LOYE BOSE Vs. STATE THROUGH POLICE INSPECTOR

JUDGEMENT

(1.) The revision is filed to challenge the order made by NDPS Court, Mapusa Goa, special Judge appointed under NDPS Act in Criminal Misc. Application no. 10/2012 filed in Special Criminal Case No. 15/1996. It appears that the petitioner was convicted and sentenced in Special Criminal Case No. 15/996, but he escaped from jail when he was undergoing sentence. He was rearrested and was produced before Special Court for committing him to custody for undergoing remaining period of sentence. It appears that the convict was challenging the identity and so some directions were given. The submissions made show that as per the record of the jail, which include fingerprints, the verification was done and it was ascertained that he was the same person who was kept in jail as under trial prisoner. Only after ascertaining that, Special Court directed to keep the petitioner in jail as convict from aforesaid case.

(2.) The submissions made show that the petitioner again escaped from custody when he was being taken to other Court for trial purpose. In any case, the verification has been done by the authority on the basis of fingerprints obtained in jail when he was admitted in jail as under trial prisoner. In view of this circumstance, nothing is found to interfere in the order made by the Special Court. In the result, the revision stands dismissed.