DALEL SINGH Vs STATE OF HARYANA
Case number: Crl.A. No.-001034-001034 / 2003
Diary number: 14810 / 2003
Advocates: RATAN KUMAR CHOUDHURI Vs
KAMAL MOHAN GUPTA
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REPORTABLE IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1034 OF 2003
DALEL SINGH ...APPELLANT
VERSUS
STATE OF HARYANA ...RESPONDENT
J U D G M E N T
V.S.SIRPURKAR,J.
1. This is an appeal by the appellant-accused against his
conviction for the offence under Section 20 of the Narcotic
Drugs and Psychotropic Substances Act, 1985 (in short “NDPS
Act”) and the consequent sentence of R.I. for 10 years and to
pay fine of Rs. 1.5 lakhs, in default to undergo further R.I.
for one year.
2. The prosecution story in very short conspectus is that
on 4.7.1997 at about 2 p.m., Inspector Mahabir Singh along
with other police officials was present at Gubhana bus-stop
where he received a secret information that the appellant-
accused was doing the business of selling charas and was
keeping charas in the courtyard of his house. On this
information, Inspector Mahabir Singh immediately informed his
superior Kala Ramchandran, Additional Superintendent of Police
on wireless and the police party went to the house of the
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accused after joining Surajbhan, Namberdar and Chanderbhan,
Chowkidar as witnesses. In the meantime, ASP Kala Ramchandern
also reached the spot and directed the Inspector Mahabir Singh
to conduct the search of the premises. The house of the
accused which was in a gher (compound) was found locked.
Ultimately, it was the wife of the accused who brought the key
of that “gher”. The “gher” had three rooms. The “gher” was
opened and searched. In the fodder room (kotha of tura )
inside the “gher”, one plastic bag was found which was opened
and checked and charas weighing 6.5 kilo gram was recovered.
The usual investigation went on. The samples were collected
and sent along with the seal; a rukka (information) was
immediately sent on the basis of which the first information
report was registered in the concerned police station. In
support of its case, prosecution examined PW6 Inspector
Mahabir Singh, PW5 ASP Kala Ramachandra apart from examining,
PW1 Surajbhan, PW2 Satbir Singh, PW3 Constable Sunil Kumar
and PW4 ASI Hari Singh. They were all part of the raiding
party along with Inspector Mahabir Singh. On the basis of
their evidence, the trial court convicted the accused against
which there was an appeal before the High Court. The High
Court dismissed the appeal. Hence, the present appeal.
3. Mr. Ratan Kumar Choudhary, learned counsel appearing
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for the appellant very painstakingly took us through the
evidence of all the witnesses and urged that this was a case
where there was a total non-compliance of the provision of
Section 42 of the NDPS Act inasmuch as there was no recording
of the information prior to taking any action. Under the said
Section, the investigating officer had to record the
information and send the same to the immediate superior
officer. However, that was not done either before the raid or
even thereafter. It was pointed that the said non-compliance
was the breach of a mandatory provision of the Act and as such
the said non-compliance was fatal to the prosecution case.
The other point argued by the learned counsel is that there
were discrepancies inasmuch as the PW 6 Inspector Mahabir
Singh had stated in his statement that the recovered charas
weighed 4 ½ kilo gram while PW1 Suraj Bhan, an independent
witness had said on oath that the recovered charas weighed
only 1.5 kilo gram while, actually it was 6.5 kilo gram which
was alleged to have been recovered from the appellant.
4. We have seen the evidence ourselves. However, we are
totally convinced that there was undoubtedly the contraband of
chars found in the house which was described as “gher”
(compound). Learned counsel was at pains to point out that
there was no evidence collected regarding the ownership of
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the room from where the contraband charas was seized. We do
not think that this can be urged at this stage as both the
courts below have accepted that the house actually belonged to
the
accused and the concerned room was within the “gher”
(compound) and was in his possession. This is apart from the
fact that there is no serious cross-examination of any of the
witnesses on the question of ownership of the house. Insofar
as the recovery of contraband charas is concerned, it has been
fully established that 6.5 kilo grams of charas was recovered
and the samples thereof were sent to the forensic laboratory
along with the seals. The documents like panchanama and
seizure memos clearly bring out the position that 6.5. K.G. Of
charas was found in the plastic bag. On that backdrop, the
error committed by witnesses could be attributed to failure of
human memory which is inconsequential. The courts below have
accepted this discovery.
