Sapinder Singh vs State Of Punjab
2023 Latest Caselaw 16549 P&H

                                                          Neutral Citation No:=2023:PHHC:125370




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CRM-M-22154 of 2023
                                                           2023:PHHC:125370

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                       CRM-M-22154 of 2023
                                       Date of decision: 22.09.2023
Sapinder Singh
                                                                 ...........Petitioner
                   versus

State of Punjab
                                      .......Respondent
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:     Ms. G.K. Mann, Sr. Advocate,
             with Ms. Mohak Balian, Advocate, for the petitioner.
             Mr. P.S. Bajwa, Addl. A.G., Punjab.

NAMIT KUMAR, J.

1. This petition has been filed by the petitioner under Section 439

Cr.P.C. seeking regular bail in case FIR No.0046 dated 04.07.2022 under

Sections 22, 27, 29/61/85 of the Narcotic Drugs and Psychotropic

Substances Act, 1985, registered at Police Station Ghagga, District Patiala.

2. According to the prosecution, co-accused Gurcharan Singh was

apprehended on 04.07.2022 in possession of two boxes of intoxicant tablets

containing 600 tablets of Alprazolam and 590 tablets of Tramadol

Hydrochloride. During interrogation, co-accused Gurcharan Singh

disclosed that he had purchased the abovesaid tablets from petitioner-

Sapinder Singh for a sum of Rs.5,000/-.

3. Learned counsel for the petitioner submits that the petitioner is

innocent and has been falsely implicated in the present case. She further

submits that petitioner has been involved in the present case on the basis of

disclosure statement of co-accused, which is a very weak type of evidence.

She further submits that except the disclosure statement of co-accsued, there

is no other evidence to connect the petitioner with the alleged offence. She

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further submits that nothing is to be recovered from the petitioner. She

further submits that petitioner is not involved in any other case under the

NDPS Act. She further submits that petitioner is in custody since

26.08.2022 i.e. for the last about one year one month. Learned counsel

further submits that investigation in the present case is complete; challan

has been presented on 06.12.2022; charges have been framed on

30.05.2023; out of total 21 prosecution witnesses none has been examined

as yet. In support of his contentions, learned counsel relied upon the order

of the Hon'ble Supreme Court in Special Leave to Appeal (Crl.)

No.3221/2023 - Hasanujjaman and others v. The State of West Bengal

dated 04.05.023 and the orders of this Court in CRM-M-1498 of 2021 -

Sanket Uppal v. State of Punjab dated 29.07.2021; CRM-M-38220 of

2022 - Tarsem Singh v. State of Punjab dated 15.02.2023; Sukhbir Singh

alias Kala v. State of Punjab, 2016(5) R.C.R.(Criminal) 401; Kuldeep

Singh @ Bhuri v. State of Punjab, 2019(1) Law Herald 667 and Darshan

Singh v. State of Haryana, 2021(2) Law Herald 1205. Learned counsel

has further referred to a judgment of the Hon'ble Supreme Court passed in

"Satender Kumar Antil Vs. Central Bureau of Investigation and

another", 2022(10) SCC 51, to contend that the Hon'ble Supreme Court has

discussed the serious issue with regard to repeated adjournments and its

effect upon the Right to Life under Article 21 of the Constitution of India.

She has also referred to a latest judgment of the Hon'ble Supreme Court

passed in Criminal Appeal No.943 of 2023 titled as "Mohd. Muslim @

Hussain Vs. State (NCT of Delhi)" decided on 28.03.2023 to contend that

when there is a long delay in the trial and especially when it is not the fault

of the accused and in that situation even the effect of Section 37 of the

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NDPS Act will be diluted in the given facts and circumstances of each and

every case. Trial may take a considerable time to conclude. Therefore, no

fruitful purpose would be served by detaining the petitioner behind bars.

4. Per contra, learned State counsel, while placing on record

status report, has opposed the prayer for grant of regular bail to the

petitioner. He further submits that the recovery effected from the co-

accused of petitioner, supplied by the petitioner, is commercial in nature,

therefore, petitioner does not deserve the concession of regular bail.

