Allahabad High Court
Ramasare Mushar vs State Of U.P. on 20 October, 2020
Author: Gautam Chowdhary
Bench: Gautam Chowdhary
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 91 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 7651 of 2020 Applicant :- Ramasare Mushar Opposite Party :- State of U.P. Counsel for Applicant :- Manu Sharma,Dinesh Kumar Pandey Counsel for Opposite Party :- G.A. Hon'ble Gautam Chowdhary,J.
orZeku nkf.Md izdh.kZ tekur izkFkZuk i=] vkosnd Ramasare Mushar dh vksj ls eq0v0la0 342 lu 2019] vUrxZr /kkjk 8@20@23 ,u0Mh0ih0,l0 ,sDV] Fkkuk fupykSy] ftyk egjktxat esa tekur ij eqDr djus gsrq izLrqr fd;k x;k gSA vkosnd ds fo}ku vf/koDrk ,oa fo}ku vij 'kkldh; vf/koDrk dks lquk rFkk i=koyh dk ifj'khyu fd;kA vkosnd ds fo}ku vf/koDrk us rdZ izLrqr fd;k fd vkosnd dks bl izdj.k >wBk QWlk;k x;k gS] mlus dfFkr vijk/k dkfjr ugha fd;k gS] vkosnd ds ikl ls rFkkdfFkr eknd inkFkZ dh cjkenxh ugha gq;h gS] dfFkr cjkenxh eux<+Ur ,oa QthZ gS] cjkenxh dk dksbZ fu"i{k ,oa Lora= tulk{kh ugha gS] iqfyl }kjk /kkjk 50 ,u0Mh0ih0,l0 ,sDV dk vuqikyu ugha fd;k x;k gS] vkosnd dk dksbZ iwoZ vkijkf/kd bfrgkl ugha gS] vkosnd ds ikl ls rFkkdfFkr cjken pjl ds izR;sd c.My ls uewuk eky ugha fy;k x;k gS] cfYd dsoy 1 c.My ls uewuk eky fy;k x;k gS] vkosnd funksZ"k gS rFkk og bl izdj.k esa fn0 20&8&2019 ls dkjkxkj esaa fu:) gS] blfy, vkosnd dks tekur ij NksM+ fn;k tk;A vkosnd ds fo}ku vf/koDrk us vius rdksZ ds leFkZu esa fof/k O;oLFkk Jaswinder Singh and Another Vs. State of Punjab 2012 LawSuit (P&H) 5446 ij fo'okl O;Dr fd;k] ftlesa iSdsV ds uewus ij vPNh rjg ls fopkj fd;k x;k gSA bl laca/k esa vkosnd ds fo}ku vf/koDrk us Haider Ansari Vs. State of U.P. ds ekeys esa bl U;k;ky; dh iwoZorhZ [k.MihB }kjk fn, x, fu.kZ; ij fuHkZjrk j[kus dk Hkh iz;kl fd;k gS] ftlesa ;g izkfo/kkfur fd;k x;k gS fd ukdksZfVd daVzksy C;wjks] ubZ fnYyh us LFkk;h funsZ'k uacj 1@88 tkjh djds daVzkcsaM inkFkksZ dh olwyh vkSj muds uewus ysus ds ekeyksa esa izfdz;k ds ekudksa dk ikyu fd;k gS] ;s funsZ'k ,sls ekeyksa esa n`f"Vdks.k dh ,d:irk ykus vkSj MzXl ds uewuksa dks laHkkyus dh ,d lqjf{kr iz.kkyh iznku djus ds mn~ns'; ls tkjh fd, x, gSa] tks uewuksa ds Mzkbax] vxzs"k.k vkSj ijh{k.k ds laca/k esa izfdz;k dks ekudhd`r djuk gSA mDr funsZ'ksa ds izklafxd va'k uhps fn, x, gSa %& "1.5.- Place and time of drawal of sample "Samples from the Norcotic Drugs and Psychotropic Substances seized, must be drawn on the spot of recovery, in duplicate, in the presence of search(Panch) witnesses and the person from whose possession the drug is recovered, and a mention to this effect should invariably be made in the panchnama drawn on the spot."
1.6.- Quantity of different drugs required in the sample "The quantity to be drawn in each sample for chemical test should be 5 grams in respect of all norcotic drugs and psychotropic substances except in the cases of Opium, Ganja and Charas/Hashish where a quantity of 24 grams in each case is required for chemical test. The same quantities should be taken for the duplicate sample also. The seized drugs in the packages/containers should be well mixed to make it homogenous and representative before the sample in duplicate is drawn."
1.7.- Number of samples to be drawn in each seizure case "(a) In the case of seizure of a single package/container one sample in duplicate is to be drawn. Normally it is advisable to draw one sample in duplicate from each package/container in case of seizure of more than one package/container.
(b) However, when the package/containers seized together are of identical size and weight, bearing identical markings and the contents of each package given identical results on colour test by U.N. Kit, conclusively indicating that the packages are identical in all respect/packages/container may be carefully bunched in lots of 10 packages/containers. In case of seizure of Ganja and Hasish, the packages/containers may be bunched in lots of 40 such packages/containers. For each such lot of packages/containers, one sample in duplicate may be drawn."
(c) Where-after making such lots, in the case of Hashish and Ganja, less than 20 packages/containers remain, and in case of other drugs less than 5 packages/containers remain, no bunching would be necessary and no samples need be drawn.
