Punjab-Haryana High Court
Shankar Singh vs State Of Punjab on 13 May, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -1-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
206
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-4258-2024(O&M)
Date of Decision: 13.05.2024
(I)
Shankar Singh
....Petitioner
Versus
State of Punjab
.....Respondent
CRM-M-10978-2024(O&M)
(II)
Angrej Singh
....Petitioner
Versus
State of Punjab
.....Respondent
CRM-M-5486-2024(O&M)
(III)
Randeep Singh @ Rani @ Ramneek Singh @ Rammi
....Petitioner
Versus
State of Punjab
.....Respondent
CRM-M-6950-2024(O&M)
(IV)
Kewal Krishan
....Petitioner
Versus
State of Punjab
.....Respondent
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Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -2-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
CRM-M-7535-2024 (O&M)
(V)
Rajinder Masih @ Pele
....Petitioner
Versus
State of Punjab
.....Respondent
CRM-M-8725-2024(O&M)
(VI)
Vijay Kumar @ Giyani @ Gavi
....Petitioner
Versus
State of Punjab
.....Respondent
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present: Mr. Tushar Sharma, Advocate,
for the petitioner in CRM-M-4258-2024.
Mr. Amritpal Singh Gill, Advocate,
for the petitioner in CRM-M-10978-2024.
Mr. Ruhani Chadha, Advocate,
for the petitioners in CRM-M-5486-2024 and
CRM-M-8725-2024.
Mr. Sarfraj Hussain, Advocate,
for the petitioner in CRM-M-6950-2024.
Mr. Ranwant Singh, Advocate,
for the petitioner in CRM-M-7535-2024.
Mr. Adeshwar Singh Pannu, AAG, Punjab.
****
JASGURPREET SINGH PURI, J. (Oral)
1. All the six petitions are taken up together for final disposal with
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Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -3-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
the consent of learned counsel for the parties since all the six petitions arise
out of the same FIR and prayer in all the six cases is for the grant of regular
bail.
2. All the six petitions have been filed under Section 439 of the
Code of Criminal Procedure for the grant of regular bail to the petitioners in
FIR No.144 dated 29.10.2020, under Sections 21/27-A/29 & 21-C/25/27
(added later on) of NDPS Act, registered at Police Station STF Phase-4,
Mohali, District SAS Nagar.
3. All the learned counsels for the petitioners in all the aforesaid
cases submitted that the allegations in the present case were that the police
received a secret information with regard to coming up of two cars, one
was Endeavour and second was Maruti Ciaz and huge contraband could be
seized from the aforesaid two cars. Thereafter, when the Endeavour car was
intercepted on 01.11.2020, then there was a recovery of 18 kgs. of Herion
and 6 kgs. of ICE having salt of Amphetamin from the aforesaid Endeavour
car and from the car, one of the co-accused namely, Manjeet Singh @
Munna was arrested. The aforesaid accused is not petitioner in the present
cases. After two days i.e. on 03.11.2020, the other car namely, Ciaz was
also intercepted and from the aforesaid car, there was a recovery of 10 kgs.
of Heroin and two persons were arrested from the aforesaid car namely,
Angrej Singh (Petitioner in CRM-M-10978-2024) and Vishal (Non-
petitioner).
