arrested with 20 kgs of poppy

husk in which he has been acquitted vide judgment dated

09.11.2011.

Learned counsel for the petitioner on the basis of

Criminal Appeal No.153 of 2020 titled 'Prabhakar Tewari vs

State of UP and another', decided on 24.01.2020 contends

that involvement of the accused in other cases is no ground to

dismiss the prayer of regular bail particularly when the petitioner

has already undergone 02 years, 10 months and 17 days of

incarceration as of now.

Taking into consideration all the attending facts and

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

years, 10 months and 17 days 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.

21.12.2022                                   (RAJ MOHAN SINGH)
Jyoti Sharma
                                                  JUDGE

               1.    Whether speaking/reasoned               :   Yes/No

               2.    Whether reportable                      :   Yes/No




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