Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 22, Cited by 0]

Delhi District Court

Narayanaswamy Ravishankar vs . Asstt. Director, Directorate Of on 8 February, 2018

                   IN SPECIAL COURT, NDPS ACT (CENTRAL)
                         TIS HAZARI COURTS, DELHI

SC No.07/2014                                                         FIR No.26/2013
CIS No. 27588/2017                                                    PS Special Cell
CNR No. DLCT01­000529­2013

       State

       Versus

1.     Khumba Ram @ Fouji, 
       S/o Sh. Hira Ram, 
       R/o Vill. Kalewa, 
       Teh. & P.S. Pachpadara, 
       Distt. Barmer, Rajasthan                                                             ......A­1

2.     Ajay Kaushal, 
       S/o late Sh. Om Dutt, 
       R/o Plot no.13A, DDA Market, 
       Nangal Township Distt. Ropar, Punjab.                                                ......A­2

3.     Hanuman Ram @ Haria, 
       S/o Sh. Hira Ram, 
       R/o Vill Patial, PO Sajiyal, 
       Teh. & PS Pachpadera, 
       Distt. Barmer, Rajasthan.                                                            ......A­3

Date of Institution                                 :       08.10.2013
Date of start of Arguments                          :       21.12.2017
Date of concluding the arguments                    :       29.01.2018
Date of Judgment                                    :       07.02.2018



FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                  1
                                                                         Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
                                      J U D G M E N T

       Brief facts of the case are that team of Inspector Sanjay Nagpal was
tracking one suspect Khumba Ram (A1) of Rajasthan.     On 15.06.2013,
he   received   a   secret   information   that   suspect   Khumba   Ram,   who   was
involved  in   inter   state   smuggling of  contraband,  would  come   near Tis
Hazari Courts from Rajasthan in a bus of Jain travels.   Inspector Sanjay
Nagpal lodged DD no.2 at 7.05 a.m. and directed SI Karan Singh and Ct.
Sandeep   to   develop   secret   information   while   going   near   Tis   Hazari
Courts.   The secret informer identified Khumba Ram, who hired a taxi
Indica bearing registration no.CH 04A 1391 from Classic Travel Agency,
Kashmere Gate.  As per instructions of Inspector Sanjay Nagpal, SI Karan
Singh and Ct. Sandeep negotiated with Khumba Ram (A1) for sharing the
taxi for Chandigarh on shared fare.  SI Karan Singh and Ct. Sandeep were
dropped   by   Khumba   Ram   in   Ambala   from   the   taxi   and   he   proceeded
towards   Nangal.     Inspector   Sanjay   Nagpal   alongwith   his   team   was
following   his   taxi   in   a   Govt.   vehicle   Tavera   bearing   no.DL   1CJ   7367.
Khumba Ram reached Abhinandan Lodge near Railway Station, Nangal
where he took accommodation.  The police team under the leadership of
Inspector   Sanjay   Nagpal   reached   outside   Abhinandan   Lodge   and   he
directed his two members of the team namely Ct. Gurdeep and ASI Rajbir
to take a room in the said lodge.  In the morning of 16.06.2013, Inspector
Sanjay Nagpal directed SI Suresh Chand to go inside the lodge, meet ASI


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               2
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 Rajbir and Ct. Gurdeep to develop the information.   A close watch was
kept on suspect  Khumba  Ram.   On 16.06.2013 at about 6.30 a.m., SI
Suresh   Chand   was   present   outside   the   door   of   the   room   of   suspect
Khumba   Ram   when   SI   Suresh   Chand   overheard   that   suspect   Khumba
Ram was talking on phone that "maal is pure and it is highly intoxicated"
& " due to big quantity, they would deliver the consignment in the late
hours   in   Delhi   near   ISBT".     This   observation   confirmed   that   suspect
Khumba Ram deals in narcotics and he would deliver the consignment to
the customer in Delhi.  SI Suresh Chand immediately narrated the facts to
Inspector   Sanjay   Nagpal.     As   some   narcotics   was   expected   to   be
recovered, hence, for the compliance of provisions of Section 42 NDPS
Act, DD No.20 was lodged by making a phone call from Punjab.  At about
8.30 a.m., one Ajay Kaushal (A2) reached Abhinandan Lodge and straight
away  went   into   the   room   of  suspect   Khumba  Ram.     SI  Suresh   Chand
again   overheard   their   talks   who   were   planning   to   go   to   Delhi   on   the
Innova   Car   of   Ajay   Kaushal.     Both   Khumba   Ram   and   Ajay   Kaushal
proceeded to  Delhi  on  Innova car bearing no.CH 01 53 49.   The said
Innova   car   was   chased.     Both   reached   Delhi   in   Innova   car   and   after
roaming   here   and   there   in   Delhi,   ultimately,   at   about   11.25   p.m.   on
16.06.2013,   they   reached   at   Ring   Road   in   front   of   Tibettan   Market,
Monastry, near ISBT, Delhi.   Both Khumba Ram and Ajay Kaushal got
down from the Innova car.  Within few minutes, one Hanuman (A3) met
Khumba Ram and handed over a bag to him.  Suspect Khumba Ram (A1)

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               3
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 gave   the   bag   to   Ajay   Kaushal   and   in   the   meantime,   they   were   over
powered with the bag.  All the three were duly served with notices U/s 50
NDPS Act.   Thereafter, the search of the bag was conducted in front of
them.   In the bag, two packets and a used towel were recovered.   Both
the packets were completely wrapped with plastic tape.   On asking, all
the three disclosed that there is opium inside the packets.   One packet
was taken out and given Sr. no.1 and it was weighed which come out to
be 5 kgs.  The packet Sr.no.1 was cut with the help of blade and it was
found   that   opium   was   packed   in   a   transparent   polythene   which   was
wrapped in old news paper and then it was wrapped with plastic tape.
Two samples of 50 grams each were separated from Sr.no.1 and packed
in a small transparent polythene bags.  Both samples were given Sr.no.1A
and   1B.     Packet   Sr.no.1   and   samples   Sr.no.1A   &   1B   were   packed
separately in white cloth and were sealed with the seal of SC and the
entry regarding the recovery was made in form FSL.   After that second
packet was taken out and given Sr.no.2 and it was weighed which come
out to be 4.5 kgs.  The packet Sr.no.2 was cut with the help of blade and
it was found that opium was packed in a transparent polythene which
was   wrapped   in   old   newspaper   and   then   it   was   wrapped   with   plastic
tape.   Two samples of 50 grams each were separated form Sr.no.2 and
packed in a small transparent polythene bags.  Both samples were given
Sr.no.2A   and   2B.     Packet   Sr.no.2   and   samples   Sr.no.2A   &     2B   were
packed separately in white cloth and were sealed with the seal of SC and

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               4
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 the entry regarding the recovery was made in form FSL.  Thereafter, both
packets Sr.no.1 & 2 alongwith with the recovered towel were put in the
recovered bag and the bag was packed in a piece of cloth and sealed with
the seal of SC.   Form FSL was completed at the spot and the seal after
used   was   handed   over   to   Inspector   Sanjay   Nagpal.     These   exhibits
alongwith   FSL   form   was   taken   into   police   possession   through   seizure
memo.     All   this   legal   proceeding   was   conducted   by   SI   Suresh   Chand
through seizure memo.   After that SI Suresh Chand prepared rukka and
handed over the rukka, seizure memos and exhibits to HC Ashok Kumar
and directed  him  to produce  the rukka alongwith exhibits and seizure
memos   before   SHO   for   registration   of   the   case.     HC   Ashok   Kumar
departed from the spot at 2.30 a.m. on 17.06.2013.   Rukka alongwith
exhibits and seizure memo were produced before Inspector D.K. Sharma,
SHO who put his counter seal on the exhibits and deposited the exhibits
in   the   malkhana   and   after   due   process   of   law,   the   present   case   was
registered.   Further investigation was entrusted to SI Karan Singh.   SI
Karan Singh reached at the spot and SI Suresh Chand handed over to him
the   documents   of   the   case   and   produced   accused   Khumba   Ram,   Ajay
Kaushal and Hanuman before him.  
       Investigation conducted by SI Karan Singh
       On 15.06.2013, SI Karan Singh (PW15) was posted as SI at Special
Cell, Northern Range,  Sector ­ 6, Rohini, Delhi.  On that day, Inspector
Sanjay Nagpal instructed him to go to Jain Travel, Mori Gate, where one

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               5
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 secret informer would meet him.  The secret informer would point out on
suspect and he had to chase him.  On the instruction of Inspector Sanjay
Nagpal,  SI  Karan  Singh  alongwith HC Ashok  and Ct. Sandeep left the
office of the Special Cell at around 7.00 a.m. vide DD no.2 and reached
outside the office of Jain Travel, Mori Gate at around 8.00 a.m. where
secret informer met him.   Secret informer pointed out one person who
reached   there   after   5   minutes   as   a   suspect.     After   pointing   out   the
suspect, secret informer left.   The suspect started moving towards ISBT
Kashmere   Gate   side.     They   also   started   following   him.     The   suspect
reached at ISBT, where  Haryana Roadways buses use to station.  On that
day, Haryana Roadways employees were on strike.   Thereafter, suspect
came to Classic Motor Travels, Kashmere Gate, where suspect hired a taxi
Make Indica bearing registration no.CH 04 A 1391 and the said suspect
was dealing with the travel agency for going Nangal, Punjab.   SI Karan
Singh told all the aforesaid facts to Inspector Sanjay Nagpal gathered by
him on mobile phone.   Inspector Sanjay Nagpal instructed him to leave
HC   Ashok.     He   further   directed   SI   Karan   Singh   to   go   with   suspect
alongwith Ct. Sandeep.  He met suspect and asked him to share the fare
of the taxi as he had to go to Ambala with Ct. Sandeep.  On his proposal,
accused Khumba Ram readily agreed to share the said taxi.   Thereafter,
he alongwith accused Khumba Ram and Ct. Sandeep sat in the said taxi.
They   got   the   said   taxi   stopped   at   Sonepat   where   he   alongwith   Ct.
Sandeep and Khumba Ram took the lunch on one dhaba.  On that dhaba,

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               6
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 SI   Karan   Singh   made   a   call   to   Inspector   Sanjay   Nagpal   and   informed
about   the   taxi   number   and  their  position.    While   SI  Karan  Singh  was
talking   with   Inspector   Sanjay   Nagpal,   he   was   at   some   distance   from
accused so that he could not hear their conversation.  
       After   taking   lunch   at   Sonepat,   SI   Karan   Singh   alongwith   Ct.
Sandeep   and   accused  Khumba  Ram  left  Sonepat   in  the  aforesaid  taxi.
Before   reaching   Ambala,   they   again   got   the   said   taxi   stopped   at   one
dhaba where they took tea.  On that dhaba, SI Karan Singh again made
call to Inspector Sanjay Nagpal and informed about their position. While
SI Karan Singh was talking to Inspector Sanjay Nagpal, he was at some
distance   from   accused   Khumba   Ram   so   that   he   could   not   hear   their
conversation.  After taking tea, they sat in the aforesaid taxi and travelled
to   Railway   Station,   Ambala   where   he   alongwith   Ct.   Sandeep   alighted
from the said taxi.  SI Karan Singh had given his share of the fare of taxi
to accused Khumba Ram.  He again made call to Inspector Sanjay Nagpal
and told about their position and other facts.  He alongwith Ct. Sandeep
stayed in Ambala.
       Next   day   i.e.   16.06.2013   at   around   4.00   a.m.,   he   made   call   to
Inspector Sanjay Nagpal and talked with him who called SI Karan Singh
and Ct. Sandeep at Nangal Railway Station.  On his asking, he alongwith
Ct. Sandeep reached there at around 7.00 a.m., where Inspector Sanjay
Nagpal alongwith his team met them in front of Abhinandan Lodge, near
Nangal Railway Station.   Inspector Sanjay Nagpal told him that accused

