Indian Kanoon - Search engine for Indian Law

Delhi District Court

Beckodan Abdul Rahiman vs . State Of Kerala Air 2002 Sc 1810, Was on 29 September, 2018

                                  State V.Sahil @ Sahid

                IN THE COURT OF PAWAN KUMAR MATTO,
         SPECIAL JUDGE (NDPS), ADDITIONAL SESSIONS JUDGE, 
                    NORTH WEST, ROHINI COURTS, DELHI


New Sessions Case Number                      :      359/17




State
versus


1) Sahil@ Sahid
Son of Sh. Mahmood
Resident of F­7, Jhuggi No.11, 
HGI, Labour Colony, Sultanpuri,
Delhi.


First Information Report Number        :      194/17
Police Station                         :      Sultanpuri
Under section                          :        20 (b) (ii) c of NDPS Act
Date of registration of the charge 
sheet in this court                    :      07.06.2017
Final Arguments concluded on           :      20.09.2018
Date of judgment                       :      29.09.2018


                         JUDGMENT

Page 1 State V.Sahil @ Sahid

1. Brief facts of the case  as mentioned in the report u/s./ 173 of Cr.PC are that on dated 09.03.2017 at 6:45 PM SI Pramod alongwith Ct. Parteek, Ct. Ashok  and  secret informer had left the police station vide DD No. 24A and   arrived   at   HGI   Labour   Colony   near   underpass   Railway   Line   and requested to 4­5 passersby to join the raiding party. But, they have shown their helplessness and left the spot without disclosing their names   and SI Parmod had directed to the members of raiding team to take positions and started waiting for the accused Mohd. Sahil @ Sahid, who arrived at the spot at 7:25PM   and he was carrying sack of plastic on his head and the secret informer had pointed out about accused   Sahil and SI Pramod had pointed out to the members of the raiding team about the accused  and SI Pramod with the help of the raiding team had apprehended to the accused and this accused had disclosed his name as Sahil. It is also stated that this accused was apprised about his right to be searched in the presence of the Gazetted Officer or the Magistrate. He was also apprised that arrangement of such officer could be done at the spot   and accused was also apprised that prior to his search, he could conduct the search of the members of the raiding   team   or   their   vehicle   and   accused   was   also   apprised   about   the meaning of the Gazetted Officer and the Magistrate and notice u/s. 50 of the NDPS Act in the Hindi language was also served. Original copy thereof was given to the accused and the contents of the said notice were also read over to the accused and after knowing about his such right, the accused had refused to exercise such rights and his refusal was also recorded in writing and   finding   it   to   be   correct,   the   accused   had   signed   the   same   and   SI Parmod had opened the sack and checked its contents and found green bunches and on seeing and smelling the same, it was revealed that the Page 2 State V.Sahil @ Sahid same was GANJA and the said plastic sack containing GANJA was weighed on the electronic weighing machine and its total weight was revealed as 22kg 150grams and the separate weight of plastic sack was revealed   as 150   grams.     Two   samples   of   200   grams   each   were   separated   from   the contraband and their parcels were prepared, which were marked as Mark A 1 and A2 and remaining GANJA was kept in the same sack of the plastic, which was given Mark A and all the three parcels were sealed with the seal of PK and FSL form was filled. Sample seal was also affixed thereon and the seal after use, was handed over to Ct. Ashok and all the sealed parcels and FSL Form were seized  and accused was booked U/S 20 of NDPS Act for having illegal possession of 20 KG Ganja and parcels, form of FSL and carbon copy of Fard Makbuzgi  of Ganja were sent for handing over to the SHO   and   Rukka   was   sent   for   handing   over   the   same   to   the   DO   for registration of FIR through Ct. Prateek  and after  registration  of the FIR the investigation was handed over to SI Shravan Kumar and Ct. Prateek had handed over the rukka and copy of the FIR to SI Shravan, who arrived at the spot   and   SI   Pramod,   accused   and   other   staff   met   him   at   the   spot   and handed over notice U/S 50 of the NDPS Act and SI Shravan had written FIR No. 194/17 thereon and this SI Shravan had prepared the site plan at the instance   of   SI   Pramod.   He   had   recorded   the   statements   of   Prosecution Witnesses   U/S   161   of   Cr.   PC   and   arrested   the   accused   and   since   then accused is behind bars and he had also recorded the disclosure statement of the accused and on dated 10.03.2017 an information U/S 57 of NDPS Act was sent by SI Pramod to the higher officer and accused Sahil @ Sahid was produced in the court of Duty Metropolitan Magistrate and he was remanded in police custody for 2 days.  It is also mentioned that the efforts were made Page 3 State V.Sahil @ Sahid to trace the supplier of the contraband, but, he could not be found  and on dated 16.03.2017, the accused was remanded in judicial custody and on dated 22.03.2017, the exhibits were sent to the FSL through Ct. Surender Singh  and  on completion  of the investigation,  charge­sheet  u/s.20  of the NDPS  Act was filed against the accused. Copy of the charge­sheet was supplied to the accused. 

2.  On finding prima facie case, charge under section 20 (b)( ii ) (c) of   NDPS   Act   was   framed   against   accused   Sahil   @   Sahid,   to   which,   he pleaded not guilty and claimed trial.  Accordingly, accused was put on trial.  

      

3. In order to prove its case, the Prosecution has examined 9 witnesses.

4. ASI Tejpal Singh, has been examined as PW­1. He was also cross examined by the Ld. Counsel for the accused. 

5. Whereas,  Inspector Ashok Kumar has been examined as PW 2. He was also cross examined by Ld. Counsel for accused. 

6. Whereas, MHCM HC Mahender Singh  has been examined as PW 3. He was also cross examined by Ld. Counsel for accused. 

7.  Whereas, HC Surender Singh has been examined as PW 4. He was also cross examined by Ld. Counsel for accused. 

8. Whereas Ct. Parteek has been examined as PW 5. He was also cross Page 4 State V.Sahil @ Sahid examined by Ld. Counsel for accused. 

9. Whereas, Sh. Jitender Kumar, Senior Scientific Officer (Chemistry), FSL, Rohini has been examined as PW 6. He was also cross examined by Ld. Counsel for accused.

10. Whereas, SI Pramod Kumar has been examined as PW 7. He was also cross examined by Ld. Counsel for accused. 

11. Whereas, Darade Sharad Bhaskar, Superintendent of Police   Dadra and   Nagar   Haveli   has   been   examined   as   PW   8.   He   was   also   cross examined by Ld. Counsel for accused. 

12.  Whereas, SI Shravan Kumar has been examined as PW 9. He was also cross examined by Ld. Counsel for accused. 

13. On the completion of the evidence of the prosecution, the statement of the accused u/s 313 of Cr.PC was recorded, wherein, all the incriminating evidence produced by the prosecution was put before him and the accused has denied the correctness of evidence of the prosecution, led against him and he took the plea that he has been falsely implicated in the present case.

14.  I have heard the Ld. Counsels for the parties.

15.  The Ld. Addl. PP for the State has submitted that in the case in hand, 22kg 150   grams ganja has been recovered from this accused, which was Page 5 State V.Sahil @ Sahid found in plastic katta and further submitted that the secret information was received by SI Parmod and he had reduced the said secret information in writing vide Ex.PW2/A1 and DD No.23 A as Ex.PW7/A was also written and copy Ex.PW2/A1 were given to Inspector Ashok and Inspector Ashok had sent the same to the ACP who has been examined as PW­8. He has further submitted that thus provisions of Section 42(1) and 42(2) of NDPS Act have been complied with. He has further submitted that notice under Section 50 of NDPS Act was also served on the accused, but, he had refused to   be searched in the presence of the Gazetted Officer or the Magistrate  and he has also refused to take search of the members of the raiding team and their vehicle. He has also submitted that this accused was carrying a katta of plastic, from which, 22kg 150 grams ganja was recovered and further submitted that  MHC(M) has been examined as PW­3 who has proved the copy   of   register   No.19   as   Ex.PW2/B   and   further   submitted   that   reports under section 57 of NDPS Act regarding the seizure of ganja Ex.PW2/C and arrest of the accused Ex.PW2/D have been proved on record, which were sent to the ACP and further submitted that first IO has been examined as PW7 and ACP has been examined as PW8 whereas Duty Officer has been examined as PW1 who has proved the FIR and affidavit u/s.65B of Indian Evidence Act and submitted that parcels were sealed and sent to the police station   and   PW2   had   also   put   his   seal   on   the   parcels   and   same   were deposited   in   the   malkhana   and   further   submitted   that   since   PW­4   HC Surender had taken the parcels to the FSL on 22.03.2017 and submitted that since Scientific Officer has been examined as PW­6, who has proved that exhibits were found in sealed condition in the FSL and the report of FSL Ex.PW6/A reveals that the contraband recovered from the accused is Ganja Page 6 State V.Sahil @ Sahid and thus testimony of the prosecution witnesses remained consistent. So, this accused is liable to be convicted under Section 20(b)(ii) (c) of NDPS Act as commercial quantity of Ganja was recovered from him.

