Punjab-Haryana High Court
Gurpreet Singh vs State Of Punjab on 21 December, 2023
2023:PHHC:164999
CRM-M-52779-2023 -1-
247
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
****
CRM-M-52779-2023
Date of Decision: 21.12.2023
Gurpreet Singh ..... Petitioner
Versus
State of Punjab ..... Respondent
CORAM: HON'BLE MR. JUSTICE HARSH BUNGER
Present: Mr. Gurpal Singh Sandhu, Advocate
for the petitioner.
Mr. Vipin Pal Yadav, Addl. A.G., Punjab.
*****
HARSH BUNGER J. (ORAL)
1. Petitioner-Gurpreet Singh has filed this second petition under
Section 439 of the Code of Criminal Procedure for grant of regular bail to
the petitioner in case FIR No.40 dated 13.05.2022 (Annexure P-1), under
Section 22 (C) of the Narcotic Drugs and Psychotropic Substances Act,
1985, at Police Station Lakhewali, District Sri Muktsar Sahib.
2. Custody certificate dated 18.12.2023 of the petitioner has been
filed by learned State counsel in Court today, which is taken on record,
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subject to all just exceptions.
3. Reply dated 15.12.2023 by way of an affidavit of Fateh Singh
Brar, PPS, Deputy Superintendent of Police, Sub-Division Malout, District
Sri Muktsar Sahib on behalf of respondent/State of Punjab has been filed by
learned State counsel in Court today, which is taken on record, subject to all
just exceptions.
2. Briefly, as per the aforesaid FIR, on 13.05.2022, when the
police party headed by Assistant Sub Inspector Santokh Singh was patrolling
near Village Lakhewali in a private car for checking the suspicious persons
and was present at Pakka Link Road near Dana Mandi at Village Samewali
then two young persons were seen coming on motorcycle bearing
registration No.PB-22U-7073 (Hero Splendor) from the side of Village
Pakka towards Village Samewali and on seeing the police party, the said
persons became nervous and tried to turn back their motorcycles, however,
they lost balance and fell down on the side of the road and the polythene
hanging on the motorcycle also fell down, from which some tablet strips got
scattered on the ground. On the basis of suspicion, Assistant Sub Inspector
Santokh Singh with the help of fellow officials apprehended the aforesaid
persons and inquired from them, whereupon the driver of motorcycle told
his name as Gurpreet Singh s/o Kaka Singh (petitioner) and the pillion rider
told his name as Vikram Singh s/o Malkit Singh. Since the tablet strips
scattered on the ground seem to be intoxicating tablets, accordingly,
Assistant Sub Inspector Rajdavinder Singh was called at the spot, who
introduced himself to the aforesaid two persons and also inquired about their
names and addresses. Thereafter, the aforesaid persons were made aware of
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their rights to get their personal search as well as the search of polythene
(since some intoxicating articles were suspected therein) to be conducted in
the presence of any Gazetted Officer or Magistrate, however, they reposed
faith in Assistant Sub Inspector Rajdavinder Singh to carry out their search,
whereupon, the search was carried out as per procedure and the following
articles were recovered:-
"(a) 54 tablet strips Clobedol 100 SR Tramadol Hydrochloride
tablets 100 mg. (each strip containing ten tablets, total 540
tablets) Batch No.ALT 2006, Mfg. 3/2022, Exp. 2/2025.
(b) 51 tablet strips Clobedol 100 SR Tramadol Hydrochloride
tablets 100 mg. (each strip containing ten tablets, total 510
tablets) Batch No.ALT 2005, Mfg. 3/2022, Exp. 2/2025 - total
1050 tablets were recovered".
3. After following the due procedure, the recovered articles and
offending motorcycle were taken into police custody vide recovery memo.
4. Learned counsel for the petitioner submits that this is the second
bail petition filed on behalf of the petitioner due to change of circumstances,
as the earlier bail application was dismissed on 21.03.2023 and from that
date, the custody of the petitioner has increased to 01 year, 07 months and 06
days (as on 18.12.2023). Moreover, the learned trial Court has adjourned the
case for 27.05.2024, meaning thereby, there would be no progress in the trial
for the next six months. Learned counsel submits that the petitioner is
innocent and he has been falsely implicated in this case. It is submitted that
the alleged recovery of 1050 tablets of Clobedol 100 SR was not effected
from the conscious possession of the petitioner. It is submitted that the
petitioner is behind the bars in the instant case since 13.05.2022;
investigation of the case is complete, challan stands presented on 04.11.2022
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and even charges have been framed on 03.01.2023. It is stated that there are
total fourteen prosecution witnesses, however, three witnesses have been
examined till date. Hence, the conclusion of trial is likely to take long time
and no useful purpose would be served by keeping the petitioner behind
bars. It is submitted that the petitioner is not involved in any other case.
Learned counsel further submits that the petitioner is also willing to furnish
security in the form of Fixed Deposit Receipt (F.D.R.) before the concerned
Court, so as to ensure his presence before the Court on each and every date
of hearing. It is submitted that the petitioner is ready to abide by all the
conditions as may be imposed by this Court or by the trial Court,
accordingly prayer for grant of regular bail is made.
5. Per contra, learned State counsel opposes the plea of petitioner
made in the present petition on the ground of seriousness of the offences. It
is submitted that the petitioner was apprehended at the spot and huge
quantity of narcotic drugs has been recovered from him. Learned State
counsel submits that recovery (1050 tablets of Clobedol 100 SR) effected
from the petitioner falls in the category of 'commercial quantity', thus, the
bar under Section 37 of the Narcotic Drugs and Psychotropic Substances Act
is attracted in the present case. However, learned State counsel has not
disputed that investigation of the case is complete, challan stands presented
and charges have also been framed and out of 14 witnesses, only 3 witnesses
have been examined. It is also not disputed that the trial Court has adjourned
the matter for 27.05.2024 and the petitioner has been in custody since
13.05.2022.
