Himachal Pradesh High Court
Sachin Arora vs State Of Himachal Pradesh on 3 March, 2020
Author: Anoop Chitkara
Bench: Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA .
Cr.MP(M) No.318 of 2020
Reserved on : 28.2.2020
Date of Decision: 3rd March, 2020
Sachin Arora ... Petitioner.
Versus
State of Himachal Pradesh ...Respondent
Coram:
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No For the Petitioner : Mr. Abhishek Kaushik, Advocate.
For the Respondent : Mr. Ashwani K. Sharma & Mr. Nand Lal Thakur, Addl. A.Gs. and Mr. Rajat Chauhan, Law Officer, for the respondent-State.
Anoop Chitkara, Judge For possessing 31.85 grams of Heroin, the petitioner, who is under arrest, on being arraigned as an accused in FIR Number 64/2019 dated 20.3.2019, registered under Sections 21, 29, 27 of the Narcotic Drugs and Psychotropic Substances Act (after now called "NDPS Act"), in Police Station, Sadar Solan, District Solan, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.
1Whether reporters of Local Papers may be allowed to see the judgment?
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2. Status report stands filed. I have seen the status report(s) .
as well as the Police file, to the extent it was necessary for deciding the present petition, and heard learned Counsel for the parties.
3. Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before Special Judge-II, Solan, District Solan, HP. However, vide order dated 5.11.2019, the Court dismissed the petition, on the grounds that the bail petitioner may indulge in the distribution, consumption and exchange of the contraband and that there is every possibility that he may influence or intimidate the prosecution witnesses.
FACTS
4. The gist of the First Information Report and the investigation is that on 20.3.2019, the Police Officials were conducting patrolling and detection of crime in areas of Khundidhar, Shamti and Oachhghat etc. When the Police party reached near Petrol Pump at Khundidhar, then at 8:30 p.m., received a secret information that a boy named Rinkaj who resided in a rented accommodation in Shiva Vihar is indulged in the trade of Heroin/Chitta. On this, Police complied with Section 42 of the NDPS Act and reached the said rented accommodation. After associating independent witnesses, the Police ::: Downloaded on - 03/03/2020 20:25:51 :::HCHP ...3...
knocked at his door. The door was opened by a young boy, who on .
inquiry disclosed his name as Rinkaj. On entering the room, Police also noticed two more persons, one of whom disclosed his name as Rohit Singh and the other disclosed his name as Ajit Rana. After this, Police told them about their intention of search of the room. Below the mattresses, the Police recovered an electronic weighing machine, lighter and pouches which had brown and white substance. On checking the substance from the Drug Deduction Kit, it tested positive for Heroin/Chitta. When the Police weighed the recovered substance, it was found to be 31.85 grams. Subsequently, the Police party also complied with the procedural requirements under the NDPS Act and the CrPC and arrested them. During investigation, the accused told that they had purchased the said substance from one Sachin Arora, the present bail petitioner. Accordingly the Police arrested the bail petitioner on 23.3.2019.
ANALYSIS AND REASONING:
5. Pre-trial incarceration needs to be justified depending upon the heinous nature of the offence, terms of the sentence prescribed in the Statute for such a crime, accused fleeing from justice, hampering the investigation, and doing away with witnesses.
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The Court is under the Constitutional obligation to safeguard the .
interests of the victim, the accused, the society, and the State.
6. Section 2 (vii-a) of the NDPS Act defines commercial quantity as the quantity greater than the quantity specified in the schedule, and S. 2 (xxiii-a), defines a small quantity as the quantity lesser than the quantity specified in the schedule of NDPS Act. The remaining quantity falls in an undefined category, which is now generally called as intermediate quantity. All Sections in the NDPS Act, which specify an offense, also mention that minimum and maximum sentence, depending upon the quantity of the substance. Commercial quantity mandates minimum sentence of ten years of imprisonment and a minimum fine of Rupees One hundred thousand, and bail is subject to the riders mandated in S. 37 of NDPS Act.
7. The substance recovered from the petitioner is just 31.85 grams, however, this Court is inclined to afford last opportunity to the petitioner, making it very clear that in case, the petitioner repeats the offence, then this bail is liable to be cancelled.
8. Given the above reasoning, in my considered opinion, the judicial custody of the petitioner/accused is not going to serve any ::: Downloaded on - 03/03/2020 20:25:51 :::HCHP ...5...
purpose whatsoever, and I am inclined to grant bail on the following .
grounds, but subject to stringent conditions:
(a) As per the FIR, the substance involved is Heroin, mentioned at Sr. No. 56 of the Notification, issued under Section 2(viia) and (xxiiia) of NDPS Act, specifying small and commercial quantities of drugs and psychotropic substances.
