Indian Kanoon - Search engine for Indian Law

Delhi District Court

Dri vs Harish Joshi & Anr. Page No. 1 Of 66 on 1 September, 2018

                        IN THE COURT OF SH. RAJESH KUMAR SINGH , 
                        SPECIAL JUDGE;NDPS SOUTH DISTRICT, SAKET


Sessions Case no. 6852/2016 
(old SC No.09A/09)
ID No. DLST01­000042­2009


Sh. Alkesh Rao                                                  ..........complainant
Intelligence Officer, 
Directorate of Revenue Intelligence,
Delhi Zonal Unit, New Delhi 

versus

Harish Joshi                                                    ..........accused no. 1
s/o late Amritlal Joshi 
r/o D­7/1, Ground Floor, 
DLF Exclusive Apartment, 
DLF Phase­V, Gurgaon, Haryana

permanent resident of 
823, Sanster Place, 
New West Minister, B. C. Vancouver
Canada

Anil Mohan                                                      ..........accused no. 2
s/o Sh. Satyapal Singh                                          (proceedings abetted 
r/o House no. 28, Street - 2,                                   against him vide order 
Village Sahibabad,                                              dated 23.12.2014)
District Ghaziabad, UP


                          Date of Institution               :   21st February 2009

                          Date of conclusion of arguments   :   30th July 2018
                          Date of Judgment                  :   01st September 2018




DRI vs Harish Joshi & anr.                                                       Page no. 1 of 66
SC No. 6852/2016
                                                  J U D G M E N T


The facts as stated in the complaint:

1.

1 Complaint   was   filed   by   Sh.   Alkesh   Rao,   Intelligence   Officer, DRI,   Delhi   Zonal   Unit   against   the   accused   Harish   Joshi   s/o   Sh.   Amrit   Lal Joshi   and   Sh.   Anil   Mohan   s/o   Sh.   Satyapal   Singh   u/s   21,27   A   and   29   of NDPS Act. The case of the prosecution is that on 08.09.2008 at 03:00pm, an intelligence was gathered by the complainant from a reliable source that a person would come in a Tata Indica Car bearing registration no. UP­14­AK­ 0505  and   would   be  carrying   narcotic drugs concealed  in  a  suitcase   which was to be transferred to another person opposite DLF Golf Course, Gurgaon at about 06:00pm on the same day. The information was reduced in writing and it was put up before senior officer, who directed to take necessary action for interception.

1.2 The   complainant   called   two   witnesses   at   about   04:30pm   and briefed them about the intelligence. At about 04:45pm, the team of DRI and the   witnesses   left   for   the   designated   place   of   delivery   of   the   drugs   in   the official vehicle. Surveillance was mounted near DLF Golf Course. At about 06:30pm, vehicle number UP­14­AK­0505 was spotted near the designated place for delivery. The vehicle did not stop there and it kept on moving in the same direction. The officers of DRI followed the said car. After reaching the next red light, the car took right turn and after about 500 meters, took a left turn and entered into a lane. The car stopped near an elderly person, who DRI vs Harish Joshi & anr.  Page no. 2 of 66 SC No. 6852/2016 seemed to be waiting for the said car. One person alighted from the car and started talking to the elderly person. Officers of DRI tried to intercept the said Indica car and to apprehend the persons. The person who had come out of the car ran away into a nearby lane. The elderly person got into the Indica car which took a U turn and sped away towards Delhi at a hight speed. The DRI team chased the car  but they could not overtake it due to heavy traffic. The car   was   finally   intercepted   and   forced   to   stop   opposite   Shiv   Murti,   near Mahipal Pur, New Delhi at about 07:50pm.

1.3 On being asked, the driver of the car opened the dickey. A black colour zipper strolley suitcase was found in the dickey. The driver introduced himself as Manoj Kumar Sharma aged 40 years. s/o late Sh. Om Prakash Sharma   r/o   Chitrakoot   Colony,   Arthla,   District   Ghaziabad,   UP.   The   elderly person who had boarded the car at Gurgaon introduced himself as Harish Joshi   aged   65   years.   s/o   Sh.   Amritlal   Joshi   r/o   D­7/1,   ground   floor,   DLF Exclusive   Floors,   DLF   Phase­V,   Gurgaon,   Haryana.   The   third   person introduced himself as Anil Mohan aged 26 years. s/o Sh. Satyapal Singh r/o House   no.   20­A,   Street   No.   2,   Village   Sahibabad,   District   Ghaziabad,  UP. DRI   officers   asked   the   occupants   of   the   car   whether   they   were   carrying narcotic drugs. The driver showed ignorance. On persistent questioning, the accused   Harish   Joshi   admitted   that   the   suitcase   contained   about   5   kg   of Heroin and it was to be delivered to him. The said suitcase was lying in the dickey of the Tata Indica car no. UP­14AK­0505 in which they were travelling. The name of the person, who fled at Gurgaon on being chased by the team DRI vs Harish Joshi & anr.  Page no. 3 of 66 SC No. 6852/2016 of DRI, was disclosed as Sanjay. Notices u/s 50 of NDPS Act were served upon the occupants of the car. They stated that they did not require presence of   Gazetted   officer   or   Magistrate   at   the   time   of   their   personal   search   or search  of   the   Tata  Indica   car.  They   further  stated   that   the   officers  of  DRI could conduct their search.

1.4 The   place   where   the   car   was   intercepted   was   not   safe   for conducting the search and other proceedings. The Indica car and the three persons   were   brought   to   the   DRI   office   at   CGO   Complex,   Delhi.   The   two witnesses also accompanied them to the office of DRI.  Search of the Indica car   resulted   into   the   recovery   of   one   black   colour   zipper   strolley   suitcase make Royal. RC and Insurance papers of the Indica car were also found in the glove box of the car. No contraband was recovered from the personal search   of   the   three   occupants   of   the   car.   Old   clothes   were   kept   in   the suitcase. The bottom of the suitcase felt abnormally heavy. On removing the base fabric of the suitcase, a sunmica sheet was found affixed. On removing the   sunmica   sheet,   five   packets   wrapped   in   transparent   tape   were   found placed on another sunmica sheet attached to the base of the suitcase. The five   packets   were   marked   as   A,   B,   C,   D   and   E.   They   were   weighed   with electronic weighing scale and the gross weight was found to be 1.070 kg; 1.070   kg;   1.075   kg;   1.074   kg   and   1.078   kg   respectively.   On   opening   the packets  were   found  to   contain   yellowish   granules/  powder.  The   substance from each packet was tested with the help of UN Field Testing Kit and they tested   positive   for   the   presence   of   Opium   Alkaloids.   Net   weight   of   the DRI vs Harish Joshi & anr.  Page no. 4 of 66 SC No. 6852/2016 contents of each packet was found to be 0.964 kg; 0.970 kg; 0.974 kg; 0.976 kg and 0.979 kg respectively. The net weight of all five packets was found to be 4.863 kg. Three representative samples were drawn from each packet and marked as A­1, A­2, A­3; B­1, B­2, B­3; C­1, C­2, C3; D­1, D­2, D­3; and E­1, E­2, E­3 respectively.

1.5 The contraband, the samples and the other articles/documents were seized by preparing a panchnama on which facsimile of DRI seal used in   sealing   the   seized   material   was   affixed.   The   panchnama   proceedings started at 09:00pm on 08.09.2008 and concluded at 03:00am on 09.09.2008. The witnesses and the three occupants of the car signed the panchnama in token   of   acceptance   of   correctness   of   the   panchnama.   Test   memo   was prepared in triplicate.

1.6 Summon dated 09.09.2008 was issued to Sh. Harish Joshi u/s 67   of   NDPS   Act.   He   admitted   the   recovery.   He   disclosed   that   his   mobile number was 9899945444. He came to India about two weeks ago.  His friend Sh.  Ranjit  phoned   him  from  Ballingham,   Washington   and  gave   the   mobile number 9958005243 of Sh. Sanjay. He told him to collect a suitcase having contraband  from Sanjay and  to  deliver it to  him at Vancouver.   Sh. Ranjit promised to pay Canadian Dollar 25,000/­ to him for this job. He accepted the offer due to greed. In the morning of 08.09.2008, Sanjay called him and told that   he   had   received   call   from   Sh.   Ranjit   asking   to   deliver   a   suitcase containing contraband (Heroin) to him. He told Sh. Sanjay  that he had to go to Faridabad for some work and he asked him to meet at about 5 O'clock at DRI vs Harish Joshi & anr.  Page no. 5 of 66 SC No. 6852/2016 Radisson, Mahipalpur, New Delhi. At about 5 O'clock, Sh. Sanjay called twice on his mobile phone but he could take the call. After sometime, he called Sh. Sanjay and asked him to come to DLF Golf Link, Main gate situated on the main road to deliver the consignment. On reaching DLF Golf Link main gate, Sanjay called him on his mobile and he told him to take a right turn from first red light and to go approximately one km ahead where he was standing and waiting for him near the DLF Exclusive Floors. Thereafter, he narrated the events which have already been mentioned above.

1.7 Summon dated 09.09.2008 was issued to Sh. Anil Mohan for his appearance before Sh. S. K. Gautam, IO, DRI. In his voluntary statement u/s 67 of NDPS Act, he stated that on that day at about 2 O'clock he received a call on his mobile phone from his friend Sanjay. Sanjay had called from his mobile   phone   number 9958520043. He  told  him  that  he  required   a  taxi  to take a suitcase filled with clothes to Radisson Hotel, Mahipalpur, Delhi. Sh. Anil Mohan told him that his car was not available and he offered to arrange another vehicle for him from his maternal uncle Sh. Shivpal, who was running a   firm   called   M/s   Shankar   Tour   and   Travels,   Ghaizabad.   Sh.   Shivpal arranged   the   Tata   Indica   car   number   UP­14AK­0505   with   the   driver   Sh. Manoj   Kumar   Sharma.   Sh.   Sanjay   had   asked   him   to   meet   near BTRWADCOLTD  Main road, Sahibabad. He  reached  the  designated  place where Sh. Sanjay was waiting with the suitcase. He kept the suitcase in the Indica Car and they proceeded towards Radisson Hotel. Thereafter, he told about the conversations which took place between the accused Harish Joshi DRI vs Harish Joshi & anr.  Page no. 6 of 66 SC No. 6852/2016 and Sh. Sanjay. He also narrated the subsequent events which have already been mentioned above.

1.8 Summon dated 09.09.2008 was also issued to Sh. Manoj Kumar Sharma for appearance before Sh. Devendra Singh, IO. His statement u/s 67 of NDPS Act was also recorded. He admitted the recovery and the seizure but denied his concern with the recovery of the drugs.

1.9 Offences u/s 21, 27­A and 29 of NDPS Act appeared to have been  committed  by the  accused   Harish   Joshi  and  Anil  Mohan.  They were arrested on 09.09.2008 and their medical examination was got conducted at Dr.   RML   Hospital,   New   Delhi.   Thereafter,   they   were   produced   before   the Court and they were remanded to judicial custody.

1.10 Information   regarding   arrest   of   the   accused   Harish   Joshi   was conveyed by Sh. Ramesh Kumar SIO to the High Commissioner, Canadian High   Commission,   New   Delhi   vide   letter   dated   09.09.2008.   The   intimation was also given to the Joint Secretary (CPV) as well as to the wife of accused by   Sh.   Ramesh   Kumar,   SIO   by   his   separate   letters   dated   09.09.2008. Information regarding arrest of accused Anil Mohan was given to his father Sh. Satyapal Singh vide letter dated 09.09.2008.

1.11 On   09.09.2008,   Sh.   Ramesh   Kumar   SIO   handed   over   five representative samples to Sh. Amit Kumar, sepoy, DRI, DZU, New Delhi with forwarding letter and Test memos in duplicate in intact condition to take the same to CRCL for chemical analysis. The samples, forwarding letter and the Test   memos   were   handed   over   to   Sh.   V.   P.   Bahuguna,   Asstt.   Chemical DRI vs Harish Joshi & anr.  Page no. 7 of 66 SC No. 6852/2016 Examiner, CRCL, New Delhi on 09.09.2008 itself against acknowledgement and the samples were diarised at sl. no. 234. Report u/s 57 of NDPS Act was submitted   by   the   complainant   Sh.   Alkesh   Rao   to   his   immediate   superior officer Sh. Ramesh Kumar, SIO on 09.09.2008. Complainant Sh. Alkesh Rao had   taken   the   DRI   seal   from   Sh.   Sanjay,   Tax   Asstt.   on   08.09.2008   at 04:15pm and he returned the seal on 09.09.2008.

1.12 On 09.09.2008, search warrant was issued by Sh. Nilank Kumar Asstt.   Director,  DRI  in   favour  of  the   complainant  to   conduct  search   of  the residential premises of the accused Harish Joshi at Gurgaon. Two witnesses were called. Sh. Pawan Dhariwal was found in the premises. The witnesses and Sh. Pawan Dhariwal signed on the search warrant as token of seeing the same.   During   search   of   the   premises,   passport   bearing   no.   BA   340002 issued on 11.09.2006 and valid up to 11.09.2011 from Vancouver, Canada in the name of Sh. Hariprasad Amritlal Joshi, persons of Indian origin card no. P0061888 issued in the name of same person and photocopy of lease deed running   into   five   pages   were   found   in   taken   in   possession   for   further investigation.   Panchnama   was   prepared.   On   09.09.2008   itself,   another search authorization was issued by Sh. K. K. Sood, Asstt. Director, DRI in favour of Sh. Jyothimon Dethan, IO for conducting search at the residential premises of accused Anil Mohan. The search was conducted in presence of two   witnesses   and   father   of   accused   but   nothing   incriminating   was discovered. Panchnama dated 09.09.2008 was prepared.

