Aarif vs State Of Haryana
2023 Latest Caselaw 20835 P&H

Punjab-Haryana High Court

Aarif vs State Of Haryana on 1 December, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                                      Neutral Citation No:=2023:PHHC:153376




                                                                   2023:PHHC: 153376

CRM-M-59471-2023                                                       -1-


           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH


                                                             CRM-M-59471-2023
                                              Date of Decision: December 01, 2023


Aarif                                                                  ... Petitioner

                                           Versus
State of Haryana                                                       ...Respondent


CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI

Present:     Mr. Akshay Kumar Dahiya, Advocate
             for the petitioner.

             Mr. Kanwar Sanjiv Kumar, Asstt. A.G., Haryana.

                           ****

JASJIT SINGH BEDI, J.

The prayer in the present petition under Section 439 Cr.P.C is

for the grant of regular bail in case bearing FIR No.73 dated 10.03.2023

under Sections 20/29 of the NDPS Act, 1985, registered at Police Station

Quilla District Panipat.

2. The brief facts of the case are that while the police party was on

patrolling duty, a secret information was received that a person travelling in a

car bearing No.HP-34A-8819 was carrying Ganja leaves and would be

coming to Panipat to sell the same. A Nakabandi was set up and the car was

stopped. The driver of the car disclosed his name as Ramesh. From the said

vehicle 45 kgs.400 grams of Ganja leaves came to be recovered. The arrested

accused Ramesh disclosed that the petitioner had supplied the same to him.

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3. The learned counsel for the petitioner contends that the

petitioner has been falsely implicated in the present case. He contends that

the name of the petitioner figured in the disclosure statement of his co-

accused and no recovery whatsoever has been effected from him. Reliance is

placed on the judgments in the cases of Tofan Singh Versus State of Tamil

Nadu, 2020 AIR (Supreme Court) 5592, Rakesh Kumar Singla Versus

Union of India, 2021(1) RCR (Criminal) 704, Surinder Kumar Khanna

Versus Intelligence Officer Directorate of Revenue Intelligence, 2018(3)

RCR (Criminal) 954, State by (NCB) Bengaluru Versus Pallulabid Ahmad

Arimutta & Anr. 2022(1) RCR (Criminal) 762, Sanjeev Chandra Agarwal

& Anr. Versus Union of India 2021(4) RCR (Criminal) 590, Vijay Singh

Versus The State of Haryana, bearing Special Leave to Appeal (Crl.) No.

(s).1266/2023 decided on 17.05.2023, State of Haryana versus Samarth

Kumar 2022 (3) RCR (Criminal) 991 and Vikrant Singh Versus State of

Punjab, CRM-M-39657-2020, wherein it has been held that the accused can

be granted the concession of regular bail where he has been named in the

disclosure statement of his co-accused and there is no other corroborative

evidence against the accused. As the petitioner was a first-time offender, in

custody since 23.03.2023 and none of the 21 prosecution witnesses had been

examined so far, he was entitled to the concession of bail.

4. The learned counsel for the State, on the other hand contends

that keeping in view of the serious nature of allegations levelled against the

petitioner, he was not entitled to the concession of bail. He, however, admits

that the petitioner was named in the disclosure statement of his co-accused

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and that no recovery of any contraband has been effected from him as also

the fact that the petitioner was a first-time offender, in custody since

23.03.2023 and that none of the 21 prosecution witnesses had been examined

so far.

5. I have heard the learned counsel for both the parties at length.

6. The Hon'ble Supreme Court in the case of State of Haryana

Versus Samarth Kumar (supra), held as under:-

"4. The High Court decided to grant pre-arrest bail to the respondents on the only ground that no recovery was effected from the respondents and that they had been implicated only on the basis of the disclosure statement of the main accused Dinesh Kumar. Therefore, reliance was placed by the High Court in the majority judgment of this Court in Tofan Singh v. State of Tamil Nadu reported in (2021) 4 SCC 1.

5. But, it is contended by the learned Additional Advocate General appearing on behalf of the State of Haryana that on the basis of the anticipatory bail granted to the respondents, the Special Court was constrained to grant regular bail even to the main accused-Dinesh Kumar and he jumped bail. Fortunately, the main accused-Dinesh Kumar has again been apprehended. According to the learned Additional Advocate General, the respondent in the second of these appeals is also a habitual offender.

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6. Learned counsel appearing on behalf of the respondent in the first of these Appeals contends that the State is guilty of suppression of the vital fact that the respondent was granted regular bail after the charge-sheet was filed and that therefore, nothing survives in the appeal. But,we do not agree.

7. The order of the Special Court granting regular bail to the respondents shows that the said order was passed in pursuance of the anticipatory bail granted by the High Court. Therefore, the same cannot be a ground to hold that the present appeals have become infructuous.

8. In cases of this nature, the respondents may be able to take advantage of the decision in Tofan Singh v. State of Tamil Nadu (supra), perhaps at the time of arguing the regular bail application or at the time of final hearing after conclusion of the trial.

9. To grant anticipatory bail in a case of this nature is not really warranted. Therefore, we are of the view that the High Court fell into an error in granting anticipatory bail to the respondents.

10. In view of the above, the appeals are allowed. The impugned orders are set-aside. As a consequence, the Appellant-State is entitled to take steps, in accordance with law.

