THAN KUNWAR Vs THE STATE OF HARYANA
Bench: HON'BLE MR. JUSTICE SANJAY KISHAN KAUL, HON'BLE MR. JUSTICE K.M. JOSEPH
Judgment by: HON'BLE MR. JUSTICE K.M. JOSEPH
Case number: Crl.A. No.-002172-002172 / 2011
Diary number: 13683 / 2009
Advocates: SARLA CHANDRA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2172 OF 2011
THAN KUNWAR ... APPELLANT
VERSUS
STATE OF HARYANA ... RESPONDENT
J U D G M E N T
K.M. JOSEPH, J.
1. The appellant was accused No. 1 before the Trial
Court and the appellant before the High Court, which,
by the impugned judgement, confirmed the judgment of
the Trial Court and convicted her under Section 18 of
the Narcotics Drugs and Psychotropic Substances Act,
1985 (NDPS Act).
2. The prosecution case, briefly put, is as follows:
On 10.04.2004, ASI-PW7 and other police
officials noticed the appellant and another
accused approaching from 8, Marla Colony
carrying a bag in their hands. On seeing the
1
police party, the accused allegedly turned back
and started walking briskly. This aroused
suspicion in the mind of the ASI. He intercepted
them. The bag was suspected to contain narcotic
items. The accused were informed that if they so
desired, they could have search of the bag in
the presence of a Gazetted Officer or
Magistrate. The appellant desired search by a
Gazetted Officer. The DSP came to the spot. On
his directions, the search was carried out. The
bag contained on weighment 6 kilograms 300 grams
of opium. Samples were taken. Thereafter, the
formal FIR was registered. On receipt of the FSL
report and completing investigation, the charge-
sheet was filed. Prosecution examined 8
witnesses. The appellant denied incriminating
circumstances, in the questioning held under
Section 313 of the Code of Criminal Procedure.
As noticed earlier, the High Court has affirmed
the appellant’s conviction.
3. We have heard learned Counsel for the appellant.
2
THE CONTENTIONS OF THE APPELLANT
4. It is firstly pointed out that Shri Om Parkash,
DSP - Gazetted Officer, (in whose presence, the
search was alleged by the prosecution was conducted)
was present at the same time in respect of another
case. In other words, he would submit that in
connection with this case in his testimony, he has
stated that he reached the spot at about 01:30 P.M.
There is evidence that he remained there till about
03:00 P.M. However, this is refuted with reference to
his testimony which has been produced in the Court,
tending to show that he was present from 12:30 P.M.
on the very same date in connection with another case
and he remained there till 02:30 P.M. The question
is, therefore, as to how the same person under whose
gaze, the search was allegedly carried out, could be
present at two different places at the same time.
This brought under a cloud, the entire prosecution
case runs the argument. Next, it is contended that
the contraband, allegedly 6 kilograms 300 grams, was
not produced before the Court. This vitiated the
3
conviction. In this regard, reliance was placed on
the following judgments of this Court:
(1) Jitendra and another v. State of M.P. 1;
(2) Ashok alias Dangra Jaiswal v. State of Madhya
Pradesh 2; and
(3) Gorakh Nath Prasad v. State of Bihar 3.
5. No doubt, learned Counsel also draws our
attention to the judgment of this Court in State of
Rajasthan v. Sahi Ram 4, where a contra view is
essentially taken based on the fact that if a large
quantity of contraband is involved, it may not be
necessary to produce.
6. The next contention urged by learned Counsel for
the appellant is that, though, it may be true that
for searching the bag carried out by the accused, it
may not be necessary to comply with the requirements
of Section 50 of the Act but if there is also a
personal search, Section 50 is attracted. In this
context, he drew our attention to the judgment of
1 (2004) 10 SCC 562 2 (2011) 5 SCC 123 3 (2018) 2 SCC 305 4 (2019) 10 SCC 649
4
Bench of two learned Judges reported in Dilip and
another v. State of M.P. 5. Therein, it is, inter alia,
stated as follows:
“16. In this case, the provisions of Section 50 might not have been required to be complied with so far as the search of scooter is concerned, but, keeping in view the fact that the person of the appellants was also searched, it was obligatory on the part of PW 10 to comply with the said provisions. It was not done.”
