LexSTATE OF PUNJAB versus LABH SINGH ETC
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A STATE OF PUNJAB v. LABH SINGH ETC. JULY 19, 1996 B [K. RAMASWAMY AND G.B. PATTANAIK, JJ.j Narcotic D111gs and Psychotropic Substances Act, 1985: Section 5!J-Accused--Searclz of-Right to be infonned about entitle- C ment to be searched in presence of a gazetted office1-Violation of light-Ef- fect of-Held no exhaustive or n1athen1alical fon11ula of unive1:1al ap11Iication can be laid doivn-Cozut should consider each case on its oJvn settin[jAb- sence of any w1iting from the accused to the effect that he was infonned of his right and that the sante 1vas 1vaived-Also long delay in the nzat- ter--Respondents acquitted in such circianstances-Held no interference 1vas D called for with acquiUal order. State of Punjab v. Balbir Singh. [1994] 3 SCC 299; State of Punjab v. Jasbir Singh, [1996] 1 SCC 288 and State of Himac/za/ Pradesh v. P1ithi Chand & Anr., [1996] 2 SCC 37, referred to. E CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 730 of 1996 Etc. From the Judgment and Order dated 22.1.91 of the Punjab & Haryana High Court in Crl.M. No. 13695-M(A) of 1990. F R.S. Suri for the Appellant. Salish Vig for Respondent in Crl.A. No. 730/96. P.N. Puri for the Respondent in Crl.A. No. 731/9G. G The following Order of the Court was delivered : Leave granted. These appeals anse under the Narcotic Drugs and Psychotropic Substances Act, 1985. The respondents were acquitted on trial on the H ground that they were not informed of their valuable right that under 760 STATE v. lABH SINGH 761 Section 50 of the Act they were entitled to be searched in the presence of A the Gazetted Officer. Violation thereof vitiates the trial as the accused have the statutory right to be searched. The absence of the their information as to the said right in one the infirmities to the validity of their prosecution. The question was considered in State uf Punjab v. Balbir Singh, I 1994J 3 SCC 299. Subsequently, another Bench of this Court in State of Punjab v. Jasbir Singh, 11996] l SCC 288 has pointed out that it would be open to the search officer to inform the suspect, at the time of search, that he is entitled to be searched in the presence of the Gazetted Officer and also to take in writing from the accused that he has been so informed and that B the accused has waived that right. Thus it would form part of the record C as contempraneous evidence. Thereafter, it may not be open to the ac- cused to take the pica of non-compliance of Section 50. It would be for the Court to consider, at the trial, whether the officer who conducted the search had as a fact informed the accused of that right and whether the accused had waived that right of being searched only in the presence of a Gazetted Officer. This Court held that : D "The matter of appreciation of e<idencc and the totality of the facts and circumstances have to be considered by the trial Court. On the facts in that case, it was held that since the Additional Sessions Judge \Vas not inclined to accept the prosecution case in the E absence of anything in writing, this Court confirmed the acquittal. 11 In Stare of Himachal Pradesh v. P1ithi Chand & A111:, [1996] 2 SCC 37, this Court further elaborately considered the effect of the violation of Section 50 and held that any evidence recorded and recovered in violation of the search and the contraband ;,eized in violation of the mandatory F requirement does not ipso facto invalidates the trial. Section 50 con- templates right to be searched in the presence of a Gazetted Officer. It depends upon the facts and circumstances in each case. It was found that the discharge of the accused on that ground was deprecated. In view of the Jong delay .in the matter, this Court declined to interfere with the discharge G recorded by the Additional Sessions Judge. In view of the settled legal position that the accused has valuable right to be informed of his right to be searched in th presence of a Gazetted Officer, the search officer invariably would conduct the search subserving the salutory right given under Section 50. Each case should be considered H 762 SUPREME COURT REPORTS [1996} SUPP. 3 S.C.R. A in the light of the facts and circumstances in which the contraband was seized, viz., Lime when the search \Vas c~nducted, ·the place where it was seized, whether police had prior information of the contraband being in transport or place of concealment, whether there was proper opportunity to t
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