16.  On the other hand, Ld. Counsel for accused has submitted that in the case   in   hand,   ASI   Tejpal,   duty   officer   has   been   examined   as   PW1   and submitted that his testimony is inconsistent to the testimonies of PW7 and PW9. As, he has stated in his examination in chief that he had received the rukka at 9.25PM on 09.03.2017 and submitted that since tehrir Ex.PW7/D reveals that the time of ravanagi is 9.25PM, so how could PW1 receive the rukka   at   9.25pm   and   further   submitted   that   this   PW­1   has   deposed   in examination   in   chief   that   rukka   was   sent   by   SI   Sharvan   Kumar   (PW9). Whereas, SI Parmod Kumar who has been examined as PW7 has deposed that he had sent the rukka, so the testimony of this witness is inconsistent to the testimony of SI Parmod (PW7) and further submitted that this PW1 has deposed in his cross­examination that SHO and SI Sharvan were present at the spot, whereas,  SHO has been examined as PW­2, and he has deposed in   his   cross­examination   that   he   did   not   go   at   the   spot   and   thus,   the testimony   of   this   prosecution   witness   is   inconsistent   to   the   testimony   of PW2. He has also submitted that PW­3 MHC(M) has deposed in the court that articles taken during the personal search of the accused were deposited in the malkhana on the same day i.e. on dated 09.03.2017 and submitted that PW9, SI Sharvan Kumar has deposed in his   cross­examination that this accused was taken to hospital at 12.30AM on 10.03.2017 and he had deposited the articles taken during the personal search of the accused with the MHC(M) at about 12.45AM on 10.03.2017 and submitted that thus, the Page 7 State V.Sahil @ Sahid testimony of this witness PW­3 is inconsistent to the testimony of PW9 and copy of register no.19 Ex.PW2/B is also doubtful being erroneous, as the entry therein is done on dated 09.03.2017 and further submitted that in view of   the   inconsistencies   in   the   statements   of   PW­3   and   PW9   and   their testimonies are full of suspicion and thus, they are not reliable. It is further submitted in the tehrir, FIR and in the report u/s.173 of CrPC, it is nowhere mentioned that the secret information was ever reduced in writing or any such   information   was   supplied   to   the   Higher   Officers.   Had   any   such information reduced into writing or received by higher officer,   it could be mentioned   in   the   tehrir,   FIR   and   report   u/s.173   CrPC,   so   DD   No.23A Ex.PW7/A, itla mukhbari Ex.PW2/A1 are suspicious documents and can not be relied upon and submitted that since this is not mentioned in the tehrir, FIR   and   report   under   Section   173   of   CrPC   that   no   such   alleged   secret information   was   reduced   into   writing   nor   it   was   not   sent   to   the   Higher officers, so the provisions of Section 42(1) and 42(2) of NDPS Act which are mandatory are not complied with. So, benefit may be given to the accused so, the accused is liable to be acquitted. He has further submitted that  PW7 SI Parmod has alleged that FSL form was also sent through  Ct. Prateek to the   PS   for   depositing   the   same   in   malkhana.   But   neither   in   the   copy   of register no.19 nor in the road certificate, it is mentioned that FSL form was ever deposited in the malkhana or FSL form was ever taken to the FSL along   with   exhibits.   So,   it   become   suspicious   and   thus,   prosecution   has failed to prove beyond reasonable doubt that the FSL form was filled at the spot. He has also submitted that PW3 MHC(M) during his cross­examination has deposed that  copy of RC Ex.PW3/A is the same, which was taken by SI Parmod in the FSL. Whereas, HC Surender claims that he had taken the Page 8 State V.Sahil @ Sahid exhibits to the FSL and further submitted that PW3 has also deposed that he   had   not   sent   any   document   other   than,   as   mentioned   in   the   road certificate and submitted that since in the road certificate, it is not mentioned that   FSL   form   was   sent   to   FSL   along   with   exhibits.   So,   the   case   of prosecution becomes doubtful. He has also submitted that since PW4 in his statement recorded under Section 161 CrPC has deposed that he had taken the exhibits to the FSL at 22.03.2017 vide RC No.22/3/2017. Whereas, at the   time   of   his   statement   recorded   under   Section   161   of   CrPC,   he   has deposed   that   he   had   taken   the   exhibits   vide   RC   No.94/21/2017   and submitted   that   since   the   Road   certificate   Number   mentioned   in   the statement of this witness HC Surender, recorded under Section 161 CrPC and   statement   in   the   court   are   different.   So,   the   case   of   prosecution becomes   doubtful.   He   has   also   submitted   that   this   HC   Surender   has deposed in his statement u/s161 CrPC that the seal of SKY and AK were affixed on the exhibits. Whereas, at the time of  his cross­examination in the court, he has deposed that parcels were sealed with the seal of AK and PK and thus the case of prosecution becomes doubtful. He has also submitted that SI Parmod, who is the first IO has deposed that seal after use was given to Ct. Ashok, but, Ct Ashok has never been examined in the court and submitted that it is not proved on record that seal after use was ever handed over to any other official. He has further submitted testimony of   this HC Surender, who is alleged to have  has taken the exhibits to FSL cannot be relied upon.  He has further submitted that no public witness has joined in the investigation and submitted that in the absence of the public witnesses the testimonies of the police witnesses become suspicious and doubtful and benefit   thereof   are   liable   to   be   given   to   the   accused.   He   has   further Page 9 State V.Sahil @ Sahid submitted that PW 5 during his cross­examination has deposed that there were no flowers, seeds or stems with the  GUCHCHHA, so, it is clear that the contraband which is alleged to have been recovered from this accused was   not   Ganja.   He   has   also   submitted   that   PW6   Scientific   Officer   has admitted during his cross­examination that in the road certificate Ex. PW 3/A, it is not mentioned that FSL form, seizure memo were sent to the FSL. He   has   further   submitted   that   the   contraband   is   alleged   to   have   been recovered from the accused on dated 09.03.2017. Whereas,   the exhibits were sent to the FSL on dated 22.03.2017 and no cogent explanation for such delay in sending the exhibits to the FSL has been given and submitted that since the PW7 has deposed that the two samples of 200 grams each were separated from the contraband and the weight of the exhibit in the report of FSL is mentioned as 190.8 grams with polythene and there are differences in the weight of the exhibits sent and since there was delay in sending the exhibits to the FSL and in view of the such delay and in view of the difference in weight , the possibility of tempering with the exhibits cannot be ruled out. So benefit of doubt are liable to be given to the accused.  He has submitted that since the search of the accused has not been conducted in the presence of the Gazetted Officer or the Magistrate so, provision of section   50   of   NDPS   Act   violated   and   in   view   of   violation   of   mandatory provision of section 42 and section 50 of NDPS  and accused is liable to be acquitted. He has relied upon the judgments Ganesh Kumar V. State 2016 Law Suit Delhi 4045, Rajesh @ Jagdamba Avasthi V. State of Goa, 2005 1 AD (Cr), SC.1,  Des Raj @ Dass V. State 83 (2008) DLT, 262.

17.  In rebuttal, Ld. APP for State has submitted that from the testimony of Page 10 State V.Sahil @ Sahid PW 7, it is proved that secret information Ex.PW2/A1 written regarding the contraband and the same was sent to the PW 2 and submitted that since the   contraband   was   recovered   from   the   Katta   of   plastic   carried   by   the accused and not from the  personal   search  of accused  so compliance of section 50 was not   mandatory however, this accused has refused to be searched   in   the   presence   of   the   Gazetted   or   Magistrate   so   there   is   no infirmity of the search and prayed for convicting the accused u/s.20(b)(ii)(c) of the NDPS Act. 

18. I have given the thoughtful consideration to the submissions made by counsels for the parties and perused the record. 

