Rajasthan High Court - Jaipur
Bhanwar Singh And Anr. vs State Of Rajasthan on 12 September, 1989
Equivalent citations: 1990(1)WLN710
JUDGMENT V.S Dave, J.
1. This appeal has been preferred under Section 374(2), Cr.PC challenging the conviction and sentence passed by learned Addl. Sessions Judge, Beawar on 30-6-1989 in sessions Case No. 18/88, State v. Bhanwar Singh and Anr in a case under Section 17 of the Narcotic Drugs and Psychotropic Substances Act, 1985(here in after referred to as "N.D.P.S. Act") Each of the accused-appellant was sentenced to 10 years' rigorous imprisonment and a fine of Rs. 1,00,000/-, in default of payment of which each of them was ordered to further under one years, imprisonment.
2. This appeal came ta be heard at a very early date because while hearing the bail application it was directed that record be sent for and appeal be heard as soon as record is received. Hence it was heard out of turn on proiority basis also because accused are in jail.
3. Briefly stating the facts giving rise to this appeal are that Shri Bherulal Sharma (PW 8) who was SHO, Police Station, Masuda received an information from an informer that two persons, riding a Scooter bearing registration No. R.R.Z. 320, are coming from Bhilwara side and going towards Masuda and that they are carrying opium. On receipt of this information Shri Bherulal accompanied by Bajanglal ASI (PW 7), Police Station, Masuda, Ram Chandra, Head Constable (PW 5), Sikandar Ali (PW 2), Bhanwar Singh and Kesar Singh constable left the Police Station and arrived on road crossing where three roads meet(Tiraha) in Masuda town on Ramgarh Road. The Police party put a barrier here. At 12 30 in the noon this party saw the Scooter bearing the same registration No. RRZ 320 arriving from Ramgarh side. One person was driving it and another was occupying pillion seat. The Police party signalled the Scooter driver to stop the same but the tatter accelerated the speed and went away. The Scooter was therefore, chased by the SHO and other members of the Police party along with motbirs on motor cycles. The scooter first turned towards Kirao road but near Rampura it took a turn on Kachcha road towards Kbarvali road. Police party took a short-cut and way-laid them near Boyla Tank. They were asked to disclose their identity, on which the driver gave out his name to be Chander Singh son of Lal Singh, Rajpoot, while the person sitting on the pillion seat disclosed his name as Bhanwar Singh son of Arjun Singh. Since the smell of the opium was coming from their persons the SHO checked both of them and Bhanwar Singh was having a bag in his lap wherein opium was found which was seized. One search of Chander Singh it was seized. On search of Chander Singh it was found that he had wrapped round his wasit a muffler where in there were 5 bags of opium. Since they had no licence or permit, the opium was seized by the police on the spot. Sarla Singh constable was asked to bring a scale and weights 5 kg. 490 grams of is alleged to have been recovered from Bhanwar Singh, while 4 kg. 40 gram from Chander Singh. It was seized and sealed in the presence of motbirs Parsa Singh who had been taken by SHO along with him on motor-cycle and another was Bajranglal, ASI of the same police station A memo of seizure was prepared which is Ex P 2 and at the bottom of this document a note was appended that according to S ection 50 of the N D P.S., Act the accused was asked whether he wants to meet any gazetted officer or Magistrate to which he denied. Accused-appellants were arrested and the SHO after arriving at the police station at 3.30 p.m. recorded the FIR No. 1/88 dated 3-1-1988, Ex P 13. The sample of the opium which was separately taken out and sealed at the time of seizure, was sent for chemical examination. After completing the investigation a charge-sheet was submitted against both the accused-appellants. The accused were read over the charges for offense under Section 17/18 of the N.D.P.S. Act by learned Additional Sessions Judge, Beawar to which they denied and claimed to be tried.
