SOMA LAXMAN KHAIRE AGE 28 YEARS RESIDING AT KUNCHIKURVE NAGAR IN FRONT Vs. M N SINGH COMMISSIONER OF POLICE GREATER BOMBAY THE STATE OF

JUDGEMENT

(1.) HEARD Mr. Tripathi, learned counsel for the petitioner and learned Acting P. P. for the State.

(2.) BOTH the advocates agree that one point is involved in this matter and that is that the in-camera statements supplied to the detenu are not verified. Learned Prosecutor concedes from the record and affidavit that those statements are not verified by Senior Officer. Needless to say that verification of statement is a must. Therefore, the detention order passed on those statements cannot be sustained. On the same ground Criminal Writ Petition No. 1649 of 2001 filed by the co-detenu has been allowed by this Court. Hence, order :