DRI vs Harish Joshi & anr.                                                   Page no. 8 of 66
SC No. 6852/2016
 1.13                      The seized contraband in the packing material were deposited

by  Sh.  R.   M.  Singh,   IO,   DRI  vide   inventory  of  goods   with   Sh.   Dharambir, Inspector,   Customs,   Disposal,   incharge   valuable   godown   of   New   Custom House on 09.09.2008 in intact condition against entry no. 13 (02) 08­09 dated 09.09.2008.

1.14 Tata Indica car UP­14AK­0505 was registered in the name of one   Sh.   Suraj   Kumar.   On   11.09.2008,   summon   was   issued   to   Sh.   Suraj Kumar u/s 67 of NDPS Act and he appeared before DRI on 16.09.2008. His statement was recorded. He confirmed that he was the owner of the vehicle and   that   he   had   sent   it   to   Sh.   Shivpal   of   M/s   Shankar   Tour   and   Travels, Ghaziabad with the driver Sh. Manoj Sharma, who was employed by him on 29.08.2008 through M/s. Shankar Tour and Travels. He further stated that on 08.09.2008, he received the message from Sh. Shivpal at about 12:30pm to send   the   vehicle   immediately   for   some   duty   at   01:30pm.   The   vehicle   was booked to a passenger for Delhi. When the vehicle did not return till 09:00pm, he called the driver but he did not pick up the phone. Sh. Shivpal also had no information as to why the vehicle did not return. Later on, Sh. Manoj Sharma told him the entire story which was in line with the case of the complainant. 1.15 On 12.09.2008, Sh. Ramesh Kumar SIO wrote letter to FRRO for providing details regarding the address and entry in India of the person to whom   passport   no.   BA   340002   was   issued.   The   address   could   not   be confirmed. However, the data regarding arrival and departure for the period 01.09.2003   to   22.09.2008   was   provided   with   advice   to   get   the   same DRI vs Harish Joshi & anr.  Page no. 9 of 66 SC No. 6852/2016 confirmed from IB without mentioning IB as a witness in any proceedings. 1.16 Sh.   Ramesh   Kumar   SIO,   issued   letter   dated   22.09.2008   to Nodal   Officer   of   M/s   Vodafone   for   providing   the   CDR   of   mobile   phone numbers   9899945444   and   9999795542.   On   the   same   day,   he   also   wrote letter   to   the   Nodal   Officer   of   M/s   Bharti   Airtel   Limited   to   provide   CDR   of mobile phone number 9958005243.

1.17 Vide   letter   dated   27.09.2008,   the   Nodal   Officer   of   M/s   Bharti Airtel   Limited   furnished   the   subscriber   detail   of   mobile   phone   number 9958005243 and also the CDR. Scrutiny of the CDR showed that there were conversations   between   mobile   phone   number   9958005243   (stated   to   be mobile number of the accused Sanjay, who could not be apprehended) and mobile   phone   number   9899945444   (stated   to   be   mobile   number   of   the accused Harish Joshi). Different number of calls were made by Sh. Sanjay to the   accused   Harish   Joshi   from   23.08.2008   to   08.09.2008.   On   08.09.2008, there   were  five  calls  between   these   numbers. Scrutiny of  the   CDR  further revealed that Sh. Sanjay had called the accused Anil Mohan on his mobile phone number 9999795542 between 20.08.2008 and 28.08.2008.  1.18 Vide   letter   dated   06.10.2008,   the   Nodal   Officer,   Vodafone furnished the subscriber details and the call  details for the mobile number 9899945444  (mobile  being  used  by  the accused  Harish  Joshi) and  mobile number   9999795542   (mobile   being   used   by   the   accused   Anil   Mohan). Scrutiny of the call details revealed that there were conversations between the   accused   Harish   Joshi   and   Sanjay   between   23.08.2008   to   08.09.2008.

DRI vs Harish Joshi & anr.  Page no. 10 of 66 SC No. 6852/2016 There were also conversations between the accused Anil Mohan and Sanjay between 13.08.2008 to 30.08.2008.

1.19 Vide letter dated 18.12.2008, Sh. M. S. Yadav SIO, DRI, DZU, New   Delhi   requested   the   Superintendent,   Dasna   Jail,   Ghaziabad,   UP   to provide  details regarding  Sanjay, who  was lodged  in  the  jail  during  March 2007.   The   Superintendent,   Dasna   jail   requested   DRI   to   give   complete particulars of Sanjay.

1.20 In pursuance of summons dated 23.12.2008, Sh. Shivpal, owner of M/s Shankar Tour and Travels appeared before the complainant and made his voluntary statement dated 27.12.2008. He disclosed that the accused Anil Mohan   was  having  his  own   Tata   Indica   car  number  DL­7CC­2112  and   he was running this vehicle under him for which commission was paid to him by the accused Anil Mohan. The accused Anil Mohan was working as driver. On 08.09.2008, in the afternoon, Anil Mohan telephoned him to send an Indica car   for   going   to   Laxmi   Nagar,   Delhi.   He   arranged   the   car   from   Sh.   Suraj Kumar r/o Vasundhara, Ghaziabad. Sh. Manoj Kumar Sharma, who was the driver of Sh. Suraj Kumar, came with Tata Indica car no. UP­14AK­0505. He gave duty slip no. 1621 to the driver and directed him to go to the residence of Anil Mohan. The vehicle did not return till 09:00pm. The driver did not pick up   the   phone.   On   09.09.2008,   the   driver   returned   and   narrated   what happened on 08.09.2008.

1.21 Complainant issued summon dated 19.12.2008 to Ms. Anupama Menon  in  whose  name  the SIM  was  issued  which  was being  used  by  the DRI vs Harish Joshi & anr.  Page no. 11 of 66 SC No. 6852/2016 accused Harish Joshi. She sent letter dated 23.12.2008 and raised objection regarding her summoning relying  upon Section  160 Cr. PC. However, she also stated that she would appear in the DRI office in person, if necessary. On   23.01.2009,   the   officers   of   DRI   visited   the   residence   of   Ms.   Anupama Menon at K­92, New Building Bank Street, Munirka, New Delhi with a lady officer. No one was available at the residence. Thereafter, her Advocate Sh. Vikas Gupta contacted the complainant on phone and informed that he would send   Ms.   Anupama   Menon   with   someone.   Accordingly,   she   attended   the office   of   DRI   with   an   Advocate.   In   the   office   itself,   she   was   served   with summon dated 29.01.2009 and she made her statement u/s 67 of NDPS Act on the same day. She told how she knew the accused Harish Joshi. She also told that she had taken mobile number 9899945444 on request of accused Harish Joshi and he had been using it exclusively. She stated that she did not know with whom the accused Harish Joshi used to talk with on the mobile phone in question. On being asked about her absence on 23.01.2009, she told that she had gone to Kerala and she returned on 28.01.2009. She also produced   photocopy   of  her  credit   card   Citi  Bank  4450389599899005   valid upto 05/11.

1.22 Complainant   issued   summon   dated   19.12.2008   to   Sh.   Pawan Dhariwal, who was running a company in the premises of the accused Harish Joshi. The summon was sent by post and it was returned with report that the house   was   vacant.   Complainant   issued   summon   dated   23.12.2008   to   Sh. Prateek   Jain   in   whose   name   the   mobile   phone   number   be   used   by   the DRI vs Harish Joshi & anr.  Page no. 12 of 66 SC No. 6852/2016 accused Anil Mohan was issued.   He was asked to appear on 26.12.2008. The summon which was sent by speed post was returned with remarks that name of the father of the addressee be mentioned and nothing is known by one name.

1.23 On   16.01.2009,   Sh.   M.   S.   Yadav,   SIO   wrote   letter   to   the Superintendent, Dasna  Jail to  provide  the  details of the  case  in which  the accused Anil Mohan was lodged in Dasna Jail in March 2007. He was also requested   to   provide   the   past   record   of   the   accused   Anil   Mohan.   The Superintendent, Dasna Jail sent reply dated 17.01.2009 detailing the list of cases  in  which   the   accused  Anil  Mohan   was  lodged  in  Dasna  Jail.  It  was further stated that on being admitted to bail by Delhi and Ghaziabad Courts, the accused Anil Mohan was released from Dasna Jail on 01.08.2007. 1.24 Inquiry   was   conducted   at   E­139,   East   of   Kailash,   New   Delhi regarding   Sh.   Sunny   Devnath   in   whose   name   the   mobile   phone   number being   used   by   accused   Sanjay   was   issued.   Sh.   Sunny   Devnath   was   not found residing in any of the floors of the above mentioned property. 1.25   In pursuance of fresh summon dated 23.01.2009, Sh. Prateek Jain  appeared  before  the  complainant  on  27.01.2009  and  he  tendered  his statement u/s 67 of NDPS Act. He was asked about mobile phone number 9999795542. He stated that he never applied for this number and he did not know any person called Anil Mohan or Ravindra Kumar. He was using mobile phone number 9873171201. According to him the documents submitted by him for an SBI Credit Card appeared to have been misused to procure the DRI vs Harish Joshi & anr.  Page no. 13 of 66 SC No. 6852/2016 SIM for mobile phone number 9999795542.

1.26 Vide   report   dated   22.10.2008,   Sh.   R.   P.   Singh,   Chemical Examiner, CRCL, New Delhi opined that the test samples were of Diacetyl Morphine (Heroin) having purity percentage from 42.8% to 82.5%. 1.27 The person Sanjay could not be located for want of complete particulars. The accused Harish Joshi was granted bail by Hon'ble High Court vide order dated 16.01.2009. However, on 19.02.2009, he was detained in pursuance   of   detention   order   F.No.   1/5/2008­PITNDPS   dated   17.02.2009. The accused Harish Joshi was released from Preventive Detention also after filing of complaint. The accused Anil Mohan was in JC at the time of filing of complaint. 

The Charge 2.1 Charge   was   framed   against   both   accused   persons   namely, Harish Joshi and Anil Mohan vide order dated 17.02.2010 u/s 21 (c) of NDPS Act   and   Section   29   r/w   21   (c)   of   NDPS   Act.   The   charge   states   that   on 08.09.2008 at about 07:50pm, both of them were found carrying 5.367 kg of Heroin kept in a suitcase in the dickey of Tata Indica Car no. UP­14AK­0505 when it was intercepted opposite Shiv Murti, near Mahipal Pur, Delhi and that on the above said date and time, they were party to a conspiracy to commit an   offence   u/s   21   (c)   of   NDPS   Act.   Both   accused   pleaded   not   guilty   and claimed trial.

2.2 During pendency of the case, the accused Anil Mohan expired and   the   proceedings   were   declared   abated   qua   him   vide   order   dated DRI vs Harish Joshi & anr.  Page no. 14 of 66 SC No. 6852/2016 23.12.2014.   There   was   error   in   the   charge   framed   vide   order   dated 17.02.2010   as   the   quantity   of   the   contraband   had   not   been   correctly mentioned.   The   charge   was   corrected   in   respect   of   accused   Harish   Joshi vide   order   dated   10.07.2017.   In   the   corrected   charge   the   quantity   of   the recovered contraband is stated as 4.863 kg. The other contents of the charge remain the same as in the original charge.

Prosecution Evidence 3.1 Prosecution has examined following witnesses.

3.1.1 PW­1 Sh. Sanjay Kumar. He had issued the seal to Sh. Alkesh Rao IO on 08.09.2008 and the seal was returned to him on 09.09.2008.  3.1.2 PW­2 Sh. Dharambir Sharma. He was incharge of the valuable godown on 09.09.2008 and he had received the case property from Sh. R. M. Singh. 

3.1.3 PW­3 Sh. R. M. Singh. He was working as IO at DRI , DZU, New   Delhi   on   09.09.2008.   He   deposited   the   case   property   at   valuable godown against the deposit memo Ex. PW2/A.  3.1.4 PW­4 Sh. Alkesh Rao. He was posted in DRI, DZU, New Delhi on 08.09.2008 as Intelligence Officer. He deposed that Sh. Ramesh Kumar SIO was his immediate superior officer. He is the complainant in this case. The secret information Ex. PW4/A was recorded by him. 

3.1.5 PW­5 Sh. Ramesh Kumar. He was posted as SIO in DRI, DZU during the relevant time. PW­4 had put up the secret information before him and in turn he put up the report before Sh. Nilank Kumar Asstt. Director. He DRI vs Harish Joshi & anr.  Page no. 15 of 66 SC No. 6852/2016 deposed that the raiding team consisting of Sh. Atul Handa, Deputy Director, Sh. Alkesh Rao, IO , Sh. Sanjeev Gautam IO, Sh. K. S. Ratra IO and Sh. Diwakar Joshi IO was formed for the interception. The DRI team left the office at about 06:45pm and returned at about 08:45pm. Search of the car bearing no. UP­AK­0505 resulted into recovery of strolley bag from the dickey. The bag   contained   the   contraband.   He   has   deposed   about   the   testing   of   the recovered substance and further steps taken during investigation.  3.1.6 PW­6 Sh. Sanjeev Kumar Gautam. He was a part of raiding team on 08.09.2008. 

3.1.7 PW­7 Sh. V. P. Bahuguna. He was posted as Asstt. Chemical Examiner, CRCL on 09.09.2008. He received the five samples mark A­1 to E­ 1   against   acknowledgement   Ex.   PW7/A.   Since   he   was   transferred,   the samples were further assigned to Sh. Bhuwan Ram, ACE for analysis.  3.1.8 PW­8 Sh. R. P. Singh. He was posted as Chemical Examiner at CRCL, Pusa on 09.09.2008. The five samples were received by PW­7 under his   direction.   The   samples   were   examined   under   his   supervision   from 13.10.2008   to   22.10.2008.   The   analysis   report   is   exhibited   by   him   as   Ex. PW8/A. He has also identified the signature of Sh. Bhuwan Ram on Section II of the test memo Ex. PW4/Z6.

