STATE OF KERALA Vs RAJESH
Bench: HON'BLE MS. JUSTICE INDU MALHOTRA, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE AJAY RASTOGI
Case number: Crl.A. No.-000154-000157 / 2020
Diary number: 24163 / 2019
Advocates: G. PRAKASH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 154157 OF 2020 (Arising out of SLP(Crl.) No(s). 73097312 of 2019)
STATE OF KERALA ETC. …..APPELLANT(S)
VERSUS
RAJESH ETC. ….RESPONDENT(S)
J U D G M E N T
Ajay Rastogi, J.
1. Leave granted.
2. The appellantprosecution has challenged the discretion
exercised by the learned Single Judge of the High Court of Kerala in
granting postarrest bail to the accused respondents without noticing
the mandate of Section 37(1)(b)(ii) of the Narcotic Drugs and
Psychotropic Substances Act, 1985(hereinafter being referred to as
“NDPS Act”) under the order impugned dated 10th May, 2019 followed
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with 12th June, 2019 rejecting the application filed by the appellant
under Section 482 of the Code of Criminal Procedure(hereinafter
being referred to as “CrPC”) for recalling the order of postarrest bail
dated 10th May, 2019.
3. It may be noticed that accused respondent Shajimon is (A5)
in Crime No. 14/2018 and (A1) in Crime No. 19/2018 and another
accused respondent Rajesh is (A3) in Crime No. 19/2018.
Facts of Crime No. 14/2018
4. The prosecution case is that on 25th May, 2018 at 5.30 p.m. in
the parking area of the Hotel Aquarock situated at Mannanthala,
accused A1 to A3 were found to be in joint possession of 10.202
kgs of hashish oil and currency notes worth Rs. 13,50,000/. The
Circle Inspector of Excise, Thiruvananthapuram arrested all of
three accused A1 to A3 and seized the hashish oil, money and the
vehicles which were used by them for transporting oil. The
allegation against the accused respondent (A5) was that he
entrusted hashish oil to A1 through A2 for sale in the
International market and Crime No. 14/2018 was registered against
him for the offences punishable under Sections 20(b)(ii)(c) and
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Section 29 of the NDPS Act and after investigation, chargesheet
was filed on 10th May, 2019.
5. On an application filed for postarrest bail by accused
respondent(A5), learned Additional Sessions Judge while noticing
the mandate of Section 37(1)(b)(i) and (ii) of the NDPS Act observed
that there was a prima facie material to presume that the accused
committed the offence punishable under Section 20(b)(ii)(c) and
Section 29 of the NDPS Act and rejected the application for post
arrest bail vide order dated 21st February, 2019 which came to be
challenged at the instance of the accused respondent filing bail
application before the High Court.
6. Learned Judge of the High Court without even noticing Section
37 of the NDPS Act and taking note of the fact that other accused
persons in Crime No. 14/2018(A1 to A4) since have been released
on bail, granted him postarrest bail under the order impugned
dated 10th May, 2019 which is a subject matter of appeal before us.
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Facts of Crime No. 19/2018
7. The accused respondents in Crime No. 19/2018 are registered
at excise circle office, Thiruvananthapuram alleging commission of
the offence punishable under Section 20(b)(ii)(c) of the NDPS Act. It
may be noticed that A5 in Crime No. 14/2018 is A1(Shajimon) in
Crime No. 19/2018 and other accused, i.e. Rajesh is A3. The case
of prosecution is that on 25th October, 2018 at about 5.45 PM at
Aristo Junction, Thiruvananthapuram, accused respondent
(ShajimonA1) along with two other persons including A3(Rajesh)
were found to be in possession of 1.800 kg of hashish oil. They
were arrested on 25th October, 2018 for offence punishable under
Section 20(b)(ii)(c) of the NDPS Act. After investigation, charge
sheet was filed on 17th April, 2019. Both the accused
respondents(A1 and A3) filed their respective postarrest bail
application before the Sessions Judge, Thiruvananthapuram which
came to be dismissed after assigning cogent reasons under Order
dated 21st February, 2019 and both of them preferred their bail
application before the High Court. The High Court vide its order
dated 10th May, 2019 granted bail to A1 and A3 in Crime No.