19. The perusal of the record reveals that it is alleged that this accused was found in possession of 22kilo 150 grams GANJA (including the weight of the sack)  and secret information is alleged to have been received by SI Parmod Kumar (PW7), who has been examined as PW 7, who has deposed that on dated 09.03.2017 at about 5.00 PM, one secret informer came in the Police  Station  and   met   him,   who  told   him  that  one  person   namely   Sahil would come near Railway Line, Underpass Sultanpuri at about 7.30 PM, carrying GANJA and he could be apprehended, if raid is conducted. He has further deposed that he   wrote down said information in Roznamcha vide DD No.23A Ex.PW7/A. He has further deposed that he has also informed SHO in writing vide Ex.PW2/A1.  He has further deposed that SHO directed him   to  conduct   raid  and  he   constituted   a  raiding  party  comprising   of  Ct. Ashok, Ct. Prateek and the informer and they left the police station at about 6.45   PM   vide   DD   No.24A   Ex.PW7/B   and   they     went   to   the   spot   by   the Page 11 State V.Sahil @ Sahid Santro car of Ct. Prateek and reached at the spot within 10 minutes.  He has further deposed that he   requested four­five passersby to join the raiding party, but, none agreed and due to paucity of time, he could not serve any notice to those public persons. He has further deposed that he deputed Ct. Prateek in a Lane beside Park, Ct. Ashok in Lane near underpass and he took position alongwith secret informer near transformer and they  all were visible to each other.   He has further deposed that at about 7.25 PM, one person was seen coming from Railway Line carrying a plastic sack (katta) of white   colour   on   his   head   and   secret   informer     pointed   out   towards   said person as Sahil. He has further deposed that he beckoned Ct. Prateek and Ct.   Ashok   and   apprehended   Sahil   and   secret   informer   was   relieved thereafter.   He has further deposed that he explained Sahil that they had information of carrying GANJA by him and he  explained him about his legal right   of   being   searched   before   Gazetted   Officer   or   Magistrate.   He   has further deposed that he has also explained him that he could take search of police party and their vehicle before his search. He has further deposed that he served him with notice u/s 50 of the NDPS Act Ex.PW5/E. Carbon copy of the same notice is Ex.PW7/C.  He has further deposed that he has also obtained signature of Sahil at point B of the carbon copy of notice and  Ct. Prateek and Ct. Ashok also signed said notice as witnesses. He has further deposed that accused Sahil refused to take search of police party or their vehicle and he  also refused to be searched before the Gazetted Officer or the   Magistrate.   He   has   further   deposed   that   he   wrote   his   refusal   on   his dictation on the carbon copy of the notice u/s 50 of the NDPS Act and Ct. Prateek and Ct. Ashok also signed the same as witnesses thereof.  He has further deposed that the mouth of plastic Katta, which accused was carrying Page 12 State V.Sahil @ Sahid was tied with cord, he opened the knot of cord and KATTA was opened and the   KATTA   was   containing   green   vegetative   substance   and   smelt   to   be GANJA. He has further deposed that   the KATTA containing GANJA was weighed on Electronic Weighing Machine and it's weight was found to be 22.150 kg. He has further deposed that the substance was kept on a plastic sheet and empty KATTA was also weighed and it's weight was found to be 150 gm. and he  separated two samples of 200 gm each and kept in small white polythene pouches, which were taped with medical tape and sealed with the seal of PK. Said  pouches of samples were also marked as A1 and A2. He has further deposed that remaining GANJA was put in same plastic katta, mouth of katta was tied with the piece of cloth and sealed with the seal of PK. Said katta was marked as 'A'.  He has further deposed that he has also written the particulars of the case on the samples and plastic Katta and he  also filled form of FSL and endorsed with seal of PK.   Thereafter, plastic katta containing GANJA, samples and FSL form, were taken in police possession   vide   Seizure   Memo   also   Ex.PW5/A   bearing   signature   of accused at point B and C and attested by him at point D. He has further deposed   that   the   seal   after   use   was   handed   over   to   Ct.   Ashok   and thereafter, he prepared rukka Ex.PW7/D and sent Ct. Prateek to PS for the registration of case. He has further deposed that he   also handed over to him copy of Seizure Memo, FSL Form, Samples and plastic katta containing GANJA and he also directed him to produce rukka before DO and remaining documents and case property before SHO. At about 10.55 PM, SI Sharvan with Ct. Prateek reached at the spot and he had  handed over accused to SI Sharvan, who carried further investigation. He has further deposed that he had also handed over carbon copy of notice u/s 50 NDPS Act and seizure Page 13 State V.Sahil @ Sahid memo to SI Sharvan. Site plan was prepared by SI Sharvan at his instance which is Ex.PW7/E.   He has further deposed that he also prepared report u/s 57 NDPS Act  Ex.PW2/C regarding Seizure of GANJA from the accused and forwarded it to SHO. He has correctly identified the plastic KATTA with vegetative   material   Ex.MO1,   which   was   carried   by   the   accused.   He   has correctly identified Ex.MO2 ie the polythene containing sample of vegetative material received from FSL. This witness also correctly identified another sample Ex.MO3. This witness was cross examined by   Ld counsel for the accused.   During   his   cross­examination,   who   has   deposed   that   prior   to departure for the spot, on receiving of information regarding the contraband from the secret informer, he had recorded a DD No. 23A and copy thereof was given to the SHO, who constituted a team for raiding and thereafter they departed for the investigation on the spot vide DD no. 24A.   He has further deposed that on receiving the copy of DD no. 23A, he had put his signature thereon and asked him to wait for some time and when he was asked   as   to   whether   SHO   had   done   anything   else   beside   this,   in   his presence and this witness has replied that he came out of the room of SHO, so he cannot tell as to what else was done by SHO after receiving the said DD. He has deposed that they had departed from the PS at 6:45 PM and he did not record the meter reading of the said Santro car of Ct. Prateek. He has further deposed that the said Santro car was parked near the Railway Under   Pass   and   the   distance   between   the   PS   Sultan   Puri   and   place   of occurrence   is   of     about   2   KM.   He   has   further   deposed   that   the   secret informer had pointed out about the accused from a distance of about 100 feet   and   he     had   asked   to   the   inhabitants   of   the   locality   to   join   the investigation, prior to the serving of notice to the accused, but none agreed.

Page 14 State V.Sahil @ Sahid Again said he did not call any public person from the nearby residential area and   the   park   situated   near   the   spot.   He   has   further   deposed   that   the weighing machine was carried by him from the PS and he did not mention in the   departure   entry   that   he   was   carrying   IO   kit   with   him   to   the   place   of occurrence.   He has further deposed that the area of the basement of the weighing machine was 2 feet X 2 feet and first of all he measured the weight of   the   KATTA,   wherein   ganja   was   kept   by   the   accused   thereafter   he measured the weight of ganja after taking it out of the said KATTA. Again said first of all ganja in the KATTA was weighed alongwith the ganja. He has further deposed that the weight of the contraband was measured at the spot and he cannot tell the exact time of weighing the contraband, but, the sun was already set, when the weight of the contraband was measured and the measurement of the weight of  contraband was done in the light of the lamp post.   He has admitted it to be correct that   the said lamp post (electricity pole) is not shown in the site plan Ex. PW 7/E and he did not remember, whether he had mentioned in TEHRIR that the contraband was weighed in the light coming from electricity pole and he  had handed over the seal after its   use   to   Ct.   Ashok,   but,   he   did   not   prepare   the   handing   over   memo regarding the same and the seal was taken by him from Ct. Ashok on the next day, but, no memo regarding returning of the seal to him was prepared. He has further deposed that the rukka was prepared at 9:45 PM  and he  did not make any talk with the SHO from the spot. He has admitted it to be correct   that   he   did   not   tell   any   name   and   address   of   gazetted   officer   / Magistrate to the accused, in the presence of whom, he could be searched and he  left the spot between 11:15PM to 11:30PM . He has further deposed that he went to the PS straightway from the spot  and he did not remember, Page 15 State V.Sahil @ Sahid whether any DD regarding his arrival in the PS was lodged or not.  He has further deposed that second IO had recorded his statement in the PS, but, he cannot tell the time of recording his statement by second IO. He has further deposed that after 09.03.2017, he never re­joined investigation of this   case.     He   has   denied   that   he   has   been   suspended   in   some   case registered under NDPS Act. He has admitted it to be correct that he was suspended at the time of his evidence in this court. He has denied that no secret information regarding bringing/carrying of contraband by the accused was ever given by the alleged secret informer or that he had not joined the investigation or that no recovery was effected from the accused or that all the proceedings were conducted in the police station. He has denied that all the documents are ante dated and ante timed or   that the accused was picked up from his house or that his signatures, were obtained on blank papers   or   that   those   blank   papers   were   converted   into   incriminating evidence in present matter or that he has deposed falsely. This witness has testified that on receiving of the secret information, he had written the same in Roznamcha vide DD No. 23A Ex. PW7/A. But the perusal of the rukka, FIR   and   report   u/s.   173   of   Cr.PC   reveals   that   it   is   nowhere   mentioned therein that secret information was reduced into writing vide Ex.PW2/A1 or DD   No.23A   Ex.PW7/A.   Had   he   reduced   such   information   into   writing   at 5.10PM   on   dated   09.03.2017,   this   fact   could   be   mentioned   in   the   rukka Ex.PW7/D, FIR Ex.PW1/A and also in the report u/s. 173 of Cr.PC. But, as the secret information is alleged to have been received by this witness on dated 09.03.2017 at 5:00 pm, when this witness was present in the police station, so, as per provision of section 42 (1) of NDPS Act, such information was required to be reduced into writing and as per the mandate of Section Page 16 State V.Sahil @ Sahid 42 (2) of NDPS Act, it was also required to be sent to the Higher Officer by this witness. But as the rukka, FIR and report u/s. 173 of CrPC do not speak about reducing into writing the secret information by this PW7. So, DD No. 23 A Ex.PW7/A appears to be suspicious and possibility of reducing writing Ex.PW2/A1 and DD No. 23 A Ex.PW7/A subsequently to fill the lacuna in the case of the prosecution cannot  be ruled out. This witness has deposed that he had handed  over the seal  after it used to Ct. Ashok But the Ct. Ashok has not been named in the list of witnesses nor he is examined in the court. So, the possibility of tampering with the parcels of the contraband and it's samples cannot be ruled out. This witness has not made sincere efforts to make join the public witness in the investigation of the present case.  This witness has claimed that he had filled the FSL form at the spot and sent the same to the PS through Ct. Prateek alongwith contraband and its samples and as per the case of the  prosecution  FSL form was also deposited in the malkhana on dated 09.03.2017.  But, the copy of register no. 19 Ex.PW 2/A reveals   that   it   is   nowhere   mentioned   therein   that   FSL   Form   was   also deposited in the Malkhana.  Similarly, in the road certificate Ex.PW3/A, vide which the contraband is alleged to have been sent to the FSL on dated 22.07.2017, it is not mentioned that FSL Form was also sent to the FSL Rohini   alongwith   exhibits.   Had   the   FSL   form   been   filled   by   this   first investigation   officer   on   the   spot   date   09.03.2017,   the   same   could   be deposited in the malkhana and entry thereof could be seen in the register no. 19 copy whereof is Ex. PW 2/B.   But in view of the non­mentioning of form of FSL in the copy of register no. 19 and in the Road Certificate.  So, the possibility of   creating   the FSL Form subsequently to fill the lacuna cannot be ruled out.     This witness has deposed that two samples of 200 Page 17 State V.Sahil @ Sahid grams each were separated and the same were sent to the FSL. Whereas, the report of FSL Ex.PW6/A reveals that the weight thereof is mentioned as 190.8 grams with polythene. Testimony of this witness is also inconsistent to the   testimony   of   PW3.   The   testimony   of   this   witness   is   also   suspicious because   PW3   Mahender   Singh   MHC(M)   has   admitted   that   SI   Pramod Kumar on dated 22.03.2017 had written at portion A to A1 "that parcels are sealed with the seal of PK" on the road certificate Ex.PW3/A. Subsequently, when FSL had raised objection and   since this witness has also failed to make sincere efforts for joining any public witness in the investigation of the present   case   and   since   the   testimony   of   this   witness   is   found   to   be contradictory, inconsistent to the testimony of PW1 regarding the time of preparing   of   Rukka,   so,   it   is   also   suspicious.   So   his   testimony   does   not inspire any confidence. 