3.1.9 PW­8A   Sh.   Nilank   Kumar.   During   the   trial,   he   was   also numbered as PW­8. To avoid confusion he has been renumbered as PW­8A. He was posted as Asstt. Director in DRI, DZU during the relevant time. The secret information Ex. PW4/A was put up before him on which he gave the DRI vs Harish Joshi & anr.  Page no. 16 of 66 SC No. 6852/2016 direction   to   take   action.   On   09.09.2008,   he   had   issued   the   search authorization   Ex.   PW4/P   for   conducting   the   search   at   the   premises   of accused at DLF, Phase­V, Gurgaon . 

3.1.10 PW­9   Sh.   Devendra   Singh.  He   was   posted   as   Intelligence officer in DRI, DZU, New Delhi during the relevant time. On 09.09.2008, he had issued summon to Sh. Manoj Kumar Sharma (driver) of Indica car no. UP­14AK­0505 u/s 67 of NDPS Act . The summon is Ex. PW9/A. Sh. Manoj Kumar   Sharma   tendered   his   statement   Ex.   PW9/B   before   him   in   his   own handwriting. 

3.1.11 PW­10   Sh.   Israr   Babu.  He   is   the   Alternate   Nodal   Officer, Vodafone   Mobile   Services   Ltd.   He   produced   the   CAF   of   mobile   number 9999795542   in   the   name   of   Sh.   Prateek   Jain.   The   CAF   alongwith   the   ID proof   (D/L)   is   Ex.   PW10/B.     The   CDR   of   the   mobile   connection   is   Ex. PW10/C. He also produced CAF Ex. PW10/D of mobile connection number 9899945444 in the name of Ms. Anupama Menon and its CDR Ex. PW10/E. 3.1.12 PW­11 Sh. Ajay Kumar. He is Nodal Officer of Bharti Airtel Ltd. He   produced   the   CAF   and   CDR   of   mobile   number   9958005243   as   Ex. PW11/A and Ex. PW11/B respectively. This connection was in the name of one Sh. Sunny Devnath. 

3.1.13 PW­12 Sh. Amit Kumar. He was posted as sepoy in DRI, DZU during the relevant time. On instruction of Sh. Ramesh Kumar SIO, he went to CRCL on 09.09.2008 with the samples, the test memos and the forwarding letter. 

DRI vs Harish Joshi & anr.                                                           Page no. 17 of 66
SC No. 6852/2016
 3.1.14                    PW­13 Sh. Shiv Pal.  He is the proprietor of M/s Shankar Tours

and Travels, Sector­6, Vasundhara Ghaziabad. The accused Anil Mohan was his   nephew.   He   provided   Indica   car   on   the   request   of   Anil   Mohan.   He deposed that when the car did not return by 06:00pm, he called the driver Sh. Manoj Sharma. The driver did not pick up the phone. He called Anil Mohan also   but   he   also   did   not   pick   up   the   phone.   On   the   next   day,   at   about 08:30am, the driver came to him without the car. He told that he had gone to Laxmi   Nagar   where   Anil   Mohan   received   a   message   to   bring   the   car   to Gurgaon. Thereafter, he took the car alongwith Anil Mohan and one more person   to   Gurgaon.   The   person   accompanying   Anil   Mohan   got   down   to answer the call of nature. As soon as he stopped the car near DLF, Gurgaon, police official   encircled the car and brought it to Lodhi Road. Heroin worth Rs. 5 crores was recovered. On being asked by DRI, PW­13 told them about the owner of the car. He identified his statement u/s 67 of NDPS Act which had   already   been   exhibited   as   Ex.   PW4/V.   In   his   cross­examination,   he denied the suggestion that the DRI officials had dictated his statement Ex. PW4/V.  3.1.15 PW­14 Sh. Satish Kumar. He deposed that during the relevant period   he   was   the   security   officer   at   DLF,   Phase   V,   Exclusive   Floors, Gurgaon. He stated that he did not remember the date but DRI officers had visited flat no. 7/1, ground floor, DLF Exclusive Floors with search warrant Ex. PW4/P. He was present during the search when some documents were resumed by the DRI team. He identified his signature in the panchnama Ex.

DRI vs Harish Joshi & anr.  Page no. 18 of 66 SC No. 6852/2016 PW4/Q.   In   his   cross­examination,   he   stated   that   he   remembered   that   on 08.09.2008 at about 06:30pm, one person was taken away from the gate of DLF Exclusive Floors. He admitted that the Commissioner of Police, Gurgaon had come there to inquire about the incident. He also stated the supervisor at the main gate of DLF Exclusive Floors had informed him that the officials had taken away the resident of flat no. 7/1, ground floor, DLF Exclusive Floors.  3.1.16 PW­15  Ms.  Kiran  Birla.  She   deposed   that   some   officers  had visited her house E­139, second floor, East of Kailash, New Delhi to inquire about one Sh. Sunny and she had given her reply Ex. PW15/A. 3.1.17 PW­16   Sh.   Satviner   Singh.  He   deposed   that   officers   had visited   his   house     E­139,   first   floor,   East   of   Kailash,   New   Delhi   to   inquire about one Sh. Sunny. He gave his reply Ex. PW16/A.  3.1.18 PW­17 Sh. Man Singh Yadav.  He was posted in DRI DZU in the year 2008­2009 as Appraiser and Sh. Alkesh Rao used to report to him. Sh. Alkesh Rao reported to him about the recovery of the contraband from Harish Joshi and Anil Mohan. 

3.1.19 PW­18   Sh.   Ved   Prakash.  He   was   posted   at   FRRO, Headquarters, Delhi. He was examined in respect of arrival and departure of the accused Harish Joshi in India. He identified the letter Ex. PW18/A which was   earlier   marked   as   mark   PW5/A.   He   also   identified   the   letter   mark PW18/B and C. He filed the letter Ex. PW18/D regarding destruction of the record pertaining to the period 01.01.2006 to 31.12.2009.

3.1.20                    PW­19 Sh. Ajay Sharma. He has deposed that he was posted

DRI vs Harish Joshi & anr.                                                           Page no. 19 of 66
SC No. 6852/2016

as Asstt. Chemical Examiner at CRCL, Pusa. In pursuance of Court order dated 17.11.2014, five samples marked AC­1 to EC­1 were received against receipt Ex. PW19/A. He has exhibited the analysis report Ex. PW19/B and the short analysis report as Ex. PW19/C.  3.2.1 Some of the prosecution witnesses were not examined and they were  dropped. Learned  SPP  dropped  PW­Sh. Suraj  Kumar and  Mr.  Abdul Sattar Noori on 28.11.2016. Mr. Suraj Kumar was owner of the Indica car no. UP­14­AK­0505. Mr. Abdul Sattar Noori was resident of ground floor E­139, East of Kailash, New Delhi. E­139, East of Kailash, New Delhi was used as the address to obtain the mobile connection no.  9958005243 in the name of Sunny   Dev   Nath.   On   21.12.2016,   Learned   SPP   dropped   Manoj   Kumar Sharma, who was driver of the Indica car and Ms. Anupama Menon in whose name  mobile connection number 9899945444 was obtained. Manoj  Kumar Sharma could not be served as his address could not be located in absence of house number and Ms. Anupama Menon could not be served as she had left the given address five years ago. PW­Sh. Raj Kumar and Sh. Omvir who were the panch witnesses to the panchnama dated 08.09.2008 were also not examined as they could not be served for want of correct address. PW­Sh. Pawan Dhariwal was also not examined as he could not be served due to incomplete address.

3.3.1 In his statement Ex. PW4/5 u/s 67 of NDPS Act, the accused Harish Joshi stated that on 08.09.2008 in the morning, Sanjay called him. He asked Sanjay to deliver the contraband to him at about 05:00pm at Radisson DRI vs Harish Joshi & anr.  Page no. 20 of 66 SC No. 6852/2016 Hotel, Mahipal Pur. He further stated that at 05:00pm Sanjay called him but he could not answer the call. After sometime he called Sanjay and instructed him to come to DLF Golf Link main gate. In his statement Ex. PW6/B u/s 67 of NDPS Act, the accused Anil Mohan stated that he received the call from Sanjay at about 02:00pm. The date was mentioned  by him as 09.09.2008 instead of 08.09.2008. He further stated that his car was not in a working condition and therefore, he arranged the Indica car from his maternal uncle Sh. Shiv Pal. He further stated that he started Indica car with the driver Manoj Kumar   Sharma   and   picked   up   Sanjay   from   Sahibabad.   At   about   05:15pm they reached Mahipal Pur chowk. Sanjay received a call from a person called Harish Joshi. Harish Joshi instructed him to come to DLF Golf Link instead of Radisson Hotel. 

3.3.2 The CDR of mobile number 9958005243 which was disclosed as the mobile number of Sanjay by the accused persons, is Ex. PW11/B. The location of the said mobile from 14:57:10 hours to 17:01:18 hours was at cell tower number 45743. If the statements of the accused Harish Joshi and Anil Mohan u/s 67 of NDPS Act, as mentioned above  were correct, the location of Sanjay would not have remained fixed during the aforesaid period at the same   cell   tower   having   ID   number   45743.   To   clear   the   doubt,   the   Court proposed to call for the record of Cell Tower location for the mobile phones of the accused Harish Joshi, Anil Mohan and Sanjay. Learned counsel for the accused agreed. Accordingly, summons were issued to M/s Bharti Airtel Ltd. and M/s Vodafone Mobile Services Ltd.

DRI vs Harish Joshi & anr.                                                    Page no. 21 of 66
SC No. 6852/2016
 3.3.3                     M/s Bharti Airtel Ltd. did not produce record on the ground that

the   data   for   concerned   period   was   not   preserved.   The   data   for   mobile number 9899945444 was produced by Sh. Saurabh Aggarwal Nodal Officer, Vodafone. He was examined as CW­1. 

Statement of the accused u/s 313 Cr. PC 4.1 Statement  of  accused  Harish  Joshi   was recorded  u/s  313  Cr. PC on 13.02.2017. He opted to lead evidence in his defence. However, he did   not   produce   any   witness   and   his   learned   counsel   closed   the   defence evidence on 08.03.2017. He has denied the evidence put to him. He claims that he was talking to someone on phone. Some persons came in a utility vehicle. They grabbed his phone and started beating him. There was some discussion between the guards and the said persons. After this , they pushed him  inside  their car.  There   was another  car behind   the   utility  vehicle.  The vehicle in which he was put, took a U turn because there was one way for entry and exit. Thereafter, two more persons were pushed inside the utility vehicle. One of the two persons told that he was the driver of the car which was being driven in front of the utility vehicle. He was not allowed to talk to his family members. He was brought to Delhi through the toll plaza without paying   the   toll.   He   has   denied   the   recovery   and   any   connection   with   the present case. He has made detailed statement in this regard in answer to question no. 7 u/s 313 Cr. PC on 13.02.2017.

4.2                       After examination of CW­1, Sh. Saurabh Aggarwal, statement of

DRI vs Harish Joshi & anr.                                                      Page no. 22 of 66
SC No. 6852/2016

the accused Harish Joshi was recorded again u/s 313 Cr. PC on 06.06.2018. He was again asked whether he wanted to lead evidence in his defence and this time, he did not opt for leading defence evidence.  Arguments of Ld. Senior SPP for DRI  5.1 Written submissions have been filed by Learned SPP for DRI Reliance has been placed on number of authorities which are mentioned in the written submissions. Learned Senior SPP also submitted oral arguments. 5.2 It is submitted by Learned Senior SPP  that   the   accused   was produced in the Court 09.09.2008 during the normal Court hours but he did not make any allegation regarding any injury to him. His medical examination also   confirms   that   he   was   not   subjected   to   any   torture   to   extract   a confessional   statement   from   him.   On   his   appearance   before   the   Court   on 09.09.2008 he did not submit that he had been forced to write the statement u/s   67   of   NDPS   Act.   The   retraction   application   was   filed   belatedly   on 23.09.2008 to which DRI filed reply on 20.10.2008. One retraction application was   submitted   by   the   counsel   for   the   accused   in   the   other   retraction application   was   sent   by   him   from   the   jail   through   Advocate   Sh.   Anish Dhingra. The retraction application sent from jail is a copy and not the original application. Further it only bears thumb impression and not the signature of the   accused.   Therefore,   the   retraction   applications   have   no   meaning.   The statement   of   the   accused   Harish   Joshi   u/s   67   of   NDPS   Act   is   admissible against him in view of judgment by Hon'ble Supreme Court in the matter of Kanhaiya Lal vs Union of India (2008) 4 SCC 668.  The law laid down by DRI vs Harish Joshi & anr.  Page no. 23 of 66 SC No. 6852/2016 Hon'ble Supreme Court in Kanhaiya Lal case still holds good. The conviction can   be  based   solely  on   his   statement   u/s  67   of   NDPS  Act   in   view   of  the judgment by Hon'ble Supreme Court in the matter of K. I. Pavunny vs Asstt. Collector   (HQ),   Central   Excise   Collectorate,   Cochin.   Reliance   is   also placed on Kanhaiya Lal vs Union of India AIR 2008 (SC) 1044 , Union of India   vs   Satrohan   2008   (3)   JCC   (Narcotics)   (182),   Collector   of   CE   vs Duncan   Agro   Industries   Ltd.   AIR   2000   SC   2001,   Akabuogu   Godwin Ojimba   and   ors.   Vs   Customs   decided   by   Delhi   High   Court   on 26.03.2014. 

