Tripura High Court
Sri Bapan Roy vs The State Of Tripura on 20 August, 2018
Equivalent citations: AIRONLINE 2018 TRI 198
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 15
HIGH COURT OF TRIPURA
AGARTALA
B.A. NO. 65 OF 2018
Sri Bapan Roy
S/o Sri Pran Gopal Roy
Of-132 Joynagar.
P.S. Jirania.
Dist. West Tripura.
..... (Petitioner on behalf of the in-
custody accused person Sri Subhra
Saha, S/o. Sri Sunil Saha, of Masli
Bazar P.S. Manu Dist. Dhalai)
Versus
The State of Tripura
.... Respondent
For Petitioner (s) : Mr. S. Sarkar, Adv
For Respondent(s) : Mr. A. Roy Barman, Addl.P.P.
Date of Hearing : 23/07/2018.
Date of delivery of Judgment &
Order : 20/08/2018.
Whether fit for reporting : YES
HON'BLE MR. JUSTICE ARINDAM LODH
JUDGMENT & ORDER
This is an application filed under Section 439 of the Code of Criminal Procedure, 1973 by Sri Bapan Roy being the cousin brother of Subhra Saha, the accused person in custody. The accused, Subhra Saha being arrested on 19.06.2018 in connection with Manu P.S. Case No. 19 of 2018 registered under Section 21(a)/22(a)/29(1) of the NDPS Act 1985 has prayed for grant of bail.
B.A NO.65 OF 2018 Page 2 of 15
2. Heard Mr. S. Sarkar, learned counsel appearing for the petitioner as well as Mr. A. Roy Barman, learned Addl. P.P., appearing for the State respondent.
3. The prosecution story, in brief, is as under:
On 19.06.2018 Sri Ashish Kumar Das, SI of Police, Manu P.S., submitted a written complaint to the effect that on 19.06.2018 at 1800 hours while the complainant along with staff was performing vehicular mobile duty on Assam-
Agartala Road at that time on the basis of some secret information went to Masli Bazar along with SDPO, Manu. After reaching there, and observing all legal formalities they conducted search on the arrested person thoroughly in presence of independent witnesses. During the course of search operation the police found 14 numbers of small plastic transparent container of street heroin (Brown Sugar) without mark (red colour tap) from the possession of the accused person and after that, on being asked he stated that he collected the said heroin from the possession of the accused person No-2 with intent to sell at Masli area. Thereafter, preliminary identification test was conducted in presence of SDPO, Manu and independent witnesses and the result became positive for heroin (Brown Sugar) and regarding carrying of Brown Sugar he could not provide any valid document. After that, as per direction of SDPO, Manu, seized the drugs substances from the possession of the accused person and also seized one Samsung mobile phone by preparing seizure list in presence of independent witnesses. Thereafter, the informant B.A NO.65 OF 2018 Page 3 of 15 along with SDPO, Manu, collected digital weight machine and weight the seized items of heroine and found total 6 grams and 900 mg. (including plastic transparent container) and after seizing the contraband put into an envelop and sealed the same with gala, in presence of SDPO, Manu and witnesses at the spot. Pursuant to the lodging of this F.I.R/Ejahar, the case has been registered as Manu P.S. Case No. 19/18 under Section 21(a)/22(a)/29(1) of NDPS Act 1985 and investigation was started.
4. The accused person was arrested during the course of investigation and was produced before the learned Judicial Magistrate 1st Class, Kamalpur, Unakoti, Tripura, who sent the accused person to judicial custody till 25.06.2018. Then, a bail application was moved before the learned Special Judge, Kamalpur, Unakoti, Tripura on 25.06.2018, but it was not moved due to absence of learned counsel for the accused person in custody. The accused person was further remanded to judicial custody till 24.07.2018.
5. Being aggrieved by the order dated 25.06.2018 passed by learned Special Judge, Kamalpur, Unakoti Tripura, the present bail application has been moved before this Court.