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19/2018 and observed that both the accused have completed 195
days in judicial custody and their further detention is not necessary
as nothing remains to be investigated against them. Although
Section 37 of NDPS Act has been referred to by the learned Single
Judge in the impugned order not for the purpose of showing its
compliance, but to justify due application of mind in taking decision
to grant postarrest bail under Order dated 10th May, 2019.
8. It may also be noticed that respondent(A5) was earlier
convicted under Section 55(a) of Abkari Act in S.C. 235/2005. At
the same time, for threatening witness in Crime No. 14/2018, a
separate Crime No. 38/2018 has been registered against him.
9. Immediately after the postarrest bail was granted by the
learned Single Judge, miscellaneous application was filed by the
appellant under Section 482 CrPC for recalling the orders of grant
of postarrest bail to the accused respondents dated 10th May,
2019. The learned Single Judge after noticing the submissions
made in paragraph 16, that even if it was an erroneous order and it
did not involve application of mind, still it was not open for the
Court to reconsider the facts invoking Section 482 CrPC and
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expressed its view that the remedy of the State lies in assailing the
orders of the Court before the superior forum, if so advised, and
dismissed the application vide order dated 12th June, 2019 which is
also a subject matter of challenge before us.
10. Mr. Ranjit Kumar, learned senior counsel for the appellant
submits that the High Court has committed an apparent error in
exercising discretion in favour of the accused respondents in
granting postarrest bail to them without taking note of the
mandate of Section 37(1)(b)(ii) of the NDPS Act.
11. Learned senior counsel further submits that negation of bail is
the rule, and its grant is an exception under Section 37(1)(b)(ii) of
the NDPS Act. For granting bail, the Court must, on the basis of
the record produced before it, be satisfied that there are reasonable
grounds for believing that the accused is not guilty of the offences
with which he has been charged, and further he is not likely to
commit any offence while on bail.
12. Learned senior counsel further submits that the conditions for
granting bail, specified in Section 37(1)(b)(ii) are in addition to the
limitations provided under the CrPC, or any other law for the time
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being in force regulating the grant of bail. Liberal approach in the
matter of bail under the NDPS Act is uncalled for. In support of his
submission, learned senior counsel has placed reliance on the
judgment of the threeJudge Bench of this Court reported in
Satpal Singh Vs. State of Punjab 2018(13) SCC 813.
13. Per contra, Mr. R. Basant, learned senior counsel for the
respondents, while supporting the order passed by the High Court
impugned in the proceedings submits that in Crime No. 14/2018,
accused nos. 1 to 4 were granted postarrest bail by the High Court
vide Orders dated 4th October, 2018, 20th February, 2019 and 25th
February, 2019 and the prosecution has not taken any steps to
challenge the grant of bail to all other accused persons. In the
given circumstances, the postarrest bail which has been granted to
respondent(A5) in Crime No. 14/2018(Shajimon) does not call for
any interference.
14. Learned senior counsel further submits that so far as Crime
No. 19/2018 is concerned, they have been falsely implicated by the
batchmates of the excise official, Babu Varghese, who was convicted
in a corruption case on the trap being laid down by respondent
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Shajimon who after trial, was convicted under Section 7 and
Section 13(1)(d) read with Section 13(2) of Prevention of Corruption
Act vide judgment dated 26th November, 2014 and later acquittal by
the High Court may not be of any significance.
15. Learned senior counsel further submits that chargesheet has
been filed in both the cases, i.e. Crime No. 14/2018 and Crime No.
19/2018 and the matter is fixed for framing of charge. No further
investigation is required from the accused respondents, and the
learned Single Judge under the impugned judgment has put
stringent conditions while granting postarrest bail to the
respondents, which has neither been misused nor violated and after
affording due opportunity of hearing and noticing Section 37 of the
NDPS Act, satisfaction has been recorded that the accused
respondents deserve postarrest bail. Once the discretion has been
exercised by the learned Single Judge based on the facts on record,
interference with the discretion exercised in favour of the accused
respondents is not warranted.