5.3 There is no substance in the argument of Learned counsel for the accused regarding non­production of the valuable godown register. The statement of PW­2, PW­3 and PW­4 proves it beyond reasonable doubt that the case property was handed over in intact condition to PW­2 Sh. Dharambir Sharma. The case property was produced in the Court in intact condition and no dispute was raised by the accused regarding any tampering with the case property.

5.4 In   his  statement  u/s  67   of  NDPS  Act  the   accused   admits  the manner   in   which   he   was   arrested   and   the   recovery   was   effected.   DRI generally does not conduct the panchnama proceedings on the spot. In view of   the   judgment   by   Hon'ble   Supreme   Court   in  M.   Prabhu   Lal   vs   Asstt. Director, DRI (2003) 8 SCC 449 no adverse inference can be drawn against the prosecution for not conducting the panchnama proceedings at Shiv Murti DRI vs Harish Joshi & anr.  Page no. 24 of 66 SC No. 6852/2016 near Mahipal Pur where the Indica car was intercepted. The panchnama is duly signed by the accused and he cannot dispute its correctness. 5.5 PW­14 has stated in his cross­examination that he remembers that on 08.09.2008 at about 06:30pm, one person was taken away by some officials from the gate of DLF Exclusive Floors. However, the answers given by   him   in   his   further   cross­examination   shows   that   the   above   mentioned statement   was   based   on   hearsay.   Prosecution   examined   him   only   for   the proceedings   conducted   by   DRI   on   09.09.2008.   Therefore,   one   statement made by him in his cross­examination which is not at all related to anything said by him in his examination­in­chief has to be ignored specially since it is a hearsay   statement.   No   adverse   inference   can   be   drawn   against   the prosecution   for   not   examining   the   witness   Sh.   M.   P.   S.   Chauhan   as   no objection was raised by the accused and it cannot be presumed that he was going   to  depose  against  the   prosecution.  If  the  accused  wanted,  he  could have requested the Court to examine the witness as a Court witness or he could have summoned him as a defence witness.

5.6 The   accused   has   remained   silent   on   vital   evidence   regarding the conversation between him and Sh. Sanjay for which adverse inference has   to   be   drawn   against   him.   The   accused   is   only   creating   hypothetical doubts   regarding   the   correctness   of   the   version   of   prosecution   that   Sh. Sanjay escaped and the accused Harish Joshi and others were intercepted near Shiv Murti after a chase.

5.7                       The   dispute   raised   by   the   accused   by   mentioning   of   the

DRI vs Harish Joshi & anr.                                                             Page no. 25 of 66
SC No. 6852/2016

recovered   substance   as   Opium   Alkaloid   in   the   panchnama   is   without   any substance as Heroin itself is an Opium Alkaloid as defined u/s 2 (xvi) (d) of NDPS Act 1985. The substance was mentioned as Heroin in the test memo. The decline in the percentage of Diacetyl Morphine (Heroin) has reduced in the second report as the sample for retesting was sent after a gap of many years.

5.8 DRI made sincere efforts to trace Sanjay but he could not be traced. The panch witnesses could not be examined as their addresses were found   to   be   incomplete.   The   driver   of   the   Indica   car   Sh.   Manoj   Kumar Sharma could also not be served for want of house number. However, their non­examination does not taint the evidence against the accused which is duly supported by his statement u/s 67 of NDPS Act. It was not necessary for all members of the raiding party to sign the documents. The accused is trying to   take   benefit   of  a   statement   made   by  PW­13   in   his  examination­in­chief regarding   alleged   statement   made   to   him   by   the   driver   Sh.   Manoj   Kumar Sharma that the car was encircled at DLF Exclusive Floors but we cannot ignore the fact that he also stated that the driver told him about recovery of 5 kg of Heroin and in his cross­examination he denied the suggestion that his statement u/s 67 of NDPS Act was not correctly recorded by the officers of DRI.

5.9 In view of the judgments by Hon'ble Supreme Court and Hon'ble Delhi High Court in the matter of  Kulwinder Singh and anr. Vs State of Punjab 2015 Law Suit (SC) 433, Nwadike Ugo Ben vs State (2013) DLT DRI vs Harish Joshi & anr.  Page no. 26 of 66 SC No. 6852/2016 740,   Ajmer   Singh   vs   State   of   Haryana,   decided   by   Hon'ble   Supreme Court   on   15.02.2010,   K.   R.   Vengadeswar   vs   NCB   decided   by   Hon'ble High Court on 10.01.2014 and M. Prabhulal vs Asstt. Director DRI, 2003 (3)   CC   Cases   (SC)   67,   the   statement   of   the   DRI   officers   cannot   be disbelieved   on   account   of   non­examination   of   public   witnesses.   Their statements   constitute   cogent   and   legally   acceptable   evidence   on   which conviction can be recorded exclusively. In this regard reliance is placed on Krishna Mochi and ors. Vs State of Bihar and others 2002 (2) CC Cases (SC) 58.

5.10 There is no reason for the DRI to falsely implicate the accused and therefore, non­examination of public witnesses is immaterial. Reliance is placed in this regard on Sumit Tomar vs State of Punjab 2012 (10) SCALE, State   of   Punjab   vs   Balwant   Rai   2005   (1)   JCC   (Narcotics)   103,   P.   P. Beeran  vs  State  of Kerala  II  (2001) SLT 779, Ajmer  Singh vs  State  of Haryana   decided   by   Hon'ble   Supreme   Court   on   15.02.2009,   K.   R. Vengadewar   vs   NCB   decided   Hon'ble   High   Court   on   10.01.2014,   Arif Butt vs State 2005 (1) CC cases (HC) 64, Amjad Shahi vs State 2005 (1) CC Cases (HC) 68, M. Prabhulal vs The Asstt. Director DRI - 2003 (3) CC cases (SC) 67 and Nwadike Ugo Ben vs State V 197 2013 DLT 740. 5.11 On   the   compliance   of   Section   55   of   NDPS   Act   also   various judgments   have   been   relied   upon   by   Learned   Senior   SPP   for   DRI   in   the written submissions filed by him. Regarding the discrepancies/contradictions DRI vs Harish Joshi & anr.  Page no. 27 of 66 SC No. 6852/2016 Learned   Senior   SPP   submits   that   there   is   no   major   discrepancy   or contradiction which can go to the route of the matter and in this regard he has relied upon  Amrita @ Amrit Lal vs State of M. P. 2004 (1) CC Cases SC 220 as well as on three other judgments which are mentioned in the written submissions. Regarding the appreciation of evidence, reliance is placed upon the   judgment   by   Hon'ble   Supreme   Court   in  State   of   Punjab   vs   Ramdev Singh   2004   (1)   CC   Cases   (SC)   23  and   two   other   judgments   which   are mentioned in the written submissions. 

Arguments of Learned counsel for accused 6.1 Learned   counsel   for   the   accused   has   also   filed   written submission. Learned counsel placed on record the copies of the authorities relied   upon   by   him.   He   also   submitted   oral   arguments.   It   is   submitted   by Learned counsel for accused that the accused did not make the statement u/s 67 of NDPS Act voluntarily and it was retracted promptly. In support of his argument   that   the   statement   cannot   be   the   basis   of   conviction   of   the accused, he has relied upon the judgments in  Jagroop Singh @ Ceeta vs DRI, Noor Aga vs State of Punjab and others & Union of India vs Bal Mukund (2009) 12 SCC 161. According to Learned counsel, the entire story of the prosecution regarding the recovery and the seizure of the contraband is doubtful and improbable. Though the prosecution claims that there were many officers in the raiding team but the documents were not signed by the other members of team. The panchnama was signed by the complainant/PW­ DRI vs Harish Joshi & anr.  Page no. 28 of 66 SC No. 6852/2016 4   and   no   other   member   of   the   raiding   team.   This   makes   the   case   of   the prosecution   doubtful   and   in   this   regard   Learned   counsel   relied   upon   in Jagroop Singh @ Ceeta vs DRI.

6.2 The address of the driver of the Indica Car Sh. Manoj Sharma was not verified though his statement was allegedly recorded by PW­9. The addresses of the two alleged independent witnesses have also been found to be incorrect. PW­4 and PW­6 could not tell the description of the two panch witnesses   though   the   witnesses   allegedly   remained   with   them   for considerable time. These facts create serious doubt regarding the existence of the witnesses. In this regard Learned counsel relied upon  NCB vs Anju Tiwari, Mohd. Masoom vs NCT of Delhi, Ambrose vs DRI and Nnandi K. Iheayni vs NCB. PW­13 Sh. Shiv Pal has not supported the prosecution. In his examination­in­chief he has stated that the driver Sh. Manoj Sharma told him   that   when   he   stopped   the   car   at   DLF,   Gurgaon   the   police   officials encircled   the   car   and   they   were   brought   to   an   office   at   Lodhi   Road.   This statement of PW­13 falsifies the case of the prosecution that the Tata Indica Car fled from the spot with the accused Harish Joshi on board and that it was intercepted at Shiv Murti near Mahipalpur, Delhi. PW­14 Sh. Satish Kumar has stated that during the relevant period, he was working as security officer at DLF Phase­V, DLF Exclusive Floors, Gurgaon. In his cross­examination he stated   that   he   does   remember   that   on   08.09.2008   at   about   06:30pm   one person   was  taken   away  by  some   officials   from  the   gate   of   DLF   Exclusive DRI vs Harish Joshi & anr.  Page no. 29 of 66 SC No. 6852/2016 Floors. He also admitted that the Commissioner of Police, Gurgaon visited the apartments to investigate the matter. This also nullifies the claim of the prosecution  regarding the manner in  which  the  accused was apprehended and the contraband was recovered.

6.3 The   raiding   team   was  not   carrying   the   Field   Testing     Kit  and weighing scale. It is unnatural that the accused decided that he should not be searched at the place where he was allegedly apprehended. It is clear that the intention of DRI from the beginning was to take away the accused to its office. Regarding the failure of the DRI to conduct the proceedings at Shiv Murti and to prepare the panchnama, the attention of Learned counsel was drawn   to   the   judgment   by   Hon'ble   Supreme   Court   in   the   matter   of  Khet Singh vs Union of India AIR 2002 SC 1450. Learned counsel submitted that the judgment has to be considered in its totality and it infact supports him. PW­6 submitted in his examination­in­chief that notice u/s 50 of NDPS Act was served upon the persons who were apprehended so that they could be searched in the office of DRI. PW­4 has stated that the Deputy Director Sh. Atul Handa directed them to take the persons to DRI office. All this shows that DRI had no  intention  to conduct the proceedings at the spot and  this creates doubt regarding the entire story of the prosecution.  6.4 Prosecution has not produced the valuable godown register to prove the deposit of the case property by DRI to the valuable godown at New Custom   House   and   this   goes   against   the   prosecution   in   view   of   State   of Rajasthan   vs   Gurmail   Singh  (citation   not   mentioned   in   the   written DRI vs Harish Joshi & anr.  Page no. 30 of 66 SC No. 6852/2016 argument).

6.5 No   efforts   were   made   by   DRI   to   trace   Sanjay   who   was   the alleged supplier of the drugs and who allegedly escaped from the spot. The accused Anil Mohan could have been taken to Dasna Jail to identify Sanjay by seeing the photographs in the records but it was not done. DRI stopped after writing letter to Superintendent, Dasna Jail and no serious efforts were made to trace Sanjay. This shows that the entire story regarding the plan to deliver   the   drugs   to   the   accused   Harish   Joshi   is   concocted.   PW­4   has admitted that members of raiding team were in civil dress and their vehicle also did not have any mark which could show that it was vehicle of a law enforcement agency. Therefore, there was no reason for Sanjay or others to flee from the spot as they would not have been alarmed by the appearance of the members of the raiding team. This also creates doubt on the version of the prosecution.

6.6 PW­Sh.   M.   P.   S.   Chauhan   was   present   in   the   Court   on 27.10.2016   when   PW­14   Sh.   Satish   Kumar   was   examined.   PW­14   made statement   against   the   prosecution   in   his   cross­examination   and   therefore PW­Sh. M. P. S Chauhan was deliberately dropped as he would have also deposed against the prosecution regarding the manner in which the accused Harish Joshi was apprehended.

6.7 In   the   panchnama   the   seized   substance   was   mentioned   as "Opium   Alkaloid"   and   in   his   deposition   before   the   Court   also   the complainant/PW­4 stated that the substance was "Opium Alkaloid". However, DRI vs Harish Joshi & anr.  Page no. 31 of 66 SC No. 6852/2016 the test result of the sample dated 22.10.2008 mentioned the substance as Heroin.   Accused   applied   for   retesting   which   was   allowed   by   Learned Predecessor of this Court vide order 21.01.2011. DRI challenged the order before Hon'ble High Court and the petition was dismissed by Hon'ble High Court   vide   order   dated   21.08.2014.   The   second   report   of   CRCL   dated 21.01.2015   again   shows   presence   of   Diacetyl   Morphine   (Heroin)   but   the percentage is substantially reduced as compared to the first report. PW­8 Sh. R. P. Singh, Chemical Examiner has admitted in his cross­examination that if the result shows Opium or Heroin, it can be safely assumed that the sample was from different source. At the stage of arguments, Learned counsel for the accused   filed   written   submissions   on   this   point   with   literature   and   he   also produced an Expert. It was stated that the change in the composition of the substance as mentioned in the second  report of CRCL  is abnormal  if it is compared to the first report. It is evident that the sample which was sent to the CRCL was not from the substance which was allegedly recovered and there is also tampering with the sample and the case property. 6.8 The cross­examination of PW­4 and PW­6 shows that it is highly improbable that the accused and the other persons could have escaped and crossed   the   Gurgaon  Toll   Plaza   while   under  chase   by  the   DRI  team.  The team did not make call to the police to set up barricade to apprehend the Indica Car. It is admitted by them that many times they lost sight of the car. The   car   could   not   have   crossed   the   toll   plaza   without   payment   of   the   toll charges and the car would have been apprehended there only if the story of DRI vs Harish Joshi & anr.  Page no. 32 of 66 SC No. 6852/2016 the prosecution was true.