7. In fact, when it was pointed out by learned
Counsel for the appellant that the aforesaid view has
been disapproved by a Bench of three learned Judges
in the decision in State of Punjab v. Baljinder Singh
and another 6, he pointed out that, in fact, a Bench of
three learned Judges has come to rely on the decision
by the Bench of two learned Judges in the judgment in
SK. Raju alias Abdul Haque alias Jagga v. State of
West Bengal 7.
8. The last contention by the learned Counsel for
the appellant is that the prosecution has not
associated any independent witness in support of its
5 (2007) 1 SCC 450 6 (2019) 10 SCC 473 7 (2018) 9 SCC 708
5
case. He points out by referring to the judgment
itself that there were witnesses available but still
no witnesses other than the official witnesses have
been enlisted in support of the prosecution case.
9. Per contra, learned Counsel for the State would
submit that the time of arrival of Sh. Om Parkash,
Gazetted Officer (DSP) has not been questioned. He
further pointed out that the Court must bear in mind
the lapse of time from the date of incident to the
time of examination of the witness. Discrepancy in
the timing should not be allowed to discredit the
testimony of the witness. Still further, he submits
that this is also a case where contraband articles
were recovered from within the bag carried by the
accused. For carrying out search of a bag as distinct
from the person of the accused, there is no
requirement to comply with Section 50. As regards,
the contention that the contraband articles were not
produced before the Court, it is submitted that it is
not the law that the contraband articles must be
produced. There is no provision in the Act which
mandates its production. Still further, he would
6
point out that the appellant has not raised this
complaint before the Trial court or the High Court.
There is no dispute raised by Counsel, in fact, that
the contraband article, as such, is not produced.
However, he pointed out that there is the FSL report.
He supports the judgment of the High Court in regard
to the non-production of any independent witness.
10. First question which falls for our consideration
is whether there is merit in the contention of the
appellant that no independent witness is produced. In
this regard, the testimony of PW-6 is relied upon. In
his cross-examination, he has, inter alia, stated as
follows:
It was a busy place; people were
passing thereby. Some persons from the
public were called but they were reluctant
but no action was taken. Resident of Kabri
was asked to join the investigation.
Sunil, Gulshan, were also do so. They were
there at about 1:00 P.M. I did not know
prem was Sarpanch or not of the village.
They stopped for about 5 minutes at the
spot. Some people were called from the
7
nearby shop but I do not know their names
of the name of the shop.
11. It is, therefore, the case of the appellant, this
is not a case where independent witnesses could not
have been associated with the investigation and the
prosecution.
12. We will deal with this after we also consider
the other aspects. The next aspect which is
highlighted, as already noticed, was the discrepancy
brought out in the testimony of the Gazetted Officer,
viz., the DSP who was allegedly called in by the ASI
when upon being informed about the right under
Section 50, the accused demanded compliance of
Section 50 and on a telephone message, the DSP
arrived at the spot. In his deposition, it is true
that the Gazetted Officer (DSP) has deposed, inter
alia, as follows:
He received a telephone call on his
mobile phone from ASI. It was at about
01:10 P.M., he received the call. He
reached the spot at about 01:30 P.M.
8
The ASI examined as PW-7, has stated
that the accused was apprehended at about
01:00 P.M. and they remained at the spot
till 04:30 P.M. Notice under Section 50 of
the Act, was given at about 01:05 P.M..
Message to the DSP was sent telephonically
by about 01:05 P.M. He does not remember
from the name of the shop from which the
telephone call was made. The DSP/Gazetted
Officer was present in the office at that
time. The DSP came at about 01:20 P.M. He
remained at the spot till 03.00 P.M.
