STATE OF PUNJAB Vs. GURDIT SINGH @ VISHAL

JUDGEMENT

(1.) Applicant - State of Punjab has preferred the instant application under Sec. 378(3) Cr.P.C. seeking leave to appeal against judgment dtd. 25/9/2023 passed by learned Judge, Special Court, Faridkot vide which the respondents have been acquitted of the charges under Ss. 22(a)/29 of the NDPS Act.

(2.) Factual scenario, as unfolded by prosecution is that on 7/11/2020, Inspector Sanjeev Kumar, Incharge Narcotic Cell, Faridkot received information from HC Beant Singh regarding apprehending of a person on Hari Nau-Matta link road under suspicious circumstances, who was found carrying a polythene bag hanging on the handle of his motorcycle. On seeing the police party, he became perplexed and tried to turn back but his motorcycle did not start. Since HC Beant Singh was not competent to investigate the matter falling under NDPS Act, so he had called Inspector Sanjeev Kumar to take further necessary steps in this respect. Inspector Sanjeev Kumar accompanied by Bhupinder Singh and other police officials reached at the location at about 1:45 P.M. Inspector Sanjeev Kumar tried to join some independent witness but none was available. After giving his introduction to the accused, he inquired about his name and other particulars. He was also apprised regarding his right and was given the option to have his search conducted before a Gazetted officer or a Magistrate. Notice under Sec. 50 of the NDPS Act was served. Accused opted for getting his search conducted in the presence of a Gazetted Officer. As such, DSP, Sub Division, Kotkapura was called through PCR, Faridkot, who arrived at the spot at about 4:30 p.m. DSP Balkar Singh also made efforts to join some independent witness from the public, but nobody was ready for the same. DSP Balkar Singh disclosed his identity to the accused and ascertained his name and particulars and expressed his suspicion regarding carrying some intoxicated material by the accused, in the polyethylene bag hanging with the handle of his motorcycle. DSP Balkar Singh further apprised the accused about his right to get his search conducted through a Magistrate or any Gazetted Officer, but accused reposed faith in DSP Balkar Singh. Thereafter, Inspector Sanjeev Kumar under supervision and instructions of DSP Balkar Singh conducted search of polythene bag being carried by the accused which led to recovery of three boxes of NRx Tramadol Hydrochloride Tablets labelled as Clovil-100 SR, each box containing 50 strips and each strip having 10 tablets, thus, total 1500 tablets. These tablets had a consistent batch number, manufacture date (10/2020) and expiry date (09/2022). Seized items were converted into a sealed bulk parcel duly sealed with seal impressions of Inspector Sanjeev Kumar 'SK' and DSP Balkar Singh 'BS' respectively. Specimen sealed chit was also prepared. DSP Balkar Singh retained his seal with him. Apart from the tablets, registration certificate of said motorcycle in name of one Charanjit Kaur along with pollution and insurance certificate were also recovered by Inspector Sanjeev Kumar. Sealed bulk parcel and seized motorcycle were taken into police possession vide memo Ex.P3.

(3.) After finding a prima facie case against the accused, they were charge sheeted for commission of offence punishable under Ss. 22-C and 29 of the NDPS Act, to which they did not plead guilty and claimed trial.