Patna High Court
Dharmendra Kumar Singh @ Dharmendra ... vs The State Of Bihar on 23 June, 2023
Author: Ashutosh Kumar
Bench: Ashutosh Kumar, Shailendra Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (DB) No.1241 of 2017
Arising Out of PS. Case No.-86 Year-2012 Thana- PALANWA District- East Champaran
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Dharmendra Kumar Singh @ Dharmendra Singh S/o Harendra Singh, R/o
Village- Amar Chhatauni, P.S.- Village- Amar Chhatauni, P.S.- Motihari
Muffasil, District- East Champaran.
... ... Appellant/s
Versus
The State Of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. S.P. Tiwary, Adv.
Ms. Surya Nilambri, Amicus
For the Respondent/s : Mr.Sri Dilip Kumar Sinha
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
and
HONOURABLE MR. JUSTICE SHAILENDRA SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR)
Date : 23-06-2023
1. Heard Ms. Surya Nilambri, the learned counsel
for the appellant and Mr. Dilip Kumar Sinha, the
learned APP for the State.
2. We have been very ably assisted by Ms. Surya
Nilambri, the learned Amicus.
3. The sole appellant stands convicted under
Section 20(b)(ii)(c) read with Section 29 of the
N.D.P.S Act, 1985 and has been sentenced to undergo
R.I. for 14 years, to pay fine of Rs. One Lakh and in
default of payment of fine to further undergo
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imprisonment for six months.
4. The appellant stood charged under Section 20(b)
(c)(ii)/29 and 23C with the aid of Section 29 of the
N.D.P.S. Act, 1985. However, at the trial, he was not
convicted for the offence under Section 20(c) of the
N.D.P.S. Act. For Section 29 of the N.D.P.S. Act,
1985, no punishment has been awarded to him.
5. On the self statement of PW5 /Amitesh Kumar,
who at the relevant time was S.H.O. Palanwa police
station in the district of East Champaran, a case vide
Palanwa P.S. Case No. 86/12 dated 29.07.2012 was
registered for the offences under Sections 20(b), 22,
23 and 24 of the N.D.P.S. Act. In his self statement,
PW5 has alleged that on 29.07.2012, he secretly learnt
at about 9.30 A.M. that some persons are coming from
Nepal with contraband. This information was entered in
the Station Diary and a raiding team was constituted
and a picket was posted at the relevant place. At
about 10 'O' Clock in the day, a Pulsar motorcycle was
spotted and the riders, seeing the police party, tried to
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flee away. The pillion rider, who was carrying a bag
containing the narcotics threw the bag and also tried to
flee away but was nabbed by the police party. The
person driving the motorcycle, namely, the appellant
was also arrested. In front of two villagers available,
namely, Sagir Miyan (PW6) and Hriday Sharma (PW7),
search was conducted on the person of the appellant
and the co-accused. The bag which was thrown by the
pillion rider by the name of Rajiv Ranjan, who later was
sent to Juvenile Justice Board for determination of his
guilt, was found to be containing 49 packets of 500
grams each of Charas. The total weight of the seized
narcotics was 24.5 Kgs. On a plain assessment of the
narcotics, it was found to be Charas. Mobile
telephones in possession of the accused persons, were
also seized. No paper with respect to the ownership of
the motorcycle which was being driven by the appellant
could be produced before the raiding team. Both the
arrested accused persons disclosed before PW5 that
they in the past also had brought narcotics from Nepal
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and had taken it to Delhi for being sold in the market.
This time also, they were carrying the narcotics for it to
be taken to Delhi for sale.
6. After investigation, chargesheet was submitted
and the appellant was put on trial.
7. The Trial Court, after having examined seven
witnesses on behalf of the prosecution and none on
behalf of the defence, convicted and sentenced the
appellant as aforesaid.