13. The case of the appellant is based on the
following testimony which was given by the very same,
DSP in another case, which has been marked in the
Trial Court. In the said case (viz., State v. Heera
Lal), he states, inter alia, as follows:
On 10.04.2004, he was posted as DSP
Head Quarters, Panipat. He was present in
his office at about 12 Noon. He deposed to
have received a telephone call from a
9
police officer that notice under Section 50
has been served and the person apprehended
in the said case opted to have a search
before a Gazetted Officer. He reached the
spot at Jattal Road, near railway crossing
at 8, Marla, Panipat. What is of relevance
is that, he stated in his cross-examination
that he remained at the spot upto 02:30
P.M. He reached the spot or place of
occurrence at about 12:20 PM. The distance
to the spot from his office was stated to
be 2.5 km.
14. Thus, on the one hand, in this case, the very
same officer has deposed that he reached the spot at
about 01:30 P.M. and the ASI has deposed that he
remained at the spot till 03:00 P.M. The DSP has
deposed in connection with another case that he
reached the spot of that investigation in connection
with that case at about 12:20 P.M. and remained there
till 02:30 P.M. The argument, therefore, is that from
the evidence, the DSP must be present at the same
10
time at two different places. This clearly rendered
prosecution case suspect and benefit of doubt should
at any rate must go to the accused.
15. As regards the contention of violation of
Section 50 it is based on their being personal search
of the accused. PW 6, the ASI has inter alia stated
as follows:
Personal search of accused was taken
by the lady constable under the shadow of
the jeep. I do not remember… I do not
remember the direction of the jeep under
which the personal search of the accused
was taken. The lady constable has alone
taken away the accused for personal
search…. I do not remember whether at the
time of personal search driver of the jeep
was in the jeep or not.
16. Learned Counsel for the appellant drew our
attention to the judgment of this Court in
Dilip (supra). Therein, a Bench of two learned
Judges held, inter alia, as follows:
11
"16. In this case, the provisions of
Section 50 might not have been required to be complied with so far as the search of scooter is concerned, but, keeping in view the fact that the person of the appellants was also searched, it was obligatory on the part of PW 10 to comply with the said provisions. It was not done.”
17. No doubt we notice the judgment of this Court
rendered by a Bench of three learned Judges in
SK. Raju (supra). Therein, the Court referred to the
judgment in Dilip (supra), and thereafter, went on
to, inter alia, hold as follows:
“As soon as the search of the
person take place the requirement of
mandatory compliance with Section 50
is attracted irrespective of whether
contraband is recovered from the
person of the detainee or not.”
18. In the said case, the Court went on to hold that
requirement of Section 50 was complied with. However,
we notice a later development in the form of a
judgment rendered by a Bench of three learned judges
touching upon the correctness of the view expressed in
12
Dilip (supra) as contained in paragraph 16 of the
judgment.
19. In Baljinder Singh (supra), this Court
elaborately considered the matter with reference to
the applicability of Section 50 in a case where there
is a personal search also.
20. This was the case where 7 bags of poppy husk each
weighing 34 kg. were found from the vehicle. A
personal search of the accused was undertaken after
their arrest which did not lead to any recovery of
contraband. The High Court found violation of Section
50 as the personal search of the accused was not
conducted before the Magistrate/Gazetted Officer and
set aside the conviction of the respondent. This
Court, in Baljinder Singh (supra), went on to consider
the law laid down by the Constitution Bench in Baldev
Singh (supra) and, inter alia, held as follows:
“16. The conclusion (3) as recorded by the Constitution Bench in para 57 of its judgment in Baldev Singh [State of Punjab v. Baldev Singh, (1999) 6 SCC 172: 1999 SCC (Cri) 1080] clearly states that the conviction may not be based “only” on the basis of possession of an illicit
13
article recovered from personal search in violation of the requirements under Section 50 of the Act, but if there be other evidence on record, such material can certainly be looked into.
