ba4628-24.doc

vai

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY   

        CRIMINAL APPELLATE JURISDICTION

CRIMINAL BAIL APPLICATION NO.4628 OF 2024

Mr.Kynlo Magwada & Anr. ...Applicants

V/s.

State of Maharashtra & Anr.  ..Respondents

Mr.Ashish Baraskar with Mr.Aavez Shaikh for the Applicants.

Ms.Rajeshree V. Newton, APP the State - Respondent.

Mr.Saket Ketkar, Special P.P. for  Respondent No.2.

    CORAM :  R.M. JOSHI   ,  J.        

               DATE OF RESERVE : 18TH MARCH, 2026.

               DATE OF PRONOUNCEMENT : 24TH MARCH, 2026.

ORAL ORDER:- 

1.    Applicants are seeking bail in connection with First

Information Report No. 127/2021 for the offences punishable

under Sections 8(C ) r/w 21(c), 22, 27(A), 23 r/w Sections 28

and 29 of Narcotic Drugs and Psychotropic Substances Act (for

short “NDPS Act”) registered with Air Port Intelligence Unit,

Mumbai.

2. On 09.12.2021, a specific intelligence was received by

1/16

VASANT

ANANDRAO

IDHOL

Digitally signed

by VASANT

ANANDRAO

IDHOL

Date:

2026.03.24

16:08:20 +0530

ba4628-24.doc

Air Intelligent Unit, Chhatrapati Shivaji Maharaj International

Airport,   Mumbai   that   Applicants   are   arriving   by   Ethiopian

airlines Flight No. 80-610.   The intelligence further suggested

that   the   said   passengers   might   be   carrying   some

narcotic/psychotropic   substance   covered   under   NDPS   Act.

Intelligence note was prepared and submitted  to  the  higher

authorities.  An action was directed to be taken on the basis of

the said intelligence received.   Later on, in presence of panch

witnesses, Applicant were apprehended and their trolley bags

were searched.  From the bag of Applicant No. 1, 16.464 kg of

Heroin was found concealed in a bag identified as `C’ and `D’

whereas from the trolley bag of Applicant No. 2 identified as

bags `A’ and `B’, there is a total recovery of 18.526 kg . Total

weight of the seizure was 34.452 kg from both the Applicants.

Authorised officer took further steps in compliance of the Act

and on conclusion of the investigation, charge-sheet came to be

filed before the competent Court.

3. It is the case of the Applicants that the samples which

were allegedly taken were produced before the Metropolitan

2/16

ba4628-24.doc

Magistrate, 64

th

 Court, Mumbai after expiry of 42 days and thus,

there is non-compliance of Section 52(A) of the Act.    It is

claimed that the co-accused i.e. Accused Nos. 3 and 4 are already

released on bail by the Special Court.  It is further claimed that

the Applicants are in custody for about a period of three years

and the trial has not commenced.  It is further claimed that the

CA Report reveals that the contraband is a mixture of Caffeine,

Codine and Morphine etc. and hence it cannot be said that the

entire contraband is Heroin.

4. Learned Counsel for Applicants submits that though

here is claim of the investigating agency of recovery of 34 kg of

Heroin, according to him, there is no substance in the said claim.

It is his submission that the entire quantity allegedly seized from

the Applicant cannot be attributed independently/individually

against them.  It is also claimed that this is a case of mixing of

contraband i.e. the contraband recovered from the Applicants

individually.     It  is further claimed  that CA report  does not

indicate that the entire material seized was Heroin and since it is

mixture of Caffeine, Codine, Morphine etc. it cannot be said that

3/16

ba4628-24.doc

the substance which was allegedly seized at the instance of the

Applicant was capable of mixture being homogeneous substance.

It is further argued that notice under Section 50 was given only

to accused No. 2 whereas no such notice is there on record

indicating information of the right to the accused i.e. Applicant

No. 1 to have search in presence of a Gazetted Officer or a

Magistrate.  It is further argued that even in respect of the notice

of Applicant No. 2, there is no date mentioned thereupon which

creates   possibility   of   fabrication   of   evidence.     It   is   further

canvassed that this is a case wherein there is non-compliance of

Section 52A of the  Act as the sealed contraband was sent to the

Magistrate after a period of 40 days.  Finally, it is argued that

after over a period of three years, the Applicants are in jail and

inspite of framing of charge about 1 year back, the trial has not

started and hence the trial is not likely to be concluded in

reasonable period of time.   For this purpose, the Applicant relied

upon the judgment in case of  Wajid Ali @ Tinku vs. State of

Rajasthan, IA No.118177 of 2025 in Petition for Special Leave to

Appeal (Criminal) No.7049 of 2025. Thus, on long incarceration

4/16

ba4628-24.doc

also, Applicants seek bail.

