Madhya Pradesh High Court
Amrit Dangi vs State Of M.P. on 8 October, 2020
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 Cr.Rev. No.2017/2020
HIGH COURT OF MADHYA PRADESH
Cr.Revision No.2017/2020
Amrit Dangi Vs. State of MP
Indore, Dated:08.10.2020
Shri.Akash Rathi, learned counsel for petitioner.
Shri. Bhaskar Agrawal, learned counsel for State.
Heard through video conferencing.
ORDER
By this revision petition u/S.397 read with Sec.401 of the Cr.P.C, petitioner has challenged the order of the learned Special Judge (NDPS Act) Rajgarh dated 27/7/2020 passed in NDPS Case No.8/2020 whereby the learned Judge has dismissed the application for interim custody of the vehicle filed u/S.451/457 of the Cr.P.C.
[2] The case of the petitioner is that he is owner of Motor Cycle being registration No. MP.39.MG.7295. This motor cycle was used by the accused Hemraj and Ramprasad in commission of offence u/S.8/20 of the NDPS Act, 1985 in Crime No.84/2020 when they were found in possession of 2.8 kg and 1.2 kg ganja respectively. The petitioner's filed the application for interim custody of the vehicle with the plea that he is the registered owner of the vehicle and the vehicle is no longer required and is getting decayed keeping parked in the police station. The learned Special Judge has rejected the application.
[3] I have heard the learned counsel for parties and perused the record.
[4] This Court in the matter of Dinesh Vs. State of MP vide order dated 6/8/2020 passed in Cr.Revision No.1754/2020 has considered the entitlement of the owner of the vehicle seized in an offence under the NDPS Act to receive the interim custody of the vehicle and has held that:-
2 Cr.Rev. No.2017/2020"Having heard the learned counsel for parties and on perusal of the record, it is noticed that Sec.451 of the Cr.P.C empowers the court to pass appropriate orders for custody and disposal of property pending trial in certain cases. Hon'ble Supreme Court considering the scope of Sec.451 in the matter of Sunderbhai Ambalal Desai Vs. State of Gujarat with C.M. Mudaliar Vs. State of Gujarat (2002) 10 SCC 283 has held that:-
"5. Section 451 clearly empowers the Court to pass appropriate orders with regard to such property, such as-
(1) for the proper custody pending conclusion of the inquiry or trial;
(2) to order it to be sold or otherwise disposed of, after recording such evidence as it think necessary;
(3) if the property is subject to speedy and natural decay, to dispose of the same.
6. It is submitted that despite wide powers, proper orders are not passed by the Courts. It is also pointed out that in the State of Gujarat there is Gujarat Police Manual for disposal and custody of such articles. As per the Manual also, various circulars are issued for maintenance of proper registers for keeping the muddamal articles in safe custody.
7. In our view, the powers under Section 451 Cr.P.C. should be exercised expeditiously and judiciously. It would serve various purposes, namely:-
1. Owner of the article would not suffer because of its remaining unused or by its misappropriation.
2. Court or the police would not be required to keep the article in safe custody;
3. If the proper panchanama before handing over possession of article is prepared, that can be used in evidence instead of its production before the Court during the trial. If necessary, 3 Cr.Rev. No.2017/2020 evidence could also be recorded describing the nature of the properly in detail; and
4. This jurisdiction of the Court to record evidence should be exercised promptly so that there may not be further chance of tampering with the articles."
It has further been observed in para 10 of the judgment that to avoid the loss or destruction of the seized property, the power u/S.451 of the Cr.P.C should be exercised promptly and at the earliest.
Sec.60 of the NDPS Act 1985 deals with the liability of illicit drug, substance, plant, article and conveyance to confiscation. Sub-section (3) of Sec.60 provides for confiscation of the animal or conveyance used in transporting the contraband substance. Similarly Sec.61 deals with confiscation of goods used for concealing illicit drug or substances. No provision has been pointed out by learned counsel for respondents which bars release of the conveyance or other items seized along with the contraband substances pending the trial.
This Court in the matter of Manoj Kumar Pandey Vs. State of MP vide order dated 27th August, 2019 in Cr.R. No.2971/2019 (2019) SCC Online MP 2315 has duly considered the Scheme of the Act and the notification issued u/S.52-A of the Act and has reached to the conclusion that there is no provision in the NDPS Act to restrict the power of the trial court to release the vehicle in interim custody. While holding so the earlier judgments of this court in the case of Panduram Kadam Vs. State of MP 2005 (2) ANJ MP 351 has been relied upon. Interim custody of the vehicle invoking power u/S.451 of the Cr.P.C seized in connection with the NDPS Act has also been permitted by another order of this court dated 24th April, 2019 passed in M.Cr.C No.6245/2019 in the case of Liyakat Ali Vs. State of MP 2019 SCC Online MP 726. Same was the view taken in the case of Malu Khan and another Vs. State of MP 1999 (2) MPLJ 243.
4 Cr.Rev. No.2017/2020Chhattisgarh High Court also has taken the same view in the order dated 26th June, 2015 in Cr.R No.421/2015 in the case of Manoj Kumar Sharma Vs. State of Chhattisgarh (2015 SCC Online CHH 1132)."
[5] Having regard to the aforesaid legal position and considering the fact that the motorcycle which has been seized from the petitioner is subject to decay in course of time, I am of the opinion that the petitioner is entitled to release of the motorcycle subject to the following conditions:-
1. The petitioner will submit personal bond of a sum of Rupees Fifty Thousand with one surety of the like amount to the satisfaction of the trial Court for releasing the vehicle in question.
2. Before releasing the vehicle in interim custody to the applicant, the SHO of the concerned police station shall get photographs of the seized vehicle from all sides and also the photographs clearly showing Engine Number and Chassis Number. These photographs shall be kept in the file of the trial Court along with the record.
3. The petitioner will furnish an undertaking that he will produce the vehicle in question as and when required during the trial.
4. The petitioner will not alienate the vehicle or make use of the said vehicle for any unlawful purpose during the pendency of the case.
5. An undertaking shall also be given by the petitioner that the nature of the vehicle in question shall not be changed without the prior permission of the Court.5 Cr.Rev. No.2017/2020
[6] With the aforesaid directions, the revision petition is allowed.
C.C. as per rules.
(Prakash Shrivastava) Judge vm Varghese Mathew 2020.10.15 10:56:22 +05'30'