Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1535 OF 2008
JAMIRUDDIN AHMED ... APPELLANT(S)
:VERSUS:
STATE OF WEST BENGAL ... RESPONDENT(S)
O R D E R
The only contention raised in this appeal is that although admittedly a raid
was conducted in the house of the appellant in a remote village at midnight, no reason
as is required in terms of the proviso appended to Section 42(1) of the Narcotic Drugs
and Psychotropic Substances Act, 1985 (“NDPS Act) had been recorded.
Respondent – State of West Bengal has filed a counter affidavit, stating :
“(i) That there is no challenge by the Petitioner regarding
compliance of section 50 of the N.D.P.S. Act;
(ii) That the only point that has been argued is that non-compliance
of the provision of Section 42 of the N.D.P.S. Act;
(iii) That in a peculiar situation the search was conducted where the
higher officials did not feel it proper to obtain a prior authorisation,
lest the entire purpose of the search and seizure would be rendered
futile in such a situation;
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(iv) That the raiding party was accompanied by Senior Officials in
the rank of Addl. S.P. and we think that there was due compliance
of Section 42 of the N.D.P.S. Act.”
Before us, all the relevant documents have been produced by the State.
However, we do not find anything in the record to show that the reasons had been
recorded by the raiding party in terms of the proviso to Section 42(1) of the NDPS
Act.
The provisions of the NDPS Act provide for stringent punishment. The
safeguards contained therein are, therefore, required to be scrupulously complied
with. The statute, if for such compliance is directory in nature, states so in clear terms.
The raiding party had sufficient time to record reasons. Why the requirement
contained in the proviso appended to Section 42 of the NDPS Act could not be
complied with, has not been explained. The search of a place without recording such
reasons may violate somebody's right to privacy.
When a power of entry, search, seizure and arrest without warrant or
authorisation is conferred upon the authority specified in the statute, the conditions
precedent laid down therefor require compliance.
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An empowered officer in terms of the proviso is required to record the
grounds of his belief that a search warrant or authorisation cannot be obtained
without affording opportunity for concealment of evidence or facility for the escape of
an offender. As he had sufficient time at his disposal, there was no reason as to why
the same had not been complied with.
We are, therefore, of the opinion that the search being wholly illegal, the
impugned judgment cannot be sustained. It is set aside accordingly. The appeal is
allowed. The appellant, who is in jail, is directed to be set at liberty forthwith unless
required in connection with any other case.
...........................J
(S.B. SINHA)
...........................J
(Dr. MUKUNDAKAM SHARMA)
NEW DELHI,
MARCH 26, 2009.