[emphasis supplied]

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In Vijay Singh Versus The State of Haryana, bearing Special

Leave to Appeal (Crl.) No.(s).1266/2023 decided on 17.05.2023, it was held

as under:-

"The petitioner is alleged to have committed offences under Sections 15 and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (hereinafter called the NDPS Act". His application for anticipatory bail was rejected by the High Court. The allegations in the FIR are that 1.7 Kg of Poppy Straw (Doda Post) was recovered from the co-accused. The petitioner concededly was not present at the spot but was named by the co- accused. That apart there is no other material to implicate the petitioner. The prosecution urges that another case with allegations of commission of offence under the NDPS Act are pending against the petitioner. It is not denied that in those proceedings he was granted bail.

Having regard to these circumstances, the petitioner is directed to the enlarged on anticipatory bail, subject to such terms and conditions as the trial Court may impose.

The petition is allowed.

All pending applications are disposed of."

(emphasis supplied)

This Court in the case of Vikrant Singh Versus State of Punjab,

CRM-M-39657-2020, held as under:-

"It is not in dispute that the petitioners have not been named in the FIR. No recovery has been

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effected from the petitioners and the alleged recovery has been effected from two co-accused Rakesh Sharma and Ravdeep Singh alias Sheru. The petitioners are sought to be implicated solely on the basis of the disclosure statement made by the co- accused Rakesh Sharma and Ravdeep Singh @ Sheru and even after the petitioners were arrayed as accused in pursuance of the disclosure statements, no recovery had been made from the petitioners.

The petitioners have been in custody since 06.11.2020 (Vikrant Singh), 05.12.2020 (Subash Chander) and 23.04.2021 (Davinder Singh) and challan in the present case has already been presented and there are 32 witnesses, out of whom only one has been examined and thus, the trial is likely to take time on account of Covid-19 Pandemic. The petitioners are not involved in any other case. With respect to the call details, suffice to say that no dates on which the said calls had been allegedly made by the coaccused, Rakesh Sharma and Ravdeep Singh alias Sheru to the petitioners or vice-versa have been mentioned in the affidavit or in the report under Section 173 Cr.P.C. Moreover, even the transcript of the said conversations are not a part of the record under Section 173 Cr.P.C. A Division Bench of this Court in Narcotics Control Bureau's case (supra), was pleased to observe as under:-

Still further, no conversation detail between accused Ramesh Kumar Patil and accused Sandeep has been produced by the prosecution. Mere call details is not sufficient to prove that Sandeep accused was also involved in the business of narcotic drugs or

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he had any connected with Ramesh Kumar Patil.

In view of the above, no case is made out for grant of leave to appeal against the acquittal of Sandeep accused."

In judgment of the Gujarat High Court in Yash Jayeshbhai Champaklal Shah's case (supra), it has been observed as under:-

"Having heard learned advocates for the appearing parties, it emerges on record that the applicant is not found in possession of any contraband article. Over and above that, the call data records may reveal that in an around the time of incident, he was in contact with the co-accused who were found in possession of contraband. Since there is no recording of conversation in between the accused, mere contacts with the co-accused who were found in possession cannot be treated to be a corroborative material in absence of substantive material found against the accused."

A perusal of the above judgment would show that without the transcript of the conversations exchanged between the co-accused, mere call details would not be considered to be corroborative material in absence of substantive material found against the accused. In the present case, there is no other material against the petitioners.

Keeping in view the above-said facts and circumstances, as well as law laid down in the

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judgments noticed hereinabove, the present petitions are allowed and the petitioners are ordered to be released on bail on their furnishing bail/surety bonds to the satisfaction of the concerned trial Court/Duty Magistrate and subject to their not being required in any other case.

(emphasis supplied)

7. A perusal of the aforementioned judgments would show that bail

can be granted to an accused where he has been named in a disclosure statement

of his co-accused but there is no corroborative evidence other than the said

disclosure statement.

8. In the instant case, the petitioner is named in the disclosure

statement of his co-accused and no recovery of any contraband has been

effected from him. The petitioner is a first-time offender, in custody since

23.03.2023 and none of the 21 prosecution witnesses have been examined so

far. Therefore, the Trial in the present case is not likely to be conclude in near

future. Hence, the further incarceration of the petitioner is not required as a

prima facie satisfaction under Section 37 NDPS can be recorded in the

aforementioned factual scenario.

9. Thus without commenting on the merits of the case, the present

petition is allowed and the petitioner-Aarif s/o Bhalu is ordered to be

released on bail subject to his furnishing bail bonds and surety bonds to the

satisfaction of learned CJM/Duty Magistrate, concerned.

10. The petitioner shall appear before the police station concerned

on the first Monday of every month till the conclusion of the trial and inform

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in writing each time that he is not involved in any other crime other than the

present case.

11. In addition, the petitioner (or anyone on his behalf) shall prepare

an FDR in the sum of Rs.1,00,000/- and deposit the same with the Trial

Court. The same would be liable to be forfeited as per law in case of the

absence of the petitioner from trial without sufficient cause.

12. The petition stands disposed of.

                                                     (JASJIT SINGH BEDI)
December 01, 2023                                            JUDGE
satish

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No

Neutral Citation No:=2023:PHHC:153376

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