Surender vs State Of Haryana
2023 Latest Caselaw 21733 P&H

Punjab-Haryana High Court

Surender vs State Of Haryana on 13 December, 2023

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

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CRM-M-56581-2023                                              -1-


229
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH
                                 CRM-M-56581-2023
                                Date of Decision 13.12.2023
SURENDER
                                               ... Petitioner

                                        Versus
STATE OF HARYANA
                                                                     ...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:     Mr. Raman Chawla, 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.179 dated 09.03.2023

registered under Sections 20(B)(ii)(c), 25/29/61/85 of the NDPS Act, 1985 at

Police Station Barwala, District Hisar.

2. The brief facts of the case are that one Parveen Kumar son of

Jagbir was arrested along with 48 Kgs Ganja contained in two bags.

During the course of investigation, he disclosed that Dharambir

Singh was the owner and driver of the truck in which he had brought 90 Kgs

of Ganja from Vishakhapatnam. Out of the same, 21 Kgs had been sold to

Tinku and 21 Kgs to the present petitioner namely, Surender. The name of the

petitioner was incorporated as an accused in the present case on the basis of

this statement.

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On 19.03.2023, Dharambir Singh was arrested and got recovered

truck bearing Registration No.HT-67A-5045. Sections 25 and 29 of the NDPS

Act were added in the present case.

During investigation, co-accused Tinku son of Raj Kumar was

arrested on 02.08.2023 and got recovered Rs.2,000/- remaining from the sale

of Ganja. As per the disclosure statement of Tinku, he sold 16 Kgs of Ganja to

one Gurpreet @ Mota who was nominated as an accused in the present case

and was arrested on 03.08.2023. He got recovered Rs.1500/-.

On 30.09.2023, the petitioner was arrested in the present case

and his disclosure statement was recorded in furtherance of which he got

recovered Rs.2000/- remaining from the sale of Ganja.

The report under Section 173(2) Cr.P.C. was submitted against

the petitioner and his co-accused Parveen Kumar, Dharambir Singh, Tinku

and Gurpreet alias Mota.

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 namely,

Parveen Kumar which has little evidentiary value. 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.

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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 30.09.2023 and none of the 25 prosecution witnesses had been

examined so far, he was entitled to the concession of bail moreso when three

co-accused namely, Parveen Kumar, Tinku and Gurpreet @ Mota had been

granted the concession of regular bail by this Court.

4. A status report dated 12.12.2023 by way of an affidavit of

Gaurav Sharma, HPS, Deputy Superintendent of Police, Barwala, Hisar has

been filed on behalf of the State by the learned counsel for the State which is

taken on record, he while referring to the same, contends that in view of the

serious nature of allegations levelled against the petitioner, he was not entitled

to the concession of bail. He, however, concedes that the petitioner was

named in the disclosure statement of the arrested accused, was a first-time

offender, in custody since 30.09.2023 and that none of the 25 prosecution

witnesses had been examined so far.

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

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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.

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

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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] 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.

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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 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

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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 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 judgments noticed hereinabove, the present petitions are allowed and the petitioners are ordered to be released on bail on their furnishing bail/surety

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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. The petitioner is a first-time offender, in custody

since 30.09.2023 and none of the 25 prosecution witnesses have been examined

so far. Therefore, the Trial of the present case is not likely to be concluded

anytime soon. 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 moreso as three co-accused namely, Parveen

Kumar, Tinku and Gurpreet @ Mota have been granted bail.

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

petition is allowed and the petitioner-Surender son of Shri Ram Dia 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 in

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

present case.

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

an FDR in the sum of Rs.2,00,000/- 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)
                                                            JUDGE

13.12.2023
JITESH              Whether speaking/reasoned:- Yes/No
                    Whether reportable:-      Yes/No




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