ba4758-24.doc

vai

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY   

        CRIMINAL APPELLATE JURISDICTION

CRIMINAL BAIL APPLICATION NO.4758 OF 2024

Sherali Hafiz Khan  ...Applicant

V/s.

The State of Maharashtra  ...Respondents

Mr.Dilip Mishra with Mr.Ajay Bhise and Mr.Tejas V. Dhotre i/b

Tarsem Gabbi for the Applicant.

Mrs.Shilpa Gajare Dhumal, APP for the State – Respondent.

Mr.Mahesh   Anjanwad,   PSI,   Shivajinagar   Police   Station,

Mumbai is present in Court.

    CORAM :  R.M. JOSHI   ,  J.        

               DATE OF RESERVE : 18TH MARCH, 2026.

               DATE OF PRONOUNCEMENT : 24TH MARCH, 2026.

ORAL ORDER:- 

1. This   application   for   regular   bail   has   been   filed   in

connection with C.R. No.246/2024 registered with Shivaji Nagar

Police Station, Mumbai for offence punishable under Sections

8(c) & 22(c) of the Narcotic Drug and Psychotropic Substances

Act, 1985 (for short ‘the Act’)

2. It is the case of the prosecution that on 23.03.2024

1/15

VASANT

ANANDRAO

IDHOL

Digitally signed

by VASANT

ANANDRAO

IDHOL

Date:

2026.03.24

16:07:57 +0530

ba4758-24.doc

while on patrolling duty, the Officers of the Shivaji Nagar Police

Station found Applicant in suspicious condition. On noticing

police he ran to the premises. He was followed. Upon his search,

he was found in possession of 15 grams of mephedrone (for

short ‘MD’). On enquiry with the Applicant, it was revealed that

he had kept remaining quantity of MD in his house. During

house search, Officers recovered 445 grams of MD. Applicant

was taken into custody and was arrested on the same day.

Pursuant to the filing of the FIR, investigation was done and on

conclusion thereof, charge-sheet came to be filed.

3. Learned Counsel for the Applicant submits that there is

violation   of   Section   50  of   the  Act   and   there  is   no  specific

endorsement of the Applicant on the notice under Section 50 of

the Act declining to be searched before the Gazetted Officer or a

Magistrate as mandated by the Hon’ble Supreme Court in the

judgment   of  Ranjan Kumar Chadha vs. State of Himachal

Pradesh, 2024 All SCR (Cri) 127. This judgment came to be

delivered on 06.10.2023 and as per the observations made in

pargaraph 63 of the said judgment, it is imperative on the part of

2/15

ba4758-24.doc

the Empowered Officer to seek writing duly signed from the

person who is searched in the presence of Empowered Officer as

well as other officials of the squad that he is apprised of his right

before the Gazetted Officer or a Magistrate in accordance with

Section 50 of the Act and further he declines on his own free will

and volition that he would not like to exercise such right. It is

submitted that for non-compliance of said order of the Hon’ble

Supreme   Court,   this   is   a   fit   case   for   accepting   failure   of

compliance of mandatory provision of Section 50 of the Act. He

further submits that here in this case, there is non-compliance of

Section 42 of the Act as Officers when found Applicant allegedly

running   to   the   enclosed   premises,   they   formed   an

opinion/reasonable belief that he had concealed contraband. In

such circumstances, it was obligatory for the Officer concerned

to record the same and at least to record it at later point of time

and communicate the same to the Superior Officer within period

of 72 hours. It is submitted that non-compliance of Section 42 of

the Act as held by the Hon’ble Supreme Court in case of Sarija

Banu (A) Janarthani alias Janani and Another vs. State through

3/15

ba4758-24.doc

Inspector of Police,  2004 AIR (SCW) 7488, it would entail in

considering   the   application   for   grant   of   bail.   He   further

submitted that 445 grams of MD was not recovered from the

Applicant’s possession and the said is allegedly recovered from

the steel tray kept in the fridge in the premises. It is argued that

as per the case of prosecution, wife of the Applicant was present

in the house, however, neither her statement is recorded nor her

signature is obtained on panchnama. It is further submitted that

there is no evidence in order to show that the said premises

belong to the Applicant in order to attribute the said recovery to

him. Finally, it is argued that habitual panch are used in the case

which makes the case of prosecution unreliable. To support this

submission, reliance is placed on order of Coordinate Bench of

this   Court   in   Bail   Application   No.   4047/2023.   It   is   further

claimed that there is non-compliance of Section 52(A) of the Act

as the certificate issued by the Magistrate is not as per the Form

5 of the NDPS Rules, 2022. To support this submission, reference

is made to the judgment in case of Chandrabhan Janardan Yadav

Vs. State of Maharashtra passed in Criminal Bail Application No.

