MAN SINGH & ANR. Vs STATE OF M.P.
Bench: ARIJIT PASAYAT,MUKUNDAKAM SHARMA, , ,
Case number: Special Leave Petition (crl.) 5051 of 2007
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICITON
CRIMINAL APPEAL NO. 1516 OF 2008 (Arising out of S.L.P. (Crl.) No. 5051 of 2007)
Man Singh & Anr. …Appellants
Versus
State of M.P. …Respondent
JUDGMENT
Dr. ARIJIT PASAYAT, J.
1. Leave granted.
2. Challenge in this appeal is to the judgment of a learned
Single Judge of the High Court of Madhya Pradesh, Jabalpur,
Bench at Indore, dismissing the appeal filed by the appellant
who had questioned his conviction for offence punishable
under Section 8/18(b) of the Narcotic Drugs and Psychotropic
Substances Act, 1985 (hereinafter for short ‘the Act’) and in
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the alternative under Section 8/29/18(b) of the Act and under
Section 8/21(c) and in the alternative 8/29/21(c) and in the
alternative 8/28/2(c) of the Act and sentence of 20 years RI
and fine of rupees two lakhs with a stipulation that in the
event of default of payment of fine each of the
accused/appellants would suffer RI for 5 years. It appears
that when the matter was taken up by the High Court learned
Advocate who was appointed through Legal Aid Committee did
not appear. Learned Single Judge heard the matter with the
assistance of the learned Panel Lawyer for the respondent-
State.
3. Learned counsel for the appellant submitted that the
lawyer who was appointed by the Legal Aid Committee did not
appear, when the matter was called, for the reasons best
known to him and the High Court should not have dismissed
the appeal without engaging another counsel or at least
without appointing an Amicus Curiae. Learned counsel for
the respondent-State on the other hand submitted that the
High Court has analysed the relevant evidence including the
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evidence of PWs 9 and 10, who were the official witnesses. It
is pointed out that Sections 42 and 50 of the Act have no
relevance because the alleged seizure took place in a public
place and search was not of person.
4. We need not deal with the merits of the case as we find
that the learned counsel appointed by the Legal Aid
Committee did not appear on the date fixed before the High
Court. The High Court could have in such circumstances
required the Legal Aid Committee to appoint another counsel.
Considering the seriousness of the offence it would have been
appropriate for the High Court to do so.
5. In the circumstances, we set aside the impugned order
and remit the matter to the High Court for a fresh hearing.
6. The appeal is allowed.
……………………………….……J. (Dr. ARIJIT PASAYAT)
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……………………………….……J. (Dr. MUKUNDAKAM SHARMA)
New Delhi: September 24, 2008
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