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               7
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 Khumba   Ram   is   involved   in   the   trafficking   of   drugs.     While   he   was
outside   Abhinandan   Lodge   alongwith other members of the team, one
Innova Car bearing registration no.CH 01 AC 5349 came there.  Accused
Khumba Ram came outside Abhinandan Lodge and sat in the said Innova
car and left the place alongwith driver of the said car.  Thereafter, police
officials   also   sat   in   the   government   vehicle   make   Tavera   bearing
registration no.DL 1CJ 7367 and left there.  He also sat in the said Tavera
car   and   started   following   the   said   Innova   car   and   covered   200   mtrs
distance from Abhinandan Lodge, the police officials saw that said Innova
car   stopped   and   two   other   persons   boarded   the   said   Innova   car   with
accused Khumba Ram.   Thereafter, the said Innova car started running
towards Ambala side and they also followed the said Innova car.   They
reached Panipat where the two persons alighted from the said Innova car
at around 2.15 p.m.  On the direction of Inspector Sanjay Nagpal, he (i.e.
SI Karan  Singh) alongwith  SI Ramesh Dabas, ASI Rajbir, HC Ajay, Ct.
Sandeep and Ct. Gurdeep alighted from the said Tavera car.   Inspector
Sanjay Nagpal instructed them to follow the aforesaid two persons who
alighted from Innova car.  They followed aforesaid both the persons and
made inquiries from them but nothing incriminating was found from both
of   them.     After   that   he   made   call   to     Inspector   Sanjay   Nagpal   and
informed about the inquiries conducted by them with aforesaid both the
persons at Panipat.   On the instructions of   Inspector Sanjay Nagpal, he
alongwith the aforesaid police officials came to Delhi and reached their

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               8
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 office.
       On the intervening night of 16/17.06.2013, while SI Karan Singh
was present in the office at around 12.15 a.m., he was directed by the
Duty Officer of Special Cell NR to reach Tibettan Market near ISBT as he
was called by  Inspector Sanjay Nagpal.  On the direction of Duty Officer,
he reached there at around 2.00 a.m., where  Inspector Sanjay Nagpal, SI
Suresh, HC Ashok, HC Pawan, Ct. Devender, HC Krishan alongwith driver
of   Tavera   Car   met   him.     Accused   Khumba   Ram,   Ajay   Kaushal   and
Hanuman Ram, present in the court today, were also there in the custody
of police officials.  At that time, SI Suresh Chand was writing the rukka.
After   writing   it,   the   same   was   handed   over   to   HC   Ashok   Kumar.     SI
Suresh   Chand   also   handed   over   the   sealed   case   property   &   aforesaid
Innova car, FSL form and copy of the seizure memo to HC Ashok and sent
him to PS Special Cell, Lodhi Colony with the direction that he had to
hand over the case property, FSL form and copy of the seizure memo to
SHO whereas he had to hand over the rukka to the Duty Officer.  
       On the direction of   Inspector Sanjay Nagpal, further investigation
of this case was assigned to him (i.e. SI Karan Singh),  SI Suresh Chand
handed over the document i.e. seizure memos etc. to him.  SI Karan Singh
took   the   custody   of   the   accused   persons.     He   prepared   the   site   plan
Ex.PW15/A at the instance of SI Suresh Chand.  He interrogated accused
Khumba Ram and arrested him vide memo Ex.PW8/E and conducted his
personal   search   vide   personal   search   memo   Ex.PW8/H.     During   the

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                               9
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 personal search of accused, original notice U/s 50 NDPS Act Ex.PX with
the other articles was recovered.   He interrogated accused Ajay Kaushal
and   arrested   him   vide   memo   Ex.PW8/F   and   conducted   his   personal
search vide personal search memo Ex.PW8/J.  During the personal search
of   accused,   original   notice   U/s   50   NDPS   Act   Ex.PX1   with   the   other
articles   was   recovered.     He   interrogated   accused   Hanuman   Ram   and
arrested him vide memo Ex.PW8/G and conducted his personal search
vide   personal   search   memo  Ex.PW8/K.   During the  personal search  of
accused, original notice U/s 50 NDPS Act Ex.PX2 with the other articles
was recovered.  He interrogated the accused persons Khumba Ram, Ajay
Kaushal   and   Hanuman   Ram   in   detail   separately   and   recorded   their
disclosure statements Ex.PW8/M, Ex.PW8/N and Ex.PW8/O respectively.
At around 5.10 a.m., HC Ashok returned there with copy of the FIR of the
present case and original rukka and handed over the same to him.   He
mentioned the FIR number on the document prepared earlier.  When he
prepared the site plan, after that he recorded the statement of SI Suresh
Chand, thereafter, Inspector Sanjay Nagpal and SI Suresh Chand left the
spot.   After   receiving   the   FIR,   original   rukka   and   conducted   formal
necessary proceedings.   He alongwith accused persons and other police
party  team left the  spot  for the office  Special Cell, Northern Range at
around 5.40 a.m. and they reached office of Special Cell at around 6.15
a.m. and made arrival entry in DD register.  



FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             10
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
        SI Karan Singh forwarded the report U/s 57 NDPS Act Ex.PW14/E
with regard to arrest of the accused persons to ACP Special Cell, Northern
Range.  The accused persons were interrogated by SHO Special Cell and
ACP Special Cell, NR.   On 17.06.2013, accused persons were produced
before the court after their medical examination.  
       He   got   police   custody   remand   of   accused   Khumba   Ram   upto
22.06.2013 whereas accused Ajay Kaushal was remanded to the police
custody upto 20.06.2013.  Accused Khumba Ram was taken to Rajasthan
by SI Suresh Chand and Inspector Sanjay Nagpal alongwith other police
official.     He   took   accused   Ajay   Kaushal   to   Una,   Bilaspur   in   Himachal
Pradesh   and   Nangal   (Punjab)   where   he   made   search   of   associates   of
accused Ajay Kaushal namely Gogi and Achar Singh but they could not be
found   on   the   aforesaid   place.     He   interrogated   owner   of   Abhinandan
Lodge  Sh.  Rajiv  Kumar and  collected the  copy of the relevant  register
Ex.PW18/B (old number  Ex.PW3/B).   The same was seized vide memo
Ex.PW18/A   (old   number   Ex.PW3/A).     From   Nangal,   he   alongwith
accused Ajay Kaushal and other police official returned to Delhi.  Accused
Ajay Kaushal was  produced  before  the  court  and he was remanded in
judicial custody.  
       During investigation, he interrogated Ram Singh, Manager, Classic
Travels,   Kashmere   Gate,   Delhi   and   collected   the   bill   Mark  Ex.PW   old
number  PW13/A   which   was   seized   vide   seizure   memo  Ex.PW   old
number Ex.PW13/B.  

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             11
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
        During the personal search of accused persons, their mobile phones
were recovered with the other items.  He collected the CDR of the mobile
phone   used   by   accused   Khumba   Ram   and   Ajay   Kaushal.     During
investigation,   he   found   that   accused   Khumba   Ram   was   using   mobile
phone was in the name of Smt. Leela Devi W/o Karna Ram.  He collected
the CAF (Ex.PW5/A and Ex.PW5/B), CDR (Ex.PW5/C) and certificate U/s
65  B  Evidence   Act  (Ex.PW5/D) of the same.   During investigation, he
found that accused Ajay Kaushal was using the mobile phone which was
in   the   name   of   his   wife   Ms.   Reeta   Kaushal.     He   collected   the   CAF
(Ex.PW6/A) and CDR (Ex.PW6/B) with certificate U/s 65 B Evidence Act
(Ex.PW6/C) of the same.  
       During the investigation, name of one Shankar Lal was surfaced as
supplier of the drug to the accused persons.  He also collected CDR of his
mobile phone as disclosed by accused Khumba Ram.  He made search of
accused   Shankar   Lal   but   he   was   not   available.     He   got   issued   NBW
against him.
       During investigation, he collected DD no.2, 11, 13.   The same are
Ex.PW15/B, Ex.PW15/C and Ex.PW15/D respectively.  
       On   24.06.2013,   he   got   sent   the   sealed   sample   pullanda   to   FSL,
Rohini through HC Pawan Kumar.  
       During   investigation,   he   recorded   the   statements   of   witnesses   as
and when required.   After completion of investigation, he prepared the
charge­sheet   and   filed   before   the   court   through   SHO/Inspector

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             12
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 concerned.  
       Later  on  accused  Shankar Lal Naik S/o Bhanwar Lal R/o  Village
Mahesh Puria, PS Javad, District Nimach, Madhya Pradesh was declared
'proclaimed offender' vide order dated 29.04.2014 passed by Ms. Shail
Jain,  Ld.  Special Judge ­ II,  NDPS, Central District, Delhi.   Ordersheet
dated 25.03.2015, shows that accused Shankar Lal Naik was arrested and
produced before the Court.   On 01.05.2015, the supplementary charge­
sheet was filed against him.  After hearing arguments, he was discharged
by Sh. Rajiv Mehra, Ld. Special Judge, vide order dated 22.05.2015.
       Result of FSL Report  
       The FSL report was filed in the court on 29.3.2014 and the copies of
the same were supplied to the accused persons.  As per FSL report, which
is admissible per se under Section 293 CrPC, the sample Ex.1A and Ex.1B
were found to contain morphin 1.84 percent and 6.9 percent. 
       Charge
       After hearing arguments, a charge U/s 29 of NDPS Act was framed
(as amended on 17.12.2014) against all the accused persons for entering
into a conspiracy for supply of opium in the area of Delhi.  They were also
charged U/s 18 of NDPS Act having in conscious possession of 9.5 kg of
opium.  All the accused persons pleaded not guilty and claimed trial.
       Prosecution Evidence
       There   was   some   repetition   of   number   of   witnesses   and   for   the
purpose of convenience, some of them have been re­numbered.  It is also

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             13
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 found that ASI Khem Singh has been examined twice as PW2 as well as
PW3.     Therefore,   although   only   17   witnesses   are   examined   but
prosecution   witnesses   have   been   assigned   the   numbers   from   PW1   to
PW18.  
       The testimonies of 17 prosecution witnesses in brief is described as
under :­
       PW1   ASI   Naval   Kishore  proved   a   DD   entry   no.14   Ex.PW1/A,
perusal of which shows that Inspector Sanjay Nagpal asked him on phone
to send the IO kit and weighing scale through HC Pawan Kumar and HC
Ashok   Kumar.     He   testified   that   both   of   them   alongwith   IO   kit   and
weighing scale left on motorcycle.
       PW2   SI   Naresh   Kumar  testified   that   at   about   6.55   a.m.   on
16.06.2013, he sent an information through Inspector Sanjay Nagpal on
phone which was recorded in DD no.20 Ex.PW2/A.   He further testified
that he had informed an information at about 12.15 a.m. from Inspector
Sanjay Nagpal on telephone which was recorded as DD no.16 Ex.PW2/B.
       PW3 SI Khem Singh,  PS Special Cell was Duty Officer from 9.00
a.m. to 5.00 p.m. on 15.06.2013 and he testified that at about 10.10 a.m.,
Inspector   Sanjay   Nagpal   informed   him   through   intercom   regarding   a
secret information and he communicated the same to SI Karan Singh and
Ct. Sandeep who had already left the Special Cell vide DD no.2.  He also
asked SI Karan Singh and Ct. Sandeep that they should go to Chandigarh.
PW3/X recorded DD no.8 Ex.PW3/A. (This witness was also examined

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             14
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 as PW2 with a new number PW17).
       PW4 ASI Devappa  recorded FIR Ex.PW4/A on receiving a rukka
through   HC   Ashok   Kumar.     He   made   an   endorsement   on   the   rukka
Ex.PW4/C.
       PW5   Israr   Babu,   Nodal   Officer   from   Vodafone   Mobile   Service
testified as under :­
                "I am posted as Alternate  Nodal Officer at Vodafone Mobile Service Ltd. I
            have been directed by the company to appear before this Hon'ble Court along
            with the  relevant documents, pursuant to receipt of summons in name of Sh.
            Deepak, Nodal Officer. Sh. Deepak has left the services of the company and
            his present whereabouts are not known. 
                I have brought the certified copy of customer application form pertaining
            to connection no. 9610878068 which is in name of Leela Devi W/o Karna
            Ram with copy of the  ID proof.  (The original CAF  is not traceable in the
            records). The CAF is  Ex. PW5/A  bearing my signatures at point A, copy of
            the ID proof is Ex. PW5/B bearing my signatures at point A (Mode of proof
            of both the exhibits has been objected by counsels for the accused persons). 
                I have also brought the certified copy of  call details of the said number
            for   the   period   01.06.2013   till   17.06.2013   (Rajasthan   Circle   and   the
            supportive certificate u/s 65­B of Evidence Act. The call details record is Ex.
            PW5/C  and   the   certificate   is  Ex.   PW5/D  both   bearing   my   signatures   at
            points A.
                I have seen the reply of Sh. Anuj Bhatia dated 29.08.2013 written to SI
            Karan Singh, Special Cell,  (NR) bearing signatures of Sh. Anuj Bhatia  the
            then Nodal Officer at point A which is Ex. PW5/F (colly)       along with the
            documents  attached.  (Mode of  proof  of the  exhibits  has  been objected  by
            counsels for the accused persons)." 



