KAMLA BAI SHRIWAS Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard. This order shall dispose of M. Cr. C. No. 331/2001, Kamla Bai Shriwas v. State of Chhattisgarh, and M. Cr. C. No. 335/2001, Barat Ram and Anr. v. State of Chhattisgarh.

(2.) On 13.2.2001 while going through the case-diary and day-to-day proceedings recorded by the Investigating Officer Mr. K.S. Dhruv, I found that there was mention of certain statements which were recorded by said K.S. Dhruv. I was surprised to see that the said statements were not available in the casediary. I required the learned Counsel for the State to call Mr. K.S. Dhruv, along with the said statements and explain his conduct.

(3.) In accordance with the proceedings dated 13.2,2001, Mr. K.S. Dhruv, Investigating Officer, is present in the Court with the statements of Kamla Bai, Lakhan Lal, Barat Ram, Shriram, Bisahin Bai and Purushottam. The said statements were recorded on 24.9.2000.