16. Learned senior counsel further submits that the High Court
was cognizant of the fact that the respondents had initiated
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prosecution under the Prevention of Corruption Act against the
batchmate of the detecting officer and that such batchmate was
convicted of the offence under the Prevention of Corruption Act.
The High Court was obviously cognizant of the fact that it could be
a case of false implication on account of a prior animosity of the
detecting officercolleagues convicted under the Prevention of
Corruption Act on the complaint of the respondent. There being no
prior case against the respondent under the NDPS Act, except these
two cases, and the judicial discretion having been exercised, no
interference is called for by this Court.
17. It may be noticed that Hashish oil is shown at Sl. No. 13 in the
notification dated 19th October, 2001 issued by the Central
Government in exercise of power under Section 2(viia) and (xxiiia) of
the NDPS Act. Hashish oil above 1 kg is commercial quantity.
18. The jurisdiction of the Court to grant bail is circumscribed by
the provisions of Section 37 of the NDPS Act. It can be granted in
case there are reasonable grounds for believing that accused is not
guilty of such offence, and that he is not likely to commit any
offence while on bail. It is the mandate of the legislature which is
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required to be followed. At this juncture, a reference to Section 37
of the Act is apposite. That provision makes the offences under the
Act cognizable and nonbailable. It reads thus:
“37. Offences to be cognizable and nonbailable.—(1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),—
(a) every offence punishable under this Act shall be cognizable;
(b) no person accused of an offence punishable for [offences under section 19 or section 24 or section 27A and also for offences involving commercial quantity] shall be released on bail or on his own bond unless—
(i) the Public Prosecutor has been given an opportunity to oppose the application for such release, and
(ii) where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.
(2) The limitations on granting of bail specified in clause (b) of subsection (1) are in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974), or any other law for the time being in force on granting of bail.”
(emphasis supplied)
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19. This Court has laid down broad parameters to be followed
while considering the application for bail moved by the accused
involved in offences under NDPS Act. In Union of India Vs. Ram
Samujh and Ors. 1999(9) SCC 429, it has been elaborated as
under:
“7. It is to be borne in mind that the aforesaid legislative mandate is required to be adhered to and followed. It should be borne in mind that in a murder case, the accused commits murder of one or two persons, while those persons who are dealing in narcotic drugs are instrumental in causing death or in inflicting deathblow to a number of innocent young victims, who are vulnerable; it causes deleterious effects and a deadly impact on the society; they are a hazard to the society; even if they are released temporarily, in all probability, they would continue their nefarious activities of trafficking and/or dealing in intoxicants clandestinely. Reason may be large stake and illegal profit involved. This Court, dealing with the contention with regard to punishment under the NDPS Act, has succinctly observed about the adverse effect of such activities in Durand Didier v. Chief Secy., Union Territory of Goa [(1990) 1 SCC 95)] as under:
24. With deep concern, we may point out that the organised activities of the underworld and the clandestine smuggling of narcotic drugs and psychotropic substances into this country and illegal trafficking in such drugs and substances have led to drug addiction among a sizeable section of the public, particularly the adolescents and students of both sexes and the menace has assumed serious and alarming proportions in the recent years. Therefore, in order to effectively control and eradicate this proliferating and booming devastating menace, causing deleterious effects and deadly impact on the society as a
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whole, Parliament in its wisdom, has made effective provisions by introducing this Act 81 of 1985 specifying mandatory minimum imprisonment and fine.
8. To check the menace of dangerous drugs flooding the market, Parliament has provided that the person accused of offences under the NDPS Act should not be released on bail during trial unless the mandatory conditions provided in Section 37, namely,
(i) there are reasonable grounds for believing that the accused is not guilty of such offence; and
(ii) that he is not likely to commit any offence while on bail are satisfied. The High Court has not given any justifiable reason for not abiding by the aforesaid mandate while ordering the release of the respondentaccused on bail. Instead of attempting to take a holistic view of the harmful socioeconomic consequences and health hazards which would accompany trafficking illegally in dangerous drugs, the court should implement the law in the spirit with which Parliament, after due deliberation, has amended.”
