SONU ALIAS KALLU Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Petitioner has filed this petition under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to him in case FIR No.116 dtd. 26/6/2017 under Ss. 21 and 22 of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for short - 'the NDPS Act') registered at Police Station Maloya, Distt. Chandigarh (U.T.) during pendency of the trial. Petitioner has further prayed for grant of interim bail to him in view of judgment of this Court passed in case Inderjeet Singh alias Laddi and others vs. State of Punjab 2014 (3) R.C.R. (Criminal) 953, as report from the office of the Chemical Examiner has not been received.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the case, whereas he was not involved. The alleged recovery has been implanted upon the petitioner, whereas as per allegations in the FIR, the recovery of 196 intoxicant injections as well as 14 grams of heroin have been shown to be recovered from a barricade laid by the police officials in Sector 38-West, Chandigarh. Learned counsel further submits that the petitioner has no previous criminal record as no other case of NDPS Act has been registered against him. Learned counsel submits that the petitioner and his family members did not fulfill the demand of local police for ulterior motive and in such situation, false case has been registered. Learned counsel also submits that earlier also an attempt was made to implicate the brother-in-law of the petitioner in false case and he was confined in illegal detention by the police. Thereafter, he was released by the police. Even, false recovery was shown against his brother-in-law and FIR was also registered under Sec. 22 of the NDSPS Act. The brother-in-law of petitioner filed CRM-M No.15497 of 2017 and he was granted regular bail vide order dtd. 18/9/2017 (Annexure P-3). Even the complaint was made by the sister and wife of the petitioner. Thereafter, wife of the petitioner was released on bail vide order dtd. 13/12/2017 (Annexure P-4). At the end, learned counsel for the petitioner submits that the petitioner was also implicated in a false case without following the mandatory provisions of Sec. 50 of the NDPS Act as no option was given to him to get his search conducted in presence of a Gazetted Officer or a Magistrate. Even no independent witness was joined by the police party at the time of the alleged recovery effected from the possession of the petitioner, whereas the place of occurrence was a thoroughfare. The petitioner is in custody since the date of lodging of FIR i.e. 26/6/2017 and trial may take long time to conclude. In support of his arguments, learned counsel for the petitioner has also relied upon judgments of Hon'ble the Apex Court in cases State of Rajasthan vs. Parmanand and another 2014 (2) R.C.R. (Criminal) 40, Arif Khan alias Agha Khan vs. State of Uttarakhand Criminal Appeal No.273 of 2007 decided on 27/4/2008 and of this Court in cases Balinder Singh vs. State of Haryana 2015 (1) R.C.R. (Criminal) 972, Gurpreet Singh alias Gopi vs. State of Punjab CRM-M No.11968 of 2017 decided on 30/5/2017, Jagroop Singh alias JP vs. State of Punjab CRM-M No.3895 of 2017 decided on 17/3/2017, Gurjant Singh vs. State of Punjab CRM-M No.30224 of 2017 decided on 30/8/2017 and Sikandar alias Bodha vs. U.T. of Chandigarh CRM-M No.15497 of 2017 decided on 18/9/2017.

(3.) Learned State counsel has opposed the submissions made by learned counsel for the petitioner on the basis of seriousness of offence but he has not disputed the period of custody and the fact that no other case of NDPS Act is there against the petitioner. However, he submits that one case under Indian Penal Code is pending against the petitioner, wherein he is on bail.