4. The prosecution in support of its case examined 8 witnesses. The accused Bhanwar Singh in his statement under Section 313, Cr. PC stated that on 3-1-1988 he had come to Davla (Masuda) at 10 30 am at the rest dence of Shri Dayal Singh, wine contractor. Near the Bus-stand be came accross Chandra Singh and both of them went to the shop of Dayal Singh. Salar Singh came there and asked Chandra Singh as to why be is not doing the work assigned to him, on which there was an altercation. The Police people were annoyed because Chandra Singh was not becoming a Police informer. According to Chandra Singh he was asked by the SHO, Salar Singh and Another ASI, that he should become an informer in the matter of illegal trade of wood, while he and Bhanwar Singh were at Dayal Singh's shop. Salar Singh came and asked for wine which was not offered to him. There was some altercation between the two and followed by a scuffle Salar-singh then brought the SHO who made out a false case against him. They also examined two witnesses in their defence. The learned Additional Sessions Judge accepted the prosecution evidence and convicted and sentenced the accused-appellants as indicated above. Therefore, against this conviction and sentence this appeal has been preferred.
5. The learned Counsel for the appellants submits that the appellants could not have been convicted on the basis of the record prepared by the Police and produced before the court because the mandatory provisions of N.D.P.S. act have been violated. It is submitted that N.D.P.S Act is a special staute which has been enacted with a view to eradicate tie immoral and unethical traffic in illicit drugs. It is submitted that this Act has been enacted with a view to combet drug traffic and prevent drug abuse and for that stringent provisions have been made to control and regulate the operation relating to narcotic drugs and psychotropic substances. Heavy punishments have been provided by law in as much as minimum sentence prescribed is for a term which shall not be less than 10 years and the accused shall also be liable to fine which shall not be less than Rupees 1,00,000/-. Thus not only a simple minimum sentencing provision has been kept no statute but heavy minimum punishment bas been prescribed. In this view of the matter the provisions have to be given a strict interpretation of law and strict compliance of the provisions of the Act and Rules made thereunder is required to be made. It is submitted that under the Act not only the special procedures have been laid down but safeguards have also been provided by the legislature for preventing any type of abuse by the Investigating Officer or the trap party. Not only that the legislature has also incorporated provisions for punishing by the Investigating Officer or any other officer on which the duty has been cast under the Act to act in a particular manner. The submission of the learned Counsel is that the provisions of Sections 42, 43 and 44 of the NDPS Act are mandatory and invoking powers under the aforesaid sections without reasonable ground or suspicion of detaining, searching or arresting any person vaxiously or unnecessarily, has been made a cognizable offence under Section 58 of the N.D.P.S. Act. It is submitted that S- 42(1) postulates recording of the grounds of belief and the officer receiving information is obliged under Section 42(2) to forward the copy of the information and the grounds of belief, forthwith to his immediate officer superior. The violation of these provisions, it is submitted, demolishes the case of the prosecution. Similarly it is submitted that checks have been provided under Section 42(2) for testing the fairness of the investigation and lack of them indicates that there is no fair and proper investigation into the case.
6. Coming to the provisions of Section 50 of the N.D.P.S Act the learned Counsel submits that it vas obligatory for the SHO Police Station. Masuda to have taken accused to the nearest Gazetted Officer or atleast to have told them about their right prior to the search having been made. The words used by the legislature, "is about to search any person", show that the accused has to be told about his right to be taken to a Gazetted Officer prior to the search, 'is about to', means, according to the learned Counsel 'before the search'. The learned Counsel then has drew the attention of the court towards Section 52(2) of the N.D.P.S. Act and Section 54 of the N.D.P.S. Act. It is submitted that seal of the Officer-incharge of the police station is required to be affixed and not of the police station it self. It is then submitted that Section 57 of the N.D.P.S. Act has also been violated in the instant case the learned Counsel also submits that by introduction of Sections 58 and 59 of the N.D.P.S. Act the legislation has clearly shown its intention that rules are mandatory in court and have to be observed in letter and sprit. The learned Counsel place reliance on Biram v. State of Raj. 1988 Cr LR (Raj.) 718, Chhotelal v. State of Raj. 1989 Cr. LR (Raj.) 156, Hakam Singh v. Union Territory, 1989 Cr. LJ 528. Ratan Lal v. State 1987 (2) Crimes 29, Bhajan Singh v. State of Haryana 1988 (1) Crimes 444 and Karam Singh v State of Punjab 1987 (2) All India Criminal Law Reporter 759.
