STATE Vs. ABDUL KAREEM TELGI KAREEM LALA

JUDGEMENT

(1.) HEARD the learned Special S. P. P. for the petitioner-State and the learned Counsel for the respondent and perused the records.

(2.) THIS Criminal Petition is filed seeking grant of police custody of the respondent herein in crime No. 1100/02 (C. C. No. 37/2003)for interrogation and recovery of incriminating materials in the said crime.

(3.) EARLIER to the registration of this crime, crime No. 545/00 on the file of the Upparpet Police Station, came to be registered against the respondent herein. In the said case, the respondent was housed in Central Prison. As per the body warrant at the instance of the state the respondent/accused was produced in Crime No. 1100/02 on 25. 10. 2002. The order sheet pertaining to the said case would reveal he was produced under body warrant and then he was sent to judicial custody. On the very same day, an application came to be filed by the investigating Officer seeking police custody of the respondent herein. The learned Counsel for the respondent filed his power for respondent herein/accused No. 1 and sought time to file his objections on the application for police custody of the respondent/accused. '