ABDUL MAJID Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) The petitioner is one of the accused in FIR No.90/2019, which, after investigation, is pending trial before the Court Sessions Judge, Ramban ["the Trial Court"]. On the plea that the petitioner was not named in the FIR and was also not arraigned as an accused in the challan bearing No.178/2019, which was initially presented before the Trial Court, the petitioner moved a bail application before the Trial Court seeking his release from the judicial custody.

(2.) The application for bail filed by the petitioner was contested by the prosecution and the same was dismissed by the Trial Court vide its order dated 15.01.2021. As is apparent from order dated 15.01.2021 passed by the Trial Court, the petitioner was not held entitled to release on bail in view of his involvement in the commission of offence under Sections 8/20/29 of NDPS Act involving recovery of commercial quantity of charas weighing 10 kg and 50 gms. Aggrieved, the petitioner has moved this Court for his release on bail in the aforesaid FIR/challan on the ground that there is no evidence on record, which could connect the petitioner with the commission of offence, alleged in the FIR/challan. It is also contended that the basis of involvement of the petitioner in the commission of offence is a confessional statement made by the co-accused-Mod. Qasim, from whose possession the contraband was recovered, which is not admissible in evidence.

(3.) Before I advert to the grounds on which the petitioner seeks concession of bail, it is necessary to allude to the prosecution version. As per the prosecution, on 28.04.2019, ASI Mohd. Rashid along with Constables Riaz Ahmed, Mushtaq Ahmed and SPOs Hoshiar Singh, Mohd. Akram, Om Parkash and Avtar Singh were performing naka duty near Shaan Palace, Ramban. During checking of the vehicles at the naka at about 6.40 pm, a santro car bearing registration No.DL4CND-7336, which was on its way from Srinagar towards Jammu was stopped. The car was being driven by co-accused Mohd. Qasim R/o Mumbai, Maharashtra. While checking the said vehicle, a plastic bag containing 101 balls of charas like substance weighing approximately 10-12 kilogram was recovered from the vehicle. The contraband was concealed under the front seat of the vehicle. Accordingly, the police at the naka point swung into action and forwarded a docket to the police station and FIR No.90/2019 under Sections 8/20/29 NDPS Act was registered at Police Station, Ramban and the investigation taken up by Inspector Vijay Kotwal, the then SHO, Police Station, Ramban.