(b) The quantity of drug involved is less than Commercial Quantity but greater than Small Quantity. As such the rigors of Section 37 of NDPS Act shall not apply in the present case. Resultantly, the present case has to be treated like any other case of grant of bail in a penal offence.
(c) A Co-ordinate Bench of this Court had already released one of the co-accused Rinkaj on bail vide order dated 30.5.2019, passed in Cr.MP(M) No.897/2019. Similarly vide order of the same date, passed in Cr.MP(M) No.895/2019, co-
accused Ajeet Rana was also released on bail by this Court. The third accused who was present in the room, was also released on bail by a Co- ordinate bench of this Court vide order dated 22.7.2019, passed in Cr.MP(M) No.1326/2019.
(d) The petitioner is in judicial custody since 23.3.2019.
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(e) The Challan stands filed in the Court.
.
(f) The petitioner is a permanent resident of address mentioned in the memo of parties; therefore, his presence can always be secured.
9. In the result, the present petition is allowed. The petitioner shall be released on bail in the present case, in connection with the FIR mentioned above, on his furnishing personal bond in the sum of Rs.10,000/- with two sureties in the like amount to the satisfaction of the Trial Court or any other Court exercising jurisdiction over the concerned Police Station where FIR is registered.
10. The Court executing the personal and surety bonds shall ascertain the identity of the bail-petitioner, his family members, and of sureties, through AADHAR Card, Pan Card, Ration Card, etc. The petitioner shall mention phone numbers and other details, on the reverse page of the bonds.
11. The Counsel for the accused and the attesting official shall explain all conditions of this bail to the petitioner.
12. The petitioner undertakes to comply with all directions given in this order and the furnishing of bail bonds by the petitioner is acceptance of all such conditions:
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(a) The petitioner shall appear before the Court which issues the summons or warrants, and shall furnish .
fresh bail bonds to the satisfaction of such Court, if such Court directs to do so.
(b) The petitioner shall not hamper the investigation.
(c) The petitioner undertakes not to contact the complainant and witnesses, to threaten or browbeat them or to use any pressure tactics.
(d) The petitioner undertakes not to make any inducement threat or promise, directly or indirectly, to the investigating officer or any person acquainted with the facts of the case to dissuade him from disclosing such facts to the Court or any police officer or tamper with the evidence.
(e) The petitioner shall neither influence nor try to control the investigating officer in any manner whatsoever.
(f) In case, the petitioner is arraigned as an accused of the commission of any offence, prescribing the sentence of imprisonment of more than seven years and in case the bail petitioner is arraigned as an accused in any case, under the provisions of the NDPS Act, irrespective of the quantity, be it a small quantity, then within thirty days of knowledge of such FIR, the petitioner shall intimate the SHO of the present police station, with all the details of the ::: Downloaded on - 03/03/2020 20:25:51 :::HCHP ...8...
present FIR as well as the new FIR. It shall be open for the State to apply to this Court or to the Trial .
Court for cancellation of this bail, if it deems fit and proper.
(g) Within 30 days from today, the petitioner shall sell, or surrender, all firearms along with ammunition, and arms licenses, if any, to the authority which had given such permission.
(h) Apart from above, in case the Petitioner does not turn up before the Trial Court, then the trial Court may issue Non-Bailable warrants and send the petitioner to the Judicial Custody for the period for which the presence of the petitioner cannot be dispensed with. If the petitioner violates any other condition(s) as stipulated in this bail order, then the Trial Court may direct the Public Prosecutor to file a cancellation application before it and it shall be lawful and permissible for the Trial Court to cancel the bail.
(i) In case the petitioner repeats the offence or commits any offence where the sentence is seven years or more, then before granting bail, the Courts shall consider the fact that he was also warned earlier about not repeating the offence and not committing it.
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13. This order of bail does not in any manner limit or restrict .
the rights or duties of the police or investigating agency, to investigate into the charges against the petitioner.
14. In case the petitioner finds the bail condition(s) as violating fundamental or other right, or any human right, or faces any other difficulty due to any condition, then, the petitioner may file a reasoned application for modification of such term(s).
15. It is clarified that the present bail order is only with respect to the above-mentioned FIR. It shall not be construed to be a blanket order of bail in all other cases, if any, registered against the petitioner.
16. Any observation made herein above shall not be taken as an expression of opinion on the merits of the case, and the trial Court shall decide the matter uninfluenced by any observation made herein above.
The petition stands allowed in the aforesaid terms.
Copy dasti.
(Anoop Chitkara), Judge.
3rd March, 2020 (KS) ::: Downloaded on - 03/03/2020 20:25:51 :::HCHP