Rajasthan High Court - Jodhpur
Rahul vs State on 20 January, 2022
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc. Fourth Bail Application No. 231/2022
Rahul S/o Vishnu Patidar, Aged About 21 Years, R/o Ravti P.S.
Sitamau District Mandsore (M.P.).
(At Present Lodged In District Jail, Chittorgarh).
----Petitioner
Versus
The State of Rajasthan
----Respondent
For Petitioner(s) : Mr. Kailash Khilery (through VC)
For Respondent(s) : Mr. S.K. Bhati, P.P.
HON'BLE MR. JUSTICE VIJAY BISHNOI
Order 20/01/2022 The petitioner has been arrested in FIR No.231/2018 of Police Station Nimbahera Sadar, District Chittorgarh for the offences punishable under Sections 8/15 and 25 of NDPS Act. He has preferred this fourth bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that after rejection of third bail application of the petitioner, the petitioner has moved an application before the trial court under Section 311 Cr.P.C. with a prayer to recall the witnesses PW-1 Darshan Singh the then Investigating Officer and PW-2 Rajaram the then Seizure Officer. It is submitted that the said application of the petitioner came to be dismissed by the trial court, however, a Coordiante Bench of this Court vide order dated 18.11.2021 passed in S.B. Criminal Revision Petition No.913/2021 (Rahul Vs. State of Rajasthan) allowed the request of the petitioner and directed the (Downloaded on 20/01/2022 at 09:06:54 PM) (2 of 3) [CRLMB-231/2022] trial court to summon the prosecution witnesses. It is submitted that pursuant to that, the statements of PW-2 Rajaram (Seizure Officer) have been recorded before the trial court on 14.12.2021. It is submitted that PW-2 Rajaram (Seizure Officer) in his cross- examination has specifically submitted that he first took poppy straw from each bag then he mixed the said poppy straw on a tarpaulin and thereafter took two samples from that mixture.
Learned counse for the petitioner has submitted that in view of the above piece of evidence, it is clear that PW-2 Rajaram (Seizure Officer) did not follow the established procedure for taking the samples.
Learned Public Prosecutor has opposed the bail application and submitted that from the Seizure Memo, it is clear that the poppy straw was filled in a secreate cavity of the vehicle and from there the police collected the same and placed it on a tarpaulin and thereafter took samples from it. It is also submitted that there is no question of taking some poppy straw from each bag then mixed the said poppy straw on a tarpaulin and thereafter took two samples from that mixture because the poppy straw was not found in the bags, however, it was lying in secreate cavity of the vehicle. Learned Public Prosecutor has, therefore, submitted that in view of the above facts and circumstances of the case, the petitioner is not entitled to be enlarged on bail. (Downloaded on 20/01/2022 at 09:06:54 PM)
(3 of 3) [CRLMB-231/2022] Heard the learned counsel for the petitioner as well as the learned Public Prosecutor and perused the material available on record.
In the Seizure Memo, it is clearly mentioned that the huge quantity of poppy straw was lying in the secreate cavity of the vehicle and from there the said poppy straw was collected by the Seizure Officer on a tarpaulin and thereafter he took samples as well as control samples from it. Learned Public Prosecutor is right in saying that when the poppy straw was not found in bags at the time of seizure, it is difficulte to believe that the Sezireu Officer has not taken seperate samples from bags.
Having regard to the totality of the facts and circumstances of the case and looking to the nature of accusation and gravity of the offence, without expressing any opinion on the merits of the case, I am not inclined to grant bail under Section 439 Cr.P.C. to the petitioner.
Accordingly, this criminal misc. fourth bail application preferred by the petitioner under Section 439 Cr.P.C. is rejected.
(VIJAY BISHNOI),J Abhishek Kumar S.No.122 (Downloaded on 20/01/2022 at 09:06:54 PM) Powered by TCPDF (www.tcpdf.org)