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Judgment
Virender Singh, J
Crime No.
Under Section
Police Station
375/2020
8/15 of NDPS Act
Sitamau District Mandsaur
As declared by the petitioner, this is the first bail application under Section 439 of Cr.P.C.
It is argued by the learned counsel for the petitioner that the non-commercial quantity of 40 Kg of poppy straw has been allegedly recovered from the possession of the petitioner. The bar created under Section 37 of the NDPS Act does not come into play in the present case. The petitioner has no criminal record. He is in custody since 24.7.2020. He is not concerned with the crime. He has been falsely implicated in the case. Nothing has to be recovered from his possession. His custodial interrogation is not required. He is ready to cooperate with the investigation and to furnish adequate security and shall abide by the conditions to be imposed by the Court. He is a permanent resident of District Mandsaur and there is no possibility of his absconding. The trial is likely to take time. Therefore, it is prayed that he be granted anticipatory bail.
It is further submitted that discrepancies appeared in the documents prepared at the pre and post recovery makes the prosecution case doubtful. The learned counsel for the petitioner drew the attention of this Court towards the manner of compliance of Section 42 of the NDPS Act. It is stated that against the mandate of the concerned provision, the compliance has been done by the Constable and this is not permitted in the law. On these grounds also, the petitioner is entitled to bail.
The learned panel lawyer has opposed the bail.
According to the prosecution, after receiving information the police surrounded the petitioner at Morkhedha Phanta Sitamaou Mandsaur Road. He was carrying 40 Kg poppy straw without any license, permit, or any other valid document in his loading Bolero Jeep bearing registration No. MP14GC1947, therefore, the present case is registered against him.
Learned counsel for the petitioner referred several documents prepared during the investigation at the stage of pre and post recovery and argued that there are discrepancies in the document which makes the prosecution case doubtful.
The action taken by the police since receiving the information about illegal trafficking of contraband can be demonstrated by the following table:-
अपराध क्रमाक, 375/2020 धारा-8 /15, 29 एनडीपीएस एक्ट नाम आरोपी शिवराज सिह पिता रघुबीर सिह उम्र 30 वर्ष निवासी साखतली थाना सीतामउ।
क्रमांक
कार्यवाही का विवरण
दिनांक
समय
1.
प्राप्त मुखबिर की सूचना
24/07/2020
18-12 बजे
2.
तलब पंचान
24/07/2020
18-20 बजे
3.
मुखबीर सूचना का पंचनामा
24/07/2020
18-30 बजे
4.
मुखबीर सूचना का पंचनामा की रिपोर्ट दर्ज
24/07/2020
18-40 बजे
5.
सर्च वारन्ट प्राप्त न कर सकने का पंचनामा
24/07/2020
18-45 बजे
6.
सर्च वारन्ट प्राप्त न कर सकने का पंचनामा की रिपोर्ट
24/07/2020
18-50 बजे
7.
रवाना आर. एसडीओपी कार्यालय मुखबीर की सूचना व सर्च वारन्ट प्राप्त न कर सकने की सूचना देने
24/07/2020
19-00 बजे
8.
रवाना फोर्स मुखबीर सूचना की तस्दीक व कार्य वाही हेतु
24/07/2020
19-10 बजे
9.
पूछने नाम पता व कराने अवगत मुखबीर की सूचना से
24/07/2020
19-40 बजे
10.
सूचना पत्र अन्तर्गत धारा 50 एनडीपीएस एक्ट अन्तर्गत
24/07/2020
19-50 बजे
11.
पंचनांमा सहमति
24/07/2020
20-00 बजे
12.
पंचनामा लिखित सहमति
24/07/2020
20-10 बजे
13.
पंचनामा जामा तलासी फोर्स व पंचानों की सन्दही
24/07/2020
20-20 बजे
प
पंचनामा तलासी व्यक्ति की तथा वाहन की
24/07/2020
20-30 बजे
15.
पंचनामा मादक प्रदार्थ पहचान का
24/07/2020
20-40 बजे
16.
पंचनामा तौल व सत्यापन का
24/07/2020
20-50 बजे
17.
पंचनामा करने समरस मादक पदार्थ
24/07/2020
21-00 बजे
18.
पंचनामा निकलने सेम्पल करने सीलबन्द
24/07/2020
21-30 बजे
19.
पंचनामा नमुना सील
24/07/2020
21-40 बजे
20.
पंचनामा जप्ती
24/07/2020
21-50 बजे
21.
पंचनामा कराने गिरफतारी के कारण से अवगत
24/07/2020
22-00 बजे
22.
गिरफतारी पंचनामा
24/07/2020
22-10 बजे
23.
वापसी थाना पर
24/07/2020
22-52 बजे
24.
कायमी अप क्र 375/2020 धारा 8/15 एनडीपीएस एक्ट
24/07/2020
23-11 बजे
25.
माल पुनः थाने पर सीलबन्द करने का
24/07/2020
23-15 बजे
After going through the documents prepared during the inquiry or investigation and the other evidence collected during the investigation, I am not inclined to allow the bail to the petitioner, therefore, the petition is dismissed.