       PW6 Raj Kumar SDE (CC­1) Chandigarh testified as under :­
               "Presently, I am working as a SDE(CC­I), BSNL, Sector 49C, Chandigarh.  
               Today, I have brought the summoned record which consists of Customer
            Application Form (CAF) and copy of CDRs for the period from 01.06.2013 to
            17.06.2013   in   respect   of   mobile   phone   no.9463516334   subscribed   in   the
            name of Reeta Kaushal W/o Sh. Ajay Kaushal, R/o H.No.13, Atta  Market,
            Nangal, Teh. Anandpur Sahib, District Ropar.  Copy of the CAF is Ex.PW6/A
            (OSR) (running into 2 pages) and separately ID proof on third page and copy
            of the CDR is  Ex.PW6/B  supported by certificate U/s 65B of Evidence Act.
            Certificate is Ex.PW6/C bearing my signatures at point A.  


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                            15
                                                                                     Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
                On receipt of notice/letter dated 23.08.2013.  Sh. M.L. Sharma, Divisional
            Engineer, Admn. had supplied copy of all these documents to SI Karan Singh
            of Special Cell.  Said letter is Mark X.  The said letter alongwith its annexures
            are Marked X (colly.), bearing signatures of Sh. M.L. Sharma at point A."



       PW7 SI M. Baxla testified as under :­
                "On 17.06.2013, I was posted at PS Special Cell as MHC(M).  On that day,
            Inspector   D.K.   Sharma,   SHO   Special   Cell   had   deposited   one   Innova   Car
            no.CH 01 AC 5349 with its key and five pullandas alongwith  two seizure
            memos and respective FSL forms in case FIR No.26/13.  I deposited the said
            articles vide entry at Sr.no.2132 in the malkhana register.  All the pullandas
            were   duly   sealed   with   the   seal   of   SC   &   DKS   and   were   bearing   the   case
            particulars.    The  personal search  articles  of  accuse Ajay  Kaushal,  Khumba
            Ram and Hanuman were deposited on the same day by SI Karan Singh in
            connection with the abovesaid case FIR.
                On 24.06.2013, I had given two pullandas, Sr.no.1A and 2A, alongwith
            FSL form to FSL Rohini to HC Pawan Kumar for depositing the same at the
            FSL Rohini for their examination vide RC no.120/21/2013.   Today, I have
            brought   the   RC register   as  well   as  the   malkhana   register.    Copy  of  entry
            no.2132 in malkhana register is Ex.PW7/A bearing signatures of the SHO at
            point A, the entry no.2133 is Ex.PW7/A1 (OSR).
                The copy of RC no.120/21/2013 is Ex.PW7/B.  HC Pawan Kumar, on his
            return from FSL Rohini, gave the acknowledgment of the case acceptance of
            FSL.   The RC register contains the same and copy of which is  Ex.PW7/C.
            The factum of taking of the case property pullanda to FSL was mentioned by
            me in  Ex.PW7/A  on my endorsement at point B bearing my signatures at
            point A.
                On  04.03.2014, two sealed  pullandas duly  sealed with  the  seal of  FSL
            Rohini pertaining to this case were deposited by SI Kuldeep in the malkhana
            and   I  had   made  the   endorsement  in   this  regard   on  Ex.PW7/A  at  point  C
            bearing my signatures at point A1 (Original register seen and returned).
                As long as pullandas remained in my possession, the seals remained intact
            and no tampering affected on the same."



       PW9   ACP   Satyavir   Singh  testified   that   on   16.06.2013,   he   was
posted   as   ACP,   Norther   Range,   Special   Cell,   Delhi   and   that   Inspector
Sanjay Nagpal gave a specific information to Duty Officer that they were
following one Khumba Ram and got recorded DD no.20 with Duty Officer
of PW9's office.  This DD entry was produced before him.  After seeing it,

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                    16
                                                                                             Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 PW9 made an endorsement on it.  On 17.06.2013, a report U/s 57 NDPS
Act was prepared by SI Suresh Chand about recovery of 9.5 kg opium and
another report of the arrest of the accused persons was prepared by SI
Karan Singh which was produced before him.
       PW8   Pawan   Kumar   and   PW11   ASI   Ashok   Kumar,   both   had
proceeded on 16.06.2013 alongwith weighing machine and IO kit bag on
a   motorcycle   and   reached   at   the   spot   where   Inspector   Sanjay   Nagpal
alongwith   other   staff   were   present   and   they   also   became   part   of   the
raiding party. 
       PW10 Inspector Sanjay Nagpal testified as under :­
                "On 15.6.2013 I was posted at Special Cell, Northern Region.  On that day
            at about 7.00 am, one secret informer came to me and informed that one
            person namely Khumba Ram who is involved in the interstate smuggling of
            contraband would come near Tis Hazari Courts from Rajasthan in a bus of
            Jain Travels. 
                                On   this   information,   I   lodged   DD   No.2   at   7.05   a.m.     and
            disclosed about the secret information to the Sr. officers.  I directed SI Karan
            Singh and Ct. Sandeep to develop the secret information by going near Tis
            Hazari Courts taking the informer alongwith them.  
                                At about 10.00 am, I received telephonic information from SI
            Karan Singh that with the help of informer Khumba Ram has been identified
            and   was  preparing  for   going  to   Nangal  from   the   place  behind   Tis  Hazari
            Courts.  I directed SI Karan Singh to follow Khumba Ram.
                                At   about   10.30   am,   I   alongwith   my   staff   proceeded
            outstation towards Nangal after informing the Sr. officers and taking their
            permission. We left the office of Special Cell in the Govt. vehicle of make
            Tavera bearing registration no. DL1CJ­7367.  On the way, I directed SI Karan
            Singh   and   Ct.   Sandeep   to   stop   following   Khumba   Ram   and   to   remain   at
            Ambala.  The vehicle hired by Khumba Ram was already been identified by
            us by that time and I alongwith my team started following the vehicle from
            Ambala towards Nangal.  The vehicle was of make Indigo silver colour but I
            do  not  remember   its   complete   number   except   that   the   number   belong   to
            Chandigarh as its initials were CH. 
                                At about 7.00 pm, we reached at Nangal while following the
            vehicle of Khumba Ram. Khumba Ram alighted from the vehicle and went
            inside   Abhinandan   Lodge   situated   opposite   Railway   Station   Nangal.     ASI


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                    17
                                                                                             Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
             Rajbir and Ct. Gurdeep who were members of my team were directed by me
            to take a room in Abhinandan Lodge and to remain there.  I alongwith rest of
            the team members remained outside the Abhinandan Lodge.  
                                 In the morning I directed SI Suresh Chand one of member of
            my team to go inside the Lodge and to meet ASI Rajdeep and Ct. Gurdeep
            and to develop further information regarding Khumba Ram.  
                                 At about 6.35 am i.e. on 16.6.2013, SI Suresh Chand told me
            that Khumba Ram is involved in the trafficking of narcotic substances.   On
            receipt of such information, I lodged DD in this regard at the office of Special
            Cell   telephonically.   After   some   time,   one   Innova   car   came   outside   the
            Abhinandan   Lodge   and   one   person   later   identified   as   Ajay   Kaushal   went
            inside the Lodge after alighting from the said vehicle. 
                                 SI Suresh made a telephone call to me after some time and
            told me that Khumba Ram and the other person i.e. Ajay Kaushal would go
            to ISBT, Delhi as the person namely Shankar could not reach Nangal. 
                                 At   about   9.00   am,   Khumba   Ram   and   Ajay   Kaushal   came
            outside the Lodge and via said Innova Car proceeded towards Delhi. I started
            following them with my team in the said Govt. vehicle. After passing through
            some  distance,  two  persons  took   a  lift  in   the  Innova   car and  we  kept  on
            following the Innova car.
                                 At about 2.15 pm, the two persons who had taken lift in the
            Innova Car got down from the Innova car at Panipat.  I asked few of my team
            members to follow the said person and de­boarded them from Govt. vehicle
            at Panipat and continued to follow Innova car of the accused. At G.T. Karnal
            Road, Innova Car was stopped by the accused persons.  I also got stopped the
            Govt. Vehicle at some distance from the Innova Car.  I asked three passersby
            to join the raiding party disclosing them about the facts.   One of them told
            his name and address but the other two did not tell the same to me.   All
            three of them refused to join the raiding party on their genuine difficulties.  
                                 After   sometime,   the   Innova   Car   again   started   and   we
            continued to follow it.   The car kept on moving in the area of North Delhi
            and   finally   at   11.25   pm,   the   Innova   car   stopped   near   Tibetan   Monestry
            situated near ISBT Kashmere Gate.  In the meantime I made a telephone call
            at the office of Special Cell and requested for sending IO kit to me. 
                                  When  we  had   reached  near  Tibetan  Monestary   the  IO  kit
            was brought by HC Ashok and HC Pawan.  
                                  From the Innova Car, Khumba Ram and Ajay Kaushal came
            out.  In the meantime, I search for the public persons to join the raiding party
            but   there   was   no   public   person   found   moving   in   the   said   area   though
            vehicles were passing by in high speed.  After sometime, one person on foot
            having bag on his back came towards Khumba Ram and Ajay Kaushal and
            gave the said bag to Khumba Ram.  I gave the signal to my team members to
            surround all three of them and apprehend them.  
                                  SI Suresh Chand was directed by me to initiate proceedings.
            On   inquiry,   they   disclosed   their   name   as   Khumba   Ram   who   was   earlier
            identified  by  the informer,   Ajay Kaushal who was driving the  vehicle and
            Hanuman  @ Hariya  being  the  person  who  had  given   the  bag  to Khumba


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                18
                                                                                         Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
             Ram.  
                                  During   interrogation,   they   stated   that   they   were   having
            opium in their possession.  
                                  SI   Suresh   Chand   told   all   three   of   them   separately   in
            vernacular language (Hindi)  that their  search is  required  to  be made  and
            they   have   a   right   to   get   their   search   in   presence   of   Magistrate/Gazetted
            Officer who can be arranged even at the spot.  It was also told by SI Suresh
            Chand to all of them that prior to their search they can take the search of
            every member of the raiding party.   They refused to exercise their right of
            search in presence of the Magistrate or Gazetted  Officer and they did not
            take the search of the police persons.  
                                  SI Suresh Chand prepared three separate notices u/s 50 of
            NDPS Act and served the same on respective accused persons. The original
            notice were kept by them and they gave a written reply of their refusal on
            the carbon copies.  
                                  SI Suresh Chand took search of the accused persons one by
            one but nothing incriminating was recovered from their person.  On checking
            the bag in possession of accused Khumba Ram which was of Khaki Colour
            the front two small pockets were found empty, however, after opening the
            long   chain,   it   was   found   containing   two   big   packets   wrapped   inside   old
            towel.     The   packets   were   found   fully   covered   with   light   brown   colour
            adhesive   tape.   SI   Suresh   Chand   gave   S.No.1   and   2   to   the   said   packets.
            Packet   bearing   S.No.1   was  opened   by   putting   a   small   cut.     It   was   found
            containing   a   sticky   substance   like   grease,   blackish   in   colour   which   was
            smelling like opium.  SI Suresh Chand weighed the said packet and found it
            to  be  of  5   K.G.     SI  Suresh   Chand   separated  two   separate   samples   of  the
            opium from said packet and kept them into separate small polythene bags.
            The said  polythene  bags were  converted   into cloth  pullanda by  SI Suresh
            Chand and were given S.No.1 A and 1B and were sealed with the seal of SC.
            The remaining opium in the packet was also converted into cloth pullanda
            and it was sealed with the seal of SC.   Similarly the packet bearing S.No.2
            was also checked by putting a cut on it from the physical appearance and
            smell it was also found to be containing   opium. SI Suresh Chand weighed
            the said packet and found it to be of 4.5 K.G.  SI Suresh Chand separated two
            separate samples of the opium from said packet and kept them into separate
            small polythene bags.   The said polythene bags were converted  into cloth
            pullanda by SI  Suresh  Chand and were given   S.No.2  A and  2B and were
            sealed with the seal of SC.   The remaining opium in the packet was also
            converted into cloth pullanda and it was sealed with the seal of SC. 
                                  The pullanda bearing serial no.1 and 2 were wrapped in the
            recovered   towel   and   was   kept   in   the   recovered   bag.     The   bag   was   also
            converted into cloth pullanda and was sealed with the seal of SC.  
                                  SI Suresh Chand filled up the FSL form and seized the case
            property  with samples with FSL form by preparing a seizure memo.    Seal
            after use was given by SI Suresh Chand to me. SI Suresh Chand prepared
            Tehrir and gave it to HC Ashok for getting the case registered at PS Special
            Cell.  SI Suresh Chand handed over the pullanda of bag and samples bearing


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                  19
                                                                                           Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
             S.No.1A, 1B, 2A and 2B with FSL form alongwith copy of seizure memo to
            HC Ashok for taking it to SHO of PS Special Cell for necessary proceedings
            under the provision of NDPS Act.   The Innova Car of accused persons was
            also   seized   by   SI   Suresh   Chand   and   it   was   also   sent   to   PS   Special   Cell
            through HC Ashok with the Tehrir and case property. 
                                 In   the   meantime,   I   had   informed   office   of   Special   Cell
            telephonically   for  sending some other  official  for investigation   of the  case
            due  to  recovery   of  opium.     SI  Karan   Singh  who   had   already   reached   the
            office of Special Cell from Nangal was deputed and instructed to reach the
            site on the instructions of Sr. officers.   SI Karan Singh reached at the spot
            prior to leaving the spot by HC Ashok.

