Shri Soma Laxman Khaire, Age 28 ... vs Shri M.N. Singh, Commissioner Of ...
2002 Latest Caselaw 394 Bom

Citation : 2002 Latest Caselaw 394 Bom
Judgement Date : 8 April, 2002

Bombay High Court

Shri Soma Laxman Khaire, Age 28 ... vs Shri M.N. Singh, Commissioner Of ... on 8 April, 2002

Author: D Deshpande

Bench: D Deshpande, S Shah

JUDGMENT

D.G. Deshpande, J.

1.Heard Mr. Tripathi, learned counsel for the petitioner and learned Acting P.P. for the State.

2.Both the advocates agree that one point is involved in this matter and that is that the in-camera statements supplied to the detenu are not verified. Learned Prosecutor concedes from the record and affidavit that those statements are not verified by Senior Officer. Needless to say that verification of statement is a must. Therefore, the detention order passed on those statements cannot be sustained. On the same ground Criminal Writ Petition No. 1649 of 2001 filed by the co-detenu has been allowed by this Court. Hence, order :

ORDER

Petition is allowed. Detention Order dated 27.10.2001 is quashed. Soma Laxman Khaire - Petitioner-detenu be set at liberty forthwith if not required in any other matter.

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Shri Soma Laxman Khaire, Age 28 ... vs Shri M.N. Singh, Commissioner Of ...
2002 Latest Caselaw 394 Bom

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shri Soma Laxman Khaire, Age 28 ... vs Shri M.N. Singh, Commissioner Of ...2002 Latest Caselaw 394 Bom

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shri Soma Laxman Khaire, Age 28 ... vs Shri M.N. Singh, Commissioner Of ...
2002 Latest Caselaw 394 Bom