BISHNU CHARAN SINGH Vs. STATE OF ORISSA

JUDGEMENT

(1.) The appellant assails his conviction for the offence under Section 21 of the Narcotic Drugs and Psychotropic Substances Act, 1985, hereinafter referred as the N.D.P.S. Act in G.R. Case No.702 of 2001 of the Court of the Additional Sessions Judge-cum-Special Judge, Jaipur.

(2.) The appellant was prosecuted for having allegedly committed offence under Sections 21 and 22 of the N.D.P.S. Act on the allegation that on 4.8.2001 at about 12.30 p.m. one Baidhar Sahu, a known drug addict was produced before the S.I. of Police Suprasanna Kumar Mallik of Chhatia Beat House, while he was moving in a suspicious manner. In course of interrogation, the said Baidhar Sahu informed that he used to purchase brown sugar from the appellant. Getting this information, the police officer made a station diary entry informing the LLC. Badachana P.S. about the same, sent requisition for deputing an Executive Magistrate to be present at the time of search of the house of the appellant. The Magistrate arrived at Chhatia Beat house at 4.00 p.m. Then, the police staff headed by S.L of Police S.K. Maliik along with the Executive Magistrate proceeded to the house of the appellant after picking up of the independent witnesses on the way. On reaching the house of the appellant, the raiding party was informed by the wife that the appellant was absent in his house. The S.L of Police then intimated her about his intention to search the house and the ground of such search. On being questioned, she desired that the search be taken up in presence of a Magistrate. Thereafter, the Magistrate was introduced to her. Thereafter, the police team conducted the search after following the procedure of such search.

(3.) During such search, the police officer found a heap of papers and damaged casket in the south-east corner of the bed room of the appellant. From underneath the heap two packets containing brown sugar were recovered. A goldsmith was summoned to that spot, who took weighment of the contents of the two packets which came to 130 grams and 257 grams. At the time of weighment, the appellant arrived at the house being brought by the Grama Rakhi. After informing him about the house search, four samples powder of 5 grams each from each of the two recovered packets were drawn by the goldsmith and packed separately in eight packets. The remaining portion of the recovered powder was packed separately. All these packets were sealed by using brass seal in presence, of the Executive Magistrate and the witnesses. As the appellant could not produce any authority for possession or doing business of narcotic drugs, the police officer seized all the packets in presence of the Magistrate and the witnesses, prepared the seizure list arrested the appellant and brought him to the police station. At the police station, the police officer Mallik drew up a plain paper F.I.R. and presented the same before the I.I.C., Barachana Police Station, he handed over the seized packets to the I.I.C., who resealed the packets and kept them in the police malkhana under safe custody. The I.I.C. directed the S.I. of Police Md, Sahed Hossain to take up investigation.