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.