7. Mr. G.C. Chatterji appearing on behalf of the prosecution submits that the provisions of Sections 42, 50 and 52 of the N.D.P.S. Act though are mandotary in character yet the court had to examine the evidence as to whether compliance of those provisions in substance has been made or not It is submitted that too technical a view of the evidence recorded in respect of seizure and forwarding of the documents would give a premium to the accused over the offence he has committed. It is submitted that the accused persons have been caught red-handed while going with opium and seizure has been made in the presence of independent motbirs. Besides this there is no reason to disbelieve the evidence in the instant case. It is submitted that about 10 kg of opium has been recovered from the possession of the accused appellants, out of which 4 kg 40 gram has been found wrapped around the waist of Chandra Singh which conclusively show that he was in conscious possession of the opium. Learned Counsel submits that the case cited by the learned Counsel for the appellants require re-consideration.
8. Before I proceed to examine the case on merits, it is essential to look into the legal position first.
9. N.D.P.S Act is a special law enacted by the Parliament with an object that for controlling and regulating the operations relating to narcotic drugs and psychotropic substances. It is for this that stringent provisions of law have been made. I was felt that, social evils are increasing and so also the drugs menace. It was felt that due to fast increase of consumption of the drugs the country is becoming one of the centres of narcotics under world criminals and in order to curb all these, N.D.P.S. Act was brought into force. While enacting the law, Legislature provided for heavy punishment in as much as minimum sentencing provision was kept and minimum sentence prescribed in most of the sections was 10 years rigorous imprisonment and a fine of Rs. 1,00,000/. Obviously when such astringent provision regarding fine was made, it was obvious that full proof procedure regarding issuance of warrants and authorisation, power of entry, search, seizure and arrest; power to stop and search conveyance and power to investigate including the obligations of officers to assist each other were specifically provided. Non-observance of procedure provided in Chapter V(5) has been made punishable under Sections 58 and 59 of this Act is most unusual and has not been provided in the part in any other law to my knowledge. Sections 58 and 59 of the NDPS Act read as under:
Section 58--Punishment for vexations entry, seizure of arrest (1) Any person empowered Under Section 42 or Section 44 who
(a) without reasonable ground of suspicion enters or searches, or causes to be entered to searched, any building, conveyance or place;
(b) vexatiously and unnecessarily seizes the property of any person on the pretence of seizing or searching for any narcotic drug or psychotrophic substance or other article liable to be confiscated under this Act, or of seizing any document or other article liable to be seized Under Section 42, Section 43 or Section 44; or
(c) vexatiously and unnecessarily detains, searches of arrests any person, shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees, or with both.
(2) Any person willfully and maliciously giving false information and so causing an arrest or a search being made under this Act shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.
Section 59--Failure of officer in duty or his connivance at the contravention of the provisions of this Act (1) Any officer, on whom any duty has been imposed by or under this Act and who ceases or refuse to perform or withdraw himself from the duties of his office shall, unless he has obtained the express written permission of his official superior or has other lawful excuse for so doing, be punishable with imprisonment for a term which may extend to one year or with fine or with both, (2) Any officer on whom any duty has been imposed by or under this Act or any person who has been given the custody of--
(a) any addict; or
(b) any other person who has been charged with an offence under this Act, and who wilfully aids in, or connives at the contravention of any provision of this Act or any rule or order made thereunder, shall be punishable with rigorous imprisonment for a term which shall not be less than ten years but which may extend to twenty years, and shall also be liable to fine which shall not be less than one lakh rupees but which may extend to two lakh rupees.' A reading of the aforesaid two sections makes it absolutely clear that the Police Officers empowered to effect search, make seizure and arrest the accused, must do so after following the mandate of law. It is not only in cases of vexatiously taken proceedings that a person empowered may be procecuted but even if any officer carries out the functions mentioned in Section 58 without reasonable ground of suspicion even then the legislature has made