SUJIT TIWARI Vs THE STATE OF GUJARAT
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE DEEPAK GUPTA
Case number: Crl.A. No.-001897-001897 / 2019
Diary number: 7856 / 2019
Advocates: ANOOP KR. SRIVASTAV Vs
NONREPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1897 OF 2019
(@SPECIAL LEAVE PETITION (CRIMINAL) NO. 3478 OF 2019)
SUJIT TIWARI …APPELLANT(S)
Versus
STATE OF GUJARAT & ANR. …RESPONDENT(S)
J U D G M E N T
Deepak Gupta, J.
1. This bail application has been filed by one of the accused
and we are giving the facts necessary only for the decision of his
case.
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2. The Indian Coast Guard received some intelligence inputs
with regard to suspicious activities of a ship MV Hennry.
Therefore, the Indian Coast Guard took their own ship and
intercepted the vessel on 29.07.2017. The intercepted vessel MV
Hennry was flying a flag of Panama. The Master of the ship was
one Suprit Tiwari, and there were 7 other crew members, all
Indian nationals. The Master and the crew members were not in
possession of any licence, permit and could not even produce any
document pertaining to departure from last port of call i.e. Abu
Dhabi in U.A.E. or for the next port of call, i.e., Bhavnagar in
Gujarat. It is alleged that the Master Suprit Tiwari when
questioned admitted that they were carrying contraband
substance in the nature of narcotics in the ship. He identified
the locations and approximately 1445 kg of narcotics substance
in 1526 packets was recovered. This was hidden in two cavities
modified in the two tanks on both sides at stern of the vessel and
also in the bollards and railings on both sides of the weather
deck. These cavities and railings had been fabricated for
concealing narcotics which were stored in water proof packets.
3. Information in this regard was given to the Narcotics
Control Bureau, Ahmedabad (for short ‘NCB’). The NCB carried
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out investigation and after completing some investigation, filed a
complaint before the Special Judge, NDPS Court at Porbandar in
Gujarat on 22.12.2017 against the Master and the 7 crew
members and 5 other persons including the appellant Sujit
Tiwari, who is the brother of the Master of the ship Suprit Tiwari.
In the complaint it is mentioned that after the Indian Coast
Guard informed the NCB, a team of NCB went to Porbandar and
once the ship MV Hennry came to the jetty on 31.07.2017, the
same was boarded by the officials of the NCB, including the
Intelligence Officer. Information was collected by the officials of
the Indian Coast Guard and the Intelligence Officer opened one of
the packets and found that it contained a substance which was a
light brownish powder which on testing gave positive result for
heroin. Thereafter, all the 8 persons i.e., Master and crew of the
ship were detained and the contraband substance was offloaded
from the vessel and taken to the premises of the police
authorities. Thereafter, the narcotic substance was weighed,
samples were taken and further investigation was done.
4. According to Suprit Tiwari he was working for an Iranian
National Sayed Ali Moniri (Seyed Mahmoud) and it was Sayed Ali
Moniri who purchased the heroin and got the cavities made in
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the ship. He offered huge amounts to the Master and crew
members to illegally transport the heroin. Two crew members
who did not accept the offer left the ship.
5. According to Suprit Tiwari, 4 Iranians namely Ebrahim,
Mustafa, Mohammad and Rasool accompanied them on the ship
and they started for Sharjah and reached Dubai the next day.
About 1500 kg of heroin was loaded on the ship in Gwadar Port,
Pakistan and 1 Pakistani National named Khalid Mohammad also
joined the accused here. However, instead of going towards
Egypt, as directed by their boss, Suprit Tiwari and crew members
decided to bring the ship to India and changed the name of their
vessel from PrinceII to MV Hennry. Suprit Tiwari and crew
members after landing in India decided to sell all the drugs and
get the ship dismantled as soon as the drugs got delivered to
Vishal Kumar Yadav and Irfan Sheikh who assured them to buy
the entire consignment. According to Suprit Tiwari, all the non
Indian crew members, i.e. four Iranians and one Pakistani
national deboarded the ship after concealment of drugs.
6. The Master and crew members destroyed the Automatic
Identification System (AIS) of the ship so that it could not be
traced by the owner or any other person. In his voluntary
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statement, Suprit Tiwari revealed that he had informed his
brother Sujit Tiwari about some illegal activity in which he was to
make a huge amount of money and he also told Sujit that he
would get Rs. 50 crores through hawala. The appellant Sujit
Tiwari was arrested on 04.08.2017. The allegation against the
appellant is that he was part of the conspiracy to smuggle the
huge quantity of contraband into India and therefore he should
not be granted bail.