                                SI Suresh handed over the custody of the accused persons
            alongwith   the  relevant  documents  prepared  by him  so far to  IO SI Karan
            Singh.   SI Karan Singh prepared the site plan of the place of recovery on
            pointing out of SI Suresh.  IO SI Karan Singh recorded statement of SI Suresh
            and relieved him from the investigation.  I alongwith SI Suresh left the spot
            for office leaving Govt. vehicle and rest of the staff at the spot.  
                                On 17.6.2013, SI Karan Singh recorded my statement  u/s
            161 Cr.P.C in the office of Special Cell.  I can identify the case property. At
            this stage MHC(M) has produced one sealed cloth pullanda sealed with the
            seal of this  Court  bearing  particulars of this  case and  of DD  No.20  dated
            16.6.2013.   Seal got broken, pullanda opened, it was found containing one
            Khaki colour bag.   The bag is opened and one towel of yellow white and
            brown   colour   is   taken   out   which   is   containing   two   cloth   pullandas   duly
            sealed with the seal of this Court, seal got broken.   Both the pullandas are
            bearing case particulars of this case. One is S.No.1 and other is S.No.2.  The
            pullanda with S.No.1 and 2 are fully covered with brown colour tape. The
            bag is identified as Ex.P1, towel is Ex.P2, pullanda of S.No.1 as Ex.P3 and
            pullanda with S.No.2 as Ex.P4.   The MHC(M) has also produced envelope
            no.1A bearing FSL No.  FSL­2013/C­5220  and case particulars  of this  case
            and is duly sealed with the seal of this Court, seal broken, envelope opened.
            The cut cloth pullnada bearing remainants of seal of SC and DK and one cut
            polythene   bag   containing   dried   hard   substance   are   taken   out.     The   hard
            substance is identified by the witness as Ex.P5 being the sample of opium
            from the recovered pullanda of S.No.1.   The parcel S.No.2A is also bearing
            the   case   particulars   of   this   case   and   the   correct   FSL  number   and   is   duly
            sealed with the seal of this Court, seal broken, envelope opened.   The cut
            cloth   pullnada   bearing   remainants   of   seal   of   SC   and   DK   and   one   cut
            polythene   bag   containing   dried   hard   substance   are   taken   out.     The   hard
            substance is identified by the witness as Ex.P6 being the sample of opium
            from the recovered pullanda of S.No.2.  The MHC(M) has also produced two
            more cloth pullanda with S.No.1 B and 2B both duly sealed with the seal of
            SC and DK but they are not opened at this stage.  
                                I can also identify the Innova car involved in the commission
            of the offence in this case. 



FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                      20
                                                                                               Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
                             It has been stated by the Ld. APP that this Innova Car has since
            been released in favour of Ritu Kaushal W/o accused Ajay Kaushal. Since the
            Innova car has not been produced today by the Superdar who is present in
            the Court today, further examination in chief is deferred as prayed by the Ld.
            APP with a direction to the Superdar to produce the same on the next date
            and in case any photograph of the Innova Car has been preserved by the IO
            while releasing the car on superdari that may also be produced on the next
            date. 
                I   can   identify   the   Innova   Car   bearing   registration   no.CH   01   AC   5349.
            (The car is already exhibit as Ex.P7 in the testimony of PW11 ASI Ashok).  At
            this   stage,   the   photographs   of   said   Innova   car   already   Ex.CW1/1
            (collectively)   are   shown   to   the   witness,   the   witness   identified   the
            photographs of the car and states that the said car was used by the accused
            persons namely, Ajay Kaushal and Khumba Ram."



       PW12   SI   Suresh   Chand  was   the   part   of   the   team   of   Inspector
Sanjay Nagpal.  He effected recovery of the bag containing opium.  
       PW13 Ram Pal,  the Manager of Classic Travel Agency, Kashmere
Gate testified that the photocopy of the receipt no.212 (Ex.PW13/A) was
issued in the name of Khumba Ram by Classic Travel Agency for booking
a  taxi   from  Delhi  to  Chandigarh.   Mobile  phone  of Khumba Ram was
mentioned on the bill book as  9610878068 and ID card of Khumba Ram
is mentioned as 15466343E850546.  The said photocopy of bill book was
seized by police vide seizure memo Ex.PW13/B.
       PW14 SI Dharamvir Singh testified as under :­
                   "Today,   I   have   brought   the   summoned   record   i.e.   diary   register
            pertaining   to   year   2013.     As  per   record,   on   16.06.2013,   DD   no.20   dated
            15/16.06.2013 recorded in Special Cell/NR, Sector 6, Rohini, Delhi, was sent
            to ACP, Northern Range vide entry no.1367.  Photocopy of the said entry is
            Ex.PW14/A (OSR) (Objected to).
               Today, I have also brought the original DD no.20 dated 15/16.06.2013
            which was received in the office of the ACP.  That DD was seen by the ACP,
            Northern   Range   at   about   5.00   p.m.   on   16.06.2013.     The   said   DD   is
            Ex.PW14/B (Objected to).  
               The reports U/s 57 NDPS Act pertaining to present case were received in


FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                  21
                                                                                           Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
             the office of the ACP,  Northern Range on 17.06.2013 vide entry no.1368 &
            1369, photocopy of the said entry is Ex.PW14/C (OSR) (Objected to).
                Today,   I   have   also   brought   the   original   reports   U/s   57   NDPS   Act
            pertaining to the present case which were sent on 17.06.2013 and report U/s
            57   NDPS   Act   qua   seizure   of   Narcotic   substance   and   arrest   of   the   three
            accused persons were seen by the ACP,  Northern Range, at about 12.30 and
            12.45   p.m.   respectively   on   the   same   day.     Both   the   reports   are   now
            Ex.PW14/D & Ex.PW14/E respectively.  (Objected to)."



       PW15 SI Karan Singh is the Investigating  Officer.
       PW16 Inspector Dinesh Kumar Sharma, SHO Special Cell, Lodhi
Colony testified as under :­ 
                "On the intervening night of 16/17.06.2013, I was working as SHO PS
            Special Cell, at abotu 3.05 a.m., HC Ashok Kumar produced before me five
            sealed pullandas, out of which one was big pullanda and four were small
            pullandas.   This big pullanda was not having any mark or number whereas
            the four small pullandas were h aving marked as Mark 1A, 1B, 2A and 2B.
            DD   no.20   dated   16.06.2013,   Special   Cell   NR   was   also   mentioned   on   all
            pullandas and all pullandas were seemed to have signedby HC Pawan, HC
            Ashok and SI Suresh Chand.  All pullandas were having one seal on each of
            'SC'.  HC Ashok also produced before me carbon copy of one seizure memo of
            afeem   and   carbon   copy   of   seizure   memo   of   Innova   Car   no.5349   bearing
            Chandigarh number.   I do not remember the exact number of the car.   HC
            Ashok   had   als   produced   before   me   the   above   mentioned   Innova   car
            alongwith the keys and one CFSL form bearing seal of 'SC'.  I had put my one
            seal each of DKS on all above mentioned pullandas and also one seal on the
            CFSL  form.     I   had  written   FIR   n   o.26/13   U/s   18/61/85  NDPS   Act  dated
            17.06.2013 on all thepupllandas, carbon copies of seizure memos and CFSL
            form and also put my signature on all pullandas and documents.  I also put
            the FIR number and put my signature on Innova car.  Thereafter, I had called
            ASI M. Baxla, signature ofInnova car.  Thereafter, I had called ASI M. Baxla,
            Incharge   Malkhana   and   handed   over   him   all   the   above   sealed   pullandas,
            Innova car and the documents.  Regarding this, DD no.13A dated 17.06.2013
            was recorded by me at about 3.15 a.m. in the PS Special Cell Rojnamcha
            which was also signed by ASI M. Baxla.  ASI M. Baxla was directed to keep
            the entire above mentioned case property and documents in safe custody and
            also  make  the   entry  of  the   same   in   register   no.19   and   get   my   signatures
            thereafter.  After making the said entry, ASI M. Baxla had got my signatures
            in register no.19 which are at column no.2 and 3 in the said register."




FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                                                  22
                                                                                           Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
         PW17   ASI   Khem   Singh  proved   DD   no.8   dated   15.06.2013   as
Ex.PW17/A.  (It may be noted that this witness was earlier examined as
PW2 and now new number has been given as PW17.  Inadvertently, this
witness was also examined as PW3).  
        PW18 Rajiv Kumar  is the owner of Abhinandan Lodge, Opposite
Railway   Station,   Nangal   Dam,   District   Ropar,   Punjab   testified   that   on
15.06.2013   at   about   9.00   p.m.  accused Khumba  Ram  came   to  stay  at
their   lodge   and   left   the   lodge   on   16.06.2013   at   about   9.00   p.m.     He
testified that photocopy (Ex.PW18/B) of the relevant register was taken
in possession by police vide seizure memo Ex.PW18/A.  
        Statement of accused Khumba Ram (A1) U/s 313 Cr.P.C.
        Accused denied all the allegations and stated that the false case was
lodged against him at the instance of SI Suresh who belongs to Rajasthan.
He stated that one Idan Ram runs a private school in the town Pataudi,
District Barmer.   Accused stated that his plot is situated in front of the
said school and Idan Ram claims a part of his plot.  Ont his account, their
relations   and   strained.     In   order   to   teach   h   im   a   lesson,   Idan   Ram
colluded with SI Suresh who picked him from Bhaka Nangal Dam, where
he had gone as a tourist with Idan Ram.  He further stated that Idan Ram
had become friendly with him with a view to implicate him in a false
case.
        Statement of accused Ajay Kaushal (A2) U/s 313 Cr.P.C.
        He denied all the allegations.  He stated that he was working as a

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             23
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 reporter in Rashtriya Police Monitor Newspaper and in that newspaper,
he used to right against illegal acts of police including Punjab Police.  In
order   to   teach   him   a   lesson,   Punjab   Police   got   him   implicated   in   the
present   case   in   connivance   with   Special   Cell   of   Delhi   Police.     On
16.06.2013, he had come out from his house at Nangal to go to temple.
He was apprehended by the team of Special Cell on the way to temple
and he was brought back to Delhi alongwith his Innova Car which was
being driven by HC Ajay Kumar.  Special Cell brought him to PS Special
Cell, Sector 6, Rohini, Delhi on 16.06.2013 at about 5.30 p.m. and called
his  cousin  Hardeep Kaushal  from Pitampura.   Police  tortured him and
forcibly taken his signatures on blank papers which was misused by police
to implicate him falsely in the present case.   His wife lodged a written
complaint on 17.06.2013 in PS Nangal Township after waiting for one
day as per the instructions of SHO PS Nangal, copy of which is Ex.D2/1.
       Statement of accused Hanuman Ram (A3) U/s 313 Cr.P.C.
       He denied all the allegations.  He stated that he was picked up from
Nangal   on   16.06.2013   at   about   8.10   hours.     He   stated   that   he   had
reached   Nangal   from   Balotra   Railway   Station   to   Chandigarh   Railway
Station on 15.06.2013 and from there he had moved to Nangal as tourist
to   see   Nangal   Dam.     At   that   time,   he   was   having   his   mobile   phone
no.08696621608.  the said mobile phone was snatched by the police and
he was forcibly dragged into a Swift Car and was brought to Delhi.  He
stated that he was never taken in front of Tibettan Market and police had