5. Learned Counsel appearing on behalf of Respondent

No. 2 Union of India opposed the application.  At the outset, it is

contended   that   there   is  

prima facie  evidence   on   record   to

indicate   that   from   both   the   Applicants,   drug   i.e.   Heroin

weighting 34.452 kg  worth Rs. 2,41,16,40,000/- is recovered.  It

is argued that there is ample evidence on record to indicate that

Applicants had conscious possession of huge quantity of narcotic

drug Heroin.  It is further argued that CA report indicates that

the   seized   article   is   a   contraband   under   NDPS   Act.     It   is

submitted that at this stage, the Court cannot go into the CA

reports and to record any findings in support of the merits of the

case.   It is further argued that it would be a matter of trial

wherein the prosecution will be in a position to explain the CA

Report in the context/in the light of the entire evidence led

before the Court.  It is argued that considering the huge quantity

of Heroin, this is not a case wherein there is reasonable ground

to believe that the Applicants are not guilty of the offences

charged against them.   On these amongst other contentions,

5/16

ba4628-24.doc

learned Counsel seeks dismissal of the application.

6. There   is   no   dispute   about   the   fact   that   not   only

together but also independently, from conscious possession of

Applicants, commercial quantity of contraband i.e. heroin has

been seized.  Thus, the embargo of Section 37 of the Act would

certainly apply to the present case.  In such circumstances, this

Court is required to consider as to whether this is a case wherein

it cannot be said that the Applicants have not committed the

offence in question and on enlargement on bail, they would not

commit similar offence.

7. Prima facie perusal of the record and the contents of

the charge-sheet indicate that the intelligence note was prepared

on   09.12.2021   specifically   mentioning   the   names   of   the

Applicants   with   suspicion   that   they   may   be   carrying   some

narcotic substance.   The said note was up before the superior

authority and permission was obtained for taking further action.

Thus, there is 

prima facie compliance of Section 42 of the Act.

8. With   regard   to   compliance   /   non-compliance   of

Section 50 of the Act, a reference can be made to the judgment

6/16

ba4628-24.doc

of the Hon’ble Supreme Court in case of  Ranjan vs. State of

Himachal Pradesh, 2023 SCC Online SC 1262. The Hon’ble Apex

Court, after considering the entire case law on the subject has

summarised the requirements as envisaged by Section 50 of the

Act.   It is held that Section 50 provides both right as well as

obligation.  The person about to be searched has a right to have

his search conducted in the presence of a Gazetted Officer or a

Magistrate, if he so desires and it is obligation of police officer to

inform such person of this right before proceeding to search the

person of the suspect.  It is further held that before conducting a

search it must be communicated in clear terms though it need

not be in writing and is permissible to convey orally that suspect

has   a   right   of   being   searched   by   a   Gazetted   Officer   or   a

Magistrate.  It also requires that in case of multiple persons to be

searched, each one of them is to be individually communicated

of the right and each must exercise waiver of the same in their

own capacity.  

9. Seizure panchanama indicates that after interception

of the Applicants, they were specifically asked question as to

7/16

ba4628-24.doc

whether they are carrying any narcotic substance, which   was

replied by them in negative.  Panchanama further records that

the officers then informed the said two passengers i.e. Applicants

in front of the panchas that they intend to examine their luggage

and personal search in presence of panchas.  It further records

that the officers informed the Applicants individually that as per

the provisions of NDPS Act, they have a right to be searched in

front of a Gazetted Officer or a Judicial Magistrate.   Both the

Applicants did not seek search in presence of other Gazetted

Officer or a Judicial Magistrate.  

Prima facie perusal of the said

panchanama   indicates   that   it   is   duly   signed   by   the   panch

witnesses so also Applicants.  Thus, at this stage this Court has

no reason to accept the contention of learned Counsel for the

Applicants that there is non-compliance of Section 50 of the act.  

