Sukhwinder Singh vs State Of Punjab
2023 Latest Caselaw 8774 P&H

                                                         Neutral Citation No:=2023:PHHC:080372




 CRM-M-37842-2022 (O&M)                               N.C. No.2023:PHHC:080372
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             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
202
                                                   CRM-M-37842-2022 (O&M)
                                                   Date of decision: 01.06.2023

Sukhwinder Singh

                                                                            ....Petitioner
                                  Versus


State of Punjab
                                                                          ...Respondent

CORAM:       HON'BLE MR. JUSTICE AMAN CHAUDHARY


Present :    Mr. Vijay K. Jindal, Advocate for the petitioner

             Mr. Manipal Singh Atwal, DAG Punjab

                          *****

AMAN CHAUDHARY. J.

1. The present petition has been filed under Section 439 Cr.P.C. for the

grant of regular bail to the petitioner in case FIR No.25 dated 27.11.2021,

registered under Sections 18, 25, 29 of the NDPS Act at Police Station State

Special Operation Cell, Amritsar.

2. Learned counsel contends that the petitioner is in custody for the last

1 year and 6 months. The alleged recovery was effected from the cabin of the

truck, near the driver seat, of which the petitioner is owner and driver, which is a

false implication. He has also filed an application for the preservation of the

CCTV footage to substantiate the same. There is non-compliance of Sections 42

and 50 of the NDPS Act. Charges were framed on 10.08.2022, however only 1 out

of 15 witnesses has been examined. He is not involved in any other case.

3. The custody certificate dated 31.05.2023 filed by learned State

counsel is taken on record. As per the same, the petitioner is behind bars for the

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last 01 year 6 months and 1 day.

4. Learned State counsel opposes the bail on the ground that the

contraband recovered from the petitioner, who was apprehended at the spot, is

commercial in nature. He is owner and driver of the said truck wherefrom the said

recovery was effected. He is, however, unable to controvert the submissions

regarding the stage of the case and petitioner being not involved in any other case.

5. Heard.

6. Hon'ble The Supreme Court of India in the case of Dheeraj Kumar

Shukla vs. The State of Uttar Pradesh, SLP (Criminal) No.6690/2022 decided

on 25.01.2023, observed that in case of long custody period, involving quantity

recovered to be of commercial nature, where the trial is yet to commence, though

charges had been framed, the condition of Section 37 of NDPS Act can be

dispensed with. In the case of Bhupender Singh vs. Narcotic Control Bureau,

(2022) 2 RCR (Crl.) 706, the Division Bench of this Court observed with regard

to achieving balance between the right to speedy trial guaranteed under Article 21

of the Constitution of India and rigors of Section 37 of NDPS Act. In the case of

Munasi Masih vs. State of Punjab, CRM-M-31504-2022, decided on 06.2.2023,

this Court granted bail to a first offender from whom commercial quantity of

contraband had been recovered and only 2 out of 13 PWs have been examined, by

observing that in view of delayed trial, the rigors of Section 37 of NDPS Act can

be diluted to an extent and the petitioner can be granted bail, keeping in mind the

right to a speedy trial as envisaged under Article 21 of the Constitution of India.

7. In view of the afore-referred judgments, facts and circumstances of

the case and, in particular that the petitioner is in custody for the last 1 year 6

months and 1 day; not involved in any other case; though charges have been

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framed, however, only 1 out of 15 witnesses has been examined; the trial is likely

to take a considerable time, further incarceration of the petitioner would be

violative of his right enshrined under Article 21 of the Constitution of India and

the rigors of Section 37 of the NDPS Act can be diluted bearing in mind the right

to a speedy trial, thus the present petition for grant of regular bail deserves to be

allowed.

8. As a result, the present petition is allowed. The petitioner is ordered

to be released on regular bail, subject to his furnishing bail/surety bonds to the

satisfaction of trial Court/Duty Magistrate concerned and subject to him not being

required in any other case. The petitioner shall abide by the following conditions:-

1.The petitioner will not tamper with the evidence during the trial.

2.The petitioner will not pressurize/ intimidate the prosecution witnesses.

3.The petitioner will appear before the trial Court on each and every date fixed, unless is exempted by a specific order of Court.

4.The petitioner shall not commit an offence similar to the offence of which, he is an accused, or for commission of which he is suspected of.

5.The petitioner shall not directly or indirectly coerce, induce, threaten or promise to any person acquainted with the facts of the case so as to dissuade him/ her from disclosing such facts to the Court or to any police officer or tamper with the evidence in any manner.

6.The petitioner shall not in any manner misuse his liberty.

7.The petitioner shall furnish his address and mobile number to the Trial Court forthwith and shall not change the same till the conclusion of the trial and in case for any reason, the petitioner seeks to change any of the aforesaid, the same shall be done only with prior intimation to the learned Trial Court, stating the reason for the same.

8.The petitioner shall deposit his passport, if any, with the Trial Court forthwith and in case, he does not have the passport, he shall furnish a specific affidavit in this regard.

8. It is made abundantly clear that in case there is any breach of the

aforesaid conditions, the State shall be at liberty to seek cancellation of bail as

granted to the petitioner by this order.

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9. In view of the above, it is clarified that the observations made herein

are limited for the purpose of present proceedings and would not be construed as

an opinion on the merits of the case and the trial would proceed independently of

the aforesaid observations.

                                                     (AMAN CHAUDHARY)
                                                           JUDGE
01.06.2023
S.Sharma(syr)

        Whether speaking/reasoned                :      Yes/No

        Whether reportable                       :      Yes/No




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