CENTRAL BUREAU OF INVESTIGATION Vs. KISHORE SINGH

JUDGEMENT

(1.) Leave granted.

(2.) What should be done to policemen who bobbitt a person in a police station and think that they can get away with it That is the question to be decided in this case.

(3.) These appeals by special leave have been filed against the impugned judgment and order dated 19.11.2008 passed in D.B. Criminal Appeal No. 235/2006, SB Criminal Appeal No. 31/2006 & SB Criminal Appeal No. 70/2006 of Rajasthan High Court at Jodhpur.