10. Panchanama further indicates that in a transparent air

tight packets yellowish colour granules and powder was found

therein. Seized articles were weighed independently and the

weight was recorded separately by marking it from A1 to A10.

Similar exercise was done in respect of the other seizure and the

8/16

ba4628-24.doc

articles   were   marked   independently   by   mentioning   weight

against the same.  Panchanama further reveals that the officers

in presence of the panchas selected a packet randomly recovered

from each bag and took small pinch of powder for testing in

IONSCAN machine model No. 500 DT installed at CSMI Airport.

The samples of the powder were tested individually in the said

machine   in   presence   of   panchas   by   the   officers.     Reports

generated by the said machine in front of the panchas and

officers confirmed the presence of Heroin in the samples which

were tested.   Thereafter the officers emptied the powder and

granules recovered from the packets i.e. bag No. A into a blue

colour plastic bag having weight of 37 Gms.  The said packet was

sealed thereafter.  Similar exercise has been done in respect of

the granules and powder recovered from the packets from the

other bags.  Now question arises as to whether it is open for the

concerned authority to mix such contraband articles into one

packet.  It would be relevant to refer to the rules framed in the

year   2022   under   NDPS   Act.     Rule   10   indicates   that   it   is

permissible   for   the   authorities/police   officers   to   mix

9/16

ba4628-24.doc

homogeneous   substances   into   packets   not   exceeding   40   in

number.  This Court finds that the said rule since permits the

authority to mix the homogeneous substance and since in the

instant case the same has been done after due testing, there is no

reason to hold non-compliance of the Rules of 2022. In any case

the   findings   with   regard   to   homogeneousness     of   seized

contraband and C.A. report and its evaluation would be matter

of trial. Needless to say that irregularity if  any caused would be

open for explanation during trial and acceptability  or otherwise

would be subject matter of decision of Trial Court.

11. Insofar as compliance of Section 52(A) of the Act is

concerned,   perusal  of   the  said  provision  indicates  that such

provisions deals with regard to the disposal of the substance

seized.   The purpose of the said provision is to enable the

investigating agency to dispose of such substances except for the

samples secured.  The said provision shows that the inventory is

required to be sent to the concerned Magistrate at the earliest.

The main/basic purpose of the said provision is that having

regard   to   the   hazardous   nature,   vulnerability   to   theft,

10/16

ba4628-24.doc

substitution, constraint of proper storage space or any other

relevant consideration in respect of narcotic drugs, psychotropic

substances, controlled substances shall as soon as maybe after

their seizure be dispose of by such officer and in such manner as

the Government may from time to time determine.  It is after

destruction of the substance, during the course of trial, the

inventory, photographs of drugs and list of samples drawn and

certified by the Magistrate are considered as primary evidence in

respect of such offence.  Having regard to the purpose for which

Section 52(A) has been introduced in the Act, this Court finds no

substance in the contention of learned Counsel for the Applicants

that for the reason inventory has been sent to the Magistrate

after 40 days, it becomes a ground for grant of bail.  Needless to

say that these issues are triable in nature and it is open for the

prosecution to explain the delay.  Moreover, there is prima facie

evidence on record to show that parcels/seized articles were sent

to CA in sealed condition as recorded in CA report.   Thus, at

least at this stage, there is no reason to accept the contention of

the Applicants with regard to the possibility of tampering of

11/16

ba4628-24.doc

evidence.

12. At this stage, it would be relevant to consider the

judgment of Hon’ble Supreme Court in case of NCB vs. Kashid

passed in Criminal Appeal No. 5544/2024.    The   Hon’ble

Supreme Court in paragraph 39 has summarised discussion of

Section 52A of the Act which reads thus :

“(i) The provisions of NDPS Act are required to be

interpreted keeping in mind the scheme, object and

purpose of the Act; as also the impact on the society

as a whole.

(ii) While considering the application for bail, the

Court must bear in mind the provisions of Section 37

of the NDPS Act which are mandatory in nature.

Recording of findings as mandated in Section 37 is

sine   qua   non   is   known   for   granting   bail   to   the

accused involved in the offences under the NDPS Act.

(iii) The purpose of insertion of Section 52A laying

down the procedure for disposal of seized Narcotic

Drugs and Psychotropic Substances, was to ensure

the early disposal of the seized contraband drugs and

substances.   It was inserted in 1989 as one of the

measures  to implement and to give effect to the

international Conventions on the Narcotic drugs and

psychotropic substances.