20.   ASI Tejpal Singh has been examined as PW 1, who has deposed that   on   09.03.2017,   he   was   posted   as   ASI   in   PS   Sultan   Puri   and   was working   as   Duty   Officer.     His   duty   hours   were   from   04:00   pm   to   12:00 midnight.  He has further deposed that on that day, at about 09:25 pm, he had received one rukka from Ct. Prateek, which were sent by SI Shravan Kumar, on the basis of which, he got registered the FIR No. 194/17, U/s. 20 of NDPS Act, through computer operator on the computer installed in the PS Sultan Puri. He has further deposed that he obtained a printout of the FIR and he  made endorsement on the rukka and then, handed over the copy of FIR Ex. PW 1/A and original rukka to Ct. Prateek for handing over the same to IO. He has proved the endorsement made by him on rukka Ex. PW1/B and certificate under Section 65 B of Indian Evidence Act Ex.PW1/C.  This Page 18 State V.Sahil @ Sahid witness was cross examined by Ld. Counsel for the accused. During his cross­examination he has deposed that the copy of FIR and original rukka were   handed   over   to   Ct.   Prateek   within   20­30   minutes.   He   has   further deposed that   SHO & SI Shravan were present at the spot and they had sent the rukka to him for registration of the FIR.  Certificate under Section 65 B of Indian Evidence Act was prepared by the 2nd IO/SH Pramod Kumar and   he   did   not   remember   whether   he   signed   the   certificate   u/s   65   B   of Indian Evidence Act or not. He did not know about the contents of Certificate under Section 65B of Indian Evidence Act and he did not know as to who was first or second IO in the present matter. Thus, the testimony of this witness is found to be contradictory to the testimony of PW­9 Sharvan, PW2 and PW­7 Parmod. As, this witness has stated that   PW­2 SHO Inspector Ashok Kumar was present at the spot. Whereas, the SHO Inspector Ashok Kumar has been examined as PW2 and during his cross­examination, he has   deposed   that   he   had   not   visited   the   spot   during   the   proceedings conducted   by   both   the   investigating   officers.   This   witness   PW­1   has deposed during his examination in chief that he had received the rukka at 9.25PM from Ct. Prateek which was sent by SI Sharvan Kumar. Whereas, SI Parmod Kumar has been examined as PW7 who has deposed in the court   that   Rukka   was   prepared   at   9.45AM   and   he   had   sent   the   rukka through Ct. Prateek.   Since the time of Ravangi in the rukka Ex.PW7/D is mentioned as 9:25PM and PW­7 SI Parmod has deposed that Rukka was prepared at 9.45PM. Then how could this witness receive rukka at 9.25PM. This witness has also deposed that he did not know the contents of the certificate filed u/s. 65B of the Indian Evidence Act. So, the testimony of this witness   is   not   only   found   to   be   contradictory   to   PW­2   Inspector   Ashok Page 19 State V.Sahil @ Sahid Kumar, PW7 SI Pramod Kumar and PW9 SI Sharvan Kumar. But, it is also found   to   be   suspicious   which   makes   the   case   of   the   prosecution   to   be doubtful. 

21.  Whereas, SHO/ Inspector Ashok Kumar has been examined as PW 2, who   has   deposed   that   on   09.03.2017   at   about   5.15   pm,   SI   Parmod produced one secret informer before him and told that secret informer had given information regarding one person namely Sahid @ Sahil would bring Ganja   from   Nangloi   to   HIG   Labour   Colony   through   underpass.   He   has further deposed that   SI Parmod also reduced into writing the said secret information   and   he   also   signed   the   same   Ex.PW2/A1.   He   has   further deposed that   he went to the office of ACP and informed him about the secret information and he had directed him to constitute a raiding party and to proceed accordingly. He had constituted a raiding party and proceeded to the spot. He has further deposed that at about 9.40 pm Ct. Parteek came in his office and produced three pullandas, one FSL form and carbon copy of seizure memo. He has further deposed that the pullandas and FSL form were sealed with the seal of PK and he   called DO in office and enquired about   FIR   number.     He   told   him   FIR   number,   which,   he   had   written   on sealed pullandas, FSL form and copy of seizure from he also put his seal on the pullandas and FSL form. He has further deposed that he called MHC(M) in his office and made the entry in Roznamcha vide DD No. 29A Ex.PW2/A (OSR) and handed over sealed pullandas and documents to MHC(M) for deposition in malkhana. MHC(M) made entry in register no.19 vide serial no. 4546 is Ex.PW2/B. He  has further  deposed  that  on 10.03.2017  at about 12.45 am SI Shravan produced the accused Sahil @ Sahid before him. He Page 20 State V.Sahil @ Sahid has further deposed that  SI Parmod Kumar also produced report Ex.PW2/C u/s 57 of NDPS Act regarding seizure of Ganja, which, he forwarded to the office of ACP. He has further deposed that SI Sharvan Kumar also produced report Ex.PW2/D u/s 57 of NDPS Act regarding arrest of accused, which, he forwarded to the office of ACP. He has further deposed that Copy of FSL form is Ex.PW2/E and no tampering was done with the sealed pullandas till remained   in  his   custody.     This   witness   was  also   cross   examined   by  Ld. Counsel   for   the   accused.   During   his   cross­examination,   he   has   deposed that his statement u/s 161 Cr.P.C was recorded by IO and he had gone through   the   same.   He   has   further   deposed   that   he   had   not   met   secret informer before 09.03.2017 and he did not know exact time, when secret informer came before SI Parmod. He has further deposed that he had asked secret informer, how much quantity and the source from where, the accused would bring contraband, but, he could not reply the same. He has further deposed that  he had not asked the mode of arrival of accused at the spot. He  has  further  deposed   that  he  relieved  SI Parmod  with  secret  informer within 5 minutes and no written proceedings was conducted by him till the leaving of the police station by    raiding party. He has further deposed that Ct. Parteek had gone before DO, before coming in his office and Ct.Parteek was not having copy of FIR, when, he entered his office. He has further deposed that he had signed sealed pullandas, when produced before him. He has further deposed that  he relieved Ct. Parteek within 5­7 minutes and he  had not visited to the spot during the proceedings being conducted by both the IOs. He has denied that he has deposed falsely or that  documents which were prepared during the proceedings are ante­dated and ante­time. The testimony of this witness is also found to be contradictory to the copy of Page 21 State V.Sahil @ Sahid register   no.19   Ex.PW2/B,   as,   this   witness   has   claimed   that   he   had   also handed over the FSL form to the MHC(M)  on 09.03.2017. Whereas, the copy of the register No.19 Ex.PW2/B reveals that  it is nowhere mentioned therein   that   FSL   form   was   also   deposited   in   the   malkhana   on   dated 09.03.2017.   This   witness   has   claimed   that   SI   Parmod   had   reduced   the secret information into writing Ex.PW2/A1 and he had also signed the same. But,   this   court   does   not   find   any   reference   of   writing   of   such   secret information by SI Parmod in the rukka Ex.PW7/D and the FIR Ex.PW1/A. In the considered opinion of this court, had such secret information reduced into writing, then, such fact could be find in the rukka and also in the FIR and   in   view   of   omission   of   such   material   fact   in   the   rukka   and   FIR,   the testimony of witness found very suspicious and the possibility of preparing Ex.PW2/A1 and DD No.23A Ex.PW7/A to fill the lacuna at later stage cannot be   ruled   out.     This   witness   has   deposed   that   on   receiving   of   secret information, he went to the office of ACP (PW8) and he directed to conduct the raid, whereas then ACP has been examined as PW8 who has deposed that SHO had telephonically informed about the secret information. Thus, testimony of this witness is also inconsistent to the testimony of PW8. So, the testimony of this witness becomes suspicious. So the same cannot be relied upon. 

22.   Whereas, MHC(M) HC Mahender Singh has been examined as PW 3, who has deposed that on 09.03.2017 SHO called him in office and produced three sealed pullandas, copy of seizure memo and FSL form. He has further deposed that sealed pullandas and FSL form were sealed with seal of AK and one more seal impression, but, he did not remember exactly Page 22 State V.Sahil @ Sahid the nomenclature of said seal and he made entry in register no. 19 vide serial no. 4546 is Ex.PW2/B. He has further deposed that SI Sharvan Kumar also deposited articles recovered during the personal search of the accused, on the same day and he made entry to that effect against serial number. He has  further  deposed  that  on   22.07.2017   sealed  pullandas  with  FSL  form were sent to FSL through HC Surender vide RC No.94/21/17 is Ex.PW3/A. He   has   further   deposed   that   HC   Surender   returned   the   copy   of acknowledgement Ex.PW3/B and the sealed pullandas were not tampered till   remained   in   his   custody   and   then   the     Ld.   Addl.   PP   had   sought permission to ask leading question regarding the seals on the parcels on the case property and Ld. Counsel for accused has not objected to asking of any leading question regarding the same. So, after hearing, Ld. Addl. PP for the State was allowed to ask the leading question and then this witness had admitted it to be correct that seals on the parcels of the case property were sealed with the seal of 'PK'. This witness was also cross examined by Ld. Counsel for accused and during his cross­examination he has admitted it to be correct that Ex.PW2/B is in his handwriting. He has also admitted it to be correct that  the timing of making entries in Ex.PW2/B is not mentioned.  He has also admitted it to be correct that all the entries bearing no. 4546 were made on the same day i.e. 09.03.2017.  He has admitted it to be correct that RC Ex.PW3/A is in his handwriting. He has admitted it to be correct that the portion from A to A1 was written by IO SI Parmod Kumar subsequently on dated 22.03.2017.  He has denied that SI Parmod had written A to A1 after returning from the FSL.   He has admitted it to be correct that he had sent the same documents details of  which are written in the road certificate.  He has admitted it to be correct that he did not send any document other than Page 23 State V.Sahil @ Sahid as mentioned in the road certificate in the present case. He has denied that he has deposed falsely.  Thus, the testimony of this witness is found to be inconsistent   to   the   testimony   of   PW   9,   as,   this   PW3   has   deposed   that articles taken during the personal search of accused were deposited in the malkhana on 09.03.2017. Whereas, PW 9 SI Sharvan has deposed that he had deposited the articles taken during the personal search of accused on dated 10.03.2017. Thus, the testimony of this witness is  contradictory to the testimony of PW 9 and therefore, the entry in the register no. 19 Ex, PW 2/B also becomes suspicious. As the date of depositing the articles taken during the personal search is mentioned as 09.03.2017. This witness has deposed that on dated 22.07.2017 sealed pullandas with the form of FSL were sent to   the   FSL   vide   road   certificate   no.   94/21/17.   Whereas,   his   statement recorded U/s 161 of Cr.PC reveals that the road certificate number 34/21/17 is mentioned therein, vide which, the exhibits are alleged to have been sent to the FSL. Similarly, this witness in his examination in chief in this court had stated   that   the   parcels   were   sealed   with   the   seal   of   AK   and   one   more impression, which he did not remember. Whereas, the statement U/S 161 reveals that he has mentioned therein that parcels were sealed with the seal of SKY and AK were sent to the FSL on 22.07.2017, whereas at the time of examination in this court he has deposed that the sealed pullandas and FSL form were sealed with the seal of AK and when leading question was asked by Ld. APP for State then he has deposed that the seal on the parcel of the case property was of PK. In view of the such material contradictions in the testimony of this witness it is found to be suspicious, so, it cannot be relied upon.   

