IN RE: S. CHANDRASEKHARAN AND ANOTHER Vs. STATE

JUDGEMENT

(1.) THIRU Chandrasekaran, the Petitioner in C. R. C. No. 1043 of 1971 was the Traffic Manager in the State Transport Department at Nagercoil during the year 1970. Thiru Purushothaman, the Petitioner in C. R. C. No. 1110 of 1971 was the Traffic Superintendent. Both these persons were seen by P. W. 2. the Sub -Inspector attached to the Kanyakumari Police Station, consuming arrack sitting in the Fiat Car MSY 3628, at the junction of Kanyakumari Kovalam Road at 6.30 p.m. on the 5th August, 1970. Chandrasekaran had with him an aluminium mug. Purushothaman was holding a glass -tumbler. P. W. 2 questioned them. There was a smell of arrack in their breath. The eyes were rad. One white bottle with two ounces of arrack was found in the seat in between them. They has also two bottles kept in a plastic bag, in the back seat of the car. Each bottle contained about 24 ounces of arrack P. W. 2 arrested them and seized these items. He then sent them to P, W. 1, the Civil Assistant Surgeon attached to the Government Dispensary at Nagercoil for examination. The latter examined Chandrasekaran at 7.45 p. m. and found the following symptoms:

(2.) HIS pupils were dilated,

(3.) MANNER of collection and forwarding of Blood - (1)The registered medical practitioner shall use a syringe for the collection of the blood of the person produced before him under R. 3. The syringe shall be sterilized by putting it in boiling water before it is used for the aforesaid purpose. He shall clean with sterilized water and swab the skin surface of that part of such person's body from which he intends to withdraw the blood. No alcohol shall be touched at any stage while withdrawing Hood from the body of the person. He shall withdraw not less than 5 cc. of venous blood in the syringe from the body of the person. The blood collected in the syringe shall then be transferred into a phial containing anticoagulant and preservative and the phial shall then be shaken vigorously to dissolve the anti -coagulant and preservative in the blood. The phial shall be labelled and its cap sealed by means of sealing wax with the official seal or the monogram of the registered medical practitioner.