BHOLA RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SUPREME Court has itself observed in State of U.P. v. Ram Babu Misra, 1980 Chandigarh Law Reporter (SC) 196 that its earlier decision in State of Bombay v. Kathi Lahu Oghed, AIR 1961 S.C. 1808 did not cover the point in controversy and that an accused person cannot be asked to give his own specimen signatures to the investigating Agency. Cr. M. No. 5204-M of 1989 succeeds and is allowed. The direction issued by the learned trial court in its impugned order of 8.6.1989 is vacated.