20. The scheme of Section 37 reveals that the exercise of power to
grant bail is not only subject to the limitations contained under
Section 439 of the CrPC, but is also subject to the limitation placed
by Section 37 which commences with nonobstante clause. The
operative part of the said section is in the negative form prescribing
the enlargement of bail to any person accused of commission of an
offence under the Act, unless twin conditions are satisfied. The first
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condition is that the prosecution must be given an opportunity to
oppose the application; and the second, is that the Court must be
satisfied that there are reasonable grounds for believing that he is
not guilty of such offence. If either of these two conditions is not
satisfied, the ban for granting bail operates.
21. The expression “reasonable grounds” means something more
than prima facie grounds. It contemplates substantial probable
causes for believing that the accused is not guilty of the alleged
offence. The reasonable belief contemplated in the provision
requires existence of such facts and circumstances as are sufficient
in themselves to justify satisfaction that the accused is not guilty of
the alleged offence. In the case on hand, the High Court seems to
have completely overlooked the underlying object of Section 37 that
in addition to the limitations provided under the CrPC, or any other
law for the time being in force, regulating the grant of bail, its
liberal approach in the matter of bail under the NDPS Act is indeed
uncalled for.
22. We may further like to observe that the learned Single Judge
has failed to record a finding mandated under Section 37 of the
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NDPS Act which is a sine qua non for granting bail to the accused
under the NDPS Act.
23. The submission made by learned counsel for the respondents
that in Crime No. 14/2018, the bail has been granted to the other
accused persons(A1 to A4), and no steps have been taken by the
prosecution to challenge the grant of postarrest bail to the other
accused persons, is of no consequence for the reason that the
consideration prevailed upon the Court to grant bail to the other
accused persons will not absolve the act of the accused
respondent(A5) from the rigour of Section 37 of the NDPS Act.
24. The further submission of the learned counsel for the
respondents that they have been falsely implicated in Crime No.
19/2018 for the reason that the batchmates of the excise official,
Babu Varghese was convicted in the corruption case on the trap
being laid down by the respondentShajimon(A1) is only a
conjecture of selfdefence, and no inference could be drawn of false
implication, more so when in Crime No. 19/2018 and 14/2018,
chargesheets have been filed after investigation and the matter is
listed before the learned trial Judge for framing of the charge where
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the accused respondents certainly have an opportunity to make
their submissions.
25. That apart, in the application which was filed before the
learned Single Judge of the High Court by the appellant under
Section 482 CrPC, the learned Single Judge has also prima facie
accepted that error has been committed in granting bail to the
accused respondents as observed in para 16 of the impugned
judgment as under:
“ On going through the orders granted on 10.5.2019 allowing bail applications of A1 and A3 on the one hand and 5th accused on the other hand in NDPS crime Nos. 19/2018 and 14/2018 respectively, I find that the bail was granted by the Court after being cognizant of the principles laid down in Section 37 of the Act whether it ultimately turned out to be right or wrong. May be as regards 3rd accused was concerned, order was passed under misconception of facts. Likewise, the criminal antecedents concerning the first accused did not fall to the notice of this Court. What could at the most be said of the order passed by this Court is that it was erroneous or it did not involve application of mind. But then the question arises is whether the same court could under law reconsider the facts invoking Section 482 of the Code. I am of the opinion that the remedy of the State lay in challenging the orders of this Court, if it was really aggrieved, before a superior forum and not before the same court. Therefore, accepting the argument of the learned counsel for the accused, I hold that none of the applications seeking to recall the order of this Court is maintainable under law.”
(emphasis supplied)
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26. In the result, the appeals are allowed and the impugned order
passed by the High Court releasing the respondents on bail is
hereby set aside. Bail bonds of the accused respondents stand
cancelled and they are directed to be taken into custody. The trial
Court is directed to proceed and expedite the trial.
27. Pending application(s), if any, stand disposed of.
……………………………J. (INDU MALHOTRA)
……………………………J. (AJAY RASTOGI)
New Delhi January 24, 2020
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