Punjab-Haryana High Court
Sahil vs State Of Punjab on 19 March, 2024
Author: Pankaj Jain
Bench: Pankaj Jain
Neutral Citation No:=2024:PHHC:039353
CRM-M-13021 of 2024 1 2024:PHHC:039353
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
234 CRM-M-13021 of 2024
Date of Decision:19.03.2024
Sahil
....Petitioner
Versus
State of Punjab
.....Respondents
CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN
****
Present: Mr. Satnam Singh Thakur, Advocate,
for the petitioner.
Mr. Mohit Kapoor, Sr. DAG, Punjab
****
PANKAN JAIN, J. (Oral)
1. The present petition has been filed under Section 439 of the
Code of Criminal Procedure for the grant of regular bail to the petitioner in
FIR No.145 dated 12.07.2023, registered under Section 21-C/29/61/85 of the
NDPS Act and 25-54-59 of the Arms Act, at Police Station Division Number
8, District Jalandhar.
2. One Saurav Kumar was apprehended on the basis of suspicion
by the police party. Upon his search, 510 grams of heroin was recovered
alongwith one country made pistol of 32 bore and 5 live cartridges. It is
claimed that during the course of investigation, Saurav Kumar suffered
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disclosure statement claiming that the heroin was given to him by the present
petitioner i.e. Sahil and one Deepu.
3. Learned counsel for the petitioner submits that the petitioner is
behind the bars more than 8 months and 6 days and has clean antecedents. He
further submits that the challan already stands presented and most of the
witnesses are official witnesses and thus there is no apprehension that they
shall temper with the evidence. He further relies a judgment of the Supreme
Court in Tofan Singh versus State of Tamil Nadu 2021 (1) RCR (Criminal)
1 to submit that the disclosure statement made by a co-accused while he was
in police custody alone does not derive to bring home the guilt of the
accused.
4. Custody Certificate of the petitioner has been filed today in
Court. The same is taken on record.
5. State Counsel is not in position to dispute the factual assertions
made by counsel for the petitioner based on record.
6. Without commenting on the merits of the case and the fact that the
investigation already stands concluded and Challan stands presented, the present
petition is allowed. The petitioner is ordered to be released on bail on his
furnishing bail bonds/surety bonds to the satisfaction of the Trial Court/Duty
Magistrate concerned.
7. 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.
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(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 while on bail.
(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.
8. 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 cancellation of bail of the petitioner.
9. Pending applications, if any, also stand disposed of.
(PANKAN JAIN)
JUDGE
March 19, 2024
dinesh
Whether speaking : Yes
Whether reportable : No
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