8. Mr. S.P. Tiwary and Ms. Surya Nilambri have
submitted that the evidence against the appellant in
this case is absolutely weak. In support of the aforesaid
contention, it has been urged that mandatory
provisions under the N.D.P.S. Act, 1985, namely,
Sections 42A, 50, 52, 52A and 54 read with 55 have
not been followed. The standing instruction numbers
1/88 and 1/89 have been completely flouted and the
sampling has not been done in accordance with the
mandate. In fact, the sampling has not at all been
done at the place of raid. The seized narcotic was
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straightaway taken to police malkhana where it was
kept without any inventory having been made or any
entry made in the malkhana register for about two
months. It was only thereafter that a requisition was
was made before the learned District Judge for
deputing a Magistrate for drawing the sample in the
malkhana. The samples so drawn thereafter was
dispatched to the Forensic Science Laboratory (FSL) at
Patna on 06.09.2012 through a constable/special
messenger who has not been examined at the trial. But
the samples were received in the laboratory after about
23 days on 26.09.2012.
9. It has thus been urged that in the absence of
any procedure having been followed in drawing and
sending the sample to the FSL, Patna, it cannot be
presumed that it was the sample from the same stock
which was seized from the possession of the appellant.
10. The further refrain of the appellant is that even
during the trial, the material exhibit was never
produced and no explanation also has been offered for
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its non- production. The narcotics so seized were never
destroyed as there is no evidence or certification
regarding its disposal. In that case, it ought to have
been produced before the Court during the trial. The
material exhibit not being produced at the trial
definitely renders the prosecution case doubtful.
11. As opposed to the afore-noted contention, Mr.
Dilip Kumar Sinha, the learned counsel for the State
submitted that there has been a substantial compliance
of the provisions of the N.D.P.S. Act, 1985 in as much
as samples were drawn from all the packets,
numbered, kept in malkhana and dispatched to the
laboratory. The samples were prepared in presence of a
Magistrate who was deputed by the District Judge on
the asking of the police. Only because the process of
sampling was not photographed and that the sampling
was not done at the place of raid would not justify any
inference of the case tottering at the seams. He has
further submitted that 24.5 Kgs of Charas is too heavy
a consignment to be treated lightly. The appellant in
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the past also had carried narcotics from Nepal to Delhi
for its sale in the market. No interference, Mr. Sinha
contends, should be made with the trial Court
judgment of conviction and sentence of the appellant.
12. From the records and the deposition of the
witnesses, we find that PW-5 on receiving such
information that accused persons are attempting to
smuggle narcotics from Nepal, though recorded an
entry in the station diary and constituted a raiding
team, but did not actually comply with the provisions
contained in Section 42 of the N.D.P.S. Act. PW-5 in
his deposition has not spoken about giving such
information to superior police officer within 72 hours of
receipt of such information and consequent raid. There
is nothing on record either to ascertain that this
provision under the Act was complied with. We have
further found that no sampling was done at the place
of raid. The statement of PW-5 that weighing
instrument was procured from the neighbourhood does
not appear to be genuine. The raid was conducted on
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a highway near Indo-Nepal Border which does not have
any residential habitation. Thus, the assessment of PW-
5 and his raiding team that the consignment weighed
24.5 kgs is also rendered doubtful. As noted above, no
sampling was done at the place of raid and according
to PW-5, as also the other members of the raiding
team who have been examined in the trial, the
consignment was straightaway brought to malkhana.
Surprisingly, there is no entry in the malkhana register
which has been produced during trial. There is no
evidence of any officer in-charge of malkhana regarding
the deposit of such narcotics. The mandatory
instructions are that the samples have to be drawn up
at the place of raid which has to be specifically
numbered, marked and sealed in presence of two
independent witnesses. This is for the safety of any
false implication and exaggerated version in the First
Information Report/prosecution report. The process of
sampling is also required to be photographed for the
reason that the law enjoins that such huge quantity of
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narcotics seized in a case be destroyed under a
certification which would serve as necessary evidence
during the trial for prosecuting the accused persons.