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             24
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 obtained his signatures on plain paper and semi­printed proforma, which
were converted into notice, seizure etc.   He had denied having been in
possession of the contraband and he further stated that he did not know
the co­accused persons prior to their arrest and that he had seen the co­
accused persons for the first time in the police station.  
       He made a further statement U/s 313 Cr.P.C. on 12.12.2017 stating
that   he   had   travelled   from   Balotra   Railway   Station   to   Chandigarh   on
15.06.2013.  Since the reservation charts have been destroyed, he filed a
copy of reservation chart (Ex.A3/X).
       DEFENCE EVIDENCE OF ACCUSED KHUMBA RAM (A1)
       Accused Khumba Ram (A1) examined following witnesses :­
       (1).     Sh.   Mukut   Bhandari,  Sub­Divisional   Engineer   (A1/DW1)
proved the CDRs of mobile phone no.9463516334 as Ex.A1/DW1/B.  The
CAF of Reeta Kaushal is Ex.A1/DW1/A.
       (2).  Sh. Israr Babu (A1/DW2), Alternate Nodal Officer, Vodafone
Mobile Services Ltd. proved the CDRs of mobile phone no.961087806 as
Ex.A1/DW2/A and CAF as Ex.A1/DW2/B.  
       He also proved CDRs pertaining to mobile phone no.9811208755 as
Ex.A1/DW2/D and CAF as Ex.A1/DW2/E.  He proved the Cell ID Chart as
Ex.A1/DW2/G of Rajasthan Circle and Cell ID Chart of Vodafone Mobile
Services of Delhi and NCR as Ex.A1/DW2/H.
       (3).   Sh. Dongra Ram (A1/DW3)  testified that one Idan Ram is
running   a   school   in   the   name   and   style   of   New   A.R.   Public   School,

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             25
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 Pataudi, District Barmer, Rajasthan and accused Khumba Ram is having a
plot in front of the school.  There is a dispute between accused Khumba
Ram and Idan Ram for the said plot.  The residents of the village tried to
resolve the said dispute but failed.   He also intervened for settling the
aforesaid dispute and he alongwith Khumba Ram and Idan Ram came in
a vehicle to Delhi for settling the dispute.  When they entered Delhi after
crossing Gurgaon and were taking some snacks, SI Suresh came.   After
the arrival of SI Suresh, Idan put pressure on accused Khumba Ram for
selling the said property for a meager price for which accused Khumba
Ram did not agree.   Thereafter, he and accused Khumba Ram returned
back to Rajasthan.  Whereas Idan Ram and SI Suresh remained in Delhi.
       DEFENCE EVIDENCE OF ACCUSED AJAY KAUSHAL (A2)                                                      
       Accused   Ajay   Kaushal   (A2)   examined   only  SI   Neeraj   Kumar
(A2/DW1) in his defence evidence.  He testified that he made efforts to
trace out the written application for out station in respect of Inspector
Sanjay Nagpal dated 15.06.2013 but the same is not traceable.
       DEFENCE EVIDENCE OF ACCUSED HANUMAN RAM (A3)
       Accused Hanuman Ram (A3) examined following witnesses :­ 
       (1)  Sh.   Deva   Ram   (A3/DW1)  testified   that   mobile   phone
no.8696621608 is in his name and he had given it to accused Hanuman
Ram(A3)   in   January,2013   for   getting   it   repaired.     He   testified   that
accused Hanuman Ram (A3) is his real brother­in­law.



FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             26
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
        (2)   Sh. Israr Babu (A3/DW2), Alternate Nodal Officer, Vodafone
Mobile   Services   Ltd.   proved   the   CDR   pertaining   to   mobile   phone
no.8696621608 as Ex.A3/DW2­A. The number was allotted in the name
of Deva Ram. the CAF is Ex.A3/DW2­B.  He testified that as per CDRs of
15.06.2013 at 08.03.45 hrs, the location of the said mobile phone is in
area   of   Tower   636,   Satto   Ram   Saran   Wali   gali   malhotra,   Teh.
Pachapadara,   Barmer.     On   16.06.2013   at   about   05.42.45   hrs.,   the
location of mobile is in Punjab Circle.
       (3)    Sh.   Mukesh   Kumar   Jha   (A3/DW3)  Station   Master,   Kalka,
Ambala   Division,   testified   that   reservation   chart   dated   15.06.2013   to
16.06.2013 of  Train  no.14888 from Barmer, Rajasthan to Kalka is not
available as it was destroyed on 21.11.2013.
       FINAL ARGUMENTS
       Final arguments were heard.   I take up the pleas of the accused
persons as under :­
       (1) Sec.42 of NDPS Act
       Ld. defence counsels have submitted that according to prosecution,
the vehicle in question was apprehended after sunset.  When the alleged
recovery was affected after sunset, then the officers should have gone to
the spot alongwith the search warrant as required U/s 41 & 42 of NDPS
Act.  In the present case, neither the police official in general nor the IO
in particular had gone to spot with any search warrant as required under
the Act.   In the present case, though the alleged recovery was affected

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors.                                             27
                                                                      Court of Sh. Vinod Kumar,  ASJ (Central): DELHI
 after sunset and before sunrise, he should have gone to the spot with a
search warrant or authorization but he did not do so.  It is admitted fact
that the alleged recovery was affected after sunset and before sunrise and
it is also admitted that seizing officer was not armed with any such search
authorization as required under law and hence the alleged recovery is
null and void.
       Ld. defence counsel submits that according to the Hon'ble Supreme
Court in State of Rajasthan V. Chhagan Lal (Crl.A.592/2005), carrying
search   warrant   to   the   spot   was   necessary   and   if   no   such   warrant   or
authorization   is   carried,   it   was   held   to   be   non­compliance   of   section
42(2) of NDPS Act.   Ld. defence counsel has drawn my attention to the
relevant paragraph of the said judgment which is reproduced as under :­
                       "As per proviso to section 42(1) of NDPS Act, he
                  could   have   conducted   the   search   of   the   well   after
                  recording grounds of his belief.   Sec.42(2) required
                  the   grounds   of   belief   so   recorded   have   to   be
                  communicated   to   the   immediate   superior   official
                  within 72 hours.  In this present case, there is nothing
                  to   establish   that   the   officer   had   followed   this
                  procedure.     There   is   nothing   to   establish   that   he
                  recorded   grounds   of   his   belief   and   communicated
                  them   to   his   superior   official.     As   observed   by   the
                  constitutional   bench   in   Karnail   Singh   (supra),   total
                  non­compliance of requirements of sub­sections 1 & 2
                  of Sec.42 is impermissible since in this case, there is
                  total non­compliance of sec.42 of NDPS Act, the High
                  Court   has   rightly   set   aside   the   conviction   of   the
                  respondent."

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 28 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Ld. defence counsel has further submitted that in State of Rajasthan V. Jagraj @ Hansa 29 June 2016, IO had not recorded the grounds of belief   for   not   taking/obtaining   search   warrant   or   authorization   and hence, the mandatory provision is not complied with and solely on this non­compliance   of   mandatory   provision   the   accused   is   entitled   for acquittal.

Ld. defence counsel is relying upon State of Rajasthan V. Chhagan Lal (Crl.A.592/2005) decided on 04.02.2014, Darshan Singh V. State of Haryana, 2016(1) RCR (Crl.) and  Karnail Singh V. State of Haryana, 2009(10) SCALE 255.

I have considered the submissions of Ld. defence counsel carefully. Sec.41   of   NDPS   Act   requires   issuance   of   search   warrants   by   a Metropolitan Magistrate for arrest of the accused or for search, whether by day or by night, of any building, conveyance or place in which he had reasons to believe any narcotic drug or psychotropic substance.   In the present case, there was no specific information with the police that the contraband is placed in some specific building or some specific vehicle. Therefore, search warrants were not required to be taken in the present case.  The case law cited by Ld. defence counsel is not applicable in the present case.  It is true that recovery has been effected after sun set but since the recovery was not effected from inside the vehicle, Section 42 of The NDPS Act is not applicable.  The place of recovery is a public place accessible to the public.  Ld. Additional Public Prosecutor has referred to FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 29 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Narayanaswamy   Ravishankar     Vs.   Asstt.   Director,   Directorate   of Revenue   Intelligence  decided   by   Hon'ble   Supreme   court   of   India   on 3.10.2002 in Appeal (Crl.) 770 of 2002 in which it was held as under :

"In   the   instant   case,   accordingly   to   the documents   on   record   and   the   evidence   of   the witnesses, the search  and  seizure took  place  at  the Airport which is a public place.   This being so, it is the provisions of Section 43 of the NDPS Act which would be applicable.   Further, as Section 42 of the NDPS Act was not applicable in the present case, the seizure   having   been   effected   in   a   public   place,   the question of non­compliance of any of the provisions of Section 42 of the NDPS Act is wholly irrelevant."

The case law cited by Ld. Additional Public Prosecutor is squarely applicable to the facts of the present case, whereas the case law cited by Ld. Defence Counsels is not applicable.   Therefore, I am of the opinion that there is no requirement of compliance of provisions of Section 41 and 42 of the NDPS Act 1985.  

(2) Non­joining of independent witnesses Ld.   Defence   Counsels   have   argued   that   despite   the   fact   the prosecution had ample time to join independent witnesses, prosecution had miserably failed to join any independent witness to support its case beyond reasonable doubt.  The spot was also thickly populated and there were movements of innumerable vehicles, cyclists, bikes and pedestrians but no effort whatsoever was made to join a single independent witness to corroborate prosecution story.

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 30 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Ld. defence counsel has relied on Naresh Kumar @ Nitu V. State of   H.P.  Crl.   A   1053/2016   decided   on   27.07.2017,  Krishan   Chand   V. State of H.P., 2017(3) JCC (NAR) 112, Bahadur Singh V. State of M.P. & Anr., 2002(1) JCC 12,  Gunesh Kumar V. State 2016 VII A.D.(Delhi) 249,  Ritesh Chakravarty V. State of M.P., 2007(1) JLJ 239 and  Inder Dev Yadav & Ors. V. State Crl. A. 541/2011.

I disagree with submissions of Ld. defence counsel.  The police was following the vehicle in which A1 was travelling and which was being driven by A2.  In such situation, the complete attention of police was to catch A1 at the moment, he takes the possession of the contraband.  Any effort by them to join public witnesses could have spoiled their plan and their   attention   could   have   been   diverted   to   the   advantage   of   the offenders.  The facts of the case are such that  making efforts for joining of public witness was not a practical option for the police.  

(3)  Contradictions etc. Ld. defence counsels submitted that it is a case of full of material contradictions, which has rendered the whole prosecution case unreliable.

Ld.   Defence   Counsels   submit   that   according   to   PW1,   ASI   Nawal Kishore,   on   16.06.2013   at   the   office   of   Special   Cell,   NR,   who   had recorded the DD entry no.14 (Ex.PW1/A).  Whereas the copy of the DD Ex.PW1/DA is not in consonance with Ex.PW1/A.  It is submitted by Ld. defence counsel that  in  DD no.14 (Ex.PW1/A)  the  name of HC Ashok Kumar is written, whereas the handwritten copy of this DD, which has FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 31 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI been   marked   as   Ex.PW1/DA   mentions   the   name   of   HC   Ajay   Kumar. Further, in Ex.PW1/A, the motorcycle number is written as DL 1SS 3733, whereas in its copy Ex.PW1/DA the number of motorcycle is written as DL 1SS 3738. Ld. defence counsel submits that from this, it is clear that even documents and witnesses were also manipulated and fabricated.

I have considered this submission Ex.PW1/A is the photocopy of the original register in which DD entry no.14 was written.   This photocopy was kept on record during examination of PW1, after comparing the same with the original register and therefore, it has to be admitted to be a true copy of DD no.14.  On the other hand, Ex.PW1/DA is a handwritten copy of DD no.14, which was made a part of the charge­sheet.  It  appears that the   official   who   made   the   copy   of   DD   no.14   in   his   handwriting   had inadvertently committed mistakes and therefore, it cannot be said to be a correct copy of DD no.14.  The true photocopy of DD no.14 is Ex.PW1/A because it was seen and compared with the original during examination of PW1.  Consequently, it cannot be said that there was any manipulation or fabrication of Ex.PW1/DA, which is a handwritten copy of DD no.14.  

Ld. defence counsels have pointed out that PW10 Inspector Sanjay Nagpal   testified   that   he   received   a   secret   information   from   a   secret informer   personally   on   15.06.2013   at   about   7.00   a.m.,   when   he   was present at his office at Rohini.  DD no.2 (Ex.PW15/B) was lodged at 7.05 a.m. and the said information was disclosed to senior officers. However, it is   submitted   that   in   DD   no.2   (Ex.PW15/B)   there   is   no   reference   of FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 32 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI disclosing  the  secret  information to the senior officer.   Therefore, it  is argued that the testimony of PW10 in respect of information to senior officer should not be accepted.   I agree with this submission.   It is true that   in   DD   entry   no.2   he   has   mentioned   that   he   is   proceeding   for developing the information but there is no mention in this DD that he had informed any senior officer about the secret  information.   Therefore, I accept   the   submission   of   Ld.   defence   counsel   that   the   portion   of testimony of PW10 about informing senior officer in respect of the secret information should be rejected.   However, this is a minor contradiction and it does not effect that prosecution case.  

