Punjab-Haryana High Court
Jangir Singh @ Jangira vs State Of Haryana on 22 August, 2022
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
105
CRM-M-36681-2022 (O&M)
Date of Decision: 22.08.2022
JANGIR SINGH @ JANGIRA
...Petitioner
Versus
STATE OF HARYANA
... Respondent
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. VB Godara, Advocate for the petitioner.
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HARNARESH SINGH GILL, J.(Oral)
Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.244 dated 13.07.2022, registered under Section 21(b) of the NDPS Act, at Police Station City Ratia, District Fatehabad.
Learned counsel for the petitioner submits that the petitioner has falsely been involved in the present case; that nothing was/is to be recovered from the petitioner and that the petitioner has been indicted in the present case, on the basis of the disclosure statement of co-accused, namely, Jagtar Singh @ Jagga, from whom the alleged recovery of 10.15 grams of heroin was recovered.
Notice of motion.
On the asking of this Court, Mr. Ashok Singh Chaudhary Addl. AG Haryana, accepts notice on behalf of the respondent-State and submits that the petitioner has specifically been named in the disclosure statement of the co-accused and that, if granted the concession of anticipatory bail, the petitioner would indulge himself in similar crime again.
1 of 2 ::: Downloaded on - 24-08-2022 04:07:18 ::: 105 CRM-M-36681-2022 (O&M) -2- I have heard the learned counsel for the parties. In the present case, co-accused, namely, Jagtar Singh @ Jagga, was arrested at the spot, along with 10.15 grams of heroin. He in his disclosure statement has specifically named the petitioner.
The NDPS Act is a self-contained statute which specifically deals with menace of drugs. Stringent provisions have been provided therein for dealing with such cases. The ground that the petitioner was named in the disclosure statement is itself cannot be the sole consideration for grant of pre-arrest bail. A deeper probe is required to unearth the modus operandi and chain of supply. Further, as to whether it is a case of false implication or not, would be a subject matter of investigation.
The Hon'ble Supreme Court in Criminal Appeal No.1005 of 2002 titled State of Haryana Vs. Samarth Kumar, decided on 20.07.2022, has held that advantage of the fact that no recovery was/is to be effected from the petitioner and that the petitioner has been indicted on the disclosure statement of the co-accused, as held in Tofan Singh Vs. State of Tamil Nadu, (2021) 4 SCC 1, can be taken into consideration while dealing with the regular bail application or at the time of final hearing after conclusion of the trial.
In view of the above, no ground is made out to grant the concession of anticipatory bail to the petitioner.
Dismissed.
22.08.2022 (HARNARESH SINGH GILL)
Aman Jain JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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