Citation : 2024 Latest Caselaw 5471 P&H
Judgement Date : 12 March, 2024
Neutral Citation No:=2024:PHHC:035216
2024:PHHC:035216
CRM-M-6811-2022 -1-
(206) IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-6811-2022
Date of Decision: 12.03.2024
AMRIK SINGH
... Petitioner
Versus
STATE OF PUNJAB
...Respondent
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. R.S. Waraich (Rana), Advocate
for the petitioner.
Mr. Deepinder Singh Brar, Addl. DAG, Punjab.
****
JASJIT SINGH BEDI, J.
The prayer in this petition under Section 439 Cr.PC is for the
grant of regular bail in case FIR No.83 dated 07.07.2021 under Sections 15
(C), 25, 29, 61/85 of the NDPS Act registered at Police Station Barnala,
District Barnala.
2. The brief facts of the case are that while the police party was on
patrolling duty, secret information was received that Amrik Singh @ Rinku
(petitioner) son of Balwinder Singh and Jatinder Singh alias Sonu (granted
bail vide order dated 31.07.2023 passed in CRM-M-30902-2022) son of
Harmesh Singh had formed a group that dealt with the sale of poppy husk
after purchasing from other States. They were bringing poppy husk from
other States in their car bearing Registration No.PB11AL3455 and were
going to sell the same in the area of City Barnala. If a raid was conducted,
they could be apprehended along with the poppy husk.
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Based on the aforementioned information, the instant FIR came
to be registered. The accused Jatinder Singh alias Sonu and Amrik Singh
alias Rinku were apprehended and the recovery of four plastic bags of poppy
husk each containing 25 Kgs was effected from them. During the course of
further investigation, certain other accused namely, Lachman Singh alias
Golu, Sandeep Serry, Mithu Singh and Aslam were nominated as accused in
the present case and the offence under Section 29 of the NDPS Act was
added.
3. The learned counsel for the petitioner contends that the
petitioner has been falsely implicated in the present case. There was violation
of mandatory provisions of the Act regarding search and seizure including
Sections 42 and 50. The petitioner was in custody since 07.07.2021 and only
08 out of the 17 prosecution witnesses had been examined so far. Therefore,
the Trial of the present case was not likely to be concluded anytime soon. In
one other case registered against the petitioner bearing FIR No.06 dated
09.01.2018, U/s 15 of the NDPS Act, 1985, P.S. Sadar Patiala, District
Patiala, he is on bail. He, therefore, prays that in view of the judgment of the
Hon'ble Supreme Court in the case of Nitish Adhikary @ Bapan Versus The
State of West Bengal, SLP (Crl.) Nos.5769/2022 arising out of judgment
and order dated 04.05.2022 in CRM(NDPS) No.442/2022, decided on
01.08.2022 and Hasanujjaman & others Versus The State of West Bengal,
SLP (Crl.) No.(s).3221/2023 arising out of impugned final judgment and
order dated 29.11.2022 in CRM(NDPS) No.1323/2022, decided on
04.05.2023, the petitioner was entitled to the concession of bail.
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4. On the other hand, the learned State counsel contends that the
petitioner is an accused in one other case under the NDPS Act. Therefore, he
was not entitled to the concession of bail. He, however, concedes that the
petitioner was in custody since 07.07.2021, only 08 of the 17 prosecution
witnesses had been examined so far and in one other case registered against
him, he had been granted the concession of bail. The copy of the said order
dated 31.07.2023 is marked as X.
5. I have heard the learned counsel for the parties.
6. The Hon'ble Supreme Court in the case of Nitish Adhikary @
Bapan Vs. The State of West Bengal SLP (Crl.) Nos.5769/2022 Decided on
01.08.2022 held as under:-
"As per the office report dated 29.07.2022, copy of the show cause notice along with Special Leave Petition was supplied to the Standing Counsel for the State of West Bengal and separate notice has been served on the State also. However, no one has entered appearance on their behalf.