However, he could not dispute the fact that investigation in the present case

is complete; challan has been presented on 06.12.2022; charges have been

framed on 30.05.2023; out of total 21 prosecution witnesses none has been

examined as yet; he is not involved in any other case under the NDPS and

the trial may take a considerable time to conclude.

5. I have heard learned counsel for the parties and perused the

record.

6. In view of the custody period undergone by the petitioner, it is

apposite to refer to a few judgments of Hon'ble Supreme Court in this

regard wherein Hon'ble Supreme Court has granted the concession of bail

solely on ground of long custody:-

Case Number          Date of Decision Title of case          Period which the
                                                             accused     had
                                                             undergone when
                                                             granted bail by
                                                             Hon'ble
                                                             Supreme Court
Criminal Appeal 07.02.2020               Chitta Biswas @ 1 year           and     7
No.245/2020                              Subhas Vs. the months
                                         State of West
                                         Bengal




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Criminal Appeal 12.10.2020 Amit Singh Moni 2 years and 7 No.668/2020 Vs. State of months Himachal Pradesh Special Leave to 10.11.2021 Kulwant Singh More than 2 years Appeal (Crl.) Vs. The State of No.5187 of 2021 Punjab Special Leave to 01.08.2022 Nitish Adhikary 1 year and 7 Appeal (Crl.) @ Bapan Vs. the months No.5769/2022 State of West Bengal Special Leave to 04.08.2022 Shariful Islam @ 1 year and 6 Appeal (Crl.) Sarif Vs. the State months No.4173 of 2022 of West Bengal Criminal Appeal 05.08.2022 Gopal Krishna 2 years 1 month No.1169 of 2022 Patra @ and 17 days Gopalrusma Vs. Union of India Special Leave to 22.08.2022 Mohammad About 2 years Appeal (Crl.) Salman Hanif No.5530-2022 Shaikh Vs. the State of Gurjarat Special Leave to 31.10.2022 Shahjad Vs. The About 2 years Appeal (Crl.) State of Uttar No.7840 of 2022 Pradesh

7. The Hon'ble Supreme Court in Special Leave to Appeal (Crl.)

No.4169 of 2023 - Rabi Prakash v. The State of Odisha decided on

13.07.2023 has held that in case of prolonged incarceration, conditional

liberty will override the statutory embargo under Section 37 of the NDPS

Act as the prolonged incarceration is against fundamental right guaranteed

under Article 21 of the Constitution of India.

8. Keeping in view the custody of the petitioner, which is about

01 year 01 month; investigation is complete; challan has been presented;

charges have been framed and out of 21 prosecution witnesses, none has

been examined as yet and trial is likely to take a considerable time,

however, without commenting upon the merits of the case, the petitioner is

ordered to be released on regular bail during trial on his furnishing bail

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bonds/surety bonds to the satisfaction of Illaqa Magistrate/Trial Court.

However, in addition to conditions that may be imposed by the trial

Court/Duty Magistrate concerned, the petitioner shall remain bound by the

following conditions: -

(i) The petitioner shall not mis-use the liberty granted.

(ii) The petitioner shall not tamper with any evidence oral or documentary during the trial.

(iii) The petitioner shall not absent himself on any date before the trial.

(iv) The petitioner shall not commit any offence similar to the one alleged in the present case.

(v) The petitioner shall deposit his passport, if any with the trial Court.

(vi) The petitioner shall give his cellphone number to the police authorities and shall not change his cell-phone number without permission of the trial Court.

(vii) The petitioner shall not in any manner try to delay the trial.

9. In case of breach of any of the aforesaid conditions and those

which may be imposed by the trial Court, the prosecution shall be at liberty

to move an application for cancellation of bail of the petitioner.

10. The petition stands disposed of accordingly.

                                                       (NAMIT KUMAR)
22.09.2023                                                 JUDGE
R.S.
             Whether speaking/reasoned             :   Yes/No
             Whether reportable                    :   Yes/No

Neutral Citation No:=2023:PHHC:125370

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