4. Thereafter, the investigation started and on the basis of
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Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -4-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
disclosure statement made by a co-accused Vishal, Angrej Singh, Manjeet
Singh @ Munna, one other co-accused namely, Rajinder Masih were
arrested and there was a recovery of 3 kgs. of Heroin and 2 kgs. of chemicals
to prepare Heroin. An amount of Rs. 25 lacs was also recovered from other
co-accused namely, Gurdeep Singh from whom there was also a recovery of
418 grams of Heroin but he is not a petitioner in any of the present cases. In
this way, five petitioners namely, Shankar Singh, Randeep Singh @ Rani @
Ramneek Singh @ Rammi, Kewal Krishan, Rajinder Masih @ Pele and
Vijay Kumar @ Giyani @ Gavi were nominated on the basis of disclosure
statement made by a co-accused and so far as the petitioner namely, Angrej
Singh is concerned, he was stated to be arrested along with other co-accused
namely, Vishal from Ciaz car but his name was not mentioned in the FIR. In
the FIR, the names of Manjeet Singh @ Munna and Vishal were
mentioned. All the learned counsels for the petitioners have stated that all
the petitioners are in custody for more than 3 years except petitioners
Shankar Singh and Vijay Kumar @ Giyani @ Gavi who are in custody for
about 2 ½ years and one of the co-accused namely, Avninder Singh @
Shanty who was also nominated on the basis of disclosure statement of a co-
accused has since been granted regular bail by a Co-ordinate Bench of this
Court on 07.04.2021 in CRM-M-14138-2021 on the ground that he was also
nominated on the basis of disclosure statement of a co-accused.
5. Learned counsels further submitted that on the last date of
hearing, this Court had rather called for report from the learned trial Court as
4 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -5-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
to why there had been a delay in the trial because in the present case the
charges were framed on 05.01.2022 and thereafter again charges were
framed on 27.03.2023 and trial of the case has not progressed at all and no
prosecution witness has been examined despite the fact that more than one
year has elapsed after the framing of the charges. They submitted that
although the petitioners are involved in some other cases as well but in the
present case, they have been falsely implicated and even otherwise also,
since they have been nominated on the basis of disclosure statement of a co-
accused (except for petitioner Angrej Singh), they may be considered for
the grant of regular bail. They also referred to a judgment of Hon'ble
Supreme Court in Tofan Singh V/s. State of Tamil Nadu [2021 (1) RCR
(Criminal) 1] to contend that the disclosure statement of a co-accused is
not admissible in evidence.
6. Learned counsels also relied upon the judgments of Hon'ble
Supreme Court in Satender Kumar Antil Versus Central Bureau of
Investigation and another [2022 (10) SCC 51], Mohd. Muslim @ Hussain
Versus State (NCT of Delhi) [2023 AIR (SC) 1648], Dheeraj Kumar Shukla
v. The State of Uttar Pradesh (Special Leave to Appeal (Crl.) No.(s) 6690
of 2022) and Rabi Prakash Versus State of Odisha, Special Leave to Appeal
(Crl.) No.4169 of 2023. They also submitted that in view of the facts and
circumstances of the present case and especially in view of the fact that the trial
of the case has been delayed at the hands of the prosecution and not because of
the fault of the petitioners, the bar contained under Section 37 of the NDPS Act
will not apply to the present petitioners.
5 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -6-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
7. On the other hand, Mr. Adeshwar Singh Pannu, learned AAG,
Punjab on instructions from ASI Sukhwinder Singh who is present in the
Court submitted that so far as the custody of the petitioners is concerned,
the same is correct. He also submitted that after the framing of the charges
on 05.01.2022 and again on 27.03.2023, the trial of the case has not
progressed. He submitted that however one witness has been examined on
10.05.2024 but he is only a formal witness who had deposited the samples.
8. Learned State counsel also submitted that so far as the
antecedents of all the petitioners are concerned, petitioner Angrej Singh is
involved in two more cases out of which one is under the NDPS Act and
one under IPC, petitioner Shankar Singh is involved in two more cases out
of which one is under Section 307 IPC and other is under the Prisons Act,
petitioner Randeep Singh is involved in one more case under the NDPS Act,
petitioner Kewal Krishan is involved in 11 more cases including 4 under the
NDPS Act, petitioner Rajinder Masih @ Pele in involved in one more case
under Section 188 IPC and petitioner Vijay Kumar is involved in 13 more
cases including 8 under the NDPS Act. He has however opposed the grant
of bail to the petitioners on the ground that since the recovery falls in the
category of commercial quantity, the prayer of the petitioners is hit by the bar
contained under Section 37 of the NDPS Act. He further submitted that the
petitioners are habitual offenders and therefore, they are not entitled for the
grant of regular bail.
