Meghalaya High Court
Smt Chinglemkim vs Sri Jogesh Singh Sain Customs Officer on 13 December, 2016
Author: S.R.Sen
Bench: S.R.Sen
1
THE HIGH COURT OF MEGHALAYA
BA. No. 15 of 2016
1. Smt. Chinglemkim
W/o Sri Lianzamuan Simte
R/o Churachandpur,
Manipur-795143
.... Accused/Petitioner
-Versus-
1. Sri Jogesh Singh Sain, Customs Officer,
Customs H.Q. Preventive Unit,
NER, Shillong.
....Respondent
BEFORE
THE HON'BLE MR JUSTICE S.R.SEN
For the petitioner : Mr. P.K.Borah, Adv.
For the respondents : Mr. N.Mozika, CGC
Date of hearing : 13-12-2016
Date of Judgment : 13-12-2016
JUDGMENT AND ORDER (ORAL)
Heard learned counsel, Mr. P.K.Borah for and on behalf of the accused, Shri. Lianzamuan Simte, who submits that Customs Officers found nothing nor seized anything from the possession of the accused person and on their request he called 4(four) persons and the Customs officers seized some contraband item from the possession of the other persons. Therefore, learned counsel argued that nothing was found from the possession of the accused, Shri 2 Lianzamuan Simte and moreover he is in custody for the last 165 days so he may be released on bail.
2. In response to the order passed by this Court dated 06-12- 2016, Investigating Officer, Mr. Ramekbar Roy appeared and produced the CD before this Court.
3. On the other hand, learned standing counsel for Customs Department, Mr. N.Mozika submits that from the possession of the accused, Amphetamine tablets was recovered as well as a money counting machine and a revolver.
4. CD perused. At the outset, it may be mentioned that this case involves 1(one) kg of heroin, 1.948 kg (20,072 tablets) of Amphetamine tablets, 1(one) 9mm pistol, 2 live bullets and one money counting machine.
5. It is a settled principle of law that granting bail in NDPS case is an exception and not a rule. Granting bail under NDPS Act is guided by Section 37 of the NDPS Act and not by Section 437 CrPC. The provision of Section 37 of the NDPS, 1985 Act is totally different from the provision of Section 437 CrPC. For ready reference, Section 37 of the NDPS Act, 1985 is reproduced herein below:
"37. Offences to be cognizable and non- bailable -
(1) Notwithstanding anything contained in the Code of Criminal Procedure, 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 3 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 sub-section (1) are in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force, on granting of bail."
6. On bare perusal of Section 37 of the NDPS Act, it is understood and clear that every offence under NDPS Act is cognizable and non-bailable. Where a commercial quantity is involved, bail should not be granted on bond unless and until to very important criteria prescribed therein is testified. (i) The Public Prosecutor should be given an opportunity to hear before any release and thereafter (ii) it is a sacred duty of the Court to satisfy himself that accused person has not committed the offence or is guilty of such offence; and will not go back to the same trade if the bail is granted.
7. So on bare perusal of Section 37 of the NDPS Act, it is clearly understood that Parliament has cast a very heavy duty on the Courts while granting the bail under NDPS Act because the Courts will have to satisfy and record reason that accused person is not guilty or committed the offence and shall not go back to the same trade.
8. After hearing the submission advanced by the learned counsels for the parties and considering the quantity involved and 4 after perusal of the CD, I could not satisfy to record any reason at this juncture to say that accused is innocent neither am I in a position to record that he will not go back to the same trade if he is released on bail. Hon'ble Supreme Court in the case of Superintendent Narcotic Control Bureau, Chennai vrs R. Palsamy (2000) 9 SCC 549 in Criminal Appeal No. 312 of 2000 decided on March 30, 2000 reported in 2001 CLJ page 117 was pleased to observe that "in the light of Section 37 of the NDPS Act no accused can be released on bail when the application is opposed by the Public Prosecutor unless 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 offence while on bail. It is unfortunate that matters which could be established only in offence regarding compliance with Sections 52 & 57 have been pre-judged by the learned Single Judge at the stage of consideration for bail. The minimum which the learned Single Judge should have taken into account was the factual presumption in law position and official acts have been regularly performed. Such presumption can be rebutted only during evidence and not merely saying that no document has been produced before the learned Single Judge during bail stage regarding the compliance with the formalities mentioned in those two sections. We may also observe that learned Single Judge has not recorded any finding in terms and Section 37 of the NDPS Act which is silent for granting bail to an accused involved in the offence under this Act."
9. As we all know that the menace of drugs today is increasing beyond control may be due to the involvement of large profit. We must not forget that this drug menace does not kill a person, it 5 kills the society as a whole. Therefore I am not inclined nor find any reason to consider the bail application. Accordingly, the bail application is rejected and stands disposed of.
10. Registry is directed to return the LCR to Court concerned and CD to the learned standing counsel of Customs Department, Mr. N.Mozika along with copy of this order.
JUDGE S.Rynjah