4/15

ba4758-24.doc

2254/2024. By referring to CA report, it is argued that the

white/yellow color crystal powder as allegedly recovered from

the Applicant turned out to be a brown sticky lump with crystals

in the CA report. This, according to him, creates doubt about the

seizure at the instance of the Applicant and creates the possibility

of tampering of the evidence. On the amongst other contentions

enlargement of applicant on bail is sought.

4. Learned APP opposed the said submissions firstly by

pointing out that herein this case 445 grams of MD has been

recovered at the instance of Applicant. It is further argued that

this is not the case wherein any prior information was received

by the concerned Officer with a regard to the Applicant having in

possession of the contraband articles. It is submitted that since

suspicion was raised and as the Applicant started running, it

became essential on the part of the Officer concerned to follow

the Applicant and take search, so also to search premises in

which he was found. It is pointed out that there is notice given

under Section 50 of the Act and the right of the Applicant to be

searched in presence of Gazetted Officer or a Magistrate has

5/15

ba4758-24.doc

been   duly   communicated   and   since   it   was   denied   by   the

Applicant of getting searched before the said Authorities, there is

no infirmity in the compliance of Section 50 of the Act. It is

further argued that there is no substance in the contention of the

Applicant with regard to entering the house after sunset as

having regard to the situation faced, there was no other option

for the Officers but to follow the Applicant and consequently

enter the said premises. It is argued that said facts are self-

explanatory. With regard to alleged allegation of panch witness

being habitual, it is contended that it is a matter of trial wherein

Trial   Court   is   required   to   consider   the   authenticity   of  the

testimony of said witness. With regard to seizure of 445 grams

MD from the premises, it is contended that panchnama of seizure

clearly indicates that Applicant went into said house wherein

recovery has been done. In so far as change in the colour of the

seized contraband, reliance is placed on the opinion of CA dated

19.12.2025   indicating   that   on   lapse   of   time   and   due   to

atmospheric   influences,   there  is   possibility   of   change  in  the

colour   of   narcotic   drug.   With   regard   to   non-compliance   of

6/15

ba4758-24.doc

directions in para 63 of the judgement in case of Ranjan Kumar

Chadha Vs State of Himachal Pradesh, 2023 SCC OnLine SC

1262,  it is submitted that there cannot be compulsion on the

accused to write anything in particular as per dictate of police/

Empowered Officer. It is contended that consequence of the

same would be a matter to be considered at the stage of trial. It

is thus submitted that having regard to these facts, there is no

substance in the bail application and the same be rejected.

5. There cannot be any dispute made with regard to the

fact that Section 50 of the Act is mandatory in nature and it is

obligation of the concerned Officer or empowered Officer to

apprise the person who is to be searched of his right to get

searched in presence of Gazetted Officer or a Magistrate. The

Hon’ble Supreme Court in case of Ranjan Kumar Chadha (supra)

while referring to  with the judgments of Constitutional Bench

has held that before conducting search, it must be communicated

in clear terms though it need not be in writing and is permissible

to convey orally that suspect has right of being searched in

presence of Gazetted Officer or a Magistrate. Here in this case

7/15

ba4758-24.doc

apart from mention in the search panchnama, there is evidence

of such communication being made in writing to the Applicant.

In so far as non-compliance of direction issued in Ranjan Kumar

Chadha (supra)  as   reflected   in   paragraph   63   thereof   about

obtaining specific writing from person who is to be searched, this

court finds substance in the contention of prosecution that it may

not be possible to compel an accused/ person searched to write

down remark as per dictate of police/ Empowered Offficer and in

any   case   in   view   of   settled   position   of   law   that   the

communication of right to be searched in presence of Gazetted

Officer or Magistrate orally, at this stage this would not become

a ground to grant bail as it does not go to the root of the matter

but it would be an issue while determining acceptance of defence

of the accused during trial. In considered view of this court, it

would not become a reason for grant of bail.  

6. In so far as compliance of Section 42 of the Act is

concerned, it is appearing 

prima facie from the record that this is

not the case of prior information to the concerned Officer with

regard to the Applicant carrying narcotic substance. It is on the

8/15

ba4758-24.doc

spot when the Applicant was found in suspicious manner and ran

towards the premises, he was followed by the Officers and it is at

this stage after giving him notice under Section 50 of the Act, his

personal search was taken. During his personal search, 15 grams

of MD was found. The premises to which Applicant ran and

found, there was further seizure of 445 grams of MD from it. On

the face of it, said evidence indicates that Applicant had nexu

with the premises from which the commercial quantity of MD is

seized.   In   case   there   is   a   charge   against   the   owner   of   the

premises   storing   the   contraband   u/s   25   of   the   Act,   the

investigation on to the ownership of premises would become

absolutely essential. Since no such charge is made, it cannot lead

to rejecting case of prosecution. It is a matter of trial and it is for

the Trial Court to determine objections/defences raised by the

accused   with   regard   to   ownership   of   the   premises,   non

obtainment of the signature of the wife of the Applicant so also

the issue as to the acceptability of the evidence of panch witness.