9. I have heard the learned counsels for the parties.
6 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -7-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
10. On the last date of hearing, this Court had called for report
from the learned trial Court with regard to the stage of the case along with
information as to why more than one year has elapsed after the framing of
the charges but no prosecution witness has been examined and also as to
why the interlocutory orders have not been uploaded on the website. The
learned trial Court had sent a report dated 08.05.2024 in which it has been
so stated that 14 accused were charge-sheeted in the present case and these
accused are lying lodged in different jails at Bathinda, Kapurthala, Faridkot,
Muktsar Sahib and Ludhiana which fall in the State of Punjab and also in
Sabarmati Jail in State of Gujarat and they are not being produced on the
date fixed by the Court by the concerned Superintendents of different jails
in which one or the other accused is lying lodged and for want of production
of one or the other accused on different dates of hearing, the prosecution
witnesses could not be examined. It has also been reported by the learned
trial Court that the samples which were drawn in the present case along with
case property in other unconnected cases lying deposited with District
Nazir, Ludhiana stands stolen leading to lodging of FIR No.115 of 2021 in
Police Station Division No.5, Ludhiana and now the samples have been
redrawn in the present case. Apart from above, now the interlocutory orders
have been uploaded on the website.
11. From the perusal of the report sent by learned Additional
District Judge, Ludhiana would show that more than 1 year has elapsed after
the framing of the charges and because of the procedural difficulties i.e.
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Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -8-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
accused being lodged in different jails and not being produced in the Court
and also because of the fact that the samples which were drawn and
deposited with District Nazir, Ludhiana have been stolen and consequently,
an FIR has also been lodged in this regard and there had been delay in the
trial. In other words, the trial has been delayed because of the procedural
difficulties and the aforesaid reasons. However, at the same time the
petitioners have faced incarceration for more than 3 years except petitioners
Shankar Singh and Vijay Kumar @ Giyani @ Gavi who have faced
incarceration for about 2½ years and till date no prosecution witness has
been examined except one who is a formal witness only. The petitioners are
also stated to be involved in many other cases but as per learned counsel for
the parties, all the petitioners except for petitioner Angrej Singh were
nominated on the basis of disclosure statement of a co-accused. Co-accused
namely, Avninder Singh @ Shanty has already been extended the benefit of
regular bail by a Co-ordinate Bench of this Court on 07.04.2021 in CRM-
M-14138-2021 and he was also nominated on the basis of disclosure
statement of a co-accused.
12. Hon'ble Supreme Court in Satender Kumar Antil Versus Central
Bureau of Investigation and another (Supra) has discussed this serious issue.
Para 49 of the aforesaid judgment is reproduced as under:-
"49. Sub-section (1) mandates courts to continue the proceedings
on a day-to-day basis till the completion of the evidence. Therefore,
once a trial starts, it should reach the logical end. Various
directions have been issued by this Court not to give unnecessary
adjournments resulting in the witnesses being won over. However,
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Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -9-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
the non-compliance of Section 309 continues with gay abandon.
Perhaps courts alone cannot be faulted as there are multiple
reasons that lead to such adjournments. Though the section makes
adjournments and that too not for a longer time period as an
exception, they become the norm. We are touching upon this
provision only to show that any delay on the part of the court or the
prosecution would certainly violate Article 21. This is more so
when the accused person is under incarceration. This provision
must be applied inuring to the benefit of the accused while
considering the application for bail. Whatever may be the nature of
the offence, a prolonged trial, appeal or a revision against an
accused or a convict under custody or incarceration, would be
violative of Article 21. While the courts will have to endeavour to
complete at least the recording of the evidence of the private
witnesses, as indicated by this Court on quite a few occasions, they
shall make sure that the accused does not suffer for the delay
occasioned due to no fault of his own".