(iv) Sub-section (2) of Section 52A lays down the

12/16

ba4628-24.doc

procedure   as   contemplated   in   Sub-section   (1)

thereof, and any lapse or delayed compliance thereof

would   be   merely   a   procedural   irregularity   which

would neither entitle the accused to be released on

bail nor would vitiate the trial on that ground alone.

(v) Any procedural irregularity or illegality found to

have been committed in conducting the search and

seizure   during   the   course   of   investigation   or

thereafter,   would   by   itself   not   make   the   entire

evidence collected during the course of investigation,

inadmissible.  The Court would have to consider all

the circumstances and find out whether any serious

prejudice has been caused to the accused.

(vi) Any lapse or delay in compliance of Section 52A

by itself would neither vitiate the trial nor would

entitle the accused to be released on bail.  The Court

will have to consider other circumstances and the

other primary evidence collected during the course of

investigation,   as   also   the   statutory   presumption

permissible under Section 54 of the NDPS Act.”

It is thus held that any lapse or delay in compliance of

Section 52(A) in itself would neither vitiate the trial nor would

entitle the accused to be released on bail.

13. Insofar as CA Reports are concerned, the result of

examination reads as “the exhibits were analysed by colour test,

Thin Layer Chromatography (TLC) and as Chromatography –

13/16

ba4628-24.doc

Mass   Spectrometric   (GC-MS)   methods,   based   on   the   above

methods   the   results   obtained   are   given   below   :

Diacetylmorphine   (Heroin),   6   –   monoacetylmorphine,

Acetylcodeine and Caffeine have been detected in Exhibits : A1-

S, B1-S, C1-S and D1-S.  Thus, the mixing has been done of the

samples drawn from each bag after testing the same, atleast at

this stage it cannot be said that any error was committed by the

authorised officer in mixing the same.  Suffice it to say that a

total drug Heroin weighing 34.452 kg has been recovered at the

instance of both accused.

14. Having regard to the huge quantity of heroin, seized

and nature of evidence against Applicant,  it is not a fit case for

grant   of   bail   as   this   Court   has   no   reasonable   grounds   for

believing that the Applicants are not guilty for the offences

charged against them and that they are not likely to commence

or commit any offence if released on bail.  This observation is

inevitable in view of the   material   evidence on record which

indicates that the Applicants were in conscious possession   of

contraband articles and the said articles were obtained from a

14/16

ba4628-24.doc

common person and this could be considered prima facie as a

case of conspiracy by all accused persons.   In case of State of

Madhya Pradesh vs. Kajad, 2001(7) SCC 673       with regard to

principles   governing   bail   in     NDPS   cases,   issue   of   long

incarceration, it is observed that  “A bare perusal of Section 37 of

the Act leaves no doubt in the mind of the Court that a person

accused of an offence punishable for a term of imprisonment of 5

years or more shall generally be not released on bail.  Negation

of bail is a rule and its grant is an exception under Sub-Clause

(ii) of Clause B of Section 37(1).  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 offence” with which he is charged and further

that he is not likely to commit any offence while on bail.  It has

further to be noticed that the conditions for granting the bail,

specified in clause (b) of sub- section (1) of Section 37 are in

addition to the limitations provided under the Code of Criminal

Procedure or any other law for the time being in force regulating

the grant of bail. A liberal approach in the matter of bail under

15/16

ba4628-24.doc

the Act is uncalled for.

15. Similarly, in case of NCB vs. Mohit Aggrawal, (2022) 8

SCC 374, it is held that the length of the period of his custody or

the   fact   that   the   charge-sheet   has   been   filed   and   trial   has

commenced are, by themselves not considerations that can be

treated   as   persuasive   ground   for   grant   of   relief   to   the

Respondent under Section 37 of the NDPS Act.

16.  Needless to say that long incarceration by itself does

not become a ground for grant of ail considering prima facie

evidence  against the applicant showing their involvement in the

serious crime of transporting heroin weighing 34.452 kg.

17. Hence application deserves to be dismissed and stand

dismissed accordingly.  Learned trial court however is requested

to expedite the trial and conclude the same at the earliest   in

view of the fact that the Applicants are behind bar for over a

period of three years by now.

                           (R.M. JOSHI, J.)

16/16