it cognizable offence. Similarly under sec 59, if any officer does not carry out the duty imposed on him by law, he can be proposed under Section 59 the Act. For infringment of the rights of the accused and for failing to carry out the statutory duties, a criminal action is contemplated against the defaulting officer and the criminal law can be set in motion and it has been made a cognizable offence except in cases where a complaint is filed by a private person. Considering these two provisions along with the provisions mentioned in Chapter IV regarding offences and penalty where minimum sentencing provision has been kept, it is essential to construe the provisions of the law regarding procedure as mandatory. It has been held in several cases that the provisions of Sections 41, 42, 43, 52 and 57 are all mandatory in nature and failure to comply with the procedure laid down in any of the aforesaid sections would vitiate the trial. In Biram v. State of Rajasthan; 1988 Cr. LR (Raj.) 718 the provisions of Sections 50, 55 and 57 were examined and my learned brother Judges came to the conclusion that provisions of the aforesaid sections are mandatory and the lacuna left by the prosecution is fatal. The court held as under:
Another important aspect is that FSL after some observation returned the packets and they were again sent to FSL on 16-7-87. The packets were taken of from the Malkhana on 13-7-87 and they remained out of Malkhana upto 16-7-87. Where these samples were kept Whether during three days the seal remained intact and was not tempered with? There is nothing on the record about this It was the duty of the prosecution not to keep any suspicion or doubt in their case specially under Narcotic Act which have become so stringent and punishment is so severe. But I find that not only in this case but in so many cases where I had remarked that the investigation of the case under Narcotic Act are not does in proper way, efficiently and correctly. Therefore, there is nothing on the record to show that the seal remained intact and this lacuna gives suspicion and benefit of suspicion is always given to the accused.
In the present case there is nothing on the record to show that the condition of Section 50 of the Act are fulfilled. The SHO has not stated in his statement that had asked or he had brought to the notice of the accused persons about the conditions of Section 50 of the Act. It means that the mandatory provision has not been followed.
In the present case also there is nothing to indicate that the provisions of Section 57 of the NDPS Act have been complied with. No report has been sent regarding arrest and seizure and this is fatal which lacks on the part of the prosecution.
10. In this case it was also held that it is incumbent upon the Investigating Agency to prepare the site plan according to the guidelines provided in the police rules.
11. Reference can then be made to another judgment of this Court reported in Chhotey Lal v. State of Raj. 1989 Cr. Law Reporter (Raj.) 156 where in the learned Judges have discussed the provisions of various sections particularly Sections 50, 52 and 55 and held them to be mandatory in character,
12. In Hakam Singh v. Union Territory, 1989 Cr. LJ 528 the court held that mandatory provisions of the Act cannot be ignored by the officers. If ignored, then it will cause material prejudice to the accused. It was also held that accused has a right to be informed of his right at any time before his person is searched. The court also considered provisions of Sections 52 and 55 as mandatory. In Ratan Lal v Stale, 1987(2) Crimes 29 their Lordships of the Delhi High Court held that when there is nothing to indicate that provisions of Section 57 of the NDPS Act had been complied with, the accused is entitled to benefit thereof. Emphasis was given on full reports as to the particulars of the office. In Bhajan Singh v. State of Haryana, 1988 (1) Crimes 444 the Punjab and Haryana High Court also took the view as under:
The provisions of the Act being mannatory have to be strictly construed especially in view of the minimnm sentence of imprisonment and fine prescribed under the Act leaving no discretion to the trial court to impose a lesser sentence of imprisonment or fine in any case what so ever, irrespective of the quantum of recovery. In this case there is no evidence to show compliance with the said provisions of the Act.
13. Similar view has been taken in yet another judgment of Punjab and Haryana High Court reported in Karam Singh v. State of Punjab 1987 (2) All India Criminal LR 795. The court considered the scope of Sections 41, 42, 43, 52, 55, and 57 of the NDPS Act relying on the decisions of the Supreme Court in State of Gujarat v. Lal Singh Kishan Singh, AIR 1981 SC 368 came to the conclusion that the procedure and provisions causing arrest search without warrant and submission of report to immediate superior officer within 48 hours etc. are mandatory and failure to comply the same vitiates the trial.