6. I have heard learned counsel for the parties and perused the
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paper book, custody certificate as well as the status report filed by learned
State counsel.
7. By way of this second petition, the petitioner seeks grant of bail
mainly on account of long custody, no criminal antecedents and trial not
likely to be concluded in near future, accordingly gainful reference can be
made to judgments rendered by Hon'ble Supreme Court in "Chitta Biswas
@ Subhas v. State of West Bengal" (Criminal Appeal No. 245 of 2020
dated 07.02.2020), "Nitish Adhikary @ Bapan v. State of West Bengal"
(Special Leave(Crl.) No. 5769 of 2022), "Shariful Islam @ Sarif v. State of
West Bengal" (Special Leave to Appeal (Crl) 4173 of 2022 dated
04.08.2022), "Karnail Singh v. State of Odisha" (Criminal Appeal No.
2027 of 2022 dated 22.11.2022), "Karim Adaldar v. State of West Bengal"
(Special Leave to Appeal (Crl.) No. 8653 of 2022), "Dheeraj Kumar
Shukla Vs. State of Uttar Pradesh" (SLP No.6690 of 2022 dated
25.01.2023) and "Hasanujjaman and others Vs. The State of West Bengal"
(Special Leave Appeal (Crl.) No(s).3221 of 2023 dated 04.05.2023).
Recently, a Co-ordinate Bench of this Court in CRM-M-41842-
2023 titled as "Rajinder Singh @ Happy vs. State of Punjab", while
referring to the cases of "Nitish Adhikary @ Bapan v. State of West
Bengal" (Special Leave(Crl.) No. 5769 of 2022) and Hasanujjaman and
others Vs. The State of West Bengal" (Special Leave Appeal (Crl.)
No(s).3221 of 2023 dated 04.05.2023), has observed as under:
"In the instant case, the petitioner is stated to be in
custody since 10.06.2022 and none out of the 23 prosecution
witnesses have been examined so far. He is also a first-time
offender with no other case registered against him. In this
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situation, the rigors of Section 37 of the NDPS Act can be
diluted to an extent in view of the salutary provisions of Article
21 of the Constitution of India which provides for the right to a
speedy trial and the case of the petitioner can be considered for
the grant of bail."
8. Concededly, the alleged recovery in this case falls under the
category of 'commercial quantity' and bar of Section 37 of the N.D.P.S. Act
is attracted, however, while dealing with Section 37 ibid, the Court is not
called upon to record a finding of "not guilty" and it is only required to say
that there are reasonable grounds to believe that the accused is not guilty of
the offence.
9. In the peculiar facts and circumstances that the petitioner is not
involved in any other case and the intoxicating tablets allegedly recovered
were scattered on the ground and the issue of conscious possession of
intoxicating tablets would be a subject matter of trial, accordingly, I am of
the prima facie view at this stage that the petitioner may not have committed
the alleged offence and he is unlikely to commit an offence under the
N.D.P.S. Act, while on bail.
10. Furthermore, the petitioner is in custody for a period of 01 year,
07 months and 06 days (as on 18.12.2023). Investigation in the case is
complete, challan stands presented on 04.11.2022 and even charges have
been framed on 03.01.2023. The petitioner does not have any criminal
antecedents and trial in the case is likely to take some time to conclude.
11. So far as the apprehension expressed by learned State counsel
that the witnesses could be influenced by the petitioner, suffice it to state that
in the event of any such conduct, the prosecution can always approach the
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competent Court for cancellation of bail. Accordingly, it is observed that the
State/Prosecuting Agency/State police shall be at liberty to observe the
behaviour of the petitioner during the bail period, and in case it feels that the
petitioner is indulging in influencing any of the witnesses or tampering with
the prosecution evidence in any manner or otherwise causing interference
with the progress of trial, it shall be open for the State/Prosecuting
Agency/State police to move to the trial Court for cancellation of the bail,
which shall be decided by the trial Court on merits.
12. In view of the above discussion, present petition is allowed and
the petitioner is ordered to be released on regular bail subject to his
furnishing bail/surety bonds to the satisfaction of the trial Court/Illaqa
Magistrate/Duty Magistrate concerned. However, the concerned Station
House Officer shall be informed about the release of petitioner and the
petitioner shall inform the concerned Station House Officer about his
address at which he intends to reside during the pendency of case/trial and
any change in the address shall be communicated to the concerned Station
House Officer, forthwith. The petitioner would also furnish his telephone
number to the concerned Station House Officer. He would also furnish his
undertaking to the effect that he will not indulge in any illegal activity. The
petitioner shall also appear before the concerned Police Station/Station
House Officer on every alternate Monday till the conclusion of trial.
13. In addition, the petitioner (or anyone on his behalf) shall
prepare a Fixed Deposit Receipt (F.D.R.) in the sum of Rs.2,00,000/- and
submit the same with the trial Court. The same would be liable to be
forfeited as per law, in case the petitioner remains absent from trial without
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any sufficient cause.
14. Nothing expressed hereinabove shall be construed to be an
observation on merits of the case and the facts and circumstances recorded
above are only for consideration of the prayer for bail at this stage.
15. The petition is accordingly disposed of.
16. All pending application(s), if any, shall also stand closed.
21.12.2023 (HARSH BUNGER)
Himani JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No
authenticity of this document/judgment