The petitioner seeks enlargement on bail in F.I.R. No. 612 of 2020 dated 17.10.2020 filed under Section 21(c) and 37 of the NDPS 2 Act, registered at Police Station Bongaon, West Bengal.
During the course of the hearing, we are informed that the petitioner has undergone custody for a period of 01 year and 07 months as on 09.06.2022. The trial is at a preliminary stage, as only one witness has been examined. The petitioner does not have any criminal antecedents.
Taking into consideration the period of sentence undergone by the petitioner and all the attending circumstances but without expressing any views in the merits of the case, we are inclined to grant bail to the petitioner.
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The petitioner is accordingly, directed to be released on bail subject to him furnishing bail bonds to the satisfaction of the Trial Court.
The Special Leave Petition is disposed of on the aforestated terms.
Pending application(s), if any, shall stand disposed of."
7. In Hasanujjaman & others Versus The State of West Bengal,
SLP (Crl.) No.(s).3221/2023, decided on 04.05.2023, held as under:-
"1. There are three petitioners in this Special Leave Petition, who were accused of committing an offence under Sections 21(c)/29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, `NDPS Act') in FIR No.18/2022, dated 09.01.2022, registered at Police Station Islampur, District Murshidabad, West Bengal.
2. The allegations are that when the police party intercepted the petitioners along with another person riding on two motorcycles, they were found in possession of codeine phosphate in a consignment of phensedyl bottles loaded in two nylon bags. During the search, 115 bottles (100 ml. each) of phensedyl were recovered from the joint possession of the petitioners. They were arrested on the spot and have been in custody for more than one year and four months.
3. We have heard learned counsel for the parties and carefully perused the record.
4. The investigation is complete; chargesheet has been filed, though the charges are yet to be framed. The conclusion of trial will, thus, take some reasonable time, regardless of the direction issued by the High Court to conclude the same within one year from the date of framing of charges. The petitioners do not have any criminal antecedents. There is, thus, substantial compliance of Section 37 of the NDPS Act.
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5. In such circumstances, but without expressing any views on the merits of the case, we deem it appropriate to release the petitioners on bail subject to the terms and conditions as may be imposed by the Trial Court.
6. Additionally, it is clarified that in case the petitioners are found involved in any other case under the NDPS Act or other penal law, it shall amount to misuse of the concession of bail granted to them today, and in such a case, necessary consequences shall follow.
7. The petitioners are further directed to appear before the Trial Court regularly. In the event of they being absent, it shall again be taken as a misuse of concession of bail.
8. The Special Leave Petition stands disposed of in the above terms.
9. As a result, pending interlocutory application also stands disposed of.
(emphasis supplied)
8. Admittedly, in 'Nitish Adhikary @ Bapan' (supra) and
'Hasanujjaman & others' (supra), the accused therein had been granted the
concession of bail by the Hon'ble Supreme Court after they had undergone
approximately one and a half years of custody. They were also first-time
offenders as is borne out from the orders.
9. In the present case, the petitioner has undergone more than two
and a half years of custody. In the one other case registered against him, he
has been granted the concession of bail. In view of the fact that the petitioner
has undergone a substantial period of custody, 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
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speedy trial and the case of the petitioner can be considered for the grant of
bail.
10. Thus without commenting on the merits of the case, the present
petition is allowed and the petitioner-Amrik Singh @ Rinku son of
Balwinder Singh is ordered to be released on bail subject to his furnishing
bail bonds and surety bonds to the satisfaction of learned CJM/Duty
Magistrate, concerned.
11. The petitioner shall appear before the police station concerned
on the first Monday of every month till the conclusion of the Trial and inform
in writing each time that he is not involved in any other crime other than the
cases mentioned in this order.
12. In addition, the petitioner (or anyone on his behalf) shall prepare
an FDR in the sum of Rs.1,00,000/- and deposit the same with the Trial
Court. The same would be liable to be forfeited as per law in case of the
absence of the petitioner from trial without sufficient cause.
13. The petition stands disposed of.
(JASJIT SINGH BEDI)
JUDGE
12.03.2024
JITESH Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
Neutral Citation No:=2024:PHHC:035216
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