KAILASH CHAND Vs. STATE

JUDGEMENT

(1.) THIS is an application Under Section 561A Code of Criminal Procedure praying that the identification proceedings of the Applicant may be held at Meerut Jail where he is confined at present.

(2.) THE Petitioner is being prosecuted for offences Under Section 302 IPC and allied sections, in respect of an occurrence which took place in village Chatia, PS Ujhiani, Distt. Budaun on 28 -6 -64.

(3.) THE learned A.D.M. in his order dated 11 -11 -64 held that the Court cannot direct the investigation to be made in a particular manner and that identification is a part of investigation proceedings.