17. In the instant case, the personal search of the accused did not result in recovery of any contraband. Even if there was any such recovery, the same could not be relied upon for want of compliance of the requirements of Section 50 of the Act. But the search of the vehicle and recovery of contraband pursuant thereto having stood proved, merely because there was non-compliance of Section 50 of the Act as far as “personal search” was concerned, no benefit can be extended so as to invalidate the effect of recovery from the search of the vehicle. Any such idea would be directly in the teeth of conclusion (3) as aforesaid.
18. The decision of this Court in Dilip case [Dilip v. State of M.P., (2007) 1 SCC 450 : (2007) 1 SCC (Cri) 377] , however, has not adverted to the distinction as discussed hereinabove and proceeded to confer advantage upon the accused even in respect of recovery from the vehicle, on the ground that the requirements of Section 50 relating to personal search were not complied with. In our view, the decision of this Court in the said judgment in Dilip case [Dilip v. State of M.P., (2007) 1 SCC 450 : (2007) 1 SCC (Cri) 377] is not
14
correct and is opposed to the law laid down by this Court in Baldev Singh [State of Punjab v. Baldev Singh, (1999) 6 SCC 172 : 1999 SCC (Cri) 1080] and other judgments.”
21. Having regard to the judgment by the three-Judge
Bench, which directly dealt with this issue, viz., the
correctness of the view in Dilip (supra) reliance
placed by the appellant on paragraph 16 may not be
available. As already noticed, we are not oblivious
of the observation which has been made in the other
three Judge Bench judgment of this Court in SK. Raju
(supra), which it appears, was not brought to the
notice to the Bench which decided the case later in
Baljinder Singh (supra). We notice
however that the later decision draws inspiration from
the Constitution Bench decision in Baldev Singh
(supra). We also notice that this is not a case where
anything was recovered on the alleged personal search.
The recovery was effected from the bag for which it is
settled law that compliance with Section 50 of the Act
is not required.
15
22. The complaint, of non-production of the seized
material, is based on case law of this Court
originating with the judgment of this Court in
Jitendra (supra). It is necessary to survey the case
law beginning with Jitendra (supra). In the said
case, it is necessary to notice certain facts. There
were panch witnesses for the recovery examined by the
prosecution. They turned hostile. Apart from the
prosecution witnesses PW7, PW8 and PW6, there was
found no independent witness regarding recovery. It
is worthwhile to set out paragraph 6. It reads as
under:
“6. In our view, the view taken by the
High Court is unsustainable. In the trial it was necessary for the prosecution to establish by cogent evidence that the alleged quantities of charas and ganja were seized from the possession of the accused. The best evidence would have been the seized materials which ought to have been produced during the trial and marked as material objects. There is no explanation for this failure to produce them. Mere oral evidence as to their features and production of panchnama does not discharge the heavy burden which lies on the prosecution, particularly where the offence is punishable with a stringent sentence as under the NDPS Act. In this case, we notice that panchas have turned
16
hostile so the panchnama is nothing but a document written by the police officer concerned. The suggestion made by the defence in the cross-examination is worthy of notice. It was suggested to the prosecution witnesses that the landlady of the house in collusion with the police had lodged a false case only for evicting the accused from the house in which they were living. Finally, we notice that the investigating officer was also not examined. Against this background, to say that, despite the panch witnesses having turned hostile, the non-examination of the investigating officer and non-production of the seized drugs, the conviction under the NDPS Act can still be sustained, is far-fetched.”
