B.K.Rathi - (1.) -The applicant Mohd. Fahim seeks bail in a case under Section 18/21 of the N.D.P.S. Act.
(2.) I have heard Sri P. Khare, learned counsel for the applicant and the learned A.G.A. The prosecution case is that on the basis of a tip off Special Operation Group of P.S. Badshahi Naka, district Kanpur Nagar, headed by C.O., Daya Nand Misra accompanied by other police personnel, recovered 200 grams of illicit smack from the possession of the applicant at about 11.30 a.m. on 12.8.1999 near triangle of Coperganj, police station Badshahi Naka. The ground pressed in support of the bail plea is that no compliance was made of Section 50 of the N.D.P.S. Act and that the co-accused Madan Mohan Shukla from whom 220 gms. smack was simultaneously recovered was bailed out by Hon'ble Krishan Kumar, J. in Criminal Misc. Bail Application No. 4564 of 2000 by order dated 16.3.2000. Thus, the plea of parity is advanced. The applicant denies the alleged recovery and pleads false implication. So far as the question of parity is concerned, this Court held in the case of, Sita Ram v. State, 1981 (18) ACC 182, that the claims of the principle of consistency and demand for parity by the accused, however, are not compelling ones and cannot override the Judge's contrary view in the case before him if even the awareness of the desirability of consistency fails to move him to modify his view. In other words, this is only a factor to be considered and not a governing consideration. In the case of Ashok Kumar v. State of Punjab, AIR 1977 SC 109, the Hon'ble Supreme Court declined to follow the principle in the matter of sentence.
(3.) WITH all respects to the Hon'ble Judge who granted bail to the co-accused Madan Mohan Shukla on the ground of non-compliance of Section 50 of the N.D.P.S. Act, I wish to say that the view taken by him is not in tune with the law laid down by the Apex Court. The Hon'ble Supreme Court has laid down in the case of State of Punjab v. Baldev Singh, JT 1999 (4) SC 595, that the question whether or not the safeguard provided in Section 50 were observed would have, however, to be determined by the Court on the basis of the evidence led at the trial and the finding on that issue, one way or the other, would be relevant for recording an order of conviction or acquittal. WITHout giving an opportunity to the prosecution to establish at the trial that the provisions of Section 50, and particularly, the safeguards provided in that Section were complied with, it would not be advisable to cut short a criminal trial. In another case of Union of India v. Ram Samujh and another, JT 1999 (6) SC 397, it has been ruled that to check the menace of dangerous drugs flooding the market, the Parliament has provided that the person accused of offence under the N.D.P.S. Act should not be released on bail during trial unless mandatory conditions provided in Section 37 justify the same. The jurisdiction of the Court to grant bail is circumscribed by the provisions of Section 37 of the N.D.P.S. Act. It can be granted in case where there are reasonable grounds for believing that, the 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 required to be followed.;