Kerala High Court
Muhammed Ansal vs State Of Kerala on 11 January, 2024
Author: C.S.Dias
Bench: C.S.Dias
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
THURSDAY, THE 11TH DAY OF JANUARY 2024 / 21ST POUSHA, 1945
BAIL APPL. NO. 10920 OF 2023
CRIME NO.2641/2023 OF Ernakulam North Police Station,
Ernakulam
AGAINST THE ORDER IN CRMC 3291/2023 OF ADDITIONAL DISTRICT
COURT & SESSIONS COURT - VIII, ERNAKULAM / IV ADDITIONAL
MACT, ERNAKULAM
PETITIONER/ACCUSED:
MUHAMMED ANSAL
AGED 27 YEARS
S/O FIROS, KATTOLIPARAMBU,
NEAR MANGADAN THAIKKAVU, PONJASSERY ,
PERUMBAVOOR, ERNAKULAM., PIN - 683547
BY ADVS.
AJMAL V. A.
A.C.ARFANA
FATHIMA V.A.
RESPONDENT/COMPLAINANT:
STATE OF KERALA
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA.THROUGH ERNAKULAM TOWN POLICE STATION (NDPS
CRIME NO 2641/2023), PIN - 682031
BY SR PP SRI C S HRITHWIK
THIS BAIL APPLICATION HAVING COME UP FOR ADMISSION ON
11.01.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
B.A. No.10920 of 2023
2
Dated this the 12th day of January, 2024
ORDER
The application is filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Code'), by the 4th accused in Crime. No.2641/2023 of the Ernakulam Town Police Station, Ernakulam, registered against the accused (four in number) alleging the commission of the offences under Sections 22(c) and 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985 ( in short, 'Act'). The petitioner was arrested on 03.11.2023.
2. The gist of the prosecution case is that: on 22.10.2023 at about 06.15 a.m, the 1 st accused was found in possession of 78.59 grams of Methamphetamine kept in the Almirah in the bedroom of his house on Ponoth Road, Ernakulam. He was arrested along with the contraband article on the same day. The accused 2 to 4 had supplied the contraband article to the 1 st accused, B.A. No.10920 of 2023 3 and there were financial transactions between them. Thus, the accused have committed the above offences.
3. Heard; Sri.Ajmal. V.A, the learned counsel appearing for the petitioner and Sri.C.S. Hrithwik., the learned Public Prosecutor appearing for the respondent.
4. The learned counsel for the petitioner submitted that the petitioner is absolutely innocent of the the accusation levelled against him. There is nothing on record to establish that the petitioner has any connection with the other accused. In fact, the petitioner is a textile dealer, and he has certain textile business with the 2nd accused in Bangalore. The petitioner has been in judicial custody since 03.11.2023, which more than two months. The investigation in the case is practically complete. The petitioner has no criminal antecedents. Hence, the application may be allowed.
5. The learned Public Prosecutor opposed the application. He submitted that the main link between B.A. No.10920 of 2023 4 the accused 1 and 3 and the 2 nd accused. There are several UPI transactions between the petitioner and the 2nd accused, who is at large. The 2 nd accused is ailing from Bangalore. The petitioner is also an accused in Crime.No.2453/2023 of Palarivattom Police Station, registered against him for committing the offence punishable under Sections 8 and 22 (C) of the Act, for having been found in possession of 100 grams of Methamphetamine. The rigour under Section 37 of the Act applies on all fours in the case. Therefore, the application may be dismissed.
6. The prosecution case is that the 1st accused was found in possession of 78.59 grams of Methamphetamine. The 1st accused allegedly confessed that he had procured the contraband article with the assistance of the accused 2 to 4.
7. Section 37 of the Narcotic Drugs and Psychotropic Substances Act, 1985, regulates the grant B.A. No.10920 of 2023 5 of bail in cases involving an offence under the Act. It is apposite to extract Section 37, which reads as follows:
"37. Offences to be cognizable and non-bailable.