Ld. defence counsels further submitted that PW10 Inspector Sanjay Nagpal directed SI Karan Singh (PW15) and Ct. Sandeep to develop the said   secret   information   by   going   to   near   Tis   Hazari   Courts   taking   the informer  alongwith them.  He had also categorically stated in his cross­ examination   that   the   informer   had   accompanied   SI   Karan   Singh   to Khanna Market, behind tis Hazari Court.  The said factum is contrary to deposition   of   PW15.     According   to   PW15,   the   informer   did   not accompany him but he met him at Jain Travels, Mori Gate.  This again is a very minor contradiction which may be on account of loss of memory on part of any of the witnesses.  

Ld.   defence   counsels   submits   that   as   per   testimony   of   PW10 Inspector   Sanjay   Nagpal,   he   received   telephonic   information   from   SI Karan   Singh   regarding   going   of   accused   Khumba   Ram   to   Nangal   and FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 33 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Khumba   Ram   was   identified   behind   Tis   Hazari   Courts.     Whereas, according to PW15, he was instructed by Inspector Sanjay Nagpal to go to Jain Travels, Mori Gate, where he shall meet one secret informer.   It is submitted that it is not the case that he has to go to Jain Travels, Mori Gate but he was instructed by PW10, to go to back of Tis Hazari Courts, which is a vague place and it is no possible by any person to reach any such location.   I disagree with the submission.   The testimony of PW10 that SI Karan Singh informed him about Khumba Ram (A1) preparing for going to Nangal from a  place behind Tis Hazari, is not contradictory.  It is not the case of A1 that Jain Travels, Mori Gate is not behind Tis Hazari. Hence, no contradiction.

Ld. defence counsels submit that according to cross­examination of PW10   Inspector   Sanjay   Nagpal,   PW11  HC   Ashok  and  PW8  HC   Pawan were   being   instructed   to   come   to   places   like   Pitampura,   Rohini, Jahangirpuri, Burari etc and till finally the accused person halted near Monastry at around 11.20 p.m.   Whereas according to PW11 and PW8, they straightaway went to Monastry from Mukarba Chowk and they had not   followed   the   vehicles   of   accused   and   PW10.     This   is   also   no contradiction   because   PW8   &   PW10   complied   with   the   directions   of Inspector Sanjay Nagpal on receiving of telephonic call.  

Ld. defence counsels submit that according to cross­examination of PW10 Inspector Sanjay Nagpal, every officer, who leaves the station for outstation,   has  to  obtain   written   permission.   In  the   present   case  it  is FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 34 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI alleged that PW10 had obtained permission from the DCP concerned to go to Nangal.  Whereas, no document/permission to this effect has been filed   before   this   Hon'ble   Court   in   order   to   prove   that   a   police   team headed   by   PW10   had   in   fact   left   Delhi   for   going   to   Nangal.     I   have considered   this   submission.     Even   if,   no   written   permission   has   been sought,   it   is   enough   that   PW10   had   informed   the   senior   officers   to proceed   outstation.     His   immediate   senior   boss   namely   Assistant Commissioner of Police Satyavir Singh (PW9) has testified in his cross­ examination that Inspector Sanjay Nagpal had gone to Nangal alongwith his team a day earlier 16.06.2013 and it was within his knowledge.  

Ld. defence counsels submit that according to PW10, he met PW15 SI Karan Sigh between 6.30 a.m. to 7.00 a.m. on 16.06.2013 at Nangal and PW15 also says he met PW10 at Nangal Railway Station at 7.00 a.m. on 16.06.2013.  It is not humanly possible to reach Nangal at 6.30 a.m. when pW15 got instructions from Pw10 to come to Nangal at 4.00 a.m. on 16.06.2013.  According to PW15, firstly, he went to Chandigarh after paying a fare of Rs.22/­ and thereafter, he went to Nangal after paying a fare of Rs.78/­.  The distance between Ambala to Nangal via Chandigarh can   only   be   covered   in   more   than   5   hours.     On   the   other   hand,   Ld. Additional Public Prosecutor submits that the distance between Ambala to Nangal is about 2 hours in the morning time on bus.  I am of the opinion that   it   was   not   put   to   the   witnesses   as   to   how   much   time   the   police officials took in travelling from Ambala to Nangal.  This aspect could have FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 35 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI been proved by the defence by leading appropriate evidence.   There is nothing on record to disbelieve the testimony of PW10 and PW15 in this regard.  

Ld.   defence   counsels   further   submit   that   according   to   PW10,   SI Karan Singh (PW15) informed him between 9.30 a.m. to 10.00 a.m. on 15.06.2013   that   A1   was   planning   to   go   to   Nangal   from   ISBT,   Delhi. There is no document on record which can indicate that A1 was trying to go to Nangal from ISBT, Delhi, whereas there is a document of classic Travel  stand which  indicate  that one  Khumba Ram had booked  a taxi from   Classic   Travel   stand   to   go   to   Chandigarh   and   certainly   not   to Nangal.     Ld.   Defence   Counsels   submit   that   the   investigating   agency should have examined an authorized person of classic travel stand before whom a person namely, Khumba Ram, had booked a taxi for Nangal, so as   to   rule   out   any   ambiguity   with   respect   to   identification   of   accused Khumba Ram.  Ld. defence counsels further submit that the investigating agency had also failed to examine the driver of taxi, who had take one Khumba   Ram   to   Nangal.     The   reason   is   best   known   to   investigating agency as to why the material link witness i.e. either the driver of the vehicle or the authorised representative of classic travel, who booked the taxi   for   Khumba   Ram   was   not   examined   to   nail   the   present   accused Khumba Ram in the present case. 

I have given serious thought to this submission.   Had such driver been made a witness, he could have only prove that Khumba Ram had FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 36 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI proceeded from Delhi in the Taxi to Chandigarh or Nangal.   However, this   fact   had   been   proved   by   prosecution   by   examining   Ram   Singh (PW13), the Manager with Classic Travels Agency, Kashmere Gate, who proved   a   photocopy   of   receipt   bearing   no.214   issued   in   the   name   of Khumba   Ram   by   Classic   Travel   Agency.     The   said   receipt   was   issued against the booking of a taxi from Delhi to Chandigarh.  He testified that the original bill book has been destroyed, he had given the photocopy of the bill book Mark PW13/A after attesting the same to the police and it was seized by the police vide seizure memo Ex.PW13/B.  This secondary evidence is admissible because the original bill book had been destroyed. The   document   was   duly   attested   by   PW13   Ram   Singh   at   the   time   of giving its photocopy to police.  In this bill, not only the name of Khumba Ram is  written but the mobile  phone number 9610878068 and his ID card   number   is   also   mentioned   as   15466343E850546.     Therefore,   by leading this evidence, prosecution has proved that A1 had booked a taxi from   Classic   Travels   Agency,   Kashmere   Gate,   Delhi   on   15.06.2013   for Chandigarh.  Therefore, even if the taxi driver has not been examined by prosecution,   the   testimony   of   SI   Karan   Singh   (PW15)   that   he   met Khumba Ram at Classic Motor Travels and asked him to share the fare of taxi as he and Ct. Sandeep had to go to Ambala is worthy of credence.  

Ld.   defence   counsels   submit   that   according   to   PW10,   accused Khumba   Ram   was   supposed   to   come   from   Rajasthan   near   Tis   Hazari Courts   by   Jain   Travels.   No   inquiry/investigation   was   conducted   as   to FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 37 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI whether accused Khumba Ram had come to Delhi by Jain Travels.  I am of   the   opinion   that   it   was  not   required  and   it   is  sufficient  that   police started following A1 from Classic Travel Agency, Kashmere Gate.

Ld. defence counsels submit that according to PW10, ASI Rajveer and Ct.  Gurdeep were directed by him to take a room  in Abhinandan Lodge to watch the accused Khumba Ram who stayed in a room besides these   two   police   officials,   whereas   the   other   team   members   including PW10, stayed outside that too in the government vehicle.   Ld. Defence Counsels submit that the said proposition is not digestible.   Moreover, there is no record that these two police officials had stayed in Abhinanda Lodge   on   the   night   intervening   15/16.06.2013.     I   disagree   with   this submission.     Police   has   to   work   under   hard   conditions.     PW18   Rajiv Kumar is running Abhinandan Lodge, opposite Railway Station, Nangal Dam, District  Ropar,  Punjab for last 14­15 years.   He testified that on 15.06.2013, at about 9.00 p.m., one person namely Khumba Ram came to his lodge to stay and on 16.06.2013, he left.  He proved the original entry in the register (Ex.PW18/B).   He testified that after 14­15 days, police officers came to him and he gave a photocopy of the same which was taken in possession vide seizure memo Ex.PW18/A.  In cross­examination by Ld. defence counsel for A1, PW18 testified that two police officials had stayed in his lodge in plain clothes.  However, he did not produce the ID proof of the police officials.   He testified that these police officials were staying in Room no.5 as per entry no.147.   The photocopy of which is FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 38 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Ex.PW3/DX.  He testified that these police officials were in plain clothes and had stayed in his lodge from 11.30 p.m. on 15.06.2013 till 9.00 a.m. on 16.06.2013.  He testified that police officials left his lodge as soon as Khumba Ram left the same.   A perusal of Ex.PW18/B (new number) at entry no.146 on the register of Abhinandan Lodge, name of Kumba Ram S/o   Hira   Ram,   Jodhpur,   mobile   phone   no.09610878068   is   mentioned whereas at  Sr.   no.147,   the  name  of Gurdeep Singh is written.   I may mention here that PW10 has testified that he directed ASI Rajbir and Ct. Gurdeep, who were members of this team to take a room in Abhinandan Lodge.     This   cross­examination   by   Ld.   defence   counsel   is   more   than sufficient proof that not only Khumba Ram but also the police officials had stayed in the Abhinandan Lodge.  

Ld.   defence   counsels   submit   that   according   to   PW10,   SI   Suresh went to the lodge on 16.06.2013 in the morning to meet ASI Rajveer and Ct.   Gurdeep   to   develop   further   information   regarding   Khumba   Ram. These two police officials namely ASI Rajveer and Ct. Gurdeep were not examined by the prosecution for the reasons best known to them.  I am of the opinion that it is not necessary for the prosecution to examine each and every witness.  It is necessary to mention here that Ct. Gurdeep Singh was cited as a prosecution witness but was dropped by prosecution being unnecessary,   may   be   for   the   reason   that   he   was   only   developing   the information and was not a recovery witness.  

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 39 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Ld. defence counsels submit that according to PW10, at about 6.30 a.m.,   on   16.06.2013,   SI   Suresh   Chand   told   him   that   accused   Khumba Ram is involved in trafficking of narcotics substance and accused Khumba Ram     and   his   accomplice   Ajay   Kaushal   would   go   to   ISBT,   Delhi   as Shankar could not reach Nangal.  ASI Rajveer and Ct. Gurdeep were not examined before this Court, whereas PW12 Suresh Chand had deposed that he did not notice installation of AC or cooler in his room but he could notice the running of TV as the door of the room of accused Khumba Ram was lying open.  He had further deposed in page no.119 that he did not go to any other room except room number 5 where other police officials were staying.  He had also deposed that he did not take breakfast, bath or meeting any person in the hotel. It is argued by Ld. Defence Counsels that from this, it is doubtful as to when he heard the conversation of accused Khumba Ram.  It is argued that if the version of PW12 is believed, then there should be scientific evidence available as accused Khumba Ram was talking over his mobile.   It is further submitted that it is not clear as to what investigation was carried out to authenticate that during morning of 16.06.2013, accused Khumba Ram was talking with whom.  There is no investigation   whatsoever,   qua  this  aspect.  Hence,  it  is  argued  that   the story of PW12 of hearing conversation of accused Khumba Ram is a story weaved by the police party to implicate accused parties in the present case. 

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 40 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI I have carefully perused the testimony of PW12 SI Suresh Chand.  It appears that A­1 had no inkling that police was following him.  Therefore, he   was   talking   on   his   mobile   without   any   hesitation.     Had   police connected the call details with the concerned person, it would have been better.     But   its   absence   does   not   make   the   prosecution   case   doubtful because actual event did not take place at Abhinandan lodge.  Rather it took place in Delhi.  

Ld. Defence Counsels have drawn my attention to following points to discredit the testimony of PW11 ASI Ashok Kumar :

(1) According to PW15, PW11 had gone with him to   Mori   Gate   to   locate   accused   Khumba   Ram.

Whereas, PW11 is totally silent in his examination in chief   regarding   his   visit   to   Jain   Travels,   Mori   Gate with PW15 SI Karan Singh.

(2)   According   to   PW11,   he   had   joined   the investigation only on 16.06.2013 at 6.55 p.m. when he was directed to go to Mukarba Chowk with HC Pawan.