Page 24 State V.Sahil @ Sahid

23. Whereas, HC Surender Singh  has been examined as PW 4, who has deposed that on 22.03.2017 he obtained one sealed parcels sealed with the seal   of   AK   and   PK   and   FSL   form   duly   sealed   with   the   same   seal   from MHCM   and   deposited   the   same   in   FSL   Rohini,   vide   RC   No.94/21/17   is Ex.PW3/A. He has further deposed that he  returned the acknowledgement to MHCM is Ex.PW3/B. He has further deposed that no tampering was done with   sealed   parcels   and   documents   till   remained   in   his   custody.     This witness was also cross examined by Ld. Counsel for the accused. During his   cross­examination,   he   has   deposed   that   he   had   gone   through   his statement which was recorded by IO during investigation.  He has admitted it   to   be   correct   that   road   certificate   number   22/3/17   is   written   in   his statement Ex.PW4/D1 u/s 161 Cr.P.C. He has further deposed that the road certificate was given to this witness by HC Mahender and he had handed over the acknowledgement regarding the receiving of parcels in the FSL to HC Mahender. He has further deposed that he did not remember, whether SI Parmod had accompanied him to the FSL at the time of depositing the parcels in the FSL. He has further deposed that SI Parmod did not ask him to see the same and he  took the road certificate from HC Mahender at the time of going to the FSL and also handed over the same to HC Mahender. He has further deposed that he even did not show the road certificate to SI Parmod on that day. He did not remember, whether the portion A to A1 on Ex.PW3/A was already written, when the road certificate was handed over to him at the time of going to the FSL and he did not identify the handwriting of MHCM.  The witness is shown the documents EX.PW3/A. On seeing the document   Ex.PW3/A,   he   said   that   it   is   correct   that   the   handwriting   from portion A to A1 differs from the other writing of Ex.PW3/A.  He has denied Page 25 State V.Sahil @ Sahid that   the   portion   A   to   A1   on   Ex.PW3/A   was   written   by   SI   Parmod subsequently or that he has deliberately concealed this material fact or that he has deposed falsely.   The testimony of this witness is also found to be self contradictory and inconsistent to the testimonies of PW­9 and PW­3. In his examination in chief this witness has deposed that he had obtained the sealed parcels and form of FSL from the MHC(M) and deposited the same in the FSL Rohini and PW 3 has deposed that on dated 09.03.2017, copy of FSL form was also deposited in the malkhana. But, the copy of the register no.19 Ex.PW2/B reveals that it is nowhere mentioned therein, that FSL form was also deposited in the malkhana on dated 09.03.2017. This witness has deposed that on dated 22.07.2017, sealed pullandas were sent to the FSL with the form of FSL through this witness vide RC No.94/21/17. Whereas, his statement Ex. PW 4/D1 recorded u/s.161 of Cr.PC reveals that he had taken the exhibits and the form of FSL vide Road Certificate No.  22/3/17. So, these  are material contradictions regarding the road certificate number and   since   the   copy   of   the   road   certificate   Ex.   PW   3/A   reveals   that   it   is nowhere mentioned that the FSL form was also given with the exhibits for taking to the FSL on dated 22.03.2017 and similarly the copy of the register no. 19 Ex.PW 2/B reveals that it is nowhere mentioned therein that the FSL form was deposited on dated 09.03.2017 and since, PW­3 has admitted that overwriting over the road certificate regarding seal was done by SI Parmod and the seal by SI Parmod was not handed over to any public witness. So, the possibility of tampering with the exhibits cannot be ruled out. In view of the such material contradictions in the testimony of this witness, it is found to be suspicious so it cannot be relied upon. 

Page 26 State V.Sahil @ Sahid

24.  Whereas Ct. Parteek has been examined as PW 5, who has deposed that   on   09.03.2017   SI   Parmod   told   him   about   secret   information   that   a person, would come with Ganja from Nangloi to Railway Phatak side.   He has  further  deposed that he  along  with SI Parmod,  Ct.Ashok and secret informer proceeded to HIG Labour colony under pass, Sultan Puri by his car. He has further deposed that SI Parmod requested some passers by to join the raiding party, but, all of them refused and he was instructed to take position   near   the   corner   of   a   lane   beside   park   and   residential   area/J.J. Colony and Ct. Ashok was instructed to take position near wall near railway line. He has further deposed that at about 7.30 pm SI Parmod beckoned them by raising his hand and they apprehended the person coming from the side of Nangloi  who was carrying a KATTA.  He has further deposed that SI Parmod   had   told   accused   that   he   had   information   regarding   carrying   of Ganja in KATTA by accused and  SI Parmod also told to the accused that accused could be searched before the Magistrate or the Gazetted Officer. He   has   further   deposed   that   accused   was   also   told   that   he   could   take search of police party and their vehicle before his search and SI Parmod served a notice u/s 50 of the NDPS Act to the accused. But, the accused refused to be searched before the Magistrate or the Gazetted Officer and he also   refused   to   search   police   officers   or   their   vehicle.   He   has   further deposed that the refusal by accused was also written by SI Parmod on the back side of the notice and the KATTA, which was carried by the accused, was   opened   and   found   containing   greenish   vegetative   material   and   SI Parmod told that it was Ganja. He has further deposed that the KATTA with vegetative material was weighed and it's weight was found to be 22 kgs and 150  grams.   The   vegetative  material  was   taken   out   from   the   KATTA   and Page 27 State V.Sahil @ Sahid empty KATTA was also weighed and it's weight was 150 grams and two samples of 200 grams each were separated, kept in polythenes. He has further   deposed   that   the   remaining   vegetative   material   was   put   back   in same KATTAs which was marked as A, samples were  marked as A1 and A2 and the KATTA and samples were sealed with the seal of PK. He has further deposed that SI Parmod also filled FSL form and affixed seal of PK on FSL form. He has further deposed that seal after use was handed over to Ct. Ashok and Seizure memo of Ganja was also prepared by SI Parmod and seizure memo is Ex.PW5/A.  He has further deposed that SI Parmod Kumar also   prepared   rukka   and   sent   him   to   PS   with   sealed   pullandas,   copy   of seizure memo and FSL form. He has further deposed that he had handed over rukka to DO and sealed pullanda, copy of seizure memo and FSL form to   SHO.   He   has   further   deposed   that   SHO   also   put   his   seal   on   sealed pullandas and FSL form and he   remained in office of SHO 5­10 minutes and went out from there. He has further deposed that he collected copy of FIR and rukka from DO and handed over the same to SI Shravan Kumar to whom   further   investigation   was  marked.   He  has   further   deposed   that   he along  with   SI   Sharvan   Kumar   returned   to  the  spot,  where  Ct.   Ashok,   SI Parmod with accused were present and  SI Parmod got prepared site plan through SI Sharvan Kumar. He has further deposed that SI Shravan Kumar interrogated   accused   and   he   has   also   arrested   accused   and   personal search was also conducted. He has proved the memo of arrest of accused Ex.PW5/B, his personal search memo Ex.PW5/C and disclosure statement Ex.PW5/D. He has further deposed that one notice u/s 50 NDPS Act and Rs.   1300/­   were   found   in   personal   search   of   accused   and   medical examination   of   accused   was   got   done   from   SGM   Hospital   and   he   was Page 28 State V.Sahil @ Sahid produced before SHO.   He has further deposed that accused told that he used   to   bring   Ganja   from   one   person   namely   Suraj   who   used   to   meet accused   near   Anaaj   Mandi,   Najafgarh.   He   has   further   deposed   that   on 15.03.2017, police custody of accused was also obtained and they went to Nangloi underpass, Railway Station and Anaj Mandi Najafgarh with accused for   apprehending   Suraj,   but,   he   could   not   be   traced.   He   has   correctly identified   the   plastic   KATTA   with   vegetative   material   Ex.MO1.   He   has correctly identified the polythene containing sample of vegetative material received from FSL Ex.MO2. He has correctly identified the original notice u/s.   50   of   NDPS   Act   Ex.PW5/E.  He  has     correctly   identified   the   sample Ex.MO­3. This witness was also cross examined by ld. Counsel for accused. During his cross examination he has deposed that he did not remember, as to how many times, the IO had recorded  his statement, but he remembered that  his statement was recorded in police station. He has further deposed that his  one statement was recorded by IO on 10.03.2017 at about 2.00 AM and he did not remember about any other statement and he had read his statement recorded by IO on 10.03.2017. He has further deposed that IO had told him all the secret information of the present case on 09.03.2017 at 06.30 PM and  IO did not tell him the name of the person, from whom the accused was  to bring the  Contraband. He  did not  know   whether  IO had done any documentation prior to leaving of police station for raid. IO did not ask   any   person   living   in   the   residential   area   of   J.J.   colony   to   join   the investigation of the present case, in his presence. He was made to stand by the IO, a Jhuggi was situated on his one side and the Jhuggies situated in the said area do not bear any number. He did not know, whether any person was living in the said Jhuggi or not.   He has admitted it to be correct that Page 29 State V.Sahil @ Sahid there are some Pakka houses and some are Kaccha houses   in the said area.  He failed to tell with which the said KATTA was tied and deposed that contraband allegedly recovered from the accused was of GUCHCHHA type. He has further deposed that no flowers, seeds or stems were there in the said GUCHCHHA. He has admitted it to be correct that he is not aware about the content of said GUCHCHHAS and only IO had told him about the nature and contents of the said GUCHCHHAS. He has further deposed that the contraband was weighed with electronic weighing machine and he did not know about the maker or size of the said electronic weighing machine. He did not know whether IO had prepared any handing over memo of seal to Ashok. He has further deposed that  he  had gone to the police station at about 9.30 PM with rukka for registration of the FIR and he  remained with the Duty Officer for about 35/40 minutes for registration of the FIR. He has further deposed that he had returned at the spot again at about 10.30/10.45 PM and first of all, he went to the Duty Officer with the rukka and thereafter, he went to the SHO. He has further deposed that SHO did not telephone to any person in his presence and SHO had affixed the seal on the contraband and its samples in his presence. He has further deposed that Duty officer had asked him to meet SI Sarvan Kumar and he  met with SI Sarvan Kumar in the police station at about 10.15 PM. He has further deposed that during the personal search of the accused, one currency note of 500 denomination and 8 notes of 100 denominations, were found. He has further deposed that he left the spot at 12.00 midnight or 12.15 AM alongwith SI Sarvan Kumar and Ct. Ashok and  SI Parmod had left the spot at 10.45 PM or 11.00 PM. He has further deposed that they arrived at the SGM Hospital at about 12.30 AM and they left the hospital at about 12.45 AM  and they again arrived in Page 30 State V.Sahil @ Sahid the police station within 10 minutes thereof. He has further deposed that IO SI Sarvan had produced the accused before the SHO and he did not know what else was done by IO after arriving in the police station. He has further deposed that he had joined the investigation in this case even on dated 15.03.2017.   He   has   denied   that   no   secret   information   regarding bringing/carrying   of   contraband   by   the   accused   was   ever   given   by   any secret informer or that he had not joined the investigation or that nothing was     recovered   from   the   accused   or   that   all   the   proceedings   were conducted in the police station or that all the documents are ante dated and ante   timed   or   that   the   accused   was   picked   up   from   his   house   or   his signatures were obtained on blank papers or that those blank papers were converted   into   incriminating   evidence   in   present   matter   or   that   he     has deposed falsely at the instance of IO. Thus, the testimony of this witness is also found to be contradictory to the documents Ex. PW 2/B  as this witness has deposed that SI Pramod had sent RUKKA with the sealed pullandas, copy of seizure memo and form of FSL through this witness and he had handed over the RUKKA to the duty officer and sealed pullanda, copy of seizure memo and FSL  to the SHO and SHO has been examined as PW­2 who has deposed that he had called to the MHC(M) and handed over the sealed pullandas and documents to the MHC(M) for depositing the same in Malkhana, but, the copy of Register no. 19 Ex. PW 2/B reveals that it is nowhere   mentioned   therein   that   FSL   form   was   also   deposited   in   the Malkhana on 09.03.2017. This witness had admitted that IO did not ask any person living in the area of JJ Colony to join the investigation of the present case. Thus, from the testimony of this witness it may be inferred that IO did not make sincere efforts for joining of the public person in the investigation Page 31 State V.Sahil @ Sahid of the present case. Since, this witness during his cross­examination has deposed   that   the   contraband   alleged   to   have   been   recovered   from   this accused was of GUCHCHHA type and no flower, seed or stem were  there in the said GUCHCHHA. So, the testimony of this witness is found to be contradictory   to   the   report   of   FSL   Ex.   PW   6/A   as   the   prosecution   has alleged that GANJA was recovered from the accused and GANJA has been defined u/s. 2 (iii)( b ) of the NDPS Act, in accordance with which flowering of fruiting tops of cannabis plant is called GANJA, but, if the testimony of this PW5 is looked into, then, the flowering was missing therein, then, how the PW 6 has reported in his report Ex. PW 6/A the same as GANJA, so the report   of   FSL   Ex.PW6/A   becomes   suspicious.   So,   the   testimony   of   this witness is found to be inconsistent to the testimonies of other prosecution witnesses   3,   7   and   report   of   FSL   Ex   PW   6/A   so,   the   testimony   of   this witness is also suspicious, so the same does not inspire any confidence. 