6. The learned counsel for the petitioner submits that the accused person is totally innocent. His further submission is that even assuming that brown sugar as alleged being seized from the possession of the accused person, then also it comes B.A NO.65 OF 2018 Page 4 of 15 within the purview of definition of "small quantity". The accused person has been arrested for allegedly committing offences under Section 21(a)/22(a)/29(1) of NDPS Act 1985, and in view of the amendment in the NDPS Act in the year 2001 the stringent condition for granting of bail as prescribed under Section 37(1)(b) are applicable only to the offences punishable under Section 19, 24, 27(a) and also to the offences involving commercial quantity. The said conditions are not applicable to other punishable provisions contemplated under the NDPS Act. He further contends that Section 37 does not contemplate all the offences under the NDPS Act are non-bailable.
7. Mr. Sarkar, learned counsel further contends whether an offence against any other laws is bailable or non-bailable will have to be considered in the light of the part-II of the first schedule to the Cr.P.C. He contends that as per part-II of the schedule, the offences against any other law other than IPC, if punishable with imprisonment with less than three years or with fine only are non-cognizable and bailable.
Harping upon this submission, the learned counsel for the petitioner has strenuously argued that the accused-person is entitled to be released on bail.
8. Per Contra, Mr. A. Roy Barman, learned Addl. P.P., appearing for the State-respondent opposed the bail application seriously. Pointing out to the headnote of Section 37, the learned Addl. P.P., submits that the said provision clearly shows B.A NO.65 OF 2018 Page 5 of 15 that all offences under NDPS Act are cognizable and non- bailable. It is true that the headnote reads thus:-
" Offences to be cognizable and non-bailable".
Learned Addl. P.P. submits that from a bare reading of the statement of object and reasons of the Amendment Act 2 of 1985 the legislature in their own wisdom have made the provision of Section 37 saying interalia "to provide that the offences shall be cognizable and non-bailable"
9. I have also perused the case diary.
10. The important question to be determined in this bail application on an anvil of law is whether offences imputed in the F.I.R are bailable or non-bailable. At the outset, I may have a look at the law:
Section 21(a), 22(a) and 29 reads as follows:-
"21.Punishment for contravention in relation to manufactured drugs and preparations.- Whoever, in contravention of any provision of this Act or any rules or order made or condition of license granted thereunder, manufactures, possesses, sells, purchases, transports, imports inter-State, exports inter-State or uses any manufactured drug or any preparation containing any manufactured drugs shall be punishable.-
(a) where the contravention involves small quantity, with rigorous imprisonment for a term which may extend to [one year], or with fine which may extend to ten thousand rupees, or with both;
(b).............................................
(c)......................................................"
22. Punishment for contravention in relation to psychotropic substances.- whoever, in contravention of any provision of this Act or any rule or order made or condition of licence granted thereunder, manufactures, possesses, sells, purchases, transports, imports inter- State, exports inter-State or uses any psychotropic substance shall be punishable.-
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(a) where the contravention involves small quantity , with rigorous imprisonment for a term which may extend to [one year], or with fine which may extend to ten thousand rupees or with both;
(b)............................................
(c)................................................
29. Punishment for abetment and criminal conspiracy,- (1) whoever abets, or is a party to a criminal conspiracy to commit an offence punishable under this Chapter, shall, whether such offence be or be not committed in consequence of such abetment or in pursuance of such criminal conspiracy, and notwithstanding anything contained in section 116 of the Indian Penal Code (45 of 1860), be punishable with the punishment provided for the offence. (2) A person abets, or is a party to a criminal conspiracy to commit, an offence, within the meaning of this section, who, in India abets or is aprty to the criminal conspiracy to the conmmission of any act in a place without and beyond India which-
(a) would constitute an offence if committed within India; or
(b) under the laws of such place, is an offence relating to narcotic drugs or psychotropic substances having all the legal conditions required to constitute it such an offence the same as or analogous to the legal conditions required to constitute it an offence punishable under the Chapter, if committed within India."