6.9 Learned counsel further submitted that prosecution has failed to prove   its   case.   The   possession   and   recovery   of   the   contraband   from   the accused is not proved. Relying upon  Ritesh Chakarvarti vs State of M. P. (supra),  it   is   submitted   that   suspicion   however   high   cannot   take   place   of proof. The documents produced by the mobile service provider in respect of the numbers in the name of Sh. Prateek Jain and Sh. Sunny Dev Nath are not supported by the certificate u/s 65­B of the Evidence Act and   therefore they are not admissible in evidence.

Analysis 7.1 Learned counsel for the accused has not disputed the statutory compliances. His thrust is on two issues. Firstly the recovery and secondly the   nature   of   the   substance   which   was   allegedly   recovered.   I   shall   firstly examine the issue regarding recovery.

7.2 To   raise   the   presumption   against   the   accused   u/s   35   and Section 54 of NDPS Act, it is the duty of the prosecution to prove beyond reasonable doubt that the accused was in possession of the contraband. If the prosecution is able to show that the accused was in possession of the contraband,   the   onus   would   be   on   the   accused   to   prove   that   it   was   not conscious possession.

7.3 The   version   of   the   prosecution   regarding   the   manner   of interception and the version of the accused regarding his arrest have already been   noted   above.   Learned   counsel   for   the   accused   has   referred   to   the DRI vs Harish Joshi & anr.  Page no. 33 of 66 SC No. 6852/2016 testimony of PW­4 Sh. Alkesh Rao, PW­5 Sh. Ramesh Kumar and PW­6 Sh. Sanjeev   Gautam.   PW­4   and   PW­6   were   part   of   the   raiding   team   which intercepted the accused. PW­5 Sh. Ramesh Kumar is the SIO before whom the secret information Ex. PW4/A was firstly put up by PW­4 and in turn PW­ 5 had put up the information before PW­8A Sh. Nilank Kumar, Asstt. Director. 7.4 PW­4   has   stated   in   his   cross­examination   that   he   did   not remember the name of the support staff who called the panch witnesses Sh. Omvir and Sh. Raj Kumar. There were many traffic signals on the route on which the DRI team chased the Indica car. There was heavy rush at the toll plaza. The DRI team did not use any special passage for emergency vehicles to exit the toll plaza. They lost sight of Indica car many times. The Indica car exited the toll plaza in a normal manner. The DRI team did not come out of their vehicle at the toll plaza to look for the Indica car. They knew that Indica car was heading for Delhi but they did not seek the help of Delhi police or Gurgaon police to put up barricades and intercept the car. PW­4 did not verify the   addresses   of   the   panch   witnesses.   Testimony   of   PW­6   is   also   on   the same lines. PW­5 admitted that the panch witnesses remained with him for long time but he could not give their description. 

7.5 In   many   cases   of   DRI   and   NCB   the   addresses   of   the   panch witnesses have been found to be incorrect and for this reason they are not examined during the trial. This issue has come up before our Hon'ble High Court   in   many   cases.   In   the   matter   of  Nandi   K.   Iheanyi   vs   NCB MANU/DE/2069/2014, this has been taken adversely to the prosecution and DRI vs Harish Joshi & anr.  Page no. 34 of 66 SC No. 6852/2016 in some cases such as  Rapheal vs Devender Singh 2015 SCC OnLine, Delhi   9864,  this   did   not   go   against   the   prosecution.   In  Netrapal   vs   NCB 2015 SCC OnLine Del. 11840, Hon'ble High Court disapproved the practice of   non­verification   of   the   addresses   of   the   panch   witnesses,   however,   the conviction   was   sustained.   Hon'ble   High   Court   held   that   conviction   can   be based even on the statement of a single witness if he is consistent. Analysis of   the   judgements   on   this   point   would   show   that   non­examination   of   the panch witnesses due to their addresses being incorrect may be one of the grounds for acquittal  where  there  are  infirmities in  the  testimony  of  official witnesses but this cannot be sole ground to doubt the case of the prosecution and to acquit the accused.

7.6 In   the   cross­examination   of   PW­4   suggestion   has   been   given that   the   public   witnesses   were   stock   witnesses   and   at   the   same   time suggestion has been given that the public witnesses did not exist and they were never joined in the raid on 08.09.2008. Either the witnesses could be stock   witnesses   or   they   did   not   exist.   Both   situations   are   not   possible simultaneously. The panchnama dated 08/09.09.2008 Ex. PW4/F is signed by PW­4, Anil Mohan, Harish Joshi, Manoj Kumar and the panch witnesses Raj  Kumar and  Omvir. If  the panch  witnesses did  not  sign  in  presence  of accused Harish Joshi, his stand would have been that the panch witnesses never joined the raid and did not sign the panchnama in his presence. The question of panch witnesses being stock witnesses would not arise in such case.   If   the   panch   witnesses   were   stock   witnesses   and   they   signed   the DRI vs Harish Joshi & anr.  Page no. 35 of 66 SC No. 6852/2016 panchnama, the question of them being non­existent would not arise. Sh. Raj Kumar and Sh. Omvir were not the only witnesses. Manoj Kumar who was driver of the Indica car was also witness. He could not be served but it cannot be said that he did not exist. In his statement u/s 313 Cr. PC, the accused has himself stated that Manoj Kumar was with him in the vehicle of DRI when he was allegedly being brought to Delhi from Gurgaon. The statement u/s 67 of NDPS Act by Sh. Suraj Kumar and the deposition of PW­13 Sh. Shivpal shows that Manoj Kumar was driver of the Indica car and he was in the office of   DRI   till   the   morning   of   09.09.2008.   When   this   Court   asked   Learned counsel for the accused as to why he did not summon the security guard who lodged DD no. 38 at PS Sushant Lok, Gurgaon. Learned counsel submitted that the security guards move from one job to the other and it is hard to find their   address.     Address   of   the   security   guard   Sh.   Surender   Kumar   is mentioned in the DD entry mark PW4/P­1. If it is natural for a security guard working with a security agency providing services at a premium apartment to be not traceable, it can also happen with the panch witnesses who do not come from well to do sections of the society. It is to be noted that DRI has not tried to withhold any witness. They even summoned PW­14 Sh. Satish Kumar security supervisor of DLF, who according to the contents of mark PW4/P­1 made   the   telephone   call   to   the   police   on   receiving   the   information   from security   guard   regarding   abduction   of   the   accused   Harish   Joshi.   DRI   also tried to serve the panch witnesses as well as the driver of the Indica car. Examination­in­chief of PW­4 started before this Court on 21.07.2010 and his DRI vs Harish Joshi & anr.  Page no. 36 of 66 SC No. 6852/2016 cross­examination   started   on   19.03.2013.   PW­5   was   cross­examined   on 08.12.2015. PW­6 was cross­examined on 27.01.2016. There was long gap between the date of arrest and examination of the witnesses. Failure of the witnesses to remember the appearance of the panch witnesses Sh. Omvir and Sh. Raj Kumar is not unnatural. The discussion below would show that the in present case accused cannot benefit from the fact that the two panch witnesses were not served and examined before this Court as witnesses by the prosecution.

7.7 Learned counsel for the accused asked PW­4 and PW­6 in the cross­examination   whether   the   DRI   officers   were   in   uniform   and   they answered   in   negative.   Learned   counsel   for   the   accused   argued   that   DRI vehicle had no special identification mark to show that it was a vehicle of a law   enforcing   agency.   The   DRI   team   was   not   in   uniform.   There   was   no reason for the accused or the occupants of Indica car to panic on seeing the DRI team who appeared like normal persons and there is no reason why they would try to flee from the spot on seeing them.  This argument can hold good for   a   normal   person   who   is   not   part   of   any   plan   to   commit   any   offence specially   under   the   NDPS   Act.   People   who   indulge   in   activities   in contravention   to   the   NDPS  Act,  are   more   vigilant   and   they  can   sense   the presence   of   law   enforcing   agency   on   seeing   a   team   of   persons   moving towards them. Therefore, I do not find it unnatural that Sanjay fled from the spot on seeing the DRI team and the accused Harish Joshi fled from the spot in the Indica car on seeing the team.

DRI vs Harish Joshi & anr.                                                        Page no. 37 of 66
SC No. 6852/2016
 7.8                       In the cross­examination of PW­4 and PW­6 no new admissions

regarding   the   manner   of   interception   have   come   which   were   not   in   the contemplation   of   the   accused   while   pursuing   his   bail   application   before Hon'ble   High   Court.   His   bail   application   no.   2449/2008   was   allowed   by Hon'ble Delhi High Court vide judgement dated 16.01.2009. In paragraph 41 to 46 of the judgement, Hon'ble High Court discussed about the doubts and the improbabilities of the story of DRI regarding the manner of interception of the Indica car and observed that the version of DRI prima­facie did not inspire confidence.   However,   in   the   concluding   part   of   paragraph   46   of   the judgement, Hon'ble High Court also observed  "prima­facie do not inspire confidence   in   the   Court,   though   they   may   not   be   improbable."   The accused had relied upon media reports. In paragraph 48 of the judgement, Hon'ble   High   Court   observed  "they   are   all   defences   available   to   the petitioner which he is entitled to raise at the relevant stage of trial." 7.9 Before this Court, accused did not rely upon any media report or material for which observation was made by Hon'ble High Court in paragraph 48 of the judgement dated 16.01.2009. The accused relied upon DD entry mark   P­1.   He   did   not   prove   this   DD   entry   by   calling   the   record   from   PS Sohna, Gurgaon. It was submitted by Learned counsel for accused that the DD entries are weeded out. The accused was assisted by learned counsel right from the beginning. The evidence on record which has also been put to the accused in his statement u/s 313 Cr. PC shows that the same Learned DRI vs Harish Joshi & anr.  Page no. 38 of 66 SC No. 6852/2016 counsel was also guiding the witness Ms. Anupama Menon. She appeared before DRI only after bail was granted to the accused Harish Joshi by Hon'ble High   Court   vide   order   dated   16.01.2009.  The   accused   knew   that   the   DD entries are weeded out periodically and he should have made prayer to the Court to pass an order for preservation of the DD entry. He did not take any such step.

7.10 The accused himself does not want to rely upon the DD entry in its totality. If we compare the contents of the DD entry mark PW4/P­1 with the statement   of   the   accused   u/s   313   Cr.   PC,   the   contents   of   the   DD   entry appear   to   be   doubtful.   In   the   DD   entry   it   is   stated   that   the   accused   was walking near "Pawan Dhari" . Learned counsel for the accused submitted that it is actually Pawan Dhariwal and not Pawan Dhari. Pawan Dhariwal was a friend and business associate of the accused. The prosecution tried to serve him also to examine him as a witness before this Court but he could not be served.   The   accused   himself   did   not   make   any   attempt   to   examine   Sh. Pawan Dhariwal. Accused has stated that he was walking inside the complex. He did not say that he was taking a walk with Sh. Pawan Dhariwal. In the DD entry, it is stated that Indica car had one driver and two occupants. According to the DD entry, all three occupants of the Indica car were taken away by the DRI  team  with   the   accused   Harish  Joshi.  The  entire  incident  happened   in front of the accused Harish Joshi but he does not say anything about the third occupant of the Indica car. It is also important to note that the DD entry was closed on 09.09.2008 with the observation "jo rapat haja kidnap baare koi DRI vs Harish Joshi & anr.  Page no. 39 of 66 SC No. 6852/2016 sachchai nahin paai gai (in the DD entry, the allegation of kidnapping was not found to be true)". We regularly see that after the arrest of an accused, fax messages are sent to the higher police officials alleging illegal detention of the accused from a place other than the point of arrest shown by the police. The duty is on the accused to prove his version though, the duty is not as high as on the prosecution to prove its case beyond reasonable doubt. The accused took no steps to clarify the observations made to close the DD entry. 7.11 In his statement u/s 67 of NDPS Act Ex. PW4/5, the accused Harish Joshi disclosed the mobile number used by Sanjay.  He also disclosed his own mobile number. The CDR of mobile number 9958005243 which was issued in the name of one Sunny Dev Nath and stated to be used by Sanjay is Ex. PW11/B. The CDR of mobile number 9899945444 which was in the name of Ms. Anupama Menon and being used by the accused Harish Joshi is Ex. PW10/E. The CDRs are for the period 08.08.2008 to 09.09.2008. At the stage of arguments, Learned counsel for the accused argued that the CDRs are   not   admissible   in   evidence   for   want   of   certificate   u/s   65­B   of   Indian Evidence   Act.   In   support   of   his   arguments,   he   relied   upon   judgement   by Hon'ble Supreme Court in Anvar P. V. vs P. K. Basheer and ors. 2015 [1] JCC 214 and judgement by Hon'ble Delhi High Court in the matter of Ankur Chawla   vs   CBI   and   ors.   Criminal   Revision   no.   385/2012   decided   on 20.11.2014.  There   is   no   dispute   that   the   CDRs   need   to   be   supported   by certificate u/s 65­B of Indian Evidence Act as held by Hon'ble Supreme Court DRI vs Harish Joshi & anr.  Page no. 40 of 66 SC No. 6852/2016 in    Anvar P. V. case, however, in the present case the CDRs can still be relied upon in view of judgement by Hon'ble Supreme Court in the matter of Sonu @ Amar vs State of Haryana (2017) 8 SCC 570. Hon'ble Supreme Court held that the CDRs are not inherently inadmissible in evidence and the party objecting to the exhibition of the CDR in absence of the certificate u/s 65­B of Indian Evidence Act should raise the objection when the CDRs are being exhibited. In the present case, the accused did not raise any objection when the CDRs were being exhibited alongwith Consumer Application Form (CAF).   In  Kundan   Singh   vs   the   State   2015   SCC   OnLine   Del.   13647, Hon'ble Divison Bench of Hon'ble Delhi High Court held that the view take by Hon'ble   Single   Bench   in   Ankur   Chawla   vs   CBI   was   not   the   correct   view. Therefore, the CDRs are to be read in evidence. Perusal of CDRs shows that the   accused   Harish   Joshi   had   multiple   conversations   with   Sanjay   from 23.08.2008 till the date of interception. The last call was made by accused Harish Joshi to Sanjay on 08.09.2008 at 06:26pm and the call lasted for 43 seconds.

