MD MALEK MONDAL Vs. PRANJAL BARDALAI

JUDGEMENT

(1.) A complaint dated 17th March, 2003 under Sections 21 (c) and 29 of the Narcotics drugs and Psychotropic Substances Act, 1985 (for short, 'the NDPS Act') was filed by the respondents. The petitioner and one dilip Das were arraigned as the accused. The basis of the complaint was alleged seizure of 2. 050 kg heroin. It was, inter alia, alleged that during the search of the residential premises of Dilip Das, the heroin was found concealed amongst garbage heaped upon the floor under the staircase. During interrogation, Dilip Das stated that the recovered substance was supplied by the petitioner through his carrier to his brother-in-law Sunit Banerjee and he used to keep the said substance in safe custody for further delivery to Bangladesh. According to the statement made by Dilip Das, the petitioner was the real owner of the recovered heroin. It was further alleged that one Alek Mondal appeared before Narcotic control Bureau Officer and stated that the petitioner, his brother, had left the family seven years ago and was living separately at unknown address and that he had no connection or contact with the petitioner. A notice under Section 67 of the NDPS Act issued in the name of the petitioner was received by said Alek Mondal. Further allegations in the complaint is that the petitioner was issued various notices under the ndps Act to appear before the Intelligence officer but he failed to appear. The complainant made a prayer for issue of warrants of arrest against the petitioner. In the complaint, it was submitted that a supplementary complaint will be filed before the learned special court against the petitioner in the event of his arrest and after further investigation Praying that the court may take cognizance of the offence punishable under Sections 21 (c) and 29 of the NDPS act, it was submitted that since the petitioner could not be intercepted, the court may issue necessary orders to the Superintendent of Police to produce him before the court.

(2.) The learned Special Judge, NDPS Court, took cognizance of the case in terms of order dated 17th March, 2003 when Dilip das was produced from judicial custody. Dilip Das was ordered to be produced on 28th April, 2003 and investigating officer was directed to file report. Warrants were issued for the arrest and production of the petitioner in terms of orders passed by the special court on 28th April, 2003. The prayer of accused Dilip Das for grant of bail was, however, rejected.

(3.) Even prior to the filing of the complaint, a prayer was made before the learned Special Judge for issue of warrants of arrest against the petitioner while producing before the court accused dilip Das from custody. At this stage, the special court in terms of order dated 17th February, 2003, observing that no substantial piece of documentary evidence had been produced by the complainant, had refused the prayer for issue of warrants of arrest against the petitioner.