11. The possession of heroin is prohibited under Section 8 of the NDPS Act and a bare reading of the provisions of the NDPS Act, it is clear that offence under Section 21(a) is punishable with rigorous imprisonment for a term which may extend to six months or fine or both. Similarly, Section 22(a) prescribes a punishment to undergo rigorous imprisonment for a term which may extend to one year, or with fine which may extend up to ten thousand rupees or with both.
12. Section 29(1) of the NDPS Act provides punishment under relevant provisions of the IPC, for the B.A NO.65 OF 2018 Page 7 of 15 commission of the offence with imprisonment of any description and for a term which may extend to ¼(one fourth) part of the longest term provided for that offence or with fine as has been provided for that offence or with both.
13. In the case in hand, indisputably, none of the offence is punishable with death or imprisonment for life and quantity also is small. As such, in my opinion, if there is no special declaration to make an offence non-bailable in any particular enactment, then, it will be guided by general law i.e., under the Code of Criminal Procedure, 1973 which specifically defines "bailable" and "non-bailable" offence.
14. In view of the submissions of learned Addl. P.P., that the caption/headnote of Section 37 denudes all the provisions of the NDPS Act are non-bailable, this Court may examine whether the meaning of a particular provision of law should be gathered from the headnote mentioned at the prefix of the said provision without taking care of the contents stipulated in the body of the provision. To understand this legal issue, I may gainfully refer an extract from Maxwell on the Interpretation of Statue. At page 11 of the 12th edition wherein it is stated as follows:-
"Heading (Cannot control the given words of the statute[(1923) 1 Ch. 143] but they may explain ambiguous word, (1884) 9 App. Cas. 365 "while the court is entitled to look at the heading in Act of Parliament to resolve any doubt they may have as to ambiguous words, the law is quite clear that you cannot use such headings to give a different effect to clear words in section , where there cannot be any doubt as to their ordinary B.A NO.65 OF 2018 Page 8 of 15 meaning, R.v.Surrey (North Eastern Area) Assessment Committee [1948] IK.B. 29, per Lord Goddard C.J. at pp. 32,33.
15. Again, it would be apposite to refer a decision, M/s Frick India Ltd. V. Union of India and ors., (1990) 1 SCC 400, wherein the Apex Court had an occasion to consider this question and unambiguously clarified that the headnote cannot justify the real meaning in the statutory provisions. The principles laid down in para-8 may be noted below:-
" It is well settled that the headings prefixed to sections or entries cannot control the plain words of the provisions; they cannot also be referred to for the purpose of construing the provision when the words used in the provision are clear and unambiguous; nor can they be used for cutting down the plain meaning of the words in the provision. Only, in the case of ambiguity or doubt the heading or sub-heading may be referred to as an aid in construing the provision but even in such case it could not be used for cutting down the wife application of the clear words used in the provision."
Reliance was also placed on the decision reported as Raicharmatham Prabhakar Rawatmal Dugar, (2004) 4SCC 766, where the Supreme Court emphasized the "heading or title of a section a limited role to play in the construction of statutes."
The Court further held importantly, that " in case of conflict between the plain language of the provision and the meaning of the heading or title, the heading or title would not control the meaning which is clearly and plainly discernible from the language of the provision thereunder."
16. The above discussion shows that the decisions of the Supreme Court in Frick India Ltd (supra) as well as the applicable rules of statutory construction instruct the Court to look beyond the heading or title of a provision, and see what is actually enacted by it. In other words, what is described in the heading/caption is not necessarily the law;
B.A NO.65 OF 2018 Page 9 of 15 it is the enacted and substantive provision which has to be taken into account and applied by the Court. Therefore, the heading to Section 37 that all offences under the NDPS Act are non-bailable does not bind the Court in regard to the offences other than Sections 19, 24, 27(a) and offences involving commercial quantity.
17. Further, to appreciate the controversies, the relevant provisions of the original enactment i.e., Section 37 of the NDPS Act may be recollected which is as under:-
"37. Offences to be cognizable and non- bailable.- (1) notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974)
(a) every offence punishable under this Act shall be cognizable;
(b) no person accused of an offence punishable for a term of imprisonment of five years or more under this Act shall be released on bail or on his own bond unless-
(i) the Public prosecutor has been given an opportunity to oppose the application for such release, and
(ii) where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offences and that he is not likely to commit any offence while on bail.