(Emphasis supplied)
23. We notice that this decision came to be followed
in the judgment reported in Ashok alias Dangra
Jaiswal (supra). Therein, the Court noted, apart
from seizure witness turning hostile, which was found
to be not an uncommon phenomenon, certain other
features, as are narrated in paragraphs 10 and 11,
which read as under:
“10. The seizure of the alleged narcotic substance is shown to have been made on 8-3-2005, at 11.45 in the evening. The samples taken from the seized substance were sent to the FSL on 10-3- 2005, along with the draft, Ext. P-31. The samples sent for forensic examination
17
were, however, not deposited at the FSL on that date but those came back to the police station on 12-3-2005 due to some mistake in the draft or with some query in respect of the draft. The samples were sent back to the FSL on 14-3-2005, after necessary corrections in the draft and/or giving reply to the query and on that date the samples were accepted at the FSL. From the time of the seizure in the late evening of 8-3-2005, till their deposit in the FSL on 14-3-2005, it is not clear where the samples were laid or were handled by how many people and in what ways.
11. The FSL report came on 21-3-2005, and on that basis the police submitted charge-sheet against the accused on 31-3- 2005, but the alleged narcotic substance that was seized from the accused, including the appellant was deposited in the malkhana about two months later on 28- 5-2005. There is no explanation where the seized substance was kept in the meanwhile.”
24. It is thereafter the Court noted that last but
not the least the narcotic powder was never produced
in the trial court as a material object and again
there was no explanation for its non-production. It
was found that there was no evidence to connect
forensic report with the substance that was seized
18
from the possession of the appellant or the other
accused (see paragraph 12). It was in these
circumstances the Court drew support from the
judgment of this Court in Jitendra (supra). The
appellant has not been able to demonstrate in the
facts of this case any facts which could be likened
to the facts stated in paragraphs 10 and 11. At least
nothing was urged by the learned Counsel for the
appellant on these lines.
25. Next judgment to be noticed is Vijay Jain v.
State of Madhya Pradesh 8. The first feature we notice
is that the contention about the contraband not being
produced was raised before the trial court (see
paragraph 5). It was a case where a suitcase was
produced as containing the alleged contraband. In
regard to the suitcase, the evidence of PW11 was
elaborately considered. It was found that the only
evidence before the Court was that in the suitcase
there was only a big pack wrapped in cloth and cloth
was torn and there was blue colour polythene in which
there were clothes. The evidence of PW11 did not
8 (2013) 14 SCC 527
19
reveal any brown sugar being found in the suitcase.
No doubt, the Court referred to two samples being
prepared. Then the Court noted that PW3 has stated
before the court that those samples were not prepared
in his presence. PW2 had stated that the witnesses
were not taken to the site where the materials were
seized. In Gorakh Nath Prasad (supra), the Court
noted that neither the seized Ganja nor the sample
drawn at the time of seizure was produced. The
investigating officer-PW7 deposed there were no MR
No. on the sealed material. He was also not sure
whether the seized material had been kept at the
Malkhana and also that it had not been produced in
the Court. The independent witness with regard to
the search and seizure, PW2 and PW3 turned hostile.
In these circumstances, it appears the court went on
to hold that non-production of the seized material
was therefore fatal to the prosecution case. The
Court thereafter referred to the judgment of Ashok
(supra) following Jitendra (supra). Lastly, we
notice the judgment of this Court in Mohinder Singh
20
v. State of Punjab 9. It was rendered by a Bench of
three learned Judges. It was a case where the Trial
Court had acquitted the appellant noticing, inter
alia, that no order of the Magistrate was proved to
show that the case property was produced before the
Court. The High Court went on to reverse the
acquittal and convicted the appellant. It is
worthwhile to notice what this Court had said in the
facts of this case:
“10. So far as the contention regarding production of the contraband seized from the accused, in his evidence, Harbhajan Singh (PW 3) stated that on 1-5- 1998, he produced the sample parcels and the case property parcels with the seal and the sample seals before the Judicial Magistrate, Ludhiana and the Magistrate has recorded the seals tallied with the specimen impression. Harbhajan Singh (PW 3) further stated that after return of the samples and the parcels from the court, the same were lodged by him to the Malkhana on 1-5-1998 itself. Baldev Singh (PW 5) the then Malkhana incharge though orally stated about the deposit of the contraband in the Malkhana, but Baldev Singh (PW 5) has not produced Register No. 19 maintained in the Malkhana to show the relevant entry in Register No. 19 as to
9 (2018) 18 SCC 540
21
deposit of the case property in the Malkhana. Oral evidence of Harbhajan Singh (PW 3) and Baldev Singh (PW 5) as to the deposit of the contraband seized from the accused with Malkhana is not corroborated by the documentary evidence, namely, the entry in Register No. 19.
