Ravej Singh Dhillon vs State Of Punjab
2023 Latest Caselaw 4726 P&H

                         CRM-M-49965-2022                          -1-            2023:PHHC:057444

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH


                         (i)              CRM-M-49965-2022


                         Ravej Singh Dhillon                                          .... Petitioner


                                                             Versus

                         State of Punjab                                              .... Respondent



                         (ii)             CRM-M-33372-2022


                         Randeep Singh @ Rani @ Ramneek Singh @ Rammi                 .... Petitioner


                                                             Versus

                         State of Punjab                                              .... Respondent

                                                                         Date of decision: 20.04.2023


                         CORAM: HON'BLE MR. JUSTICE ASHOK KUMAR VERMA

                         Present: -       Mr. Ishan Gupta, Advocate
                                          for the petitioner (in CRM-M-49965-2022).

                                          Mr. Randeep Singh Waraich (Rana), Advocate
                                          for the petitioner (CRM-M-33372-2022).

                                          Mr. Jaspal Singh Guru, AAG, Punjab.

                         ASHOK KUMAR VERMA, J. (ORAL)

1. Separate custody certificates filed by learned counsel for the

State are taken on record.

2. By this common order 02 aforementioned petitions are

being disposed of, as both have arisen out of the same FIR.

3. The petitioners have filed the aforesaid petitions under

RISHU KATARIA 2023.04.26 15:55 I attest to the accuracy and authenticity of this order/judgment CRM-M-49965-2022 -2- 2023:PHHC:057444

Section 439 read with Section 482 of the Code of Criminal Procedure,

1973 for grant of regular bail in case FIR No. 147 dated 6.11.2020

registered under Sections 8, 18, 21, 23, 25, 27-A and 29 of the NDPS

Act; Sections 27 and 30 of the Arms Act; Sections 171, 395, 419 and 473

IPC and Section 64 of the Punjab Police At at Police Station STF SAS

Nagar, Mohali, District Ludhiana. For brevity, the facts are being

extracted from CRM-M-49965-2022.

4. Briefly, the case of the prosecution is that the Special Task

Force (STF), cracked a sensational case involving huge recovery. Large

scale recovery has been made in the present case. From co-accused-

Gurdeep Singh, Sarpanch 392 grams of heroin and 2.5 kgs of heroin, 400

grams of opium, one revolver .32 bore along with four live cartridges,

one rifle .315 bore along with two live cartridges along with one

magazine without licence, one rifle double barrel .12 bore along with 11

life cartridge without licence, 8 live cartridges of 7.62.5 bore without

licence, 18 live cartridges of .32 bore along with magazine pistol, six live

cartridges of .32 bore without licence, Rs.21,04,950/-, golden jewellery

and many luxury vehicles were recovered. From accused-Ravej Singh

Dhillon (petitioner in CRM-M-49965-2022), 2.5 kgs of heroin was

recovered. From accused-Ramneek Singh (petitioner in CRM-M-33372-

2022) 300 grams of heroin was recovered. From co-accused, namely,

Iqbal Singh and Amritpal Singh, 100 grams and 117 grams of heroin

respectively was recovered.

5. Learned counsel for petitioner-Ravej Singh Dhillon (in

CRM-M-49965-2022, inter alia, contends that petitioner has falsely been

implicated in the instant case. He was not apprehended at the spot.

RISHU KATARIA
2023.04.26 15:55
I attest to the accuracy and
authenticity of this order/judgment
                          CRM-M-49965-2022                        -3-           2023:PHHC:057444

According to the prosecution story, during interrogation, on 06.11.2020

and 07.11.2020, on the basis of disclosure statements suffered by the

petitioner, 500 grams of heroin was recovered from the bed box lying at

House No. 226, Mahavir Enclave Village Barewal, Awana, Ludhiana and

2 kg heroin was recovered from plot adjacent to above-mention plot,

respectively. However, no such recovery was effected from the

petitioner, rather he was illegally picked up by the police party. He is in

custody since 06.11.2020.

6. Learned counsel for petitioner-Randeep Singh @ Rani @

Ramneek Singh @ Rammi, inter alia, contends that the petitioner has

falsely been implicated in the instant case. Nothing has been recovered

from him. He is in custody since 06.11.2020.