(d) If it is 5 or more in case of other drugs and subsistances and 20 or more in case of Ganja and Hasish, one more sample in duplicate may be drawn for such remainder package/containers.
(e) While drawing one sample in duplicate from a particular lot, it must be ensured that representative drug in equal quantity is taken from each package/container of that lot and mixed together to make a composite whole from which the samples are drawn for that lot.
1.8.- Numbering of packages/containers.
Subject to the detailed procedure of identification of packages/containers, as indicated in para 1.4 each package/container should be securely sealed and an identification slip pasted/attached on each one of them at such place and in such manner as will avoid easy obliteration of the marks and numbers on the slip. Where more than one sample is drawn, each sample should also be serially numbered and marked as S-1, S-2, S-3 and so on, both original and duplicate sample. It should carry the serial number of the packages and marked as P-1, 2, 3, 4 an so on.
1.9.- "It needs no emphasis that all samples must be drawn and sealed in the presence of the accused, panchnama witness and seizing officer and all of them shall be required to put their signature on each sample. The official seal of the seizing officer should also be affixed. If the person from whose custody the drugs have been recovered, wants to put his own seal on the sample, the same may be allowed on both the original and the duplicate of each of the sample."
1.10.- Packing and sealing of samples "The sample in duplicate should be kept in heat sealed plastic bags as it is convenient and safe. The plastic bag container should be kept in a paper envelope may be sealed properly. Such sealed envelope may be marked as original and duplicate. Both the envelopes should also bear the S.No. Of the package (s)/container(s) from which the sample has been drawn. The duplicate envelope containing the sample will also have a reference of the test memo. The seals should be legible. This envelope along with test memos should be kept in another envelope which should also be sealed and marked "secret-Drug sample/Test memo" to be sent to the concerned chemical laboratory."
fo}ku vij 'kkldh; vf/koDrk us vkosnd ds tekur dk fojks/k fd;k] fdUrq mijksDr rF;ksa ij mudk dksbZ rdZ ugha gSA fdUrq fo}ku vij 'kkldh; vf/koDrk dk dFku gS fd vkosnd dks Vzd VkVk daVsuj ua0 ,p0vkj0 743847 ds lkFk idM+k x;k vkSj mlds Vzd ls dqy 447-200 fd0xzk0 uktk;t ulhyk inkFkZ xkatk dh cjkenxh gq;h gS tks okf.kfT;d ek=k dk gS] vijk/k xaHkhj izd`fr dk gS] blfy, vkosnd dks tekur ij u NksM+k tk;A i=koyh ij miyC/k lkjoku rF;ksa] Hkkjrh; lafo/kku ds vuqPNsn 21 ,oa Dataram Singh Vs. State of U.P. and another, reported in (2018) 3 SCC 22 ds izdj.k esa ekuuh; mPpre U;k;ky; }kjk izfrikfnr vH;qfDr ds n`f"Vxr] okn ds xq.k nks"k ij fcuk dksbZ fVIi.kh fd, gq, vkosnd dks mijksDr of.kZr vijk/k esa lacaf/kr U;k;ky; dh lUrqf"V ij O;fDrxr ca/k&i= ,oa mlh /kujkf'k ds nks izfrHkw izLrqr djus ij fuEufyf[kr 'krksZ ds lkFk tekur ij NksM+ fn;k tk;A 1& vkosnd foospuk ;k ijh{k.k ds nkSjku lkf{k;ksa dks Mjk;sxk@/kedk;sxk ugha ,oa vfHk;kstu lk{; ds lkFk NsM+NkM+ ugha djsxkA 2& vkosnd ijh{k.k ds nkSjku fcuk dksbZ LFkxu fy, ijh{k.k esa bZekunkjh ls lg;ksx djsxkA 3& vkosnd tekur ij fjgk gksus ds ckn fdlh Hkh vijkf/kd xfrfof/k esa fyIr ugha gksxk u dksbZ vijkf/kd d`R; djsxkA 4& vkosnd dks ;fn ekuuh; mPpre U;k;ky; ds vkns'kksa ds rgr xfBr lfefr ds vkns'k ds vuqlkj vYidkfyd tekur ij c<+k;k x;k gS rks vYidkfyd tekur dh vof/k lekIr gksus ds ckn mldh tekur izHkkoh gksxhA 5& vnkyrksa ds lkekU; dkedkt ds cgky gksus rd vkosnd dks fcuk fdlh tekur ds futh eqpyds ij tekur ij c<+k;k tk,xkA vnkyr ds lkekU; dkedkt cgky gksus ds ckn vkjksih ,d eghus ds Hkhrj vnkyr dh larqf"V ds izfrHkqvksa dks izLrqr djsxkA 6& ikVhZ mPp U;k;ky; bykgkckn dh vkf/kdkfjd osclkbV ls MkmuyksM fd, x, bl rjg ds vkns'k dh daI;wVj tfur izfrfyfi nk;j djsxhA 7& lacaf/kr U;k;ky;@izkf/kdj.k@vf/kdkjh] mPp U;k;ky; bykgkckn dh vkf/kdkfjd osclkbV ls vkns'k dh ,slh dEI;wVjhd`r izfr dh lR;rk dh iqf"V djsxk vkSj fyf[kr :i ls bl rjg ds lR;kiu dh ?kks"k.k djsxkA mijksDr 'krksZ esa ls fdlh ds mYya?ku ds ekeys esa] ;g tekur jn~n djus dk vk/kkj gksxkA fn0 % 20&10&2020 ds0lh0flag