Nishan Singh vs State Of Rajasthan
2023 Latest Caselaw 6448 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 8971/2023

Nishan Singh S/o Shri Banta Singh, Aged About 31 Years, R/o Mohan Ke Utter Police Station Guroharsahay Tehsil Jalalabad Distt. Fazilka (Punjab).

(Presently Lodged In Central Jail, Sriganganagar)

----Petitioner Versus State Of Rajasthan, Through P.P.

                                                                    ----Respondent


For Petitioner(s)           :    Mr. Kaushal Gautam.
For Respondent(s)           :    Mr. Arun Kumar, P.P.



            HON'BLE MR. JUSTICE KULDEEP MATHUR

                                      Order

28/08/2023

This application for bail under Section 439 Cr.P.C. has been

filed by the petitioner who has been arrested in connection with

F.I.R. No.22/2022, registered at Police Station Rajiyasar, District

Sriganganagar, for offences under Sections 8/15, 25 & 29 of the

NDPS Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner invited Court's attention

towards the statements of Seizure Officer namely Pawan Kumar

(P.W.-1) recorded before competent criminal court on 17.06.2003

and submitted that the Seizure Officer (P.W.-1) had recovered

contraband (poppy husk / straw) from a car contained in three

sacks separately but had taken sample after mixing the

(2 of 4) [CRLMB-8971/2023]

contraband recovered from these three sacks. Learned counsel

submitted that it is an admitted case that the contraband

recovered was mixed and thereafter, sample was taken. Learned

counsel submitted that entire action of the Seizure Officer is

contrary to the Standing Order No.1/88, dated 15.03.1988 of the

Narcotics Control Bureau, New Delhi and the judgment rendered

by a coordinate Bench of this Court in the case of Netram Vs.

State of Rajasthan, reported in (2014) 1 Cr. Law Reporter

(Raj.) 163. The petitioner is in judicial custody and the trial of

the case will take sufficiently long time, therefore, the benefit of

bail should be granted to the accused-petitioner.

Learned Public Prosecutor has opposed the bail application

and submitted that since the contraband recovered is greater than

the commercial quantity, the action of the Seizure Officer cannot

be faulted with. Learned Public Prosecutor prayed that the present

bail application filed by the petitioner may be dismissed.

The relevant portion of the statements of the Seizure Officer

(P.W.-1) recorded before competent criminal court on 17.06.2023

reads as under:-

"iwNrkN fjiksVZ eqfYte fu"kkuflag o lanhiflag izn"kZ ih&4 o 5 gSa ftl ij , ls ch esjs] lh ls Mh fu"kkuflag o lanhiflag ds gLrk{kj gSa b ls ,Q rFkk th ls ,p vkRekjke o vlye ds gLrk{kj gSaA MksMk iksLr dCtk esa ysdj rhuksa dVVksa dk vuqla/kku ckWDl esa ekStwn dEI;wVj dkaVk ls otu fd;k x;k rks izR;sd dVVk esa 23-00 fdxzk iksLr Hkjk gqvk Fkk ftl ij rhuksa dVVks dks uEcj 1] 2] 3 vafdr fd, o rhuksa dVVksa dks ckjh&ckjh ls vuqla/kku ckWDl esa ekStwn f=iky ij [kkyh djds izR;sd [kkyh dVVs dk otu fd;k rks og 150 xzke dk gqvk] bl izdkj dqy 22 fdyks 850 xzke izR;sd dVVs esa MksMk iksLr Fkh dqy 68 fdyks

(3 of 4) [CRLMB-8971/2023]

550 xzke MksMk iksLr FkkA MksMk iksLr dks fgyk Mqykdj okfil IykfLVd ds dVVksa esa Mkydj muesa ls 250&250 xzke MksMk iksLr dk crkSj uewuk o d.Vksy lSEiy fudkydj ikjn"khZ FkSfy;ksa esa Mkydj lQsn diM+s dh FkSyh esa Mkydj lhy ekSgj fd;k rFkk mu ij dze"k uewuk lSEiy ij ekdZ&,] ch lh o d.Vksy lSEiy ij ekdZ&Mh] b] ,Q vafdr fd;k] "ks'k cps izR;sd dVVs esa 22- 350 fdxzk MksMk iksLr dks mUghsa dVVksa esa jgus fn;k tkdj mUgsa IykfLVd dVVksa esa Hkjdj lhy ekSgj dj iwoZ esa yxk, uEcj vuqlkj 1] 2] 3 vafdr fd;kA fu"kkuflag dks 11-00 ,,e ij mlds vf/kdkjksa ls voxr djokdj /kkjk 52 ,uMhih,l ,DV dk uksfVl fn;k tks izn"kZ ih&6 gSa ftl ij , ls ch esjs] lh ls Mh fu"kkuflag] b ls ,Q vkRekjke] th ls ,p vlye ds gLrk{kj gSaA"

Having considered the rival submissions, facts and

circumstances of the case, so also the statement of the Seizure

Officer (P.W.-1), in the considered opinion of this Court, prima

facie the action of the Seizure Officer was not in conformity with

the Standing Order No.1/88, dated 15.03.1988 of the NCB, New

Delhi and the judgment rendered by this Court in the case of

Netram (supra).

In view of the aforesaid discussion, the rigors of Section 37

NDPS Act are duly satisfied and hence, without expressing any

opinion on merits/demerits of the case, this Court is inclined to

enlarge the petitioner on bail.

Consequently, the bail application under Section 439 Cr.P.C.

is allowed. It is ordered that the accused-petitioner Nishan Singh

S/o Shri Banta Singh arrested in connection with F.I.R.

No.22/2022,        registered     at    Police      Station        Rajiyasar,   District




                                                                         (4 of 4)                    [CRLMB-8971/2023]

Sriganganagar, shall be released on bail, if not wanted in any

other case, provided he furnishes a personal bond of

Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the

satisfaction of learned trial court, for his appearance before that

court on each & every date of hearing and whenever called upon

to do so till completion of the trial.

(KULDEEP MATHUR),J 114-Prashant/-

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