25. Whereas, Sh. Jitender Kumar, Senior Scientific Officer (Chemistry), FSL, Rohini has been examined as PW 6, who has deposed that he is M.Sc in Chemistry. He has experience of about 18 years of examining Chemicals and Contrabands. He has further deposed that on 22.03.2017, one sealed polythene parcel sealed with the seal of PK and AK alongwith FSL form was received in office. He has further deposed that on opening the parcel, exhibit i.e. dried greenish brown coloured fruiting and flowering vegetative material was found. He has further deposed that He has  examined the exhibit and found the same to be Ganja and his detailed report is Ex.PW6/A. He has further deposed that the remnants of the exhibits sealed with the seal of JK FSL,   Delhi   and   sent   to   forwarding   authority.     This   witness   was   cross Page 32 State V.Sahil @ Sahid examined by ld. Counsel for the accused. During his cross examination he has deposed that   he also received copy of FIR, copy of Road Certificate and   Seizure   Memo   alongwith   the   exhibit   and   FSL   Form.   He   has   further deposed that he has  seen the copy of the Road Certificate Ex.PW3/A and similar copy of Road Certificate was received in the FSL. He has admitted it to   be   correct   that   it   is   not   mentioned   in   the   copy   of   Road   Certificate Ex.PW3/A that copy of the FIR, copy of Seizure Memo and FSL Form were also  sent to the FSL alongwith exhibit. He has further deposed that he has not brought  the copy of the FSL Form and Road Certificate received by him alongwith   the   exhibit.     He   has   denied   that   he   has     not   examined   the Contraband or   that he has deposed falsely.    Thus, from the testimony of this witness is also it is clear that in the road certificate, it was not mentioned that FSL Form was also sent with the exhibit to the FSL Rohini. No doubt that in the report of FSL Ex. PW 6/A   this witness has deposed that the exhibit   was   greenish   brown   coloured   fruiting   and   flowering   vegetative material and the same was GANJA But   the cross examination of PW 5 reveals that he has mentioned therein that there was no flowers in the said GUCHCHHAS which were alleged to have been recovered from accused. So,   the   testimonies   of   PW   5   is   found   to   be   contradictory   to   the   report Ex.PW6/A . So, the testimony of this witness and his report Ex.PW6/A also become suspicious. 

26.  Sh.  Darade  Sharad   Bhaskar,   Superintendent  of   Police     Dadra   and Nagar   Haveli   has   been   examined   as   PW   8,   who   has   deposed   that   on 09.03.2017   he   was   posted   as   ACP   Sultan   Puri   and   on   that   day   secret information   regarding   carrying   of   ganja   by   person   namely   Sahil   S/o.

Page 33 State V.Sahil @ Sahid Mahmood was recorded in roznamcha vide DD no. 23A and true copy of the same was forwarded to him and retained in his office vide diary no. 1233 dated   09.03.2017   is   Ex.P1.   He   has   further   deposed   that   on   next   date special report u/s. 57 NDPS Act regarding seizure of ganja was forwarded by SHO to him, which was retained in his office vide diary no. 1235 dated 10.03.2017 is Ex. P2 .  He has further deposed that on the same day special report u/s. 57 NDPS Act regarding arrest of accused Sahil @ Sahid S/o. Mahmood was forwarded by SHO to him, same was retained in  his office vide diary no. 1236 dated 10.03.2017 Ex. P3.  He has further deposed that true   attested   copy   of   DD   no.   23A   is   Ex.PW7/A.   This   witness   was   cross examined by ld. Counsel for accused. During his cross­examination he has deposed   that   he   was   informed   telephonically   by   SHO   PS   Sultan   Puri regarding the secret information.  He has further deposed that on the same evening he had received the information in writing, at about 6:00 PM ­7:00 PM and he   had telephonically directed to the SHO to conduct the raid in case   the   information   was   credible.     He     did   not   do   anything   else.   This witness   has   deposed   that   SHO   had   telephonically   told   about   the   secret information. But, no call detail record of this witness or of SHO have been brought on the record. Thus testimony of this witness is also inconsistent to the   testimony   of   PW2   SHO/Inspector   Ashok.   As   PW2   has   deposed   that after   receiving   the   secret   information,   he   went   to   the   office   of   ACP   and informed him about the secret information, who directed him to conduct raid. Whereas,   PW8   (then   ACP)   has   deposed   that   SHO   had   telephonically informed him about the secret information. Since, this court does not find the fact   of   writing  of   any  secret   information  in   the   rukka  Ex.PW7/D  and  FIR Ex.PW1/A. So, the Itlah Mukhbiri Ex.PW2/A1 and DD no.23­A Ex.PW7/A Page 34 State V.Sahil @ Sahid appears   to   be   suspicious   documents,   which   appear   to   have   prepared subsequently   to   fill   the   lacuna   in   the   case   of   prosecution.   Therefore, testimony of this witness is also suspicious.

