Punjab-Haryana High Court
Seema vs State Of Punjab on 8 April, 2024
Neutral Citation No:=2024:PHHC:047613
2024: PHHC:047613
CRM-M-16046-2024 --1--
224 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-16046-2024
Decided on:-08.04.2024
Seema ....Petitioner..
vs.
State of Punjab ....Respondent.
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Dhruv Gupta, Advocate,
for the petitioner.
Mr. Siddharth Sandhu, AAG, Punjab.
*****
HARKESH MANUJA J.
1. The petitioner, by way of present petition filed under Section
439 Cr.P.C., seeks grant of regular bail pending trial in case bearing FIR
No.206 dated 29.09.2023, under Section 21 of NDPS Act, 1985, registered
at Police Station Tibba, District Police Commissionerate Ludhiana, wherein
the petitioner alongwith two others was apprehended against the alleged
recovery of 305 grams of Heroin, besides an amount of Rs. 72,000/- being
drug money.
2. Learned State Counsel vehemently opposes the prayer for grant
of regular bail to the petitioner while submitting that the recovery involved
in the present case is of commercial quantity, besides the custody period of
the petitioner is too less; thus, she does not deserve the concession of regular
bail.
1 of 4
Neutral Citation No:=2024:PHHC:047613
2024: PHHC:047613
CRM-M-16046-2024 --2--
3. I have heard learned counsel for the parties and gone through
the paper-book. I find substance in the submissions made on behalf of the
petitioner.
4. A perusal of the FIR shows that three persons, namely, Angrej
Singh, Rajwinder Kaur @ Meeta and Seema (petitioner herein), were
apprehended by the Investigating Officer carrying three separate polythenes
in their hands, which upon being checked, the Heroin weighing 305 grams in
total was recovered from all the three persons. Relevant portion taken from
the translated copy of FIR is re-produced hereunder:-
" Then I SI gave the notice under section 50 of the
ndps act to Angrej Singh and Rajwinder Kaur Alia Asmita and
told them about my identity that I SI Sukhwinder Singh number
2370 Ludhiana, I am main officer at Police Station Tibba,
Ludhiana. I'm wearing the uniform according to my rank and my
name plate is visible. Then I Sl along with the police party who
had apprehended these persons asked about the polythene bag
lying upon the table and asked as to what is there in the polythene
bag then Angrej Singh said that in the polythene bag there is
Heroin and upon this I SI told Angrej Singh that I want to check
the polythene bag but you have the legal right to get it examined
from any senior official or magistrate sahib. They can be called
upon the spot but all 3 of them in one dialogue said that they have
full faith upon me you only can check the polythene bag on the
table and other stuff also can be examined by you. Then SI noted
the different assent memo of these persons. Assent memo was
signed by them and deposition of the witnesses was noted. Then SI
checked the polythene bag in their hands and the polythene bag
on the table and when the polythene bag on the table last checked
then Heroin was recovered. SI pulled out Heroin from these
polythene bags and Heroin was then put up in the bigger
polythene bag and then it was measured upon the electronic scale
2 of 4
Neutral Citation No:=2024:PHHC:047613
2024: PHHC:047613
CRM-M-16046-2024 --3--
along with the polythene bag, then the total weight was 305
grams. On counting these polythene bags were 20 in number and
15 were already emptied, so 35 total empty polythene bags were
covered and upon the table a bigger polythene bag in which
Indian currency of Rs.72,000 was there, was also recovered. The
persons answered there that this money was collected after selling
the Heroin. Then SI put up the recovered Heroin weighing 305
grams in the same polythene bag and then put up in the
investigation bag containing a plastic box, a white coloured cloth
was prepared and 35 empty polythene bags, electronic wing scale
and 72,000 rupees of drug money were prepared stamped SS and
demo stamp was prepared separately."
4.1 It has been nowhere pointed out in the FIR as to what was the
quantity of intoxicating material (Heroin) being carried by the three accused
persons individually in the polythenes carried in their hands. In view of the
law laid down by this Court vide order dated 11.07.2022, passed in CRM-
M-28139-2022, titled "Rohit Versus The State of Haryana", the recoveries
from the polythenes being carried by the accused persons separately cannot
be totalled to examine as to whether the total recovery was commercial or
non-commercial. Relevant para-8 of the said order dated 11.07.2022 is
re- produced hereunder:-
"8. This Court in the judgments passed in the cases
of "(i) Dinesh Singh Dadhwal, (ii) Buta Singh @ Buti, (iii) Avtar
Singh, (iv) Vicky Kaur, (v) Daniya, (vi) Gagandeep Singh @
Gagna, (vii) Navdeep Kumar and (viii) Harjit Singh @ Jeeta
(supra) has categorically held that if separate recoveries are
effected from each accused, the said recoveries cannot be totalled
to examine as to whether the total recovery is commercial or non-
commercial."
3 of 4
Neutral Citation No:=2024:PHHC:047613
2024: PHHC:047613
CRM-M-16046-2024 --4--
5. In view of the discussion made hereinabove, the benefit of
prima facie error on the part of investigating agency has to go to the
petitioner and the fact that she is already behind the bars since 29.09.2023,
i.e. for the past more than six months, besides it, the co-accused of the
petitioner, namely Rajwinder Kaur @ Meeta has already been granted the
concession of regular bail by this Court vide order dated 12.03.2024 passed
in CRM-M-65337-2023, I do not find any justification to extend her
incarceration.
6. In view of the above, but without commenting anything on the
merits of the case, lest it may prejudice the trial, the present petition is
allowed and the petitioner is ordered to be released on regular bail on her
furnishing adequate bail/surety bonds to the satisfaction of the Trial
Court/Illaqa Magistrate / Duty Magistrate concerned.
7. It is made clear that this order may not be construed as an
expression of opinion on the merits of the case.
8 Pending miscellaneous application(s), if any, shall also
disposed off.
08.04.2024 (HARKESH MANUJA)
sonika JUDGE
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/ No
4 of 4