11. After referring to the oral evidence of Joginder Singh (PW 2) and Harbhajan Singh (PW 3), the trial court in para 14 of its judgment has recorded the finding that no order of the Magistrate to prove the production of the contraband before the Magistrate was available on the file. After recording such observation, the trial court held that the oral evidence regarding production of the case property before the Magistrate was not trustworthy and not acceptable. In the absence of the order of the Magistrate showing that the contraband seized from the accused was produced before the Magistrate, the oral evidence adduced that the contraband was produced before the Magistrate cannot form the basis to record the conviction.”
26. Finally, it is necessary also to refer to
paragraph 12 regarding the observation made therein.
It would assume relevance, which reads as follows:
“12. For proving the offence under the NDPS Act, it is necessary for the prosecution to establish the quantity of
22
the contraband goods allegedly seized from the possession of the accused and the best evidence would be the court records as to the production of the contraband before the Magistrate and deposit of the same before the Malkhana or the document showing destruction of the contraband.”
27. For determining the exact provision applicable
under the law, viz., whether the offence relates to
commercial quantity or the other categories, it may
be necessary.
28. In the facts of this case we, however, notice
certain features. Before the Trial Court, the
contention as such that not seen raised about the
non-production of the contraband articles. We may
also however refer to the judgment of this Court in
Sahi Ram (supra). This was a case where the vehicle
was searched, during which 7 bags of poppy straw, the
gross weight being 233 kg., were found behind the
driver’s seat. Samples were taken. The High court in
appeal by the respondent found that only 2 sample
packets and one bag of poppy straw weighing 2.5 kg.
were produced and relying upon the case law which we
have referred to, acquitted the respondent. The
23
Court also noted paragraph 9 of the judgment in
Jitendra (supra) where the court observed, taking the
cumulative effect of all circumstances, it was not
sufficient to bring home the charge. The Court also
referred to the judgment of this Court in Mohinder
Singh (supra).
29. The Court also went to hold in Sahi Ram (supra)
that if seizure is otherwise proved on record and it
is not even doubted or disputed, it need not be
placed before the Court. The Court further held that
if the seizure is otherwise proved what is required
to be proved is the fact that samples taken out of a
contraband are kept intact. This Court held as
follows:
“15. It is true that in all the aforesaid cases submission was advanced on behalf of the accused that failure to produce contraband material before the Court ought to result in acquittal of the accused. However, in none of the aforesaid cases the said submission singularly weighed with this Court to extend benefit of acquittal only on that ground. As is clear from the decision of this Court in Jitendra [Jitendra v. State of M.P., (2004) 10 SCC 562: 2004 SCC (Cri) 2028],
24
apart from the aforesaid submission other facets of the matter also weighed with the Court which is evident from paras 7 to 9 of the decision.
Similarly in Ashok [Ashok v. State of M.P., (2011) 5 SCC 123 : (2011) 2 SCC (Cri) 547], the fact that there was no explanation where the seized substance was kept (para 11) and the further fact that there was no evidence to connect the forensic report with the substance that was seized, (para 12) were also relied upon while extending benefit of doubt in favour of the accused. Similarly, in Vijay Jain [Vijay Jain v. State of M.P., (2013) 14 SCC 527 : (2014) 4 SCC (Cri) 276] , the fact that the evidence on record did not establish that the material was seized from the appellants, was one of the relevant circumstances. In the latest decision of this Court in Vijay Pandey [Vijay Pandey v. State of U.P., (2019) 18 SCC 215 : 2019 SCC Online SC 942] , again the fact that there was no evidence to connect the forensic report with the substance that was seized was also relied upon to extend the benefit of acquittal.