7. Learned counsel for the petitioner(s) submit that

investigation in the present case has been completed. The proceedings in

the trial are going on at snail pace and its conclusion will take a

sufficient long time. No useful purpose will be served by further

detention of the petitioner(s)in custody. Co-accused of the petitioner(s),

have already been enlarged on bail by a co-ordinate Bench of this Court

vide orders 04.05.2022, 02.03.2022 and 02.03.2022 (Annexures P-2 to P-

4 in CRM-M-33372-2022) Thus, it is prayed that treating the case of the

petitioners on the same parity as that of their co-accused and also

considering the long period of incarceration suffered by both the

petitioners, they may be released on regular bail. In support of their

contentions, learned counsel for the petitioner(s) have relied upon

judgments in (i)Mohd. Muslim @ Hussain vs. State (NCT of Delhi),

2023 LiveLaw (SC) 260 and (ii) Dheeraj Kumar Shukla vs. The state of RISHU KATARIA 2023.04.26 15:55 I attest to the accuracy and authenticity of this order/judgment CRM-M-49965-2022 -4- 2023:PHHC:057444

Uttar Pradesh, SLP (Crl.) No. 6690/2022 decided on 25.01.2023.

8. On the other hand, learned counsel for the State vehemently

opposed the submissions of learned counsels for the petitioner(s), in

view of averments made in status report filed by way of affdavit of

Sh. Arun Sharma, Deputy Superintendent of Police, Special Task Force,

Border Range, District Amrtisar (in CRM-M-33372-2022). He contends

that both the petitioner(s) are habitual offenders. The petitioner(s) along

with their co-accused are indulged in sale and purchase of narcotics. He

further contends that if, the petitioner(s) are released on bail, possibility

of tempering of prosecution evidence and absconding of accused/

petitioner(s), cannot be ruled out. Thus, keeping in view the antecedents

of the petitioner(s) (gravity and seriousness of the allegations, learned

counsel prayed for dismissal of all the petitions.

9. I have heard learned counsel for the parties at length and

carefully gone through the record and material available on record.

10. Admittedly, the present FIR was registered on the basis of

secret information to the effect that co-accused-Gurdeep Singh,

Ex. Sarpanch, Ravej Singh Dhillon (petitioner in CRM-M-49965-2022)

and Randeep Singh @ Rani @ Ramnik Singh @ Rammi (petitioner in

CRM-M-33372-2022), along with other co-accused have formed a group

and used to import heroin and other intoxicants from Pakistan and other

countries through containers and store the same in India at different

places after refining the same. They distribute the drug money out of the

sale of these intoxicants among themselves. They have made crores of

rupees from smuggling of heroin and have constructed many houses at

different places out of this money and have also purchased luxury cars.

RISHU KATARIA
2023.04.26 15:55
I attest to the accuracy and
authenticity of this order/judgment
                          CRM-M-49965-2022                       -5-            2023:PHHC:057444

In pursuance to the secret information, a raid was conducted by the

police at the building near Gurudwara Nanaksar, Jagraon and accused-

Gurdeep Singh, Ex. Sarpanch, Ravej Singh Dhillon Ravej Singh Dhillon

(petitioner in CRM-M-49965-2022), co-accused Iqbal Singh and

Randeep Singh @ Rani @ Ramnik Singh @ Rammi (petitioner in CRM-

M-33372-2022) were apprehended along with their vehicles on

06.11.2022. The Investigating officer also procured call detail records of

mobile phones of accused, namely; Amrinder Singh, Bhajan Singh @

Bhau, Gurdeep Singh, Ramneek Singh @ Raney (Randeep Singh @

Runey), Manmeet Singh, Constable which clearly shows their links with

each other.

11. During the course of interrogation, Ravej Singh Dhillon

(petitioner in CRM-M-49965-2022) got recovered 500 grams of heroin

from his residential house on 06.11.2020 and further got recovered 2 kgs

of heroin from a vacant plot near his house at village Rano, District

Ludhina on 07.11.2020.

12. During the course of interrogation, Randeep Singh @ Rani

@ Ramnik Singh @ Rammi (petitioner in CRM-M-33372-2022), got

recovered 300 grams of heroin from his residential house. Moreover,

one Audi Q7 car and one Skoda Rapid car was also recovered from him.

13. In view of the discussion made above, it is crystal clear that

from both the petitioners as well as their co-accused, heavy recovery of

contraband under the NDPS Act, illegal weapons as well as luxury cars

purchased from the drug money were effected. The contraband

recovered from both the petitioners falls within the ambit of 'commercial

quanitity' which attract rigours of Section 37 of the NDPS Act. The RISHU KATARIA 2023.04.26 15:55 I attest to the accuracy and authenticity of this order/judgment CRM-M-49965-2022 -6- 2023:PHHC:057444