7.12 In his statement u/s 313 Cr. PC dated 13.02.2017 in response to the questions regarding mobile calls between him and Sanjay, he stated that he did not know Sanjay. In his statement u/s 313 Cr. PC dated 06.06.2018, he was asked about the statement of Ms. Anupama Menon Ex. PW4/Y u/s 67 of NDPS Act wherein she had stated that she had obtained mobile number 9899945444   but   it   was   used   by   the   accused   Harish   Joshi.   In   answer   to question   no.   4   in   this   regard   he   simply   stated   that   "it   is   incorrect."   In   the DRI vs Harish Joshi & anr.  Page no. 41 of 66 SC No. 6852/2016 cross­examination of PW­9 some suggestion was given and it is important to note the relevant portion of the cross­examination of PW­9 dated 27.01.2016. It reads as "It is wrong to suggest that I had threatened the accused Harish Joshi   at   his   residence   in   the   presence   of   Ms.   Anupama   Menon   after   the accused was released on bail." The Learned counsel who represented the accused   during   trial   was   also   in   touch   with   Ms.   Anupama   Menon   and advising her when she was summoned by DRI. When asked about this fact, in his statement u/s 313 Cr. PC, the accused stated that he did not know what Ms. Anupama Menon did as he was in jail. The suggestion given by PW­9 shows that even after his release on bail, the accused was in touch with   Ms.   Anupama   Menon.   The   statement   of     Ms.   Anupama   Menon   Ex. PW4/Y u/s 67 of NDPS Act is admissible u/s 53 A of the Act. The accused had   multiple   conversations   with   the   person   using   mobile   phone   number 9958005243   whose   name   was   disclosed   by   him   and   by   Anil   Mohan   as Sanjay but he remained in denial while giving his answers u/s 313 Cr.PC. At the fag end of final arguments, Learned counsel for accused submitted that accused used to talk to many persons in connection with his business and he did not remember the person using mobile phone number 9958005243. This explanation cannot be accepted as it is not the stand of the accused during trial. It is apparent that the accused deliberately remained evasive regarding his use of mobile phone number  9899945444 and his conversations with the person   called   Sanjay   using   mobile   phone   number     9958005243.   Adverse inference is to be drawn against him as held by Hon'ble Supreme Court in DRI vs Harish Joshi & anr.  Page no. 42 of 66 SC No. 6852/2016 Phula Singh vs State of Himachal Pradesh AIR 2014 SC 1256. 7.13 PW­4   stated   that   the   members   of   DRI   team   did   not   chase Sanjay when he ran away from the spot near DLF Exclusive Floors. One way to look at it is that it is unnatural that he would not be chased while he was trying to flee on foot. The other way to look at it is that the contraband was in the Indica car. The accused Harish Joshi boarded the car and the car sped away. DRI team was having one vehicle. They could either chase Sanjay or the Indica car. Common sense tells that it was prudent to chase the Indica car instead of running after Sanjay. Anil Mohan had disclosed that he met Sanjay in Dasna Jail, Ghaziabad. Letter Ex. PW17/A dated 18.12.2008 was written by PW­17 Sh. M. S. Yadav SIO to the Superintendent Jail to get the details   of   Sanjay.   The   Superintendent   jail   replied   that   in   absence   of incomplete   particulars,   the   requisite   information   could   not   be   provided. Failure   of   DRI   to   take   Anil   Mohan   to   Dasna   Jail   to   identify   Sanjay   by photographs   of   the   jail   inmates,   does   not   create   a   ground   in   favour   of accused   Harish   Joshi.   No   adverse   inference   can   be   drawn   against   the prosecution   for   not   chasing   Sanjay   on   08.09.2008   when   he   escaped. Prosecution has placed on record CDR of mobile phone of Sanjay which had the Cell tower locations. The location of Sanjay at 06:26pm when he had the conversation with the accused Harish Joshi could be found out from the Cell ID appearing in Ex. PW11/B. Prosecution did not try to hide this fact. The Court called for the Cell ID data as mentioned above but it was not produced DRI vs Harish Joshi & anr.  Page no. 43 of 66 SC No. 6852/2016 by   the   Bharti   Airtel   Ltd.   on   the   ground   that   the   data   was   not   preserved. Prosecution   did   not   call   for   the   data   during   evidence   as   they   had   the admission   of   the   accused,   co­accused   Anil   Mohan   who   expired   and   the statement of the driver Manoj Kumar to show the presence of Sanjay at the spot. It is to be noted that accused cannot forget about the location of the person with whom he had conversation at 06:26pm i.e. just before he fled from the spot in the Indica car but he preferred to maintain silence in this regard. 

7.14 Accused   confronted   PW­4   with   a   site   plan   of   DLF   Exclusive Floors. The site plan was given identification no. mark PW­4/D­1. This site plan was relied upon by the accused in support of his contention that the DRI vehicle and the Indica car entered the DLF Exclusive Floors, main gate and thereafter, came out. PW­4 stated that he could not understand the site plan in absence of the directions such as North, South etc. The accused did not call   the   architect   who   prepared   the   site   plan.   PW­14   was   aware   of   the topography of DLF Exclusive Floors as on 08.09.2008. Accused could have got the site plan admitted from him but it was not done. In fact, PW­14 was not even asked whether in the given circumstances, it was not possible for the Indica car and the DRI vehicle to take a U turn without first entering the main gate of DLF Exclusive Floors. 

7.15 Prosecution   examined   PW­14   Sh   Satish   Kumar   regarding   the search conducted at flat no. 7/1, DLF Exclusive Floors on 09.09.2008. In the cross­examination he was asked whether he remembered that on 08.09.2008 DRI vs Harish Joshi & anr.  Page no. 44 of 66 SC No. 6852/2016 at about 06:30pm one person was taken away by some officials from the gate of DLF Exclusive Floors. He answered in affirmative. He also admitted that Sh.   Mohinder   Lal,   Commissioner   of   Police,   Gurgaon   had   visited   DLF Exclusive  Floors.  However,  he   also   stated   that  the   supervisor  at  the   main gate of   DLF Exclusive Floors had informed him that the officials had taken away the resident of flat no. 7/1. This statement shows that he had himself not witnessed the officials taking away the resident of flat no. 7/1. As per the contents of DD entry 38 mark PW4/P­1 also he was allegedly informed by the security guard about the incident. Therefore, no reliance can be placed on his admission that the officials had taken away a person from the main gate of DLF Exclusive Floors. It is also to be noted that as per the contents of mark PW4/P­1,   he   had   informed   the   police   on   telephone   after   receiving   the information from the security guard but while deposing before this Court as PW­14, he did not make any such statement.

7.16 PW­13   Sh.   Shiv   Pal   stated   in   his   examination­in­chief   that Manoj Kumar­driver of the Indica car had told him that he had taken the car to Gurgaon with Anil and one more person. The second person got down at Gurgaon to answer the call of nature. As soon as he stopped the car at DLF Gurgaon, the police officials encircled the car and it was brought to office at Lodhi Road. He also stated that the driver told him that Heroin worth Rs. 5 crore was recovered from the car. Learned counsel for the accused relied upon statement of PW­13 that the driver told him about the interception of the car at Gurgaon. No weight­age can be given to the statement of PW­14 as in DRI vs Harish Joshi & anr.  Page no. 45 of 66 SC No. 6852/2016 his   cross­examination   he   denied   the   suggestion   that     DRI   officials   had dictated the contents of his statement Ex. PW4/V u/s 67 of NDPS Act. He categorically stated that he told whatever was asked and he himself wrote his statement. In  the statement Ex. PW4/V, he stated that he was told by the driver that the accused Harish Joshi got into the car at Gurgaon and asked him to drive towards Delhi. The car was finally intercepted near Shiv Murti Mahipal   Pur.   PW­14   had   no   personal   knowledge   of   what   happened   on 08.09.2008.   His   statement   in   favour   of  the  accused   in  the   examination­in­ chief   is   demolished   by   his   own   statement   in   the   cross­examination. Therefore, no adverse inference can be drawn against the prosecution on the basis of statement of PW­14  as argued by Learned counsel for the accused.  7.17 Prosecution   dropped   the   witness   Sh.   M.   P.   S.   Chauhan. Accused did not raise any objection and also did not request the Court to examine him as a Court witness or to summon him as a defence witness. Sh. M.   P.S.   Chauhan   was   a   panch   witness   of   the   search   conducted   on 09.09.2008. It is a far fetched argument that he was dropped as he was going to  depose  that  the  accused  Harish  Joshi  was  lifted   from the  main   gate   of DLF Exclusive Floors on 08.09.2008. 

7.18 It   is   not   the   case   of   the   accused   that   there   were   any   CCTV cameras at the gate of   DLF Exclusive Floors and he has not raised issue about any recording at the toll plaza to show the movement of the vehicles. He has not pointed out what evidence could have been collected by DRI from the toll plaza to support its version which they deliberately did not collect as DRI vs Harish Joshi & anr.  Page no. 46 of 66 SC No. 6852/2016 they had apprehended the accused and the occupants of the Indica car at DLF   Exclusive   Floors   itself   instead   of   intercepting   them   near   Shiv   Murti Mahipal Pur. 

7.19 Learned counsel for the accused argued that the statement of PW­4 and PW­6 shows that they had no intention to conduct any proceeding at the alleged spot of interception. In view of judgement by Hon'ble Supreme Court in Khet Singh vs Union of India AIR 2002 SC 1450,  the proceedings should have been conducted at the spot. It is strange that the accused would select the venue of search. According to Learned counsel for the accused, these facts point towards correctness of the stand taken by the accused that he was not intercepted in the Indica car at Shiv Murti Mahipal Pur and in fact he was lifted from the main gate of DLF Exclusive Floors, Gurgaon with the plan to bring him to the DRI office at Delhi. In  Khet Singh's  case, Hon'ble Supreme Court observed that as per instructions of NCB, the seizure memo (mazhar) should be prepared at the spot. However, Hon'ble Supreme Court also   noted   that  in   certain   cases   it   may   not   be   feasible   to   do   so.   In   the concluding part of the judgement, Hon'ble Supreme Court observed that, "law on the point is very clear that even if there is any sort of procedural illegality in conducting the search and seizure, the evidence collected thereby will not become inadmissible and the Court would consider all the circumstances and find out whether   any   serious   prejudice   had   been   caused   to   the DRI vs Harish Joshi & anr.  Page no. 47 of 66 SC No. 6852/2016 accused. If the search and seizure was incomplete defiance of the  law  and  procedure   and   there   was  any  possibility  of  the evidence   likely   to   have   been   tampered   with   or   interpolated during the course of such search or seizure, then, it could be said   that   the   evidence   is   not   liable   to   be   admissible   in evidence."

The   place   of   interception   i.e.   Shiv   Murti,   Mahipal   Pur   was   a   busy highway.  It   was  natural   for  the  DRI  team  not  to   conduct  the   search   at  the place of interception. Therefore, in the facts of the case, no adverse inference is to be drawn on this count. 

7.20 Prosecution   has   examined   PW­4   and   PW­6   only   from   the raiding   team   of   08.09.2008.   Sh.   Atul   Handa,   Deputy   Director   who   was heading   the   raiding   team   on   08.09.2008   and   the   other   members   of   the raiding   team   have   not   been   examined.   The   documents   did   not   bear signatures   of   Sh.   Atul   Handa   the   other   members   of   the   raiding   team. Therefore, no purpose would have been served even by their examination. 7.21 From   the   testimony   of   PW­4,   PW­5   and   PW­6,   nothing   has emerged   to   doubt   the   correctness   of   the   seizure   of   contraband.   The statement  of  PW­5, in  his  cross­examination  that he  had  handed   over  the samples   and   the   case   property   to   PW­4   for   safe   custody   and   had   not deposited   the   same   in   the   malkhana   does   not   support   any   inference   of tampering   with   the   case   property   and   the   samples.   The   issue   of   non­ production of valuable godown register will be dealt with subsequently. 

