Swarn Singh @ Sonu vs State Of Rajasthan (2025:Rj-Jd:12960) on 7 March, 2025

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Rajasthan High Court - Jodhpur

Swarn Singh @ Sonu vs State Of Rajasthan (2025:Rj-Jd:12960) on 7 March, 2025

1. These applications for bail under Section 439 Cr.P.C. (483 BNSS) have been filed by the petitioners who have 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.

2. Learned counsel for the petitioners submitted that co- accused Nishan Singh (S.B. Criminal Miscellaneous Bail Application (Downloaded on 07/03/2025 at 11:30:12 PM) [2025:RJ-JD:12960] (2 of 5) [CRLMB-499/2025] No. 8971/2023) from whose conscious possession contraband (Poppy husk/straw) weighing 69 kg. was recovered has already been enlarged on bail by this Court vide order dated 28.08.2023. Learned counsel further submitted that the petitioners have been implicated in the present case solely on the basis of the disclosure statements of the co-accused Nishan Singh. Lastly, learned counsel for the petitioner submitted that the petitioners are in judicial custody; the petitioners do not have any criminal antecedents; the investigation against the present petitioners has already been completed and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioners.

3. Per Contra, learned Public Prosecutor has vehemently opposed the bail application. However, they were not in a position to refute the fact that the above named co-accused has already been enlarged on bail.

4. Heard learned counsel for the parties at Bar and perused the order dated 28.08.2023 passed by this Court. The order dated 28.08.2023 is reproduced hereinbelow for ready reference:-

"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 (Downloaded on 07/03/2025 at 11:30:12 PM) [2025:RJ-JD:12960] (3 of 5) [CRLMB-499/2025] mixing the 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 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 (Downloaded on 07/03/2025 at 11:30:12 PM) [2025:RJ-JD:12960] (4 of 5) [CRLMB-499/2025] 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 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.

5. Having considered the rival submissions, facts and circumstances of the case, this Court prima facie finds that the contraband was not recovered from the conscious possession of the present petitioners and the petitioners have been implicated in the present case solely on the basis of the disclosure statements of the co-accused Nishan Singh. This Court also prima facie finds that the petitioner is in judicial custody and the trial of the case will take sufficiently long time; no case of similar nature is pending against the petitioners; and the prosecution has not shown any apprehension of the petitioners influencing the material prosecution witnesses of the case or fleeing away from justice or involving themselves in cases of similar nature, in case they are enlarged on bail.

In the opinion of this Court, the twin conditions mentioned under Section 37 of NDPS Act are duly satisfied in the present (Downloaded on 07/03/2025 at 11:30:12 PM) [2025:RJ-JD:12960] (5 of 5) [CRLMB-499/2025] case. Thus, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioners on bail.

6. Consequently, the bail applications under Section 483 BNSS are allowed. It is ordered that the accused-petitioners (1) Subhash S/o Shri Lakha Ram Bishnoi and (2) Swarn Singh @ Sonu S/o Kala Singh arrested in connection with F.I.R. No.22/2022, registered at Police Station Rajiyasar, District Sriganganagar shall be released on bail, if not wanted in any other case, provided each of them furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned trial court, for their appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.

7. It is however, made clear that findings recorded/observations made above are for limited purposes of adjudication of bail application. The trial court shall not get prejudiced by the same.

(KULDEEP MATHUR),J 64-65-mohit/-

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Rajasthan High Court - Jodhpur