13. Hon'ble Supreme Court in Mohd. Muslim @ Hussain (Supra)
has dealt with this issue. The relevant portion of the aforesaid judgment
contained in para No.19 and 20 are reproduced as under:-
19. A plain and literal interpretation of the conditions under Section
37 (i.e., that Court should be satisfied that the accused is not guilty
and would not commit any offence) would effectively exclude grant
of bail altogether, resulting in punitive detention and unsanctioned
preventive detention as well. Therefore, the only manner in which
such special conditions as enacted under Section 37 can be
considered within constitutional parameters is where the court is
reasonably satisfied on a prima facie look at the material on record
(whenever the bail application is made) that the accused is not
guilty. Any other interpretation, would result in complete denial of
the bail to a person accused of offences such as those enacted under
9 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -10-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
Section 37 of the NDPS Act.
20. The standard to be considered therefore, is one, where the court
would look at the material in a broad manner, and reasonably see
whether the accused's guilt may be proved. The judgments of this
court have, therefore, emphasized that the satisfaction which courts
are expected to record, i.e., that the accused may not be guilty, is
only prima facie, based on a reasonable reading, which does not
call for meticulous examination of the materials collected during
investigation (as held in Union of India v. Rattan Malik). Grant of
bail on ground of undue delay in trial, cannot be said to be fettered
by Section 37 of the Act, given the imperative of Section 436A which
is applicable to offences under the NDPS Act too (ref. Satender
Kumar Antil supra). Having regard to these factors the court is of
the opinion that in the facts of this case, the appellant deserves to be
enlarged on bail.
14. Hon'ble Supreme Court in Dheeraj Kumar Shukla's case
(supra) has observed as under:-
"3. It appears that some of the occupants of the 'Honda City'
Car including Praveen Maurya @ Puneet Maurya have since
been released on regular bail. It is true that the quantity
recovered from the petitioner is commercial in nature and the
provisions of Section 37 of the Act may ordinarily be attracted.
However, in the absence of criminal antecedents and the fact
that the petitioner is in custody for the last two and a half years,
we are satisfied that the conditions of Section 37 of the Act can
be dispensed with at this stage, more so when the trial is yet to
commence though the charges have been framed."
15. Hon'ble Supreme Court in Rabi Prakash Versus State of Odisha
(Supra) has also discussed the effect of Section 37 of the NDPS Act in
10 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -11-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
such like cases of long custody. The relevant portion of the aforesaid
judgment contained in para No.4 is reproduced as under:-
4. As regard to the twin conditions contained in Section 37 of the
NDPS Act, learned counsel for the respondent - State has been
duly heard. Thus, the 1st condition stands complied with. So far
as the 2nd condition re: formation of opinion as to whether there
are reasonable grounds to believe that the petitioner is not
guilty, the same may not be formed at this stage when he has
already spent more than three and a half years in custody. The
prolonged incarceration, generally militates against the most
precious fundamental right guaranteed under Article 21 of the
Constitution and in such a situation, the conditional liberty must
override the statutory embargo created under Section
37(1)(b)(ii) of the NDPS Act.
16. After hearing the learned counsels for the parties, this Court is
of the view that considering the judgments of the Hon'ble Supreme Court as
aforesaid and considering the long custody of the petitioners and the stage of
the trial, the bar contained under Section 37 of the NDPS Act will not apply
to the petitioners in the light of Article 21 of the Constitution of India.
17. Therefore, considering the totality of facts and circumstances
of the present case, this Court deems it fit and proper to grant regular bail to
all the petitioners.
18. Consequently, all the six petitions are allowed. All the
petitioners shall be released on regular bail subject to furnishing bail bonds
/surety to the satisfaction of the learned trial Court/Duty Magistrate
concerned, if not required in any other case.
19. However, anything observed hereinabove shall not be treated as
11 of 12
Neutral Citation No:=2024:PHHC:066851
CRM-M-4258-2024(O&M);
CRM-M-10978-2024(O&M);
CRM-M-5486-2024(O&M); -12-
CRM-M-6950-2024(O&M);
CRM-M-7535-2024(O&M) and
CRM-M-8725-2024(O&M)
an expression of opinion on merits of the case and is meant for the purpose
of deciding the present petitions only.
13.05.2024 (JASGURPREET SINGH PURI)
rakesh JUDGE
Whether speaking : Yes/No
Whether reportable : Yes/No
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