27.  Since, the secret information in the case in hand  is alleged to have been received  by SI Pramod , who has been examined as PW 7  so as per the mandate of Section 42 (1) of  NDPS Act such information was required to be  reduced into writing by him. SI Pramod has been examined PW 7 and during his examination in chief he has deposed that he had reduced he  has testified that on receiving of the secret information on dated 09.03.2017 at 5:00 PM, he had written the same in Ex.PW2/A1 and in Roznamcha vide DD No. 23A Ex.PW7/A. But the perusal of the rukka Ex.PW 7/D reveals that it was prepared at 7:25 PM and perusal of the  FIR Ex. PW1/A reveals that it was lodged on dated 09.03.2017 at 9:40PM but this court does not find any reference of Ex.PW2/A1 and DD No. 23A Ex PW 7/A therein and even in the report u/s. 173 of Cr.PC, it is not mentioned  that secret information was reduced into writing vide Ex.PW2/A1 or DD No.23A Ex. PW 7/A. Had PW7 reduced such information into writing vide Ex.PW2/A­1 or vide DD No. 23­A Ex.PW7/A,   this   fact   could   be   mentioned   in   the   RUKKA   Ex.PW7/D,   FIR Ex.1/A   and   also   in   the   report   u/s.   173   of   Cr.P.C.   But   as   the   secret information   is   alleged   to   have   been   received   by   this   witness   on   dated 09.03.2017 at 5:00 pm, but, as this fact is not mentioned in the abovesaid documents.   So,   possibility   of   creating   Ex.PW2/A1   and   DD   No.   23A Ex.PW7/A, subsequently to fill the lacuna cannot be ruled out.   No doubt PW2/SHO Inspector Ashok has deposed that SI Parmod had reduced the secret information into writing vide Ex.PW2/A1 and he had signed the same.

Page 35 State V.Sahil @ Sahid But,   in   view   of   inconsistent   testimony   of   PW2   and   PW7,   the   alleged compliance of provision of section 42 (1) (2) becomes suspicious. 

28. Since   their   lordship   of  Supreme   Court   in   Catina   of   judgments   was pleased to hold that provisions of Section 42 of NDPS Act is mandatory and in the case in hand, no information regarding the contraband was reduced into writing nor such information was sent to higher officer by the HC Om Prakash (PW 8)  or by SI Ravi Kumar PW­1.  Mere writing of DD No. 19A cannot be held to be compliance of Section 42 (1) & 42 of NDPS Act. So, I do not find any force in such submission of the Ld. APP for the State.

29.  Since   their   lordship   of   Supreme   Court   of   India   in   case   titled   as Beckodan Abdul Rahiman Vs. State of Kerala AIR 2002 SC 1810,  was pleased to hold that "We are of the firm opinion that the provisions of sub­ section (2) of Section 42 and the mandate of Section 50 were not complied with by the prosecution which rendered the case as not established.  In view of the violation of the mandatory provisions of the Act, the appellant was entitled to be acquitted.  Both the trial court as well as the High Court have failed to consider this aspect of the matter which warrants the setting aside of the impugned judgment".  

30. Their   lordship   of   Supreme   Court   also   referred   an   other   judgment passed in case Rajender Singh vs. State of Haryana (2011) 8 SCC 130, wherein   the   constitution   bench   of   their   lordship   of   Supreme   Court   was pleased to hold that the non compliance of provision of Section (1), (2) of Section 42 of the NDPS Act are impermissible.

Page 36 State V.Sahil @ Sahid

31.  PW­7 SI Parmod Kumar has deposed that two samples of 200 grams each were separated and the same were sent to the FSL. Whereas, the report of FSL  Ex.PW6/A  reveals that the weight thereof  is mentioned  as 190.8 grams with polythene. The Ld. Counsel for the accused has submitted that in view of difference of weight of the sample, the case of prosecution becomes doubtful. He has relied upon the judgment   Rajesh Jagdamba Avasthi Vs. State of Goa, VII (2004) SLT 85.

32.  As   their   lordship   of   the   Supreme   Court   of   India   in   case  Rajesh Jagdamba Avasthi Vs. State of Goa, VII (2004) SLT 85  was pleased to hold "the credibility of the recovery proceedings is considerably eroded, if it is   found   that   the   quantity   actually   found   by   the   PW1   was   less   than   the quantity sealed and sent to him.   As he rightly emphasized, the question was not how much was seized, but, whether there was actual seizure and whether  there  was  an  actual  seizure  and  whether  what  was  seized  was really sent for chemical analysis to PW1. The prosecution has not been able to   explain   this   discrepancy   and   therefore,   it   renders   the   case   of   the prosecution doubtful".

33. In view of the difference in the weight of the samples sent to the FSL, the case of the prosecution becomes doubtful in the light of above said judgments.

34. PW­7 has deposed that he has asked to 4­5 passersby to join the investigation, but PW­5 has deposed   that IO did not ask any public Page 37 State V.Sahil @ Sahid person from the surrounding area to join the investigation. Thus, there are material   contradictions   in   the   testimonies   of   PW­7   and   PW­5.   So,   their testimonies   are   held   to   be   suspicious.   So,   in   the   absence   of   the   public witness.   The   testimonies   of   police   witnesses   which   are   found   to   be inconsistent and suspicious cannot be relied upon.

35.  Since, their lordship of the Hon'ble High Court of Delhi in case Mohd.   Masoom   Vs.   State   of   NCT   of   Delhi   219(2015)   DLT   271  was pleased   to   hold   that   "Appellants   conviction   is   primarily   based   upon   the testimonies of the police officers / officials only. Admittedly, no independent public witness was associated at any stage of the investigation. True, it is no rule of law that public witnesses should be joined in every eventuality and no conviction can be based upon the testimonies of the police officials. Sometimes  it   becomes   highly   difficult  for   the   police   officials  to   associate independent public witnesses for various reasons. At the same time, it is undoubtedly true that joining of independent public witnesses is not a mere formality. Simply saying by the police witnesses that public witnesses were not available without any evidence to that effect would not be suffice. The Investigating   Officer   is   required   to   make   genuine    efforts   to   associate independent   public   witnesses   if   available.   This   is   insisted   so   as   to   lend authenticity and credibility to the search and recovery that are effected. It is of course not an  absolute rule and fact of each case has to be appreciated and scrutinized on its own merits".

  "In   the   instant   case,   despite   availability   of   independent   public witnesses, no genuine and sincere efforts were made by the Investigating Officer   to   associate   them.   The   explanation   offered   by   the    Investigating Page 38 State V.Sahil @ Sahid Officer   does   not   inspire   confidence.   Secret   information   was   received   at around 09.30    a.m. at Crime Branch, Chanakyapuri. Allegedly, A­2 was to receive a huge consignment of Heroin /  smack at IGI Airport from Afghan Nationals who were to arrive in India by Afghan National flight at    about 12.30 p.m. or thereafter. Apparently, the police officials had sufficient time to make   sincere   efforts   to   associate   independent   public   witnesses   in   the raiding   team.   However,   nothing   was   done.  For   the   first   time,   when   the raiding team reached Lajpat Nagar at about 11.30 a.m., some passers­by were allegedly asked to join the raiding party. They purportedly declined to participate taking the plea that they were  busy in their own work. It has come on record that there were number of shops at Lajpat Nagar, where the police party had followed A­2s car. None of the shopkeepers was requested to   be   a   part   of   the   raiding   team.   Again,   at   06.30   p.m.,   an   attempt   was allegedly made at the airport to join some public persons in the raiding team but   none   was   willing   and   they   left  without   disclosing   their   names   and addresses. It is a matter of record that the raiding team remained at the spot till 03.00 a.m. It is strange that for about thirteen hours the Investigating Agency was not able to associate even a single independent public witness at   any   stage   of   the  investigation.   Admitted   position   is   that   there   were number of police officials, government / private  employees, Traffic Police Control Room, Prepaid Taxi­booth, CISF officials and shopkeepers, etc. at the crowded and busy airport. It is not explained as to why only the passers­ by were requested to join the investigation. Even their names or addresses were not recorded and no action whatsoever was taken for their refusal to assist in the investigation. Apparently, the Investigating Agency were  not Page 39 State V.Sahil @ Sahid interested   to   make   any   independent   witness   to   be   a   part   of   the   raiding team."

36. In   the   case   in   hand   also,   IO   has   failed   to   make   sincere   efforts   to associate the independent public witnesses. It appears to the court that IO was not interested to make any independent witness to be a part of raiding team.

37. Ld. Counsel for the accused have submitted that no notice u/s. 50 of the NDPS Act were ever served to the accused and their signature was obtained on some blank papers and same are misused as the replies to the notices u/s. 50   have been prepared thereon.   Since the contrabands are alleged to have been recovered  from the sack of the plastic carried by the accused  and not from the personal search of the accused.  So, serving of the notices u/s. 50 of NDPS Act  was not essential  and even if any doubt is there in the serving of the notices under section 50 of the NDPS Act and the same are  inconsequential.

38.  As their lordship of High court of Delhi in case Custom Vs. Jorawar Singh   Mundy   MANU/DE/0290/13  was   pleased   to   hold   that   "as   regard compliance of Section 50 of NDSP Act, legal position is well settled as laid down in Ajmer Singh (SUPRA) that in case, the recovery is not from the personal   search,   but   from   the   baggage,   non   compliance   of   Section   50 would   not   vitiate   the   trial   as   the   search   of   the   bag   does   not   amount   to personal search, so as to attract Section 50 of the NDPS Act".

39.  Since, in the case in hand, PW7 SI Parmod Kumar has deposed in his Page 40 State V.Sahil @ Sahid examination in chief that seal after use was handed over to Ct. Ashok But, Ct.   Ashok   has   not   been   examined   and   since,   this   court   finds   material contradictions in the testimony of PW­7, who has also written note regarding the seal on the road certificate Ex.PW3/A. On raising of objection of FSL and since the weight of the exhibits sent to the FSL is found to be different in the report of FSL Ex.PW6/A, as mentioned by this PW7. Since, admittedly no   seal   after   use   was   handed   over   to   the   public   witness   and   since   the contrabands are alleged to have been recovered from accused on dated 09.03.2017 and the exhibits are alleged to have been   sent to the FSL on dated   22.03.2017   and   delay   in   sending   the   exhibits   to   the   FSL   is   not explained, which also creates suspicion in the version of the prosecution.