allegations against the petitioners are very serious in nature which needs

no leniency at this stage. The drug peddlers have successfully destroyed

the social fabric of our society and led youth to the wrongful path. Such

type of persons need to be dealt with firmly and sternly and no sympathy

can be shown to them lest that should prove to be counter productive and

result in increased drug trafficking. Hon'ble Supreme Court in its

judgment passed in Union of India Vs. Ram Samujh: 1999(4) RCR

(Criminal) 93 has observed as under:-

"7. It is to be borne in mind that the aforesaid legislative mandate is required to be adhered and followed. It should be borne in mind that in murder case, accused commits murder of one or two persons, while those persons who are dealing in narcotic drugs are instruments in causing death or in inflicting death blow to number of innocent young victims, who are vulnerable; it causes deleterious effects and deadly impact on the society; they are a hazard to the society; even if they are released temporarily, in all probability, they would continue their nefarious activities of trafficking and/or dealing in intoxicants clandestinely. Reason may be large stake and illegal profit involved. This Court, dealing with the contention with regard to punishment under Narcotic Drugs And Psychotropic Substances Act, has succinctly observed about the adverse effect of such activities in Durand Didier v. Chief Secretary, Union Territory of Goa , 1989(2) RCR (Crimina

l) 505 : 1990(1) SCC 95 as under :-

"With deep concern, we may point out that the organized activities of the underworld and the clandestine smuggling of narcotic drugs and psychotropic substances into this country and illegal trafficking in such drugs and substances have led to drug addiction among a sizable section of the public, particularly the adolescents and students of both sexes and the menace has assumed serious and alarming proportion in the recent years. Therefore, in order to effectively control and eradicate this proliferating and booming devastating menace, causing deleterious effects and deadly impact on the society as a whole, the Parliament in the wisdom has made effective provisions by introducing this Act 81 of 1995 specifying mandatory minimum imprisonment and fine."

RISHU KATARIA 2023.04.26 15:55 I attest to the accuracy and authenticity of this order/judgment CRM-M-49965-2022 -7- 2023:PHHC:057444

14. Moreover, antecedents of the petitioners are also not good as

they are habitual offenders and involved in other cases under the NDPS

Act. It has been observed by the Hon'ble Supreme Court in case

Gudikanti Narasimhulu Vs. Public Prosecutor, High Court of A.P. :

(1978) 1 SCC 240 that deprivation of freedom by refusal of bail is not

for punitive purposes but for the bifocal interests of justice. It has further

been observed that it is rational to enquire into the antecedents of the

man who is applying for bail to find out whether he has a bad record,

particularly a record which suggests that he is likely to commit serious

offences while on bail. Merely because the petitioners are behind the

bars since 06.11.2020 and trial is not likely to conclude in near future,

are no grounds for grant of regular bail to the petitioner. Hon'ble

Supreme Court in Kalyan Chandra Sarkar vs. Rajesh Ranjan @ Pappu

Yadav (SC), Law Finder Doc Id # 69139, has considered this issue and

observed as under:-

"13........In the impugned order it is noticed that the High Court has given the period of incarceration already undergone by the accused and the unlikelihood of trial concluding in the near future as grounds sufficient to enlarge the accused on bail, in spite of the fact that the accused stands charged of offences punishable with life imprisonment or even death penalty. In such cases, in our opinion, the mere fact that the accused has undergone certain period of incarceration by itself would not entitle the accused to being enlarged on bail, nor the fact that the trial is not likely to be concluded in the near future either by itself or coupled with the period of incarceration would be sufficient for enlarging the appellant on bail when the gravity of the offence alleged is severe and there are allegations of tampering with the witnesses by the accused during the period he was on bail."

15. The facts and circumstances of the judgments relied upon by

learned counsel for the petitioner(s) are quite distinguishable from the

RISHU KATARIA 2023.04.26 15:55 I attest to the accuracy and authenticity of this order/judgment CRM-M-49965-2022 -8- 2023:PHHC:057444

facts of the present case because every case has its own peculiar facts

and circumstances. Therefore, no benefit of the same, whatsoever, can

be given to the petitioners.

16. Keeping in view the overall facts and circumstances of the

present case and seriousness of the allegations levelled against the

petitioner(s), namely, Ravej Singh Dhillon and Randeep Singh @ Rani

@ Ramneek Singh @ Rammi, I do not deem it a fit case for grant of

concession of regular bail to them. Hence, both the petitions bearing

CRM-M-49965 and 33372-2022 cannot be entertained by this Court and

the same are hereby dismissed.

17. Nothing said herein above shall tantamount to expression of

opinion on the merits of the case.

                         20.04.2023                             (ASHOK KUMAR VERMA)
                         rishu                                         JUDGE


                                      Whether speaking/reasoned:          Yes/No

                                      Whether Reportable:                 Yes/No




RISHU KATARIA
2023.04.26 15:55
I attest to the accuracy and
authenticity of this order/judgment