(2) The limitations on granting of bail specified in clause (b) of sub-section (1) are in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time bring in force, on granting of bail."
18. Thus, the original enactment provides rigorous imprisonment for at least 10 years, extendable up to 20 years and a heavy fine for committing offences relating to manufacture, possession, sale and purchase of drugs under Section 21 and rigorous imprisonment for at least ten years, B.A NO.65 OF 2018 Page 10 of 15 extendable up to 20 years and a heavy fine for committing offences relating to manufacture, possession, sale and purchase of psychotropic substances under Section 22 of the NDPS Act and imposed similar punishment also for committing other offences under the Act.
19. To find out the very purpose of bringing amendment of NDPS Act ( by Act 9 of 2001 w.e.f. 02.10.2001), the statement of object and reason thereof is necessary to be enumerated for deciding the case of this nature:-
"Narcotic Drugs and Psychotropic Substances Act, 1985 provides deterrent
punishment for various offences relating to illicit trafficking in narcotic drugs and psychotropic substances. Most of the offences invite uniform punishment of minimum ten years „ rigorous imprisonment which may extend up to twenty years. While the Act envisages severe punishments for drugs traffickers, it envisages reformative approach towards addicts. In view of the general delay in trial it has been found that the addicts prefer not to invoke the provisions of the Act. The strict bail provision under the Act add to their misery.
Therefore, it is proposed to rationlise the sentence structure so as to ensure that while drug traffickers who traffic in significant quantities of drugs are punished with deterrent sentences, the addicts and those who commit less serious offences are sentenced to less severe punishment. This requires rationalization of the sentence structure provided under the Act. It is also proposed to restrict the application of strict bail provisions to those offenders who indulged in serious offences."
20. After amendment Section 37 stands as follows:-
" 37. Offences to be cognizable and non- bailable.- (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974)-
(a) every offence punishable under this Act shall be cognizable;
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(b) no person accused of any offence punishable for [offences under section 19 or section 24 or section 27A and also for offences involving commercial quantity ] shall be released on bail or on his own bond unless-
(i) the Public Prosecutor has been given an opportunity to oppose the application for such release, and
(ii) where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not like to commit any offence while on bail.
(2) The limitations on granting of bail specified in clause (b) of sub-section 91) are in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force, on granting of bail.]"
21. From a bare reading of Section 37 as it was prior to amendment and after amendment, it is quite obvious that the legislature taking note of the changing societal scenario as well as the ground realities have brought into force reformative changes and have defined " small quantity" and "commercial quantity" under Section 2(xxiiia) and Section 2(viia), provisions being made accordingly, for proportionate sentencing for possession of small, intermediate and commercial quantity of offending material and necessary substitution of Section 21 and 22 also have been made preferably to provide a lenient treatment to the addicts on the pretext that they possess small quantity.
22. By way of amendment, the legislature, in my considered view, have expressed a clear intention that any person accused of offences punishable for committing offences under either of the provision of Section 19 or Section 24 or Section 27(a) and also for offences involving B.A NO.65 OF 2018 Page 12 of 15 commercial quantity shall face the stringent conditions of Section 37(b) of the NDPS Act, thereby, all other offences under the Act prescribing punishments for less than 3(three) years have been kept outside the purview of the rigors or deterrent punishments provided under Section 37(b) of the Act.
23. To appreciate the second plank of controversy about the scopes of granting bail under Section 37 of the Act, this Court feels it apposite to re-iterate that, albeit, the title or heading of Section 37 of NDPS Act shows that offences shall be cognizable and non-bailable, but in the body of provision of Section 37(1) (a), the legislature has stated that "every offence punishable under this Act shall be cognizable". The legislature has not declared that all the offences under the Act shall be non-bailable, and with a definite object to achieve the legislature specifies the offences punishable under Sections 19, 24 and 27(a) and for offences involving commercial quantity as non-bailable. Clause (b) only speaks about the limitations on granting bail in addition to the limitations under the Cr.P.C. while granting bail. Therefore, the provisions of Cr.P.C. are necessary to be looked into to find out which of the offences under the NDPS Act are bailable and which are non-bailable.