(3)  He did not follow the vehicles of accused and police team which came from Nangal (rather he has no   knowledge   as   to   at   what   time   the   team   of Inspector  Sanjay  Nagpal   returned   from  Nangal   and entered into Delhi).

(4)   According   to   PW11,   he   got   released, weighing   scale   and   IO   kit   from   the   custody   of malkhana   Incharge   (no   document   is   available injudicial   record   qua   releasing   of   aforementioned articles from malkhana).

(5)  He got final instructions from Pw10 to reach ISBT, Delhi at 11.00 p.m.   (How Pw10, could know regarding any proceeding to be conducted at ISBT at 11.00 p.m. FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 41 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI (6)  According to him the team even did not stop any vehicle to request the occupants of such vehicles to join the raiding party.  Moreover, he had stated as there   was   no   information   with   respect   to   any proceeding to be conducted at the spot.   The team did   not   arrange   any   independent   witness   from   the spot.   The aforementioned deposition is contrary to deposition of PW10 regarding joining of independent witnesses.

(7)     The   said   witness   was   unaware   of   the contents of recovery memo and even the pages.   He even   approximately   unaware   whether   the   recovery memo was consisting of 2 pages, 3 pages or so on to 10 pages.  But he had categorically stated that pages of recovery memo were written on both sides of the paper which is contrary to record.  

(8) According to him FSL form was in two pages but does not know  whether FSL form was filled  in both the sides of both the pages.   He even does not know whether FSL form was typed, handwritten or photocopied.

I have considered the submissions of Ld. Defence Counsels but none of the aforesaid points cannot be called contradictions.  Even the witness cannot be held to be unreliable because the aforesaid are very minor and do not go to the root of the case. 

Ld. Defence Counsels have drawn my attention to following points in respect of the testimony of PW8 HC Pawan :

(1)     According   to   him  he   was   called   to   Karnal bypass at about 6.55 p.m. by Inspector Sanjay Nagpal and   during   such   telephonic   conversation,   Inspector Sanjay Nagpal told him to remain present at Karnal bypass   as   he   was   following   one   Innova   car.

According   to   him,   after   sometime   Inspector   Sanjay FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 42 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Nagpal   again   telephoned   him   to   reach   near   ISBT, near Tibettan Market, Ring Road and as such, he and PW11 Ashok reached near ISBT at about 11.30 p.m. (2)   According   to   him   Inspector   Sanjay   Nagpal searched   for   some   public   persons   but   due   to   night hours  none   were  found   (contrary   to   the  version   of PW11 Ashok).

(3) In his cross­examination the said witness had deposed   that   it   is   correct   that   Tibetan   Market   is located near the spot at a distance of 60 yards from the place where the raiding party took the position.

(4)   He   does   not   remember   as   to   how   many papers were signed by him.

(5)  He had categorically deposed that during 5.5 hours of his stay no public person was asked to join the proceeding.

(6)     According   o   him   he   was   aware   regarding conducting   some   proceeding   between   12'   noon   to 6.00 p.m. on 16.06.2013.   (how it is possible when nothing was known to Inspector Sanjay Nagpal and his team till 11.20 p.m. on 16.06.2013.

(7)  the said witness has categorically stated that monastery   is   situated   at   a   distance   of   60­70   mtrs from the spot which means, Monastery was not the spot.

(8)     The   said   witness   had   stated   that   he   had reached   ISBT   and   at   that   time   he   was   aware regarding search of Innova (according to prosecution nothing happened at ISBT).

(9)  This witness does not remember the time of preparation of first document which was prepared at the spot (though at subsequent stage he had stated that the first document was notice U/s 50 of NDPS Ac).     He   had   also   stated   that   a   seizure   memo   of Tavera   was   also   prepared   (this   is   not   the   case   of prosecution).  This witness does not know as to how many   documents   he   had   signed.     He   had   also deposed all the documents prepared at the spot were with the IO.

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 43 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI I have considered the submissions and I hold that these are very small contradictions.  It must be kept in my mind that monastery is very near to ISBT and thought the witnesses have sometimes mentioned the spot near monastery and sometimes the spot near ISBT but the witnesses are very definite as to the place of recovery.   The remaining points also cannot be considered as material contradictions.  

Ld.   Defence   Counsel   has   assailed   the   testimony   of   PW9   ACP Satyavir Singh on following points :

(1) He being ACP, does not remember as to on which   day   Inspector   Sanjay   Nagpal   and   his   team visited Nangal.
(2)     No   written   information   was   given   by Inspector Sanjay Nagpal to him but he was informed by Duty Officer only.
(3)  No other written information was sent to his office.
(4)     He   did   not   receive   any   secret   written information   from   the   morning   of   15.06.2013   till 16/17.06.2013 except DD no.20.
(5)   He did not give any authorization letter in writing to Inspector Sanjay Nagpal.

I find no substance in the submissions of Ld. Defence Counsel.  The testimony of an official witness cannot be discredited on such miniscule points.  

Ld. Defence Counsel has assailed the testimony of PW12 SI Suresh Chand on following grounds:

(1) He is the witness who heard the conversation of   accused   Khumba   Ram   with   somebody   (no FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 44 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI investigation  qua  such   conversation).     According  to him   the   substance   could   be   delivered   to   some customer at Delhi near Maharana Partap Bus adda.

Whereas, the contents of DD no.20 speaks something else and according to DD no.20 name of Ajay Kaushal figures which this witness did not hear.

(2)     According   to   this   witness,   the   Innova   car reached Tibettan Market, Ring Road at about 11.25 p.m.   and   at   this   time   HC   Pawan   and   HC   Ashok reached the spot.  (which is contrary to record).

(3)   According to him Budhpur drain is outside Delhi.

(4)     He   had   not   obtained   any   permission   to proceed out of station.   He was not armed with any search   warrant   for   taking   search   after   sunset   and prior to sunrise.

(5)  According to him, when he sat in Tavera for going   out   station,   he   was   intimated   by   Inspector Sanjay   Nagpal   to   go   to   Nangal.     No   witness   has explained   as  to   how   at  10.00   a.m.   it   was   revealed that accused  Khumba Ram shall proceed  to  Nangal and how at 7.00 a.m. on 15.06.2013 it was known to Inspector Sanjay Nagpal that he has to take PW12 to outstation   (no   material   qua   this   in   the   entire judicialfile).

(6)   According to him the team reached Ambala at 4.00 p.m. whereas according to another witness, the team reached Ambala after about 4 ­ 5 hours of departure   from   Delhi.     According   to   him   SI   Karan Singh was the only person present in Ambala but the vehicle of the suspect had already left Ambala and at that point of time registration number of the vehicle of the suspect was told.

(7)  According to him after about 2­3 minutes of arrival   of   Innova   another   person   namely   Hanuman Ram   reached.     Whereas,   according   to   some   other witness   it   was   after   10   minutes   accused   Hanuman Ram reached the spot. (8)     The   said   witness   on   a subsequent   date   of   cross­examination   i.e.   on FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 45 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI 10.07.2017   had   deposed   on   oath   that   the   3rd accused Hanuman Ram arrived immediately     at the spot on the arrival of accused persons in the Innova car.  However, he had no knowledge from which side he had come to the spot.

(9)   He had also deposed that the team had no information whatsoever with respect to handing over of   any   bag   by   Hanuman   Ram   to   the   occupants   of Innova Car.

(10)   No police official took personal search of any   of   the   accused   at   the   spot   and   he   had   no knowledge   whether   any   accused   was   having   any mobile phone.

(11)   According to him, accused Hanuman Ram wrote on notice U/s 50 of NDPS Act that he did not require   the   presence   of   any   Gazetted   Officer. Similarly, accused Ajay Kaushal wrote that he did not require the presence of Gazetted Officer (contrary to record).

(12)     He   does   not   remember   the   time   of preparation of FSL form.  According to him, FSL form was of 2 sheets and written on both sides.   After a pause, he says he does not remember.

I disagree with the submissions of Ld. Defence Counsels.   All the aforesaid points are so minor that the same are required to be ignored.  

Ld. Defence Counsels submit that  PW14 SI Dharamvir Singh had testified that he produced DD no.20 dated 15/16.06.2013 but in cross­ examination he had deposed that entries number 1367, 1368, 1369 were not in his own hand. Ld. Defence Counsels submit that SI Gyanchand who had made the aforementioned entries was neither cited as a witness nor examined PW14 had further stated that documents ex.PW14/B, D, E were FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 46 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI not put up before the ACP in his presence.  

I have perused the testimony of PW14 SI Dharamvir Singh.  He was SO to ACP Special Cell and he brought the diary register pertaining to year   2013.     He   testified   that   as   per   record,   on   16.6.2013,   DD   no.20 recorded in Special Cell was sent to ACP Northern range vide entry no. 1367 and as per record, this DD was seen by ACP Norther range at about 5:00 pm on 16.6.2013.  The DD is Ex.PW14/B.  This witness is a witness of record, which is maintained in normal course of official business and it is not required that the writer of the DD should be examined.  I may point out   that   PW9   ACP   Satyavir   Singh   has   testified   that   on   16.6.2013, Inspector Sanjay Nagpal gave a specific information to DO that they were following one Khumba Ram in Nangal and got recorded one DD entry no.20 with the duty officer of his office (i.e. ACP's office) and disclosed that Khumba Ram along with associates is supposed to visit Delhi, who hand over the consignment to someone.  This information was passed on to him by duty officer on telephone.   On the same day, this DD entry no.20 was produced by duty officer before him, which was seen by him and he made his endorsement on it.  Therefore, the fact of recording of DD   entry   no.20   and   its   production   before   ACP   is   proved   beyond reasonable doubt.  

Ld. Defence Counsels have strongly assailed the testimony of PW15 SI  Karan   Singh.     According   to him accused Khumba Ram was dealing with Classic travel agency for going to Nangal, whereas according to the FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 47 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI bill of Classic Travels, Khumba Ram was supposed to go to Chandigarh. Ld. Defence Counsels submit that in examination in chief, this witness does   not   say   regarding   his   meeting   with   Inspector   Sanjay   Nagpal   at Ambala.   Whereas, the other witnesses have narrated meeting of PW15 with PW10 at Ambala.  Ld. Defence Counsels have raised a question as to what was he doing at Ambala from 4.00 p.m. on 15.06.2013 to 4.00 a.m. on 16.06.2013.  I am of the opinion that when PW15 was not at Ambala, he has to wait for further instructions from SI Sanjay Nagpal.  

Ld. Defence Counsels submit that his getting down at Panipat and following   two   persons   who   elicited   from   Innova   car   at   2.15   p.m.   on 16.06.2013 and thereafter, reaching office at Delhi and joining as second IO in present case at 2.00 a.m. at 17.06.2013 also creates serious doubt as no document is on record which can indicate the inquiries made from those two persons who got down at Panipat.

I am of the opinion that a separate document of every minor event is not required to be created.  

(4) My opinion on contradictions I have carefully considered these contradictions and I do not find the same to be substantial ones.  It must be kept in mind that the police officials were following A1 from Delhi upto Nangal and thereafter, back to Delhi.  This was a case of almost continuous watch and attention to the movement of the vehicle, in which A1 was sitting and which was being driven by A2.  This itself demands so much activity that it is not possible FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 48 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI for a witness to remember every detail till the time he is examined in the court.  Therefore, minor variations in testimonies are bound to occur due to lapse of memory.  None of the contradictions as discussed above is so material that prosecution story should be discarded altogether.  However, Ld.   Defence   Counsels   have   raised   a   very   material   contradiction   in  the testimonies of the witnesses, which is required to be given due weight. The recovery witnesses in the present case are PW8 HC Pawan Kumar, PW10  Inspector Sanjay  Nagpal, PW11 ASI Ashok Kumar and PW12 SI Suresh   Chand.     PW8,   PW11  and PW12 all  have  testified  that  accused Hanuman Ram (A­3) came with a bag and handed it over to Khumba Ram (A­1), who gave it to Ajay Kaushal (A­2), the driver of Innova Car and the bag was taken by SI Suresh Chand from Ajay Kaushal.  

On the other hand, PW10 Inspector Sanjay Nagpal is silent in his examination in chief about the fact of Khumba Ram handing over the bag to Ajay Kaushal.   In examination in chief, he testified  "SI Suresh Chand took search of accused persons one by one but nothing incriminating was recovered from their person.  On checking of the bag in possession of accused Khumba Ram, which was of Khaki colour, the front two pockets were found empty, however after opening the long chain, it was found containing two big   packets   wrapped   inside   old   towel".     It   is   argued   by   Sh.   S.   S.   Dass, Advocate for A­1 that in view of this contradiction benefit of doubt should be given to Khumba Ram (A­1).  I disagree with this submission.  All the FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 49 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI witnesses have categorically testified that accused Hanuman Ram (A­3) had given the bag in question to Khumba Ram (A­1).  Therefore, there is no contradiction in this regard and benefit cannot be given to A­1.  