14. I am in respectful agreement with the view expressed in the aforesaid cases. Besides this, I have already taken a similar view in couple of cases earlier including the one in Nand Lal v. State of Rajasthan (Cr. Appeal No. 124/87 decided on 5 10-1987). It is therefore, obvious that the object of the legislature in imposing the requirements or conditions upon the power to make search, arrest and seizure, is to provide, in words of their Lordships of the Privy Council, "Safeguard to accused against act malafide whimsical or arbitrary investigation of case of an accused". Hence valuable safeguards and requirements are required to be fulfilled in litter and spirit for the Police Officers and if they omit to ignore them or act in contravention, the trial stands vitiated. Right from 1936 Privy Counsel 253 to AIR 1946 Lahore 456 and AIR 1960 SC 210 the courts have jealously seen that procedures laid down by law in respect of search, seizure and arrest are followed at all important steps and no one is ignored.
15. In this back-ground, it will be essential to look into the various provisions of the Act. In Section 42 the officer specified therein is obliged to take down in writing his reasons to believe that the personal knowledge, he possesses or in formation given by any person to him before he carries out any of the functions mentioned in Sections 42(1)(a) or 42(1)(d). How ever, according to proviso to this Sub-section empowers an officer to enter and search the building, conveyance or place at any time only between sun set and sun rise without a search warrant or authorisation letter after recording grounds of his behalf that a search warrant or authorisation could not be obtained without affording opportunity for concealment of evidence or facility, for the offenders to escape. Sub-section (2) of Section 42 enjoins upon the officer to send the copy of the written information or the recorded grounds who is immediate officials superiors. Similarly in Section 50 when the officer authorised under Section 42 is about to search any person under the provisions of Sections 41 or 42 or 43 he shall take the such person without any necessary delay to the nearest gazetted officer of any of the department mentioned in Section 42 or to the nearest Magistrate if the person so requires. The officer, therefore, is obliged to inform the accused before a search is made that if he desires, he can be taken to the nearest gazetted officer of any department for effecting the search. This is not a ritual or idle formality to be performed or to append a note at the end of the search memo that the accused has not desired to be taken to the gazetted officer. The right to effect the search to the officer mentioned in Section 42 is only available when he has informed the accused of his right. This is further clear from the words mentioned in Sub-section (2) of Section 50 wherein a right is given to the gazetted officer or the Magistrate before whom such person is brought to forthwith discharge that person if he sees no reasonable ground for search but otherwise he shall direct that the search be made. A composite reading of Sub-sections (1) and (3) leaves no room of doubt to give the interpretation that the person to be searched has to be asked if he requires to be taken to the nearest gazetted officer of any department mentioned in Section 42 or to the nearest Magistrate. Under Section 57, the person arresting or making a seizure has to make a full report of all the particulars of arrest and seizure who is immediate official superior. Thus, at every stage, legislature has put checks so that accused cannot complain subsequently that a fair investigation has not been done in the case. At the cost of repetition I may state that all these checks have been provided because the minimum sentence provided is ten years when a person is to be detained in jail and his liberty is curtailed for a period of ten years which is a very long period and who is also liable to be a huge fine of minimum one lakh of rupees has a right to accept a full-proof, honest, independent and fair investigation.
16. In the aforesaid back ground, the record of the case has to be scanned. In the instant case, it is borne out that an information was received through an informer by the SHO at 12.0 p.m. on 3-1-1988 on the basis of which he proceeded to put a barrier on the road for stopping the scooter No. RRZ 320. A report has been taken down in Rojnamcha at No. 72 which is Ex P 9 on record. An entire perusal of this document does not show that the SHO Police Station, Masuda recorded his stisfaction or recorded that he has reason to believe that the information received by him is correct. It is not borne out from record that he either informed his superior officers or the nearest Magistrate. Thereafter, next document prepared is Ex. P 2, the seizure memo. This document has a note to the bottom of it that accused was asked according to Section 50 of NDPS Act for meeting some gazetted officer or Magistrate but be has refused. This is what precisely is not required by law. Thus, such idle formality is not the requirement. The document ought to have shown that accused were initially to be asked as to whether they wanted to be taken to a gazetted officer specified in Section 42 or the nearest Magistrate and it was only thereafter that if the accused did not so require, the SHO Shri Bheru Lal should have proceeded to effect the search. Even in his statement he states that as soon as be detained the accused be found that they were smelling