24. From the classification of offences made in the First Schedule of Cr.P.C., it is evident that part-I of the Schedule B.A NO.65 OF 2018 Page 13 of 15 deals with offences under the Indian Penal Code, while part- II deals with the offences against „other laws‟.
25. The first entry in part II provides that if the offence is punishable with death, imprisonment for life or imprisonment for more than 7(seven) years, it is non- bailable. The second entry speaks of the offence, if punishable with imprisonment for 3(three) years and upwards but not more than 7(seven) years, it is also non- bailable. The third entry which is the last entry of part-II prescribes that offence punishable with imprisonment for less than 3(three) years or with fine only, it will be bailable and non-cognizable and triable by any Magistrate.
26. Many offences under the NDPS Act have been made punishable with imprisonment which may extend to 10 years and for period which may even extend to 20 years. But there are certain offences which are punishable with imprisonment for less than 3 years or with fine.
27. Furthermore, as noted earlier, Section 37(1) (a) envisages that all the offences under the NDPS Act are cognizable notwithstanding the provisions of Cr.P.C. That means Section 37 of the Act begins with a non-obstante clause and clause (a) of sub-Section (1) contemplates that all the offences under the NDPS Act are cognizable notwithstanding the provision of Cr.P.C.
B.A NO.65 OF 2018 Page 14 of 15 Here, I may gainfully refer a decision, Central Bank of India Vs. State of Kerala and ors., (2009) 4 SCC 94 wherein the Apex Court held that:-
" When the section containing the said clause does not refer to any particular provisions which it intends to override but refers to the provisions of the statute generally, it is not permissible to hold that it excludes the whole Act and stands all alone by itself. „A search has, therefore, to be made with a view to determining which provision answers the description and which does not‟ "
28. The legislature by means of putting a non-obstante clause intended to prescribe all offences, regardless of their nature or gravity as „cognizable‟ meaning thereby the said provision has an overriding effect to the provision of Cr.P.C. If that provision would not be there, by virtue of classification in part II, the offences under Section 21(a), 22(a) and 29(1) would have been non-cognizable, but they are made cognizable by specific provision of Section 37(1)
(a) of the NDPS Act.
29. In the case in hand, the accused has been in custody for committing offence under Sections 21(a), 22(a) and 29(1) of the NDPS Act and the case being of small quantity these are such offences punishable with imprisonment which may extend to 1(one) year or with fine. These offences not being the offences punishable under Sections 19, 24 and 27(a) and not a case involving commercial quantities, the general law, i.e., Criminal Procedure Code will be applicable whenever the question of bail arises under aforesaid provisions.
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30. In the light of above analysis and applying the ratio decidendi in the case of M/S Frick India (Supra), this Court, is of the view that the headnote cannot modify/alter the plain meaning of a statutory provision when the statute is clear and unambiguous. In the present case, Section 37 of the Act has to be construed taking into account the whole contents enumerated in the body of this provision and taking note of the objects the legislatures intended to achieve, which, if can be read in its proper perspective, then, all offences having punishment prescribed for less than 3(three) years and a case of small quantity, the same would be cognizable and bailable, since the said offences are covered by the category of third entry of part-II of the Schedule of the Code of Criminal Procedure, 1973.
31. In the result, the instant application for grant of bail to the accused person is allowed. Accordingly, the petitioner shall be released on bail by executing a bond of Rs. 50,000/- (Rupees Fifty thousand) only with two solvent sureties each of the like amount to the satisfaction of the learned Special Judge, Kamalpur, Unakoti District, Tripura.
Case dairy is returned.
A copy of this judgment/order may be supplied to the learned counsel of both sides during the course of the day.
JUDGE suhanjit B.A NO.65 OF 2018