40.  As their Lordship of High Court of Delhi in case Desraj @ Dass V. State 83 (2000) DLT 262 was pleased to hold that "Delay of 12 days in sending the parcel by Moharir Malkhana to the CFSL is serious lacuna in the version of the prosecution. This lapse casts serious doubts about the truthfulness and credibility of the version of the prosecution".

41. Similar view was expressed by their Lordship of High Court of Delhi in case Ganesh Kumar Vs. State 2016 Law Suit Delhi 4045.

42.  Since in the register No.19 Ex.PW2/B, it is nowhere mentioned that the FSL form was ever deposited in the malkhana and similarly, in the road certificate Ex.PW3/A, it is not mentioned that FSL form was sent with the   exhibits   to   the   FSL.   So,   there   are   material   contradictions   in   the testimony of PW7 and PW­3, which renders the case of prosecution to be Page 41 State V.Sahil @ Sahid doubtful.

43. As their lordship of Hon'ble High Court of Delhi in the case "Pradeep Kumar Vs. State 1997 IV AD(Delhi) 666" was pleased to hold that "I also tend to agree with the learned counsel for the appellant that the prosecution cannot   be   taken   to   have   proved   that   the   C.F.S.L.   Form   was   actually deposited with the Moharir Malkhana or that it was actually sent thereafter to the C.F.S.L. of course, the Investigating Officer stated that the C.F.S.L. Form was filled in.   It is also true that the Moharir Malkhana has made a statement that the C.F.S.L. Form was deposited.  It also cannot be denied that the constable who took the sample parcel to the C.F.S.L. has deposed that he had deposited the C.F.S.L. Form with the C.F.S.L.  However, I am not inclined to place reliance on this oral evidence as it is not supported by the documentary evidence.  Had the C.F.S.L. Form been deposited with the Moharir Malkhana and had it been handed over to the constable who had taken the sample parcel to the C.F.S.L., it would have found mention in the Register of the Moharir Malkhana.   It find no such mention.   There is no entry to the effect that the said Form was deposited or was later sent to the C.F.S.L.  and further held "besides what has been recorded by me, I find myself one with the Learned counsel for the appellant that the prosecution version   cannot   be   accepted   as   gospel   truth   and   that   doubts   would legitimately be raised as the Investigating Officer made no efforts to join any witness from the Public.   It is not the case of sudden apprehension and recovery.  It is a case, where, secret information has been received.  It is in evidence that  there were  shops and that consequently persons from the Page 42 State V.Sahil @ Sahid public were available to the investigating officer at his elbow.   And yet he made no effort to join any witness from the public.

"I feel that keeping in view what has been noticed by me above, the failure of Investigating Officer to join the witnesses from the Public assumes significance."

"For the reason recorded above, I hold the appeal  deserves to be allowed.   I do so.   The conviction of the appellant U/S 20 of the Act and sentenced   passed   thereunder   stand   set   a   aside.     Fine,   if   deposited,   be refunded.  Let the appellant be set free, if not wanted in any other case".

44.  Since,   PW2   has   deposed   that   the   FSL   form   was   deposited   in   the malkhana on 09.03.2017, and the Ld. Counsel for the accused has disputed the same. Since PW7 has deposed in the court that on dated 09.03.2017 that   he   had   handed   over   the   sack   of   the   contrabands,     samples   of   the contrabands and FSL form   to Ct. Prateek (PW 5) and he was directed to produce   the   same   before   SHO   and   SHO/Inspector   Ashok   has   been examined as PW2 who has deposed that Ct. Prateek produced one copy of seizure memos, three pullandas and the form of FSL and produced before him and  he had handed over seal pullandas and documents to the MHC(M) for   depositing   in   malkhana.   But,   it   is   not   categorically   mentioned   in   the Register   No.   19,   copy   whereof   is   Ex.PW2/B   that   FSL   form   was   also deposited   in   Malkhana   on   09.03.2017   and   since   the   copy   of   the   road certificate   Ex.PW3/A   reveals   that   the   samples   were   received   from   the malkhana, as, the road certificate was prepared on 22.03.2017. PW­3 has Page 43 State V.Sahil @ Sahid deposed that samples were sent to FSL on 22.03.2017 and whereas, in road certificate Ex.PW3/A, was prepared on 22.03.2017, it is not mentioned therein that any form of FSL was also taken with the parcels of samples of the   contrabands.   Had  the   FSL   form   been   deposited   in   the   malkhana   on dated   09.03.2017,   this   could   be   mentioned   in   the   register   no.   19.   Copy whereof is Ex.PW2/B and similarly had the FSL Form been deposited in the malkhana on  09.03.2017, then, it could be received with the samples of the contrabands for taking the same to the FSL.  But, as neither it is mentioned in   the   register   No.19   Ex.PW2/B,   that   FSL   Form   was   deposited   on 09.03.2017   in   the   malkhana   nor   it   is   mentioned   in   the   road   certificate Ex.PW3/A   that   the   FSL   form   was   also   taken   with   the   samples   of   the contraband   for   taking   the   same   to   FSL     and   since   there   are   material contradictions in the ocular testimonies of the witnesses of the prosecution and   documents   relied   upon   by   the   prosecution.   So,   in   the   given circumstances  the possibility of subsequently filling of FSL form cannot be ruled out, so, the case of the prosecution becomes doubtful.   In view of contradictions in the testimonies of PW3, PW2, PW7 and PW5. So, their testimonies are held to be doubtful.

45.   As, their lordship of Supreme Court of India in case Mausam Singh Roi & Others Vs. State of West Bengal (2003) 12 SCC 377 was pleased to hold that  "It is settled principle criminal jurisprudence that more serious the offence, stricter the degree of proof since of higher degree of assurance is required to convict the accused".

46.  Their lordship of Supreme Court in case State of Rajasthan V. Raja Page 44 State V.Sahil @ Sahid Ram, V (2003) SLT 45­III (2003) CCR 198 (SC)=(2003) 8 SCC 180  was pleased to hold that:

"There is no embargo on the appellate Court reviewing the evidence upon which an order of acquittal is based. Generally, the order of acquittal shall not be interfered with because the presumption of innocence of the accused is further strengthened by acquittal. The golden thread which runs through the web of administration of justice in criminal cases is that if two views are possible on the evidence adduced in the case, one pointing to the guilt   of   the   accused   and   the   other   to   his   innocence,   the   view   which   is favourable to the accused should be adopted. The paramount consideration of   the   Court   is   to   ensure   that   miscarriage   of   justice   is   prevented.   A miscarriage of justice which may arise from acquittal of the guilty is no less than   from   the   conviction   of   an   innocent.   In   a   case,   where   admissible evidence is ignored, a duty is cast upon the appellate Court to reappreciate the   evidence   in   a   case   where   the   accused   has   been   acquitted,   for   the purpose of ascertaining as to whether any of the accused committed any offence or not (see Bhagwan Singh v. State of M.P., (2002) 4 SCC 85). The principle to be followed by appellate Court considering the appeal against the judgment of acquittal  is to interfere only when there are compelling and substantial   reasons   for   doing   so.   IF   the   impugned   judgment     is   clearly unreasonable,   it   is   a   compelling   reason   for   interference.   These   aspects were   highlighted   by   this   Court   in   Shivaji   Sahabrao   Badade   v.   State   of Maharashtra, (1973) 2 SCC 793; Ramesh Babulal Doshi v. State of Gujarat, (1996) 9 SCC 225 and Jaswant Singh v. State of Haryana, (2000) 4 SCC Page 45 State V.Sahil @ Sahid

484."

47.  So, in the light of the above mentioned judgment, I am inclined to hold that  in  the  absence  of  any  public  witness  to  the   alleged  recovery  of  the contrabands and in view of inconsistent testimonies of the police witnesses, the alleged recovery from the accused becomes doubtful.

48.  Since the testimonies of prosecution's witnesses regarding non joining of the public witnesses are found to be inconsistent on the material points, weights of the samples of contraband are found to be inconsistent since there   is   doubt   regarding   the   completion   of   the   mandatory   provision   of Section 42 of NDPS Act, as discussed hereinabove and in the absence of public witness.   The testimonies of the prosecution's witnesses, who are police personnels, whose testimonies are inconsistent, doubtful & suspicion, so,   they   do   not   inspire   any   confidence.   In   the   above   discussed circumstances,   the   possibility   of   false   implication   of   accused   can   not   be ruled.  Therefore, benefits of doubts are given to the accused.

49. Cumulative fact of the above discussion is that the prosecution has failed to prove the charges framed against this accused beyond reasonable doubt.

50.  In   view   of   the   above   discussion,  accused   Sahil   @   Sahid   is acquitted of the charges framed against him and the case properties are ordered to be disposed off after expiry of period to file the appeal as per rules.  The accused Sahil @ Sahid is directed to be released on Page 46 State V.Sahil @ Sahid bail on furnishing bail bonds in the sum of Rs.10,000/­ with one surety of the like amount,  as per the provision of Section 437(A) of Cr.P.C, for next six months to ensure his presence in the Hon'ble appellate court and on filing of bail bond and surety bond, the file be consigned to the Record Room. PAWAN Digitally signed by PAWAN KUMAR KUMAR MATTO Announced in open court on  MATTO Date: 2018.09.29 16:07:46 +0530 29th September 2018 (Pawan Kumar Matto)                       Special Judge (NDPS)               Additional Sessions Judge (N/W)                         Rohini Courts, Delhi Page 47