HUSSAIN Vs. STATE OF ORISSA

JUDGEMENT

(1.) When can a person said to be under arrest? This is the question to be determined in the present application filed under Sec. 482 of Cr.P.C. The Petitioners are accused persons in Special Case No.280/2022 arising out of Sahadevkhunta P.S. Case No.352/2022 of the Court of learned Special Judge, Balasore under Sec. 21(c)/29 of the N.D.P.S. Act.

(2.) The brief facts of the case are that on 27/10/2022, the I.I.C. of Sahadevkhunta P.S. received information that a drug deal is due to take place at a lonely place in Fuladi By-pass area of Balaosre Town. A raid was conducted after observing the required formalities and the present Petitioners were nabbed while carrying huge quantity of brown sugar. Other culprits managed to flee from the spot. On search being conducted of the accused persons, four packets containing 1101 gram of brown sugar was recovered, which was seized. After completion of the necessary formalities, the Petitioners were arrested and taken to the Police Station. On the next day, the accused persons were sent for medical examination and thereafter forwarded to the residential office of the learned Special Judge, Balasore.

(3.) A petition was filed on 4/11/2022 basically alleging therein that the Petitioners were not produced before the learned Special Judge within 24 hours of their arrest. It was also alleged that they were actually arrested between 5.40 P.M. to 6.20 P.M. during which time the seizure lists were prepared and thereafter they were kept in Sahadevkhunta P.S. However, they were forwarded to the Court of the Special Judge in his residential office after 11 P.M. on the next day i.e. on 28/10/2022. As such the statutory requirement of producing the arrested accused before the Court within 24 hours was clearly violated. As regards the time taken for journey, it was stated in the petition that the distance from Sahadevkhunta P.S to the Court is within 150 to 200 mtrs. and the distance between Fakirmohan Medical College and Hospital and the Court is also less than 2 km. Therefore, by no stretch of imagination the time taken for journey could be more than half an hour at the most. On such grounds it was pleaded that the accused persons should be released on bail having regard to the provisions of Ss. 57 and 167 of Cr.P.C. read with Article 22 of the Constitution of India.