Punjab-Haryana High Court
Sanjeev Kumar Alias Sukar vs State Of Punjab on 16 April, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:051389
2024:PHHC:051389
CRM-M-64456-2023 -1-
202
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
***
CRM-M-64456-2023
Decided on: 16.04.2024
Sanjeev Kumar @ Sukar .... Petitioner
Versus
State of Punjab ... Respondent
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Ms. Manjot Kaur, Advocate
for the petitioner.
Mr. A.S. Pannu, AAG, Punjab.
***
JASGURPREET SINGH PURI, J. (ORAL)
1. This is the third petition filed under Section 439 of the Code of
Criminal Procedure for grant of regular bail to the petitioner in case FIR No.26
dated 03.03.2020, under Sections 22 & 29 of the NDPS Act, Sections 61/1/14
of the Excise Act, Section 483 IPC and Section 207 of the Motor Vehicles Act,
registered at Police Station Cheema, District Sangrur.
2. Learned counsel for the petitioner submitted that the petitioner is in
custody for 3 years and 3 months and it is a case where as per the allegation,
the police received an information pertaining to the other co-accused, namely,
Ramzan Khan @ Bunty, Kulbir Singh and Gurjinder Singh @ Mithun that they
are indulging in sale and purchase of some narcotics. She further submitted that
the petitioner was not named in the FIR and his name was nominated thereafter
purely on the basis of disclosure statement made by one of the co-accused,
namely, Ramzan Khan @ Bunty. She also submitted that even during
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investigation, nothing was found against the petitioner to link him with the
present offence except for that of the disclosure statement of the co-accused
which is not admissible in evidence especially in view of the law laid down by
the Hon'ble Supreme Court in "Tofan Singh Vs. State of Tamil Nadu",
2021(4) SCC 1. She also submitted that the allegation against the petitioner
was that he supplied the contraband to the other co-accused. She further
submitted that the reason as to why the petitioner was falsely implicated in the
present case is that he was earlier involved in 2 more cases under the NDPS
Act but he is already on bail in both the cases. She submitted that considering
the aforesaid facts and circumstances of the case especially considering the
custody of the petitioner, he may be considered for the grant of regular bail.
3. On the other hand, Mr. A.S. Pannu, learned AAG, Punjab,
submitted that it is correct that the petitioner is in custody from 3 years and 3
months and further submitted that in the present case there had been a recovery
of 6000 tablets of Tramadol and 240 bottles of country-made liquor from the
other co-accused but the involvement of the petitioner was based on the
disclosure statement of one of the co-accused, namely, Ramzan Khan @ Bunty
and he rather had disclosed that the petitioner had taken Rs.20,000/- in view of
the aforesaid contraband. He also submitted that since the petitioner is involved
in 2 more cases under the NDPS Act, he does not deserve the concession of
regular bail and so far as the recovery aspect from the petitioner is concerned,
he also submitted that nothing was recovered from the petitioner.
4. I have heard the learned counsels for the parties.
5. It is a case where the petitioner has faced incarceration for 3 years
and 3 months and this is the third successive bail petition filed by him and
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earlier two petitions were withdrawn by him. The learned counsel for the
petitioner has heavily relied upon the custody aspect and also that no recovery
has been effected from the petitioner. It is not in dispute that the name of the
petitioner surfaced on the basis of disclosure statement of the co-accused.
During the course of the arguments, a specific query was raised to the learned
State counsel as to whether there is any sufficient material available with the
prosecution to connect the petitioner with the present offence except for the
disclosure statement of the co-accused, he after taking specific instructions
from police official, who is present in the Court today, stated that as per record
there is no such other material available except for the disclosure statement. It
is a settled law especially in the matters pertaining to the NDPS Act that the
disclosure statement of a co-accused is per se not admissible in evidence. A
reference can be made in this regard to the judgment of the Hon'ble Supreme
Court passed in Tofan Singh's case (supra). The mere fact that the petitioner
is involved in some other case under the NDPS Act cannot become a ground
for denial of bail to the petitioner especially when the custody is very long.
6. This Court after hearing the learned counsels for the parties and
considering totality of the circumstances of the present case, is of the view that
only on the basis of the custody, the petitioner deserves the concession of
regular bail. Consequently, the present petition is allowed and the petitioner is
ordered to be released on regular bail on furnishing bail bond/surety bond to
the satisfaction of the trial Court/Duty Magistrate concerned, if not required in
any other case.
7. However, anything observed hereinabove shall not be treated as an
expression of opinion on merits of the case and is meant only for the purpose
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of decision of present petition.
16.04.2024 (JASGURPREET SINGH PURI)
Bhumika JUDGE
1. Whether speaking/reasoned: Yes/No
2. Whether reportable: Yes/No
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