DRI vs Harish Joshi & anr.                                                           Page no. 48 of 66
SC No. 6852/2016
 7.22                      According   to   the   secret   information   Ex.PW4/A,   concrete

information was received at 03:00pm by PW­4 that a person would be coming in Indica car number UP­14AK­0505 carrying narcotic drugs concealed in a suitcase   which   would   be   transferred   to   another   person   who   would   come opposite DLF golf course at about 06:00pm. If the statements of the accused Harish Joshi and Anil Mohan u/s 67 of NDPS Act were to be believed, the Indica car should have been moving from about 02:00pm to 05:00pm. It has already   been   mentioned   above   that   the   CDR   of   mobile   phone   of   Sanjay which is Ex. PW11/B shows that location of Sanjay was fixed at Cell tower no. 45743 from 14:57:10 hours to 05:01:18 hours. Thereafter, he moved and at 18:26:09 hours his location was at Cell tower no. 01083 when he received the call from the accused Harish Joshi. The fact that there was no movement of Sanjay during the period mentioned above corroborates the correctness of the intelligence report Ex. PW4/A. 7.23 It   would   be   important   to   note   the   observations   by   Hon'ble Supreme Court in the matter of State of UP vs Awdesh (2008) 16 SCC 238. In this judgment, Hon'ble Supreme Court explained what is reasonable doubt. Paragraph 11 of the judgment is reproduced and the same reads as:

"22. A person has, no doubt, a profound right not to be convicted of an offence which is not established by the evidential standard of proof beyond reasonable doubt. Though this standard is a higher standard, there is, however, no absolute standard. What degree of DRI vs Harish Joshi & anr.  Page no. 49 of 66 SC No. 6852/2016 probability amounts to 'proof' is an exercise particular to each case. Referring to the interdependence of evidence and the confirmation of one piece of evidence by another, a learned author says [see 'The   Mathematics   of   Proof   II':   Glanville   Williams,  Criminal   Law Review, 1979, by Sweet and Maxwell, p. 340 (342)]:

'the simple multiplication rule does not apply if the separate pieces of evidence are dependent. Two events are dependent when they tend to occur together, and the evidence of such events may also said   to   be   dependent.   In   a   criminal   case,   different   pieces   of evidence   directed   to   establishing   that   the   defendant   did   the prohibited   act   with   the   specified   state   of   mind   are   generally dependent. A junior may feel doubt whether to credit an alleged confession, and doubt whether to infer guilt from the fact that the defendant fled from justice. But since it is generally guilty rather than innocent people who make confessions, and guilty rather than innocent   people   who   run   away,   the   two   doubts   are   not   to   be multiplied   together.  The   one   piece   of   evidence   may   confirm   the other.'

23. Doubts would be called reasonable if they are free from a zest for abstract speculation. Law cannot afford any favourite other than truth. To constitute reasonable doubt, it must be free from an overemotional   response.   Doubts   must   be   actual   and   substantial doubts   as   to   the   guilt   of   the   accused   persons   arising   from   the DRI vs Harish Joshi & anr.  Page no. 50 of 66 SC No. 6852/2016 evidence,   or   from   the   lack   of   it,   as   opposed   to   mere   vague apprehensions. A reasonable doubt is not an imaginary, trivial or a merely  possible  doubt, but  a  fair  doubt based   upon  reason  and common sense. It must grow out of the evidence in the case.

24. The concepts of probability, and the degrees of it, cannot obviously   be   expressed   in   terms   of   units   to   be   mathematically enumerated as to how many of such units constitute proof beyond reasonable doubt. There is an unmistakable subjective element in the evaluation of the degrees of probability and the quantum of proof.   Forensic   probability   must,   in   the   last   analysis,   rest   on   a robust common sense and, ultimately, on the trained intuitions of the judge. While the protection given by the criminal process to the   accused   persons   is   not   to   be   eroded,   at   the   same   time, uninformed legitmisation of trivialities would make a mockery of administration of criminal justice. This position was illuminatingly stated by Venkatachaliah, J. (as His Lordship then was) in State of U. P. vs Krishna Gopal.

7.24 In  State of Haryana vs Bhagirath and others (1999) 5 SCC 96,  Hon'ble Supreme Court held in paragraph 8 of the judgment that "it is nearly   impossible   in   any   criminal   trial   to   prove   all   the   elements   with   a scientific   precision.   A   criminal   Court   would   be   convinced   of   the   guilt   only beyond   the   range   of   a   reasonable   doubt.   Of   course,   the   expression DRI vs Harish Joshi & anr.  Page no. 51 of 66 SC No. 6852/2016 "reasonable doubt" is in capable of definition . The modern thinking is in the favour of the view that proof beyond a reasonable doubt is the same as the proof   which   affords   moral   certainty   to   the   judge."   In   paragraph   9   of   the judgement Hon'ble Supreme Court quoted passage from Francis Wharton's book Wharton's Criminal Evidence (page 31, Vol.I of the 12 th Edition) and the passage   reads   as   "it   is   difficult   to   define   the   phrase   'reasonable   doubt'.

However, in all criminal cases a careful explanation of the term ought to be given.   A   definition   often   quoted   or   followed   is   that   given   by   Chief   Justice Shaw   in  Webster  case.  He   says  :  'it  is  not  mere   possible   doubt,  because everything related to human affairs and depending upon moral evidence is open to some possible or imaginary doubt. It is that state of the case which, after the entire comparison and consideration of all the evidence, leaves the minds of the jurors in that consideration that they cannot say they feel and abiding conviction to a moral certainty of the truth of the charge." 7.25 While   disposing   of   the   bail   application   of   the   accused   Harish Joshi, Hon'ble High Court also observed that the version of DRI may not be improbable. The fact that the DRI team lost sight of the Indica car no. UP14 AK­0505 several times during the chase, that they did not seek help of the police to put barricades and that they did not get down from their vehicle at toll plaza or at the traffic signals during the chase, does not necessarily mean that the story of chase and interception at Shiv Murti Mahipal Pur is false. Different people can act in different manner in the same set of situations. The DRI   team   acted   in   a   particular   manner   in   the   given   circumstances.   The DRI vs Harish Joshi & anr.  Page no. 52 of 66 SC No. 6852/2016 possibility that they could have acted in some other manner also, does not mean that their version is false. After entire comparison and consideration of all the evidence in this case and the answers given by the accused Harish Joshi,   I   do   not   find   any   reasonable   doubt   against  the   case   set   up   by  the prosecution which may prevent this Court from having the moral certainty to hold   that   the   accused   Harish   Joshi   was   intercepted   by   the   DRI   team   on 08.09.2008 near Shiv Murti, Mahipal Pur after he fled from the DLF Exclusive Floors in Indica car no. UP­14 AK­0505 with the co­accused Anil Mohan and the driver Manoj Sharma.

7.26 The issues whether the statement u/s 67 of NDPS Act is hit by Section 25 of the Indian Evidence Act and whether conviction can be based solely on the statement of the accused u/s 67 of NDPS Act has been referred to larger bench by Hon'ble Supreme Court in the matter of Toofan Singh vs State of Punjab (2013) 16 SCC 31. In the matter of Ram Singh vs Central Bureau of Narcotics (2011) 11 SCC 347, Hon'ble Supreme Court held that whether the confession was voluntary or not is to be judged from the facts of the case. Before acting solely on confession, as a rule of prudence, Court requires some corroboration but as an abstract proposition of law, it cannot be  said  that the  conviction  cannot be  maintained  solely on  the confession made   u/s   67   of   the   NDPS   Act.   Therefore,   the   law   as   on   date   is   that   the statement of the accused u/s 67 of NDPS can be used against them if it is shown to be voluntary and corroborated by the evidence on record. 7.27 The accused Harish Joshi filed retraction application mark DX­1.

DRI vs Harish Joshi & anr.  Page no. 53 of 66 SC No. 6852/2016 In the said retraction application, he stated that he was forced to write the statement u/s 67 of NDPS Act and he did so to save himself from physical abuse.   He   alleges   that   due   to   the   assault   and   not   being   allowed   to   use medicine, he lost his eyesight. He also claims that when he was produced before   the   Court   of   Ld.   ACMM,   Patiala   House   on   09.09.2008   for   the   first remand, he could not tell anything to the Presiding Officer as there was lot of commotion   in   the   Court.   The   MLC   of   the   accused   Harish   Joshi   dated 09.09.2008 is Ex. PW4/M. There is no mention of any injury in the MLC. The statement   of  the   accused   Harish   Joshi   u/s  67   of   NDPS   Act   Ex.   PW4/5   is substantially corroborated by the evidence led by the prosecution. Therefore, his statement u/s 67 of NDPS Act Ex. PW4/5 can also be relied upon to lend credence   to   the   version   of   the   prosecution   regarding   the   interception   and recovery of contraband.

7.28 Though,   Learned   counsel   for   accused   has   not   disputed   the statutory compliances by DRI under the NDPS Act, it is the duty of the Court to   see   whether   the   compliances   were   made.   On   receiving   the   secret information, PW­4 recorded the same and it was put up before his immediate superior   PW­5.   PW­5   placed   the   report   before   the   Asstt.   Director   PW­8A. There   was   compliance   of   Section   42   (1)   of   the   Act.   PW­8A   made endorsement C­1 on the secret information Ex. PW4/A whereby he directed that necessary action be taken for interception. Though, PW­8A and PW­5 did not issue any search authorization u/s 42 (2) of the Act to PW­4 in the printed format, the direction given by PW­8A amounts to giving authorization DRI vs Harish Joshi & anr.  Page no. 54 of 66 SC No. 6852/2016 for search. In the matter of Bahadur Singh vs State of Haryana (2010) 4 SCC 445 Hon'ble Supreme Court held that substantial compliance of Section 42 is enough unless accused can show that he was prejudiced thereby. In Karnail Singh vs State of Haryana (2009) 8 SCC 539, a constitution bench of Hon'ble Supreme   Court   held   that   what   is   substantial   compliance   will   have   to   be decided in the facts of the particular case. In the present case, the Indica car no   UP­14AK­0505   carrying   the   suitcase   containing   the   contraband   was intercepted in transit near Shiv Murti, Mahipal Pur. It was brought to the DRI office and the suitcase was taken out. The accused had already disclosed at Mahipal   Pur   that   the   suitcase   contained   Heroin.   PW­8A   was   a   senior gazetted officer. PW­6 was also a gazetted officer. Even if we do not count Sh. Atul Handa, who was IRS and a senior officer, the fact that the search was going to be conducted after the Sun set was within the notice of PW­8A and he directed that steps be taken for interception. Accused has not shown any   prejudice   that   might   have   been   caused   to   him   by   non­issuance   of   a printed search authorization to PW­4 to conduct the rummage/search of the Indica car after the Sun set. Therefore, the provision of Section 42 (2) of the Act was also substantially complied with.

7.29 No recovery was effected from the person of the accused and therefore, Section 50 of NDPS Act has no application. However, the notice u/s 50 of NDPS Act Ex. PW4/B was served upon the accused. He replied that he  did not require presence  of Magistrate  or Gazetted Officer. The seized contraband,   samples   and   the   accused   were   produced   before   PW­5   and DRI vs Harish Joshi & anr.  Page no. 55 of 66 SC No. 6852/2016 therefore, there was compliance of Section 52 of the Act. PW­4 submitted the report Ex. PW4/O to PW­5 and therefore, compliance of Section 57 of NDPS Act was also made. DRI made the statutory compliances under the NDPS Act.  

7.30 Prosecution has successfully proved beyond reasonable doubt that on 08.09.2008, the accused fled from DLF Exclusive Floors, Gurgaon in Indica   car   no   UP­14AK­0505.   He   was   aware   that   the   car   had   a   suitcase containing the contraband which was to be delivered to him. In the case of In Mohan   Lal   vs   State   of   Rajasthan  (2015)   6   SCC   222,  Hon'ble   Supreme Court held that possession is polymorphous term and it would depend upon the facts of the case. In the present case, the accused Harish Joshi was in touch with Sanjay, he fled from the spot in the Indica car and he knew  that the   car   was   carrying   the   contraband.   Therefore,   he   is   deemed   to   be   in possession of the contraband even if, it was not physically delivered to him. Once, the possession is established, it is the duty of the accused to show that he   had   no   culpable  mental   state   for which   there   is  presumption  u/s  35   of NDPS Act. Presumption u/s 54 of the NDPS Act was also against him. He has failed to rebut the presumption u/s 35 and 54 of NDPS Act. Accordingly, it  is  held  that   the   prosecution   has   successfully  proved   beyond  reasonable doubt that on 08.09.2008 in furtherance of the criminal conspiracy he was found in possession of the contraband when intercepted in car no. UP­14AK­ 0505 at about 07:50pm near Shiv Murti, Mahipal Pur. 

8.1                       Now, I shall take up the issue raised by Learned counsel for the

DRI vs Harish Joshi & anr.                                                    Page no. 56 of 66
SC No. 6852/2016

accused   regarding   the   nature   of   the   seized   substance.  In   the   panchnama dated 08/09.09.2008 Ex. PW4/F, the recovered substance was mentioned as "opium alkaloids". The relevant portion of the panchnama reads as "a pinch of   the   said   powder/granules   from   each   packet   was   tested   with   UN   Field Testing Kit which gave a positive test for the presence of  opium alkaloids in the powder/granules". It is further recorded "Both Sh. Harish Joshi and Anil Mohan confirmed that the said powder/granules was infact  heroin."   In the report dated 22.10.2008 Ex. PW8/A given by CRCL, the five samples A­1 to E­1  were found to contain Diacetylmorphine (heroin) with purity percentage 49.0, 82.5, 55.9, 46.5 and 42.8.

8.2 Accused moved an application dated 16.08.2010 for retesting of the   case   property   on   the   ground   that   the   substance   had   been   described differently   in   the   panchnama   and   in   the   report   of   CRCL.   It   was   also contended that there was difference in the colour and texture of the material as described in the panchnama and what was actually produced before the Court. The application was allowed by my Ld. Predecessor vide order dated 21.01.2011. DRI challenged the said order before Hon'ble High Court and the petition   of   DRI   was   dismissed   by   Hon'ble   High   Court   vide   order   dated 21.08.2014.   Thereafter,   fresh   samples   were   drawn   before   the   Court   on 17.11.2014 and were handed over to Intelligence Officer Sh. Manish Kalra for depositing the same with CRCL. CRCL tested the samples drawn before the Court and submitted the report dated 21.01.2015 Ex. PW19/B. In this report, the samples AC 1 to EC 1 are shown to contain Diacetylmorphine with purity DRI vs Harish Joshi & anr.  Page no. 57 of 66 SC No. 6852/2016 percentage 2.9, 2.7, 3.0, 3.2 and 3.3. Besides Diacetylmorphine the sample also contains Morphine  with purity percentage 17.3, 20.1, 17.3, 17.2, 17.1 and Monoacetylmorphine with purity percentage 42.8, 42.0, 46.6, 43.0 and 48.2.