16. It is thus clear that in none of the decisions of this Court, non- production of the contraband material before the court has singularly been found to be sufficient to grant the benefit of acquittal.
25
xxx xxx xxx xxx
18. If the seizure of the material is otherwise proved on record and is not even doubted or disputed, the entire contraband material need not be placed before the court. If the seizure is otherwise not in doubt, there is no requirement that the entire material ought to be produced before the court. At times the material could be so bulky, for instance as in the present material when those 7 bags weighed 223 kg that it may not be possible and feasible to produce the entire bulk before the court. If the seizure is otherwise proved, what is required to be proved is the fact that the samples taken from and out of the contraband material were kept intact, that when the samples were submitted for forensic examination the seals were intact, that the report of the forensic experts shows the potency, nature and quality of the contraband material and that based on such material, the essential ingredients constituting an offence are made out.”
30. In the facts of this case, no doubt the
contraband article weighed 6 kg 300 gms. A perusal
of the judgment of the Trial Court does not appear to
suggest the appellant had taken the contention
regarding non-production of the contraband before the
trial Court. This contention as such is not seen as
taken before the High Court. This is a case where
26
the sample was produced. There is no argument
relating to the tampering with the seal. We further
notice that in the deposition of the investigating
officer (PW7), he has stated as follows:
“The case property is Exhibit P1,
sample is Exhibit P2, sample seal is
Exhibit P3 and the bag in which the case
property was recovered from the possession
of the accused present in the Court is
Exhibit P4.”
31. In the facts of this case, we have no hesitation
to reject the contention of the appellant.
32. Next aspect, which we consider is, whether the
conviction of the appellant made by two courts
requires interference on the ground that independent
witnesses were not associated with the investigation,
seizure and recovery. We have noticed the evidence
which is referred to by the appellant to criticize
the impugned judgment on this score. Two courts have
reposed confidence in the deposition of the
prosecution witnesses. The Investigation Officer-
PW7, when examined, has stated as follows:
27
“…At the time of apprehension of
accused none from the public was
there. There were shops but there was
no residential house. Residential
colony is at some distance. No woman
from the locality was called. Some
respectables were tried to be called.
I do not remember the names of the
said persons. Prem Singh son of Raja
Ram resident of Kahri, Sunil son of
Ram Mehar resident of Panipat, Gushan
Kumar son of Gainda Ram resident of 8
Marla Colony, Panipat were asked to do
so. It was about 2 P.M. DSP had also
arrived. The aforesaid persons
remained with us for 5/10 minutes.
They had showed their inability to
such a nature that I did not think it
proper to take legal action against
them. No shop keeper was called…”
33. In the light of this we do not think that a case
has been made for overturning the verdict of guilt
returned against the appellant.
34. In the circumstances, as noted above, though
there appears to be doubt created about whether the
28
DSP was present, upon being called by PW7 having
regard to the testimony of the DSP in the other case,
in view of the fact that the contraband articles were
in fact recovered upon search of the bag, and bearing
in mind the view taken by this Court in Baljinder
Singh (supra), we do not find merit in the argument
of the appellant.
35. Lastly, the learned Counsel for the appellant
made a fervent plea in this case that should his
contentions not be found acceptable, the Court may
direct that appellant may not suffer further
incarceration in the State of Haryana but may
consider her being housed in a jail in the State of
Madhya Pradesh where she would have access to her
family members. This is a matter which we leave upon
to the appellant to seek appropriate relief. Subject
to the same, the appeal stands dismissed. Since the
appellant is on bail, her bail bond shall stand
cancelled.
.......................J. (ASHOK BHUSHAN)
29
...................... .J.
(K.M. JOSEPH)
NEW DELHI, MARCH 02, 2020.
30