STATE OF PUNJAB Vs CHARANJIT SINGH
Bench: HARJIT SINGH BEDI,GYAN SUDHA MISRA, , ,
Case number: Crl.A. No.-000447-000447 / 2005
Diary number: 3708 / 2003
Advocates: KULDIP SINGH Vs
SATYAPAL KHUSHAL CHAND PASI
Crl.A. No. 447 of 2005 1
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 447 OF 2005
STATE OF PUNJAB ..... APPELLANT
VERSUS
CHARANJIT SINGH ..... RESPONDENT
O R D E R
1. We have heard the learned counsel for the parties.
2. It is clear from the counter affidavit filed by the
respondent that he has been acquitted in all the cases
including the one in which he was in custody in Tihar Jail
and from where he had been removed under production
warrant to the State of Punjab and had made disclosure
statements before the police leading to the recovery of
large quantities of explosives etc. The fact that the
respondent had been acquitted in all other cases that have
been referred to by the learned counsel for the
respondent, has not been denied by the State of Punjab in
its rejoinder affidavit filed in response to the counter
Crl.A. No. 447 of 2005 2
affidavit. The High Court has also held that no valid
sanction had been given prior to the trial of the
respondent and that as all the witnesses were police
witnesses no credence could be attached to their
testimony. We are, therefore, not inclined to interfere
in this matter. The appeal is dismissed.
..................J [HARJIT SINGH BEDI]
...................J [GYAN SUDHA MISRA]
NEW DELHI JULY 21, 2011.