opium and, therefore, he searched and on search, found opium from both of them. Similar is the statement of Bajrang Lal (PW 7), Ram Charan (PW 5), Sangram Singh (PW 3) and Sikander Khan (PW 2). None of these witnesses have stated that Section 50 of the Act was complied with It was expected now of the Investigating Officer to have sent a detailed report of the seizure and arrest to his; next superior officer within 48 hours. In this respect, there is nothing available on record except that the Investigating Officer stated in his statement he sent the information to superior officer by wireless message. It may be made clear that wireless message of the information is not a substitute: for report, as contemplated by the provisions of law. Thus, checks which should be available on record regarding the fair investigation by the Investigating Officer are not available on record. Similarly, the seal which has been affixed on the goods seized, is not in accordance with law. It is contemplated under Section 55 of NDPS Act that samples so taken shall also be sealed with a seal of the officer-in-charge of the Police Station. Legislature never contemplated a general seal which could be in possession of any constable or any other of the Police Station and specifically wanted the seal of the officer-in-charge of the Police Station to be affixed. In the instant case the; said provision has also violated as is apparent from a perusal of Annexure-P 2. It may also be observed that proper-case has not been taken while recording Ex. P. 8 as the same also does not disclose that the recovered opium was kept in proper custody. There is yet another big snag in the investigation and that is that site plan has not been prepared in the case or if prepared, for reasons bets known, have not be made a part of the record which is clearly in defiance with the law laid down by this Court in Braim v. State of Raj. Cr. LR (Raj.) 1988 Page 718.
17. On more aspect is required to be noted in the case is that choosing a motbir in the case, like one again is not an bare formality. In the instant case, out of two motbirs, one was taken who was ASI. In the same Police Station and the other one is one is one Farsa Singh who has been declared hostile. This witness even does not belong to the place where either the Police Station is situated or the barrier was placed. The is alleged to be a passer-bye belonging to some other village. In a case like the present one, when sufficient time was, available with the Investigating Officer intervening between receiving the information from the informer and checking of the scooter RRZ 320: In fact, going by the photography of the area in the map of the Rajasthan even it was not difficult for the Investigating Officer to have sent sombody to the concerned Magistrate who is near by in the town of Beawer and make search in his presence or obtain search warrant from him but nothing has been done for having a check on his activities which is essential' in this Act. It was all the more important in this case because there is yet another circumstance which requires mention and that is the action of accused Bhanwar Singh is contrary to normal human behaviour as shown by the prosecution witnesses themselves. According to the prosecution, accused Bhanwar Singh was carrying opium in a bag which was in his hand while riding the scooter. Admittedly, the scooter had approached the barrier and it was on a signal given by the SHO to apprehend them that they speeded up and run away on the scooter, They were chased by the Police party on Motor cycles, it is admitted by the prosecution witnesses including the Investigating officer that the distance between the scooter and the motor cycle was more than a furlong and a furlong and a half and there was several blind course where the scooter was not visible to the Police party. They passed on the bank of a tack and in the jungle, yet the accused who have conveniently had the bag in his hand, did not throw and continued carrying the incriminating article till a seizure has been made. This conduct is abnormal and for that also, the entire action of the Investigating Officer requires strict scrutiny as contemplated by law.
18. To sum up, there is violation of Sections 42(2), 50(1), 52(2), 55 and 57 of the NDPS Act and Section 165, Cr. PC and for all |these reasons though there are strong circumstances against the accused and there may be chances that they were carrying opium illegally yet the proof fall short than required in absence of checks and the accused-appellants are entitled to benefit of doubt.
19. Before conclude, I deem it proper to observe that necessary instructions must be issued by the Department of the officers-in-charge of the Police Station to follow the mandate of law in letter and spirit so that in serious cases like the one, aceused are not acquitted on the grounds of technicalities. It may be brought to their notice that court shall not deal with leniently with the officers specified in Section 42 of the Act in case they commit the breach of the mandate of the law because it is not only vexatiously made search or malafide action which is punishable under the law but even malafide in law has been made punishable under Sections 58 and 59 of the NDPS Act.
20. The result is that the appeal is allowed, the conuiction and sentence passed against the accused-appelants, Bhanwar Singh and Chandra Singh, are set aside and they are acquitted. They are in jail and shall be released forthwith if not required in any other case.
THE END