A SHAHAN SHA Vs. STATE OF KERALA

JUDGEMENT

(1.) When these Bail Applications came up for hearing on 29th September 2009, the following order was passed:

(2.) The Director General of Police, Kerala, filed a statement dated 18th October 2009, the relevant portion of which is extracted below:

(3.) When the Bail Applications came up for hearing, it was noticed that some of the answers furnished in the Statement filed by the Director General of Police are vague and that many of the statements do not reconcile with each other. The Director General of Police was directed to produce in a sealed cover the reports which he received from the District Superintendents of Police and/or any other subordinate officers and all other materials on the basis of which the statement was prepared. It was also observed that the Director General of Police may also file an additional statement, if found necessary by him.