EMMANUEL MICHAEL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question order dtd. 20/5/2021 passed by the XXXIII Additional City Civil and Sessions Judge and Special Judge for NDPS Cases at Bangalore in Special C.C.No.768 of 2021 and as a consequence seeks a direction for eschewing the statement of the petitioner recorded between 21/5/2021 and 23/5/2021.

(2.) Facts, in brief, germane are as follows:

(3.) On the investigation continuing, another accused would emerge, Accused No.3. He is arrested alleging that he is the consumer of the drugs that were supplied from the hands of the petitioner on more than 100 occasions. Accused No.3 is produced before the Court with a remand application to hand him over to judicial custody. Later, accused No.3, on the ground that he was a consumer of drugs was released on bail. On the same day i.e., 20/5/2021 the officers of the respondent filed another application before the concerned Court invoking Sec. 167 (2) of the Cr.P.C. seeking policy custody of the petitioner for three days. The application comes to be allowed by the concerned Court granting police custody of the petitioner for three days and directed them to produce the petitioner back to Court on 24/5/2021. It is, therefore, the Police again got custody of the petitioner between 21/5/2021 and 23/5/2021. During this period the police recorded statements of the petitioner insofar as the link in the chain of events, to the acts of accused No.3. After the said recording of statement by another application on 24/5/2021 the petitioner was remanded back to judicial custody. During the trial the statements that the petitioner made between 21/5/2021 and 23/5/2021 were sought to be pitted against him. It is immediately thereafter on 27/9/2021 the petitioner has knocked at the doors of this Court in this petition calling in question the said custody that was taken between 21/5/2021 and 23/5/2021 and statements recorded thereon.