Sh. Arvind Kumar Singh, Advocate Ld. LAC argues that benefit of doubt should be given to accused Ajay Kaushal (A­2) on this ground.  Ld. Additional Public Prosecutor argues that the recovery was effected by SI Suresh Chand (PW12), therefore, his evidence should be relied specially in view of the  consistent testimonies of PW8 and PW11.   Ld. Defence Counsel   argues   that   the   case   of   prosecution   is   corroborated   from   the recovery memo  Ex.PW8/D  prepared by SI Suresh Chand in which it is specifically   mentioned   that   accused   Hanuman   Ram   gave   the   bag   to Khumba Ram and Khumba Ram handed over the said bag to driver of the car.  It is pertinent to note that Ajay Kaushal was standing outside the car along with accused Khumba Ram at that time.  

I   have   considered   the   submissions   of   Sh.   Arvind   Kumar   Singh, Advocate, Ld. LAC for A­2.  It is pertinent to note that police officials had three   suspects   to   control.     Inspector   Sanjay   Nagpal   appears   to   have forgotten   the   details.     The   testimonies   of   PW8,   PW11   and   PW12   are trustworthy.     The   evidence   of   PW12   is   of   higher   degree   of   credibility because it is he, who searched the accused persons as well as the bag.  He specifically testified that the bag from accused Ajay Kaushal was taken and checked.   This evidence is correct because the entire sequence has been   reduced   to   writing   in   recovery   memo  Ex.PW8/D.   In   these FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 50 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI circumstances, I am not inclined to give any benefit of this contradiction to any of the accused.

(5) Log Book Ld.   Defence   Counsels   have   submitted   that   prosecution   has   not proved the Log book of the Government vehicle in order to establish that the said vehicle had travelled upto Nangal and back.  I may point out that PW18 Rajiv Kumar has testified in his cross examination that two police officials had stayed in his lodge on 15.6.2013 and police officials had left lodge as soon as Khumba Ram had left the said lodge. This corroborates the prosecution case that police had travelled upto Nangal.  In view of the trustworthy testimony of the police officials regarding travel through the Government   vehicle,   which   is  supported   by   PW18  regarding   arrival  of police   at   his   lodge   in   Nangal,   non   production   of   log   book   during prosecution evidence is not fatal to the prosecution case.  

(6)   Submissions   of   Ld.   Defence   Counsels   regarding   defence witnesses Sh. S. S. Dass, Advocate Ld. Defence Counsel for A­1 has argued that defence witness Dongra Ram (A­1/DW3) has testified that Khumba Ram   was   having   a   plot   in   front   of   New   A.   R.   Public   School,  Pataudi, District Barmer, Rajasthan and A­1 was having a plot in front of the said school.  Idan Ram is running that school but was claiming the said plot. On this account, there was a dispute between the two.  He testified that residents of village tried to resolve that dispute but failed.  Therefore, he FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 51 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI (i.e. Dongra Ram) intervened and he along with Khumba Ram and Idan Ram came to Delhi for settling the dispute.   When they entered Delhi after crossing Gurgaon and were taking some snacks, SI Suresh came.  On arrival of SI Suresy, Idan Ram put pressure on accused Khumba Ram for selling the said property for a meagre price.  Khumba Ram did not agree for   it   and   thereafter,   he   and   accused   Khumba   Ram   returned   back   to Rajasthan,   whereas   SI   Suresh   and   Idan   Ram   remained   in   Delhi.     Ld. Defence Counsel submits that SI Suresh in collusion with Idan Ram has falsely implicated A­1 in the present case.  

I disagree with this submission.  I have carefully perused the cross examination of PW12 SI Suresh Chand by Ld. Defence Counsel for A­1. The above mentioned defence and allegations against SI Suresh Chand have not been put to him in cross examination.  In such a situation, the testimony of PW12 SI Suresh Chand cannot be disbelieved.   Rather the defence is an afterthought and defence witness is unreliable.  

Sh.   Arvind   Kumar   Singh,   Advocate,   Ld.   LAC   for   accused   Ajay Kaushal   (A­2)   argues   that   no   written   application   by   Inspector   Sanjay Nagpal dated 15.2.2013 to go out of station was traceable as testified by defence witness SI Neeraj Kumar (A­2/DW1).  

I   have   already   discussed   the   evidence   and   have   held   that   the prosecution   version   that   Inspector   Sanjay   Nagpal   along   with   his   team having   travelled   upto   Nangal   is   proved   beyond   reasonable   doubt   and therefore, if the written permission is not available, same does not dent FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 52 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI the prosecution case.

Sh.   R.   K.   Giri,   Advocate   for   accused   Hanuman   Ram   (A­3)   has submitted   that   in   his   additional   statement   under   Section   313   CrPC recorded   on   12.12.2017,   A­3   has   brought   on   record   the   copy   of reservation chart (A­3/X), which shows that this accused had travelled on 15.6.2013 from Balotra Railway Station to Chandigarh.

I   am   of   the   opinion   that   this   evidence   does   not   disprove   the prosecution case because Hanuman Ram (A­3) was present in Delhi on 16.6.2013 at about 11:30 pm.   Khumba Ram (A­1) has examined Mukut Bhandari (A­1/DW1) to prove   the   CDRs   of   mobile   phone   no.   9463516334  Ex.A­1/DW1/B pertaining   to   Smt.   Rita   Kaushal,   the   wife   of   A­2   and   Israr   Babu   (A­ 1/DW2) Nodal Officer for proving CDRs of mobile phone no. 961087806 as Ex.A­1/DW2/A and its CAF as A­1/DW2/E in the name of Leela Devi W/o Karna Ram.  

The  CDRs   of  mobile  phone  of Smt. Rita Kaushal and Smt. Leela Devi have not been pressed during arguments. 

Hanuman Ram (A­3) has examined in his defence his brother in law Deva  Ram  (A­3/DW1).     This defence  witness has testified that  mobile phone no. 8696621608 is in his name and he had given it to Hanuman Ram (A­3) in January  2013 for getting it repaired. A­3 also examined Israr Babu (A­3/DW2) the Nodal Officer and proved the CDRs of the said mobile phone.  He testified that as per the CDRs of this mobile phone, the FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 53 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI location   of  the  said mobile   phone on 15.6.2013 at  8:03:45 hours was Barmer and on16.6.2013 at about 05:42:45 hours, the location of mobile phone   was   in   Punjab   circle.     However,   Ld.   Defence   Counsel   has   not argued that as to how presence of Hanuman Ram (A­3) on 16.6.2013 at 11:30 pm in Delhi is discredited from this evidence.  

Whether   the   accused   persons   were   having   the   knowledge   of contraband lying in the bag.

Sh. R. K. Giri, Advocate for accused Hanuman Ram (A­3) submits that  even if the prosecution is admitted to be true, A­3 was only having a bag and had not knowledge as to what was lying in it.   I disagree with this submission. Burden is upon him to prove that he had no knowledge that the contraband was lying in the bag carried by him.  Sh. S. S. Dass, Advocate for accused Khumba Ram (A­1) also has raised the same plea. But I disagree with this plea because it is for A­1 to explain as to why he readily   received   the   bag   in   question.     The   submissions   of   Sh.   Arvind Kumar Singh, Advocate, Ld. LAC for accused Ajay Kaushal (A­2) is that Ajay Kaushal was simply driver of Innova car hired by Khumba Ram (A­1) and if prosecution case is accepted, A­2 appears to have received the bag from   Khumba   Ram   (A­1)   bonafidely.    The   submissions  of  Ld.  Defence Counsel would have been acceptable, had A­2 taken this plea from the very beginning.  There is total denial by him of all the facts proved by the prosecution.  In fact he is denying that he was hired by Khumba Ram (A­

1).  Rather his plea in statement under Section 313 CrPC is that he was FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 54 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI working as reporter in Rashtriya Police Monitor Newspaper in which he used   to   expose   the   illegal   activicties of   Punjab  Police.    He  stated  that Punjab Police had got him implicated in the false case in connivance with the Special Cell of Delhi Police.  He testified that he was apprehended by the team of Special Cell on the way to temple and he was forcibly brought to Delhi along with his Innova car.  

Therefore, he has nowhere raised a plea that his vehicle was hired by Khumba Ram (A­1).  Had he taken this plea from the beginning of the trial, receiving of bag in question by him from Khumba Ram (A­1) could have   been   considered   to   be   a   bonafide   act   on   his   behalf   because   in capacity of a driver, it  would have been presumed to be a normal act for him, if something is handed over to him by the hirer to be placed in the hired car.  

Hence, I am of the opinion that when he accepted the bag from Khumba Ram (A­1), he had the knowledge as to what it was containing.  

To sum up In   view  of  above   discussions, I hold that  prosecution has proved beyond   reasonable   doubt   that   all   the   accused   persons   were   joint possession of 9.5 kg of the substance in two packets.   One packet was containing 5 kg of substance, which as per the police officials was opium. This   packet   was   given   serial   no.1.     The   second   packet   was   found   to contain 4.5. kg of substance, which was given serial no.2.  Two samples from each packet were drawn, which were marked as serial no.1A and 1B FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 55 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI from first packet and 2A and 2B from second packet.  As per FSL report (admissible   per   se   under   Section   293   CrPC),   parcel   1A   and   2A   were found to contain morphine, codeine etc., which are the main constituents of  opium,   which   is   mentioned   at   serial   no.92   of   the  NOTIFICATION SPECIFYING SMALL QUANTITY AND COMMERCIAL QUANTITY issued under the powers conferred by Clause (vii3) and (xxiiia) of Section 2 of the   Narcotic   Drugs  and  Psychotropic  Substances Act   1985.    This table shows   that   opium   weighing   more   than   2.5   kg   falls   in   the   category   of commercial quantity.  In the present case, the opium recovered weighed 9.5 kg.  Therefore, I convict all the accused persons under Section 18(b) of NDPS Act 1985.   The facts of the case also show that all the accused persons were in conspiracy with each other.   Therefore, I convict all of them under Section 29 of NDPS Act 1985.  

Announced in the open court on 7.2.2018.

(Vinod Kumar) Additional Sessions Judge (Central) Tis Hazari Courts Delhi FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 56 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI IN SPECIAL COURT, NDPS ACT (CENTRAL) TIS HAZARI COURTS, DELHI SC No.07/2014 FIR No.26/2013 CIS No. 27588/2017 PS Special Cell CNR No. DLCT01­000529­2013 State Versus

1. Khumba Ram @ Fouji,  S/o Sh. Hira Ram,  R/o Vill. Kalewa,  Teh. & P.S. Pachpadara,  Distt. Barmer, Rajasthan

2. Ajay Kaushal,  S/o late Sh. Om Dutt,  R/o Plot no.13A, DDA Market,  Nangal Township Distt. Ropar, Punjab

3. Hanuman Ram @ Haria,  S/o Sh. Hira Ram,  R/o Vill Patial, PO Sajiyal,  Teh. & PS Pachpadera,  Distt. Barmer, Rajasthan Order on sentence 8.2.2018 Present: Sh. Ghanshyam Srivastava, Ld. Addl. P. P. for State.

Convict Khumba Ram from JC with Sh. S. S. Dass, Advocate.

FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 57 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI Convict Ajay Kaushal from JC with Sh. Arvind Kumar Singh, Advocate, Ld. LAC.

Convict Hanuman Ram from JC with Sh. U. K. Giri, Advocate.

Arguments on sentence are heard.  

Considering all facts and circumstances, I sentence all the convicts to rigorous imprisonment for 10 years and a fine in the sum of Rs.1 lac each only under Section 29 of NDPS Act 1985.  In default of payment of fine, convicts shall undergo simple imprisonment for 6 months each.

I further sentence all the convicts to  rigorous imprisonment for 10  years  and  a  fine   in   the  sum of  Rs.1  lac  each only  under  Section 18(b) of NDPS Act 1985.   In default of payment of fine, convicts shall undergo simple imprisonment for 6 months each.

All the sentences shall run concurrently.  Benefit under Section 428 CrPC be given to all the convicts.

Sentences warrants be prepared and convicts, who are already in judicial custody, be sent to suffer the sentences.  

Copy of judgement has already been supplied.   Copy of order on sentence be also supplied free of cost to the convicts.

File be consigned to record room.

Announced in the open court on 8.2.2018.

(Vinod Kumar) Additional Sessions Judge (Central) Tis Hazari Courts Delhi FIR No.26/2013         PS Special Cell   State V. Khumba Ram & Ors. 58 Court of Sh. Vinod Kumar,  ASJ (Central): DELHI