--(1) Notwithstanding anything contained in the Criminal Procedure Code, 1973 (2 of 1974),--
(a) every offence punishable under this Act shall be cognizable;
(b) no person accused of an offence punishable for offences under Section 19 or Section 24 or Section 27-A and also for offences involving commercial quantity shall be released on bail or on his own bond unless--
(i) the Public Prosecutor has been given an opportunity to oppose the application for such release, and
(ii) where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.
(2) The limitations on granting of bail specified in clause (b) of subsection (1) are in addition to the limitations under the Criminal Procedure Code, 1973 (2 of 1974) or any other law for the time being in force on granting of bail."
(highlighted)
8. A reading of the above provision indicates that a person accused of an offence under Sections 19, 24 and 27-A of the Act and involving commercial quantity shall not be released on bail unless the court is satisfied that B.A. No.10920 of 2023 6 there are 'reasonable grounds' to believe that the accused is not guilty and is not likely to commit any offence while on bail. Therefore, an accused alleged to have committed an offence under the Act is entitled to be enlarged on bail not only subject to provisions under Sec.439 of the Code but also on satisfying the twin conditions contemplated under Sec.37 of the Act.
9. The Honourable Supreme Court in Union of India v. Shiv Shanker Kesari [(2007) 7 SCC 798] has interpreted the expression 'reasonable grounds' under Section 37 of the Act in the following manner:
"7. The expression used in Section 37(1)(b)(ii) is "reasonable grounds". The expression means something more than prima facie grounds. It connotes substantial probable causes for believing that the accused is not guilty of the offence charged and this reasonable belief contemplated in turn points to existence of such facts and circumstances as are sufficient in themselves to justify recording of satisfaction that the accused is not guilty of the offence charged".
10. In Union of India v. Mohd. Nawaz Khan [(2021) 10 SCC 100], the Honourable Supreme Court, B.A. No.10920 of 2023 7 after referring to a host of judicial precedents on Section 37 of the Act, observed thus:
"23. Based on the above precedent, the test which the High Court and this Court are required to apply while granting bail is whether there are reasonable grounds to believe that the accused has not committed an offence and whether he is likely to commit any offence while on bail. Given the seriousness of offences punishable under the NDPS Act and in order to curb the menace of drug-trafficking in the country, stringent parameters for the grant of bail under the NDPS Act have been prescribed".
11. This Court reminisces the decision in State of Kerala and others v. Rajesh and others [(2020) 12 SCC 122], an appeal arising from a bail order passed by this Court granting bail to a person accused of an offence under the Act, wherein the Honourable Supreme Court went to hold as follows:
"18. This Court has laid down broad parameters to be followed while considering the application for bail moved by the accused involved in B.A. No.10920 of 2023 8 the offences under the NDPS Act. In Union of India v. Ram Samujh [Union of India v. Ram Samujh, (1999) 9 SCC 429 : 1999 SCC (Cri) 1522] , it has been elaborated as under:
"7. It is to be borne in mind that the aforesaid legislative mandate is required to be adhered to and followed. It should be borne in mind that in a murder case, the accused commits murder of one or two persons, while those persons who are dealing in narcotic drugs are instrumental in causing death or in inflicting death-blow to a number of innocent young victims, who are vulnerable; it causes deleterious effects and a deadly impact on the society; they are a hazard to the society; even if they are released temporarily, in all probability, they would continue their nefarious activities of trafficking and/or dealing in intoxicants clandestinely. Reason may be large stake and illegal profit involved. This Court, dealing with the contention with regard to punishment under the NDPS Act, has succinctly observed about the adverse effect of such activities in Durand Didier v. State (UT of Goa) [Durand Didier v. State (UT of Goa), (1990) 1 SCC 95 : 1990 SCC (Cri) 65] as under: (SCC p. 104, para 24) '24. With deep concern, we may point out that the organised activities of the underworld and the clandestine smuggling of narcotic drugs and psychotropic substances into this country and illegal trafficking in such drugs and substances have led to drug addiction among a sizeable section of the public, particularly the adolescents and students of both sexes and the menace has assumed serious and alarming proportions in the recent years. Therefore, in order to effectively control and eradicate this proliferating and booming devastating menace, causing deleterious effects and deadly impact on the society as a whole, Parliament in its wisdom, has made effective provisions by introducing this Act 81 of 1985 specifying mandatory minimum imprisonment and fine.'