8.3 During arguments, attention of Learned counsel for the accused was drawn to the definition under Section 2 (xvi) (b) of NDPS Act which reads as :

opium derivative means ­ 

(d) Diacetylmorphine, that is, the alkaloid also known as Diamorphine or heroin and its salts.

8.4 The   definition   quoted   above   shows   that   Diacetylmorphine (heroin) is an opium alkaloid. Learned counsel for the accused sought time to examine the matter and he submitted some literature on the subject and he also produced an expert in the field of agriculture. Learned counsel for the accused   still   maintained   that   opium   alkaloid   and   heroin   are   different substances.

8.5 The stand taken by Learned counsel for the accused that heroin is not opium alkaloid is negated by the definition in the Act as well as by the literature filed by him. In the literature titled "United Nations Office on Drugs and   Crime   The   Opium   Alkaloids"   it   is   mentioned   in   paragraph   at   page   1 under the heading opium alkaloids that " About twenty other alkaloids exist in opium but they have little or no significance medically or economically to the present time. A number of other "Opium Alkaloids" are commercial products DRI vs Harish Joshi & anr.  Page no. 58 of 66 SC No. 6852/2016 and are used medically but they are not obtained directly from opium, but conversion of morphine, codeine and thebaine.

8.6 Heroin   is   prepared   by   acetylation   of   morphine.   The   literature mentioned   above   shows   that   heroin   is   an   opium   alkaloid.   In   the   cross­ examination   of   PW­7,   it   was   asked   by   Learned   counsel   for   the   accused whether it is possible that the same sample can test for heroin as well as opium.  PW­7   stated   that  he   needed   to   go  through   books  and   literature   to answer   the   question.   It   is   to   be   noted   that   PW­7   was   not   asked   whether heroin is opium alkaloid. The question was wrongly framed. It is not even the case of DRI that opium was recovered. In the panchnama the substance was mentioned as opium alkaloids and not as opium. Same question was put in the cross­examination of PW­8 Sh. R. P. Singh, chemical examiner and he answered   that   if   test   results   show   presence   of   opium   or   heroin   then   the samples would be different. Here again, he was not asked whether heroin is an opium alkaloid. The question was wrongly framed and put to the witness. He correctly answered the question which was put to him. PW­19 Sh. Ajay Sharma Asstt. Chemical Examiner was also asked the same question in his cross­examination and he stated that a sample cannot give positive result for heroin as well as opium. Here again, he answered the question which was put to him. He was not asked whether heroin is an opium alkaloid.  8.7 There is no substance in the argument of Learned counsel for the accused that doubt is created about the nature of the substance as it was mentioned as opium alkaloid in the panchnama. It is pertinent to note that in DRI vs Harish Joshi & anr.  Page no. 59 of 66 SC No. 6852/2016 the panchnama itself it is mentioned that the accused Harish Joshi and Anil Mohan admitted that the substance recovered was heroin. 8.8 The next challenge to the recovered substance is based on the difference   in   the   purity   percentage   of   heroin   in   the   two   reports   of   CRCL. Learned counsel for the accused submitted that there is drastic drop in the purity percentage of heroin in the second report Ex. PW19/B as compared to the first report Ex. PW8/A. According to the Learned counsel for accused, such drastic drop is not possible even by passage of time. It was also pointed out   by   Learned   counsel   for   accused   that   in   the   first   report   there   is   no presence of monoacetylemorphine and morphine. The total percentage of the contents do not match in the two reports. For example, in the first report Ex. PW8/A, the sample B­1 contains 82.5% heroin  whereas in the second report the corresponding report BC­1 contains 2.7% heroin, 20.1% morphine and 42.0% monoacetylemorphine which adds up to 64.8% only. It was submitted by   learned   counsel   for   accused   that   the   difference   in   the   two   results   is against the law of conservation of mass. It was also pointed out by Learned counsel for the accused that in the first report Ex. PW8/A the substance is mentioned as white coarse powder and lumps whereas in the second report Ex.   PW19/B   the   substance   is   mentioned   as   brown   coloured   lumps   and coarse powders. 

8.9 In   the   present   case,   retesting   was   done   after   more   than   six years. Due to moisture, heat and other atmospheric reasons, there can be deterioration in heroin. Heroin breaks into morphine which further breaks into DRI vs Harish Joshi & anr.  Page no. 60 of 66 SC No. 6852/2016 monoacetylmorphine. There can also be change in colour of heroin as it gets converted into morphine and monoacetylmorphine. In the matter of  Union of India   vs   Farid   2011   (4)   JCC   (Narcotics)   213,   literature   "studies   on degradation of heroin" from Forensic Science International 67 (1994) 147­154 has   been   quoted   in   paragraph   30.   For   Methnolic   solution   at   ambient temperatures (26 degree centigrade) the degradation of heroin during the first five  week period  resulted   in  an  average  decrease  of  its heroin  content by 90.8%.   Complete   degradation   of   the   heroin   content   of   all   samples   was observed   at   the   end   of   eighth   week.   Under   refrigerated   conditions   (6­8 degree   centigrade),   the   degradation   of   heroin   during   the   five   week   period resulted in an average decrease in its heroin content by 69.7%. 8.10 The   literature   quoted   in   the   judgment   by   Hon'ble   Delhi   High Court shows that there can be drastic change in the percentage of heroin by passage of time. In the present case, samples were retested after more than six years. Therefore, there is possibility of extreme drop in the percentage of heroin   in   the   second   report.   PW­19   Sh.   Ajay   Sharma   Asstt.   Chemical Examiner was specifically asked by the Court to explain the difference and he answered   that   with   passage   of   time   due   to   moisture,   temperature   and storage   condition,   Diacetylmorphine   deteriorates   and   get   converted   into monoacetylmorphine.

8.11 Similar issue regarding change in the percentage of morphine arose in the matter of Nnadi K. Iheayni vs NCB Crl. A. 1416/2010 decided DRI vs Harish Joshi & anr.  Page no. 61 of 66 SC No. 6852/2016 by Hon'ble Delhi High Court vide judgment dated 04.09.2014. This judgment has been relied upon by Learned counsel for the accused. In the said case, the   expert   witness   was   examined   again   and   the   question   which   remained unanswered/unexplained was absence of two constituents in the second set of   samples.   The   first   set   of   samples   showed   seven   constituents   whereas there  was complete  absence  of  two constituents  in  the  second set.  In  the present case, the first report Ex. PW8/A talks about only one constituent that is heroin. It does not mean that there would not have been morphine and monoacetylmorphine in the first sample which are mentioned in the second sample examined by a different expert. It is also to be noted that degradation of   Diacetylmorphine   results   into   morphine   and   monoacetylmorphine.   This explains the  presence  of two additional  constituents in the second  sample sent for re­testing through Court.  Accused did not cross­examine the experts on the issues which are sought to be raised during arguments. Accused also did   not   examine   his   own   expert   in   evidence.   At   the   stage   of   arguments accused cannot raise questions which should have been asked to the expert witnesses but not asked and for which he could have also examined his own expert witness but he did not examine one. In the judgment by Hon'ble Delhi High Court it is mentioned in paragraph 44 that the colour may change and become brown (almost black). In the present case, the case property was re­ tested after six years. Initially, the colour of off white and later on it was found to   be   brown   which   is   natural   due   to   decomposition   of   heroin   into monoacetylemorphine.   The   accused   got   the   case   property   re­tested   by DRI vs Harish Joshi & anr.  Page no. 62 of 66 SC No. 6852/2016 misrepresenting that heroin is not opium alkaloid and therefore, he cannot be given benefit of the second report. The testimony of PW­5, PW­7, PW­8 and PW­12 shows that the first set of five samples were received with the test memos and CRCL in intact condition. Accused has not been able to raise any doubt   regarding   tampering   of   the   samples.   Therefore,   the   first   report   Ex. PW8/A is to be accepted as correct.

8.12 In view of above discussion, it is concluded that there is no merit in the argument of Learned counsel for the accused that it is doubtful whether the substance sent to CRCL for testing was the same substance which was allegedly   recovered   by   DRI   from   the   accused.   The   accused   moved   an application dated 05.03.2018 u/s 311 Cr. PC seeking permission to examine Dr. Ranjit Kumar Singh, Forensic Expert from Sherlock Institute of Forensic Science   Study.   An   analysis   report   was   also   filed   with   the   application. However, this application was not pressed by the accused. 8.13 In the context of identity of the case property, Learned counsel for the accused has also raised the issue of non­production of the valuable godown  register. Sh. Dharamvir Sharma  the  then  incharge of the  valuable godown   has   been   examined   by   the   prosecution   as   PW­2.   The   valuable godown register was not produced by the prosecution. According to Learned counsel for accused, non­production of register casts doubt on the claim of the prosecution that the case property was deposited in the valuable godown, New Customs House on 09.09.2008. Learned Senior SPP for DRI submitted that the register is only a link evidence and non­production thereof does not DRI vs Harish Joshi & anr.  Page no. 63 of 66 SC No. 6852/2016 go to the root of the matter. PW­2 has categorically stated that on 09.09.2008 he received the case property from Sh. R. M. Singh (PW­3) and he gave the acknowledgement   Ex.   PW2/A.   PW­3   Sh.   R.   M.   Singh   has   also   made   the same statement.

8.14 PW­4   Sh.   Alkesh   Rao   (complainant)   deposed   that   on 09.09.2008 he prepared the inventory of the seized contraband and it was countersigned   by   PW­5   Sh.   Ramesh   Kumar.   The   inventory   memo   is   Ex. PW2/A. Facsimile of the seal used for sealing the case property was also affixed on Ex. PW2/A. PW­2  has stated that he received the case property in intact condition and he gave the acknowledgement on the deposit memo Ex. PW2/A.   PW­3   Sh.   R.   M.   Singh   has   deposed   that   he   deposited   the   case property   with   PW­2   in   intact   condition.   The   case   property   was   produced during the examination of PW­4 Sh. Alkesh Rao. The seals were found to be intact and no evidence of tampering was found. The case property was again produced   during   the   examination   of   PW­5   but   Learned   counsel   for   the accused submitted that there was no need to open the case property again as it had already been exhibited. The case property was promptly deposited in the valuable godown. There is no evidence of tampering. Therefore, non­ production   of   valuable   godown   register   itself   does   not   cast   doubt   on   the identity of the case property. It is pertinent to mention that DRI moved an application u/s 311 Cr. PC on 22.12.2016. In this application, prayer was also made   to   summon   the   present   incharge   of   the   valuable   godown   with   the Valuable   Godown   Register   to   prove   the   entry   regarding   deposit   of   case DRI vs Harish Joshi & anr.  Page no. 64 of 66 SC No. 6852/2016 property on 09.09.2008 and deposit of duplicate sample on 18.11.2014. On this application following order was passed by my Learned Predecessor:

"I deem it appropriate to call Sh. Ajay Sharma, who had given CRCL report dated   21.01.2015   at   this   stage.   With   regard   to   rest   of   the   witnesses   the application is kept pending and will be considered if need be."

8.15 My Learned Predecessor was also of the opinion that there was no   need   to   summon   the   incharge,   valuable   godown   with   the   Valuable Godown Register. It has already been noted above that there is no evidence of tampering and there is no reason to disbelieve the testimony of witnesses regarding deposit of case property in the valuable godown on 09.09.2008. In these  circumstances, non­production  of valuable godown register does not cast any doubt on the claim of the prosecution that the case property was deposited in the valuable godown on 09.09.2008. In the matter of  Rapheal vs Devender Singh (Intelligence Officer) (DRI) 2015 SCC Online Del. 9864 also   Hon'ble   Delhi   High   Court  did   not  consider non­production   of  valuable godown   register   to   be   fatal   to   the   prosecution   when   the   testimony   of   the witnesses   established   that   the   case   property   was   deposited   in   intact condition   in   the   valuable   godown.   Therefore,   there   is   no   substance   in   the argument of Learned counsel for the accused that the identity of the case property is doubtful as the valuable godown register has not been produced.

Conclusion 

9.1                       In   view   of   above   discussion,   prosecution   has   proved   beyond



DRI vs Harish Joshi & anr.                                                            Page no. 65 of 66
SC No. 6852/2016

reasonable   doubt   that   on   08.09.2008   at   about   07:50pm   he   was   found   in conscious possession of Diacetylmorphine (Heroin) having net weight 4.863 kg kept in a suitcase which was being carried in Indica car no. UP­14AK­ 0505 in contravention to Section 8 (c) of NDPS Act and thereby he committed offence punishable u/s 21 (c) of NDPS Act.

9.2 Prosecution   has   also   successfully   proved   beyond   reasonable doubt that the accused  Harish  Joshi was party to  a  criminal  conspiracy in pursuance of which he was found to be in conscious possession of Heroin as mentioned   above.   Thereby,   the   accused   Harish   Joshi   committed   offence punishable u/s 29 r/w 21 (c) of NDPS Act.

Order 10.1 The accused Harish Joshi is convicted u/s 21 (c) of NDPS Act and u/s 29 of NDPS Act.

10.2 Copy of the judgment be given to the convict free of cost.

(announced in the                     RAJESH                      (Rajesh Kumar Singh )
open Court on                         KUMAR
                                      SINGH                         Special Judge (NDPS)
01st September 2018)                                       
                                     Digitally signed by
                                     RAJESH KUMAR
                                     SINGH
                                                                    South District: Saket
                                     Date: 2018.09.01
                                     16:54:51 +0530




DRI vs Harish Joshi & anr.                                                              Page no. 66 of 66
SC No. 6852/2016