5. Learned counsel for the appellant very vehemently
urged that there was total non-compliance of Section 42 of the
NDPS Act. We do not think that the accused can succeed even
on this point in view of the judgment of Constitution Bench of
this court rendered in Karnail Singh Vs. State of Haryana
2009(10) SCALE 255 wherein, in paragraph 10, it was held as
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under:
“In conclusion, what is to be noticed is Abdul Rashid
did not require literal compliance with the
requirements of Sections 42(1) and 42(2) nor did
Sajan Abraham hold that the requirements of Section
42(1) and 42(2) need not be fulfilled at all. The
effect of the two decisions was as follows:
(a) The officer on receiving the information
(of the nature referred to in Sub-section
(1) of Section 42) from any person had to
record it in writing in the concerned
Register and forthwith send a copy to his
immediately official superior, before
proceeding to take action in terms of
clauses (a) to (d) of Section 42(1).
(b) But if the information was received when
the officer was not in the police station,
but while he was on the move either on
patrol duty or otherwise, either by mobile
phone, or other means, and the information
calls for immediate action and any delay
would have resulted in the goods or
evidence being removed or destroyed, it
would not be feasible or practical to take
down in writing the information given to
him, in such a situation, he could take
action as per clauses (a) to (d) of Section
42(1) and thereafter, as soon as it is
practical, record the information in
writing and forthwith inform the same to
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the official superior.
(c) In other words, the compliance with the
requirements of Section 42(1) and 42(2) in
regard to writing down the information
received and sending a copy thereof to the
superior officer, should normally precede
the entry, search and seizure by the
officer. But in special circumstances
involving emergent situations, the
recording of the information in writing and
sending a copy thereof to the officer
superior may get postponed by a reasonable
period, that is after the search, entry and
seizure. The question is one of urgency
and expediency.
(d) While total non-compliance of requirements
of sub-sections (1) and (2) of Section 42
is impermissible, delayed compliance with
satisfactory explanation about the delay
will be acceptable compliance of Section
42. To illustrate, if any delay may result
in the accused escaping or the goods or
evidence being destroyed or removed, not
recording in writing the information
received, before initiating action, or non-
sending a copy of such information to the
official superior forthwith, may not be
treated as violation of Section 42. But
if the information was received when the
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police officer was in the police station
with sufficient time to take action, and if
the police officer fails to record in
writing the information received, or fails
to send a copy thereof, to the official
superior, then it will be a suspicious
circumstance being a clear violation of
Section 42 of the Act. Similarly, where
the police officer does not record the
information at all, and does not inform the
official superior at all, then also it
will be a clear violation of Section 42 of
the Act. Whether there is adequate or
substantial compliance with Section 42 or
not is a question of fact to be decided in
each case. The above position got
strengthened with the amendment to Section
42 by Act 9 of 2001.”
6. On this backdrop when we see the prosecution case here,
it is apparent that the information was received by PW6
Inspector Mahabir Singh when he was not in the police station
but was on patrol duty in the town. He immediately, after
receipt of the information, informed his superior officer on
wireless. There is no doubt that he did not record it in
writing but passed on it to his superior ASP Kala Ramachandran
by wireless. The fact that the superior officer was informed
is deposed to by ASP Kala Ramachandran who appeared as PW5.
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We have seen her cross-examination which really is totally
irrelevant. Similarly, we have gone through the evidence of
PW6 Inspector Mahabir Singh. Again, his cross-examination is
also redundant cross-examination. Both the witnesses have
deposed about the information having been transmitted through
wireless and in our opinion would be a substantial compliance
of Section 42 of the NDPS Act since the situation was of
emergency. Had the police officer not moved right in the
earnest, the appellant-accused would have had an opportunity
to remove the contraband charas and escaped from the arms of
police. Under the circumstances, we are unable to agree
with the contentions raised before us by learned counsel for
the appellant. In our view, there is no infirmity in the
judgments of the courts below. The appeal, being devoid of
any merit, is dismissed.
7. The appellant is reported to be on bail. The bail
bonds are cancelled. The appellant is directed to surrender
within four weeks from today to serve out the remaining
sentence failing which non-bailable warrants shall be issued
to secure his arrest. We appreciate the sincere efforts made
by Mr. Ratan Kumar Choudhary, learned counsel appearing for
the appellant to assist us during the hearing of the matter as
the learned counsel for the State of Haryana remained absent.
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.......................J. [ V.S. SIRPURKAR ]
......................J. [ DEEPAK VERMA ]
NEW DELHI OCTOBER 7, 2009.