Having regard to these facts, the judgment in case of Sarija Banu

(supra) would not help the Applicant in any manner.

9/15

ba4758-24.doc

7. In case of  Abdul Shaikh (supra), Coordinate Bench of

this Court while considering the objection with regard to stock

panch has held that the Court cannot simply brush aside the fact

that the panch therein acted as panch witness in so many cases.

It   is   further   observed   that   if   there   are   concomitant

circumstances,   the   fact   premier   agency   employees   the   same

panch witness in number of cases may impair search and seizure

in given case. It is thus clear from the said order that no law has

been laid down that in case of stock panch being used, it would

lead to grant of bail. Needless to say that it is not open for this

court to decide veracity or otherwise of evidence to be led before

trial court. Any observations made in this regard would amount

to influencing the trial. 

8. With regard to non compliance of Section 52(A) of the

Act, reliance came to be placed on the order of Coordinate Bench

of this Court in case of Chandrabhan Yadav (supra) in order to

argue that non compliance can vitiate the statutory procedure

and lead to the grant of bail even under the stringent provisions

of Section 37 of the Act. With utmost respect to said view, this

10/15

ba4758-24.doc

Court finds that in view of judgment of Hon’ble Supreme Court

in case of  NCB Vs Kashif applicant cannot take benefit of the

same. In the said case Hon’ble Supreme Court while dealing with

the issue regarding the non-compliance of Section 52A of the

said Act, has held that introduction of Section 52A, which was

followed by standing order No. 1 of 1989 came to be issued by

the Central Government as it was considered necessary  and

expedient to determine the manner in which narcotic drugs and

psychotropic substances should be disposed of after their seizure,

having regard to their hazardous nature, vulnerability to theft,

substitution, and constraint of proper storage space. It is held

that, as per the well settled rule of interpretation, the Section

Heading or Marginal note can be relied upon to clear any doubt

or ambiguity in the interpretation of any provision and to discern

the   legislative   intent.   The   Section   Heading   constitutes  an

important part of the Act itself, and may be read not only as

explaining the provisions of the section, but it also affords a

better key to the constructions of the provisions of the section

which follows than might be afforded by a mere preamble. It is

11/15

ba4758-24.doc

then held that Section 52A was inserted only for the purpose of

early disposal of the seized contraband drugs and substance,

considering their hazardous nature, etc. It is further held that

there cannot be any  two opinions on the  issue about early

disposal of the contraband drugs and substances, particularly

when it was inserted to implement provisions of international

conventions on narcotic drugs and psychotropic substances.

9. By referring to Section 54 of the Act, it is observed that

as per Section 54 of the said Act, the Courts are entitled to

presume, unless and until contrary is proved, that the accused

had committed, an offence under the Act in respect of any

narcotic drug or psychotropic substance, for possession of which

he   failed   to   account   satisfactorily.   Therefore,   unless   such

presumption is rebutted by the accused during the course of

trial, there would be a prima facie presumption that the accused

had committed the offence under the Act, if he is found to have

possessed the contraband drug and substance, and if he fails to

account satisfactorily, as contemplated in the said provision of

Section   54.   An   anomalous   situation   would   arise   if   a   non-

12/15

ba4758-24.doc

compliance or delayed compliance of Section 52A is held to be

vitiate the trial or entitle the accused to be released on bail.

though he is found to have possessed the contraband substance,

and even if the statutory presumption is not rebutted by him.

Such could not be the intention of the legislature.

10.  The Hon'ble Supreme Court thereafter summarised its

discussion as under :-

“  (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. It has to be interpreted literally and not liberally,

which may ultimately frustrate the object, purpose, and

Preamble of the Act.

(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

13/15

ba4758-24.doc

procedure as contemplated in sub-section (1) thereof, any

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.”

11.  As   far   as   the   submissions   of   the   Counsel   for   the

Applicant relying upon the CA report indicating change in the

colour of the contraband articles as reflected in the report is

concerned,  

prima facie  there is material to indicate that the

seized   articles   in   sealed   condition   were   sent   to   CA   for

examination.   This,   therefore,   rules   out   the   possibility   of

tampering at least at this stage. Moreover, there is opinion given

14/15

ba4758-24.doc

by the CA with regard to change in colour of the contraband

owing to the atmospheric effects.

12. Having regard to special provision of Section 37 of the

Act,   unless   there   is   apparent   non-compliance   of   mandatory

provisions which would ultimately may vitiate the seizure, only

could be considered for grant of bail and not non-compliance of

rules or aspects which could be explained during trial by the

prosecution. Since in the instant case there is no non-compliance

of   core   provisions   of   Act,   which   would   vitiate   seizure   and

consequently trial. In view of this, this Court finds no reason or

justification to grant bail to the Applicant as this Court is not of

the view that the Applicant has not committed offence nor he is

likely   to   commit   offences   if   enlarged   on   bail.   Hence,   Bail

Application stands rejected.

                      (R.M. JOSHI, J.) 

15/15