8. To check the menace of dangerous drugs flooding the market, Parliament has provided that the person accused of offences under B.A. No.10920 of 2023 9 the NDPS Act should not be released on bail during trial unless the mandatory conditions provided in Section 37, namely,
(i) there are reasonable grounds for believing that the accused is not guilty of such offence; and
(ii) that he is not likely to commit any offence while on bail are satisfied. The High Court has not given any justifiable reason for not abiding by the aforesaid mandate while ordering the release of the respondent-accused on bail. Instead of attempting to take a holistic view of the harmful socio-economic consequences and health hazards which would accompany trafficking illegally in dangerous drugs, the court should implement the law in the spirit with which Parliament, after due deliberation, has amended."
19. The scheme of Section 37 reveals that the exercise of power to grant bail is not only subject to the limitations contained under Section 439 CrPC, but is also subject to the limitation placed by Section 37 which commences with non obstante clause. The operative part of the said section is in the negative form prescribing the enlargement of bail to any person accused of commission of an offence under the Act, unless twin conditions are satisfied. The first condition is that the prosecution must be given an opportunity to oppose the application; and the second, is that the court must be satisfied that there are reasonable grounds for believing that he is not guilty of such offence. If either of these two conditions is not satisfied, the ban for granting bail operates.
20. The expression "reasonable grounds" means something more than prima facie grounds. It contemplates substantial probable causes for believing that the accused is not guilty of the alleged offence. The reasonable belief contemplated in the provision requires existence of such facts and circumstances as are sufficient in themselves to justify satisfaction that the accused is not guilty of the alleged offence. In the case on hand, the High Court seems to have completely overlooked the underlying object of Section 37 that in addition to the limitations provided under the CrPC, or any other law for the time being in force, regulating the grant of bail, its liberal approach in the matter of bail under the NDPS Act is indeed uncalled for. B.A. No.10920 of 2023 10
21. We may further like to observe that the learned Single Judge has failed to record a finding mandated under Section 37 of the NDPS Act which is a sine qua non for granting bail to the accused under the NDPS Act".
12. In addition to the above precedents, in Prasanta Kumar Sarkar v. Ashis Chatterjee [(2010) 14 SCC 496], the Honourable Supreme Court has laid down the broad parameters for Courts while dealing with bail applications by holding thus:
"9.xxx xxx xxx However, it is equally incumbent upon the High Court to exercise its discretion judiciously, cautiously and strictly in compliance with the basic principles laid down in a plethora of decisions of this Court on the point. It is well settled that, among other circumstances, the factors to be borne in mind while considering an application for bail are:
(i) whether there is any prima facie or reasonable ground to believe that the accused had committed the offence;
(ii) nature and gravity of the accusation;
(iii) severity of the punishment in the event of conviction;
(iv) danger of the accused absconding or fleeing, if released on bail;
(v) character, behaviour, means, position and standing of the accused;
(vi) likelihood of the offence being repeated; (vii) reasonable apprehension of the witnesses being influenced; and
(viii) danger, of course, of justice being thwarted by grant of bail".B.A. No.10920 of 2023 11
13. On an overall examination of the factual matrix and the materials placed on record, particularly taking note of the fact that the petitioner is a person who has a criminal antecedent and also the prima facie materials show that he had transactions with the second accused, I am at this stage not satisfied that there are reasonable grounds to believe that the petitioner is not guilty of the offence alleged against him. There is no likelihood of him committing any offence if he is released on bail. I do not find any cogent reasons or grounds to dilute the rigour under Section 37 of the Act. Hence, the application is meritless and is only to be dismissed.
Resultantly, this application is dismissed.
Sd/-
C.S.DIAS, JUDGE mtk/11.01.2024