13. In the case in hand, we find that nothing of that
kind was done and after the narcotics was kept in the
malkhana for about two months, a requisition was
made by Ashok Kumar, PW-4 / Sub-Inspector of Police
to the District Judge of the concerned district for
deputing a Magistrate for drawing the samples. There
is no evidence on record that such samples were drawn
before the Magistrate so deputed as the Magistrate has
not been examined nor any statement has been made
that such sampling was done before him. There was
no photography of the sampling process. Most
shockingly, the samples were sent to the laboratory for
testing on 06.09.2012 through a special messenger
who has not been examined at the trial but those were
received in the laboratory after 23 days on
26.09.2012. Where exactly were the samples kept in the meanwhile is not known. Thus, we hold that it was Patna High Court CR. APP (DB) No.1241 of 2017 dt.23-06-2023 10/13 unsafe to depend upon the report of the FSL regarding the sample, which remained in transit for 23 days without any explanation. As mentioned earlier, even the sampling was done after undue delay. The entire process of storage and sampling remains in obscurity as there is no evidence to that effect nor any photographs are available on record. In that event, assuming that the samples corresponded to Charas would be of no avail to the State for prosecuting the appellant.
14. The two witnesses to the seizure viz., PWs-6 and 7 have not supported the prosecution case and have also not identified the appellant in the dock. This further confounds the whole situation.
15. In Vijay Jain Vs. State of Madhya Pradesh; 2013 14 SCC 527 and Jitendra and another Vs. State of M.P. 2004 10 SCC 562, it has been held by the Supreme Court that non-production of the material object before the Court is not only a procedural irregularity but it has the potential to vitiate the entire Patna High Court CR. APP (DB) No.1241 of 2017 dt.23-06-2023 11/13 trial. It is not without any purpose that the standing instructions of 1988 and 1989 have been issued. A detailed procedure has been provided; none of which have been followed.
16. The Supreme Court in Khet Singh Vs. Union of India; AIR 2002 SCC 1450, Noor Aga Vs. State of Punjab; (2008) 16 SCC 417 and Union of India vs. Balmukund and others (2012) 9 SCC 161 has categorically held that breach of the standing instructions makes the case doubtful and also vitiates the trial. Those instructions are intended to guide the officers so that a fair procedure is adopted during the investigation. The Supreme Court has even gone on to explain that a substantial compliance of the guidelines is not sufficient; rather there should be a total compliance of such guidelines as the provisions contained in the Act are too stringent. The Supreme Court quelled the argument that the standing instructions are not issued under the provisions of the Statute. The Supreme Court was of the view that such Patna High Court CR. APP (DB) No.1241 of 2017 dt.23-06-2023 12/13 directions have been issued by the authority having legal sanction and, therefore, it is obligatory on the part of the investigating agency to comply with the terms of such guidelines.
17. The manner in which the narcotics have been seized and have not been destroyed has created a situation which would be perilous for the whole society. As far as the accusation against the appellant is concerned, with such a major breach of the provisions of law in the standing instructions, we do entertain a lingering doubt in our minds whether the prosecution has come with true version and whether the trial Court was justified in convicting the appellant without the case having been proved to the hilt by the prosecution.
18. For the afore-noted reasons, we are not persuaded to affirm the judgment and order of conviction of the appellant.
19. Perforce, we set aside the judgment and order of the conviction.
20. We have been informed that the appellant is in Patna High Court CR. APP (DB) No.1241 of 2017 dt.23-06-2023 13/13 custody since the date of his arrest. He is directed to be released forthwith from jail if not required or detained in any other case.
21. The appeal stands allowed.
22. Let a copy of the judgment be dispatched to the Superintendent of the concerned jail for record and compliance.
23. The records of this case be returned to the Trial Court.
24. Before parting, we direct the Patna High Court, Legal Services Committee to pay an amount of Rs. 5500/- to Ms. Surya Nilambri, learned Amicus as a consolidated fee for the services rendered by her. We again acknowledge her able assistance in this case.
(Ashutosh Kumar, J) ( Shailendra Singh, J) Sunil/ Sangam/-
AFR/NAFR AFR CAV DATE N/A Uploading Date 26.06.2023 Transmission Date 26.06.2023