- (1.) HEARD learned counsel for the petitioner as well as the learned Public Prosecutor for the State.
(2.) LEARNED counsel for the petitioner submits that accused is in custody for 90 days since his arrest and, investigation has not yet been completed and no challan has been filed, therefore, he is entitled to be released on bail under the provisions of Sec. 167, Cr. P. C. Learned Public Prosecutor opposed the prayer. Though there is no dispute that even after the expiry of 90 days since detention of the accused, the investigation has not yet been completed, but he contends that provisions of Sec. 167, Cr. P. C. are not applicable to investigations under the N. D. P. S. Act. He relies on Jarin Khan vs. State of Rajasthan (1 ). As against this, learned counsel for the petitioner relied on two decisions of this Court reported in Phool Chand vs. State of Rajasthan (2) and Hira Ram and Anr. vs. State of Raj. (3), wherein this Court has taken the view that filing of challan after expiry of 90 days does not curtailed the right of the accused to be released on bail under Sec. 167, Cr. P. C. even under the N. D. P. S. Act. Section 36-A of the N. D. P. S. Act specifically makes provisions of Sec. 167, Cr. P. C. applicable to the cases arising under the N. D. P. S. Act, Sec. 36-A of the N. D. P. S. Act is a non-obstante clause so also Sec. 37 of the N. D. P. S. Act. Both are to be construed harmoniously. It is to be remembered that right to be released under Sec. 167 (2), Cr. P. C; is as a result of statutory consequence attached to the failure of investigating agency in completing investigation within 90 days and is not dependent on the discretion of the Court while, in the cases where bail application is to be considered on merits of the case, depends upon the discretion of the Court. In that view of the matter, the harmonious construction of two non-obstante clauses, in my opinion lead to only one result that when condition for invoking provisions of Sec. 167, Cr. P. C. arises in a particular case, provision of Sec. 36-A will apply and the provisions of Section 37 of the N. D. P. S. Act will not come in the way. Section 37 deals with the consideration of bail application by the Court where it is to be decided on merits of the case on the discretion of the Court. This view is also supported by decision in Phoolchand's case (supra) with which I am in respectful agreement.
(3.) I have carefully gone through the decision of this Court in Jarin Khan's case (supra), on which reliance has been placed by the learned Public Prosecutor. It appears that provisions of Sec. 36- A were not brought to the notice of the Court and decision in Jarin Khan's case (supra) is based on considering the provisions of Sec. 37 of the N. D. P. S. Act and, provisions of Section 36-A has not been considered. That being the position, in my opinion, the aforesaid, decision is distinguishable. The application of the petitioner is allowed. It is directed that the accused-petitioner Sri Ram son of Sankhal Ram, aged 65 years, by caste Sant r/o Jiwana, District Jalore (Raj.); shall be enlarged on bail, provided he furnishes a personal bond in a sum of Rs. 10,000/- (Rupees Ten thousand) with two sureties of Rs. 5,000/- (Rupees Five thousand) each to the satisfaction of Special Judge, under N. D. P. S. Act, Jodhpur in C. R. No. 113/92, Police Station Sayala; for his appearance in the aforesaid Court on each and every date of hearing or whenever called upon to do so till the final disposal of the trial. .;