7. Mr. Siddharth Dave, learned senior counsel for the
appellant urges that there is no material to connect the appellant
with the crime. He has also argued that the appellant is entitled
to a default bail since the investigation has not been completed
within the period prescribed under Section 167 of the Code of
Criminal Procedure, 1973 (for short ‘CrPC’) read with Section 36A
of the Narcotic Drugs and Psychotropic Substances Act, 1985 (for
short ‘NDPS Act’).
8. On the other hand, Mr. K.M. Natraj, learned ASG appearing
for the respondents submits that keeping in view the bar of
Section 37 of the NDPS Act, no bail can be granted to the
appellant. As far as default bail is concerned he submits that
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since the complaint was filed within time, the appellant cannot
get benefit of Section 167 CrPC read with Section 36A of the
NDPS Act even if investigation has not been completed. While
deciding this bail application we are conscious of the provisions
of Section 37 of the NDPS Act which lays down two limitations;
one, that the court is prima facie of the view that the appellant is
not guilty of the offence and secondly, that he is not likely to
commit any offence while on bail.
9. We have gone through the statement made by the appellant
under Section 67 of the NDPS Act. Without going into the
question whether the statement is admissible or not, as this
matter has been referred to a larger bench, we are, for the
purpose of this case, taking the statement into consideration
even though the appellant has resiled from the same.
10. The prosecution story is that the appellant was aware of
what his brother was doing and was actively helping his brother.
At this stage we would not like to comment on the merits of the
allegations levelled against the present appellant. But other than
the few WhatsApp messages and his own statement which he has
resiled from, there is very little other evidence. At this stage it
appears that the appellant may not have even been aware of the
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entire conspiracy because even the prosecution story is that the
brother himself did not know what was loaded on the ship till he
was informed by the owner of the vessel. Even when the heroin
was loaded in the ship it was supposed to go towards Egypt and
that would not have been a crime under the NDPS Act. It seems
that Suprit Tiwari and other 7 crew members then decided to
make much more money by bringing the ship to India with the
intention of disposing of the drugs in India. During this period
the Master Suprit Tiwari took the help of Vishal Kumar Yadav
and Irfan Sheikh who had to deliver the consignment to Suleman
who had to arrange the money after delivery. The main allegation
made against the appellant is that he sent the list of the crew
members after deleting the names of 4 Iranians and Esthekhar
Alam to Vishal Kumar Yadav and Irfan Sheikh through
WhatsApp with a view to make their disembarkation process
easier. Even if we take the prosecution case at the highest, the
appellant was aware that his brother was indulging in some
illegal activity because obviously such huge amount of money
could not be made otherwise. However, at this stage it cannot be
said with certainty whether he was aware that drugs were being
smuggled on the ship or not, though the allegation is that he
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made such a statement to the NCB under Section 67 of the NDPS
Act.
11. At this stage, without going into the merits, we feel that the
case of the appellant herein is totally different from the other
accused. Reasonable possibility is there that he may be
acquitted. He has been behind bars since his arrest on
04.08.2017 i.e. for more than 2 years and he is a young man
aged about 25 years. He is a B.Tech Graduate. Therefore, under
facts and circumstances of this case we feel that this is a fit case
where the appellant is entitled to bail because there is a
possibility that he was unaware of the illegal activities of his
brother and the other crew members. The case of the appellant
is different from that of all the other accused, whether it be the
Master of the ship, the crew members or the persons who
introduced the Master to the prospective buyers and the
prospective buyers.
12. We, however, feel that some stringent conditions will have to
be imposed upon the appellant.
13. We direct that the appellant Sujit Tiwari be released on bail
upon furnishing a bail bond in the sum of Rs.10,00,000/ (Ten
Lakhs only), with two sureties of the like amount to the
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satisfaction of the Special Judge, NDPS Court at Porbandar on
the following conditions:
(a) The appellant shall deposit his passport, if any
with the Court.
(b) The appellant shall either stay in Porbandar or
Kolkata. He shall not go to any other place.
(c) The appellant shall give his cellphone number to
the police authorities and shall not change his cellphone
number without permission of the trial court.
(d) Whether the appellant remains in Porbandar or
Kolkata, in Kolkata he shall report to the Entally police
station daily at 09:00 A.M. , and in Porbandar he shall
report to the Investigating Officer of the NCB at 09:00
A.M. everyday.
(e) The appellant shall join the investigation as and
when called upon to do so before the authorities of the
NCB.
(f) The appellant shall not in any manner hamper or
try to interfere in the investigation.
(g) Once the trial begins, the appellant shall not in
any manner try to delay the trial.
14. If the appellant violates any of these terms, the NCB shall be
entitled to straightaway apply to the Special Judge for
cancellation of his bail.
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15. The appeal is disposed of on the aforesaid terms. Pending
application(s), if any, stand(s) disposed of.
……………………………….J. (L. Nageswara Rao)
………………………………..J. (Deepak Gupta)
New Delhi January 28, 2020
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