Babua @ Tazmul Hussain v. State of Orissa, (SC) BS9538
SUPREME COURT OF INDIA

Before:- S. Rajendra Babu and B.N. Agrawal, JJ.

Criminal appeal No. 593 of 2002 (arising out of S.L.P. (Crl.) No. 3754 of 2001). D/d. 7.5.2002.

Babua @ Tazmul Hussain - Appellant

Versus

State of Orissa - Respondent

For the Appellant :- Vijay Hansaria, Sunil Kumar Jain, Advocates.

For the Respondent :- Altaf Ahmad, Additional Solicitor General, Mrs. Kirti Renu Mishra, Tara Chandra Sharma, Ajay Sharma, Ms. Neelam Sharma, A. Mariarputham, Ms. Aruna Mathur and Smt. Sushma Suri, Advocates.

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 3 - Transfer of accused from one State to another - Accused facing trial under NDPS in Orissa State - Trial stalled as co-accused was arrested in West Bengal and facing trial - West Bengal Government directed to send the accused to Orissa for trial - Trial to be completed within 3 months and accused sent back to West Bengal.

[Para 7]

JUDGMENT

S. Rajendra Babu, J. - Leave granted.

2. The appellant before us has been knocking at our doors on several occasions as the trial is stalled in a criminal case in which he is involved has been pending before the Court of Special Judge at Balasore in the State of Orissa on the allegation that on or about 27.7.1998 the appellant abetted the commission of an offence by (i) Azad Parvez, (ii) Batu @ Jahid Parvej, and (iii) Allauddin Saha @ Sk. Allauddin or was party with them in a criminal conspiracy to commit an offence of possessing and/or sale of cannabis ganja and manufactured drugs punishable under the Narcotic Drugs & Psychotropic Substances Act, 1985 [hereinafter referred to 'the Act'] within the cognizance of the Special Judge at Balasore.

3. In the said proceedings 10 accused persons are facing trial of whom one accused is now absconding. On 24.3.1999 Special Judge at Balasore split the case into two cases separating trial of absconding persons as Special Cases No. 64 and 64-A of 1998 and on 30.3.1999 framed charges against 6 accused persons, including the appellant for various offences under the Act. Bail application filed by the appellant stood rejected. The Orissa High Court suo motu took cognizance of the case on the basis of newspaper reports and by an order made on 30.7.1999 set aside the order of the Special Judge at Balasore made on 24.3.1999 splitting the case into two cases. It is brought to our notice that Azad Parvez is facing trial in two cases - NDPS Case No. 19 of 1999 on the fide of the Special Judge XII Alipur 24 Parganas West and CR Case No. 485 of 1989 before the Special Judge Barampar West Bengal. The said Azad Parvez is not made available in spite of requests made by the Special Judge at Balasore on the ground that it would be difficult for them to get him back to their Court.

4. When the appellant approached this Court challenging the order setting aside the splitting of cases and refusal of bail, the matter was disposed of with the following observations:-

The appellant in a writ petition sought for direction for expeditious disposal of the case, but the High Court merely noticed the observations made by us and disposed of the matter without stating anything further.

5. In the circumstances, the appellant has approached this Court for appropriate reliefs in these cases.

6. We directed the issue of notice to the State of West Bengal and also to the Deputy Director, Narcotics Control Bureau, Eastern Zonal Unit to show cause as to why the cases in which the accused persons who are involved in other cases should not be transferred to any one of the courts in the State of Orissa or in the State of West Bengal. Shri P.V. Subba Rao, Assistant Director, Narcotics Control Bureau, has filed an affidavit setting out the circumstances in which it would not be feasible to transfer the cases from one court to other.

We have examined the matter in detail and the various circumstances arising in the case such as the long pendency of the matter, on account of non- availability of all the accused persons in one court or the other and in the event of transfer of the cases to either courts and difficulties in making witnesses available in addition to that of the accused persons and, therefore, we do not think that course is feasible in the circumstances arising in the case.

7. We, however, feel that the trial of the cases of the appellant should not be stalled on account of rigid attitude adopted by the Special Judge in the pending case in the State of West Bengal by not making available one of the accused Mohd. Azad Parvez to the court of the Special Judge at Balasore for purpose of trial. Therefore, considering all aspects of the matter we direct as follows :

With these directions, this appeal shall stand disposed of.

Order accordingly.