MANGALSINGH BHANSINGH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a bail application in respect of an offence under The Narcotic Drugs and Psychotropic Substances Act 1985 985 grams of brown sugar valued at Rs. 59 100 is the subject matter the offence. On 23-9-1957 the Preventive Officer of Central Excise Headquarters Office Ahmedabad bad received an information to the effect that accused No. 1-Bharatji was to deliver brown sugar to accused No. 2-Bansi G. Chauhan at about 1-00 oclock. As a result of this information there were watch search and seizure and it quantity of 985 grams of foreign brown sugar valued at Rs. 59 100 was seized under a panchnama.

(2.) The accused No. 3 the present petitioner was not present and was not shown to be involved in the offence. However it appears from the statements of accused Nos. 1 and 2 that this narcotic drug i. e. brown sugar was supplied by the present petitioner-accused No. 3 about a week before its seizure and was given for disposal and preservation. The statements of the co-accused were recorded by the authorised officer of Excise Department under See. 67 of the Act. Accused No. 2 has stated that this muddamal was supplied by the petitioner about seven days before its seizure and 3 to 4 days thereafter i. e. on 23-9-1987 this petitioner had also asked for money and price of the brown sugar. However the accused No. 2 had expressed his inability to make any payment because the brown sugar was not till then sold and therefore he had stated that either the petitioner might take back the brown sugar or might take money after it is sold. However the petitioner had insisted only on payment. It also appears from the statement of accused No. 2 that even on the date of the seizure of muddamal this petitioner had gone to the house of the accused No. 2 however the petitioner had returned having realized the situation prevailing there as the Officers of Central Excise were present. There is also a statement of the petitioner himself recorded in his language Hindi. Therein he has admitted having bought and supplied the brown sugar.

(3.) The petitioner applied for bail to the learned Chief Metropolitan Magistrate. However he rejected his order dated 5-10-1987. The learned Sessions Judge also rejected his bail application by his order dated 16-10-1987.