Acquittal upheld where material contradictions and unproven mandatory NDPS safeguards created reasonable doubt.

On 25 September 2010, police at Katargam Police Station, Surat, allegedly received secret information that the respondent, who was wanted in an earlier narcotics case, was carrying and intending to conceal ganja near an abandoned house in Shantinagar Slum.

The respondent was intercepted while carrying a plastic sack. The prosecution alleged that the sack contained 10.275 kilograms of ganja, from which two samples of 100 grams each were drawn, sealed, and sent for forensic examination.

The respondent was arrested and charged under Sections 8(c) and 20(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (“NDPS Act”).

The trial court acquitted him in N.D.P.S. Case No.18 of 2010 by judgment dated 1 June 2012. The State challenged the acquittal under Section 378(1) and (3) of the Code of Criminal Procedure, 1973.

The Court applied Sections 8(c) and 20(b) of the NDPS Act, which prohibit unauthorised possession and dealing in cannabis and prescribe punishment for contravention.

It considered the safeguards under Sections 42, 43, 50, 55 and 57 of the NDPS Act concerning recording and communication of prior information, search procedure, personal search, custody and sealing of seized articles, and reporting of the seizure.

The Court held that compliance with mandatory procedural safeguards must be established through cogent and reliable evidence.

On appeals against acquittal, it applied the principles in Chandrappa v. State of Karnataka, (2007) 4 SCC 415; Rajesh Prasad v. State of Bihar, (2022) 3 SCC 471; Babu Sahebagouda Rudragoudar v. State of Karnataka, AIR 2024 SC 2252 / (2024) 8 SCC 149; and Ramesh v. State of Karnataka, (2024) 9 SCC 169: an appellate court may reappreciate the evidence, but the accused enjoys a strengthened or “double” presumption of innocence, and an acquittal should not be disturbed where two reasonable views are possible.

The High Court held that the prosecution evidence did not reliably establish the respondent’s possession of the seized ganja.

Although the police witnesses supported the raid, their accounts materially conflicted regarding the place and manner of weighing and seizure.

The independent weighing witness stated that he had been called to the police station area, had not separately weighed the sack, and had signed a blank paper, contradicting the police version and weakening the prosecution’s case.

The panch witnesses did not support the prosecution, while the prosecution failed to produce reliable evidence proving the chain of custody, sealing, sampling, and transmission of the samples to the FSL.

The Court also found that compliance with Sections 42, 43, 50, 55 and 57 had not been satisfactorily proved; the respondent allegedly did not understand Gujarati, yet no interpreter was shown to have explained the seizure and arrest documents, which he signed in the Odia language.

The absence of independent witnesses in a densely populated area, the failure to establish ownership or connection with the alleged hut, and contradictions regarding the raid further created reasonable doubt.

Since the trial court’s view was a reasonable view of the evidence and was not perverse or manifestly illegal, the heightened standard applicable to an appeal against acquittal precluded interference.

The State’s appeal was dismissed, and the trial court’s judgment acquitting the respondent was confirmed.

The respondent’s bail bond was cancelled, the record and proceedings were directed to be returned to the trial court, and a copy of the judgment was directed to be forwarded to the Director of Prosecution for appropriate action concerning the alleged corruption-related proceedings referred to in the judgment.