RAJINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a petition under Section 482 of the Code of Criminal Procedure, for quashment of the order of Special Judge, Chandigarh, dated August, 17, 1993, remanding Jatinder Singh son of Rajinder Singh, petitioner to police custody for a continuous period of 14 days.

(2.) THE petition has been filed by Rajinder Singh, father of accused Jatinder Singh as according to the Note appended at the end of the petition by Mr. P.S. Hundal, Advocate, the accused that is, the son of the petitioner was in police custody and the counsel was not allowed to have power of attorney of the accused.

(3.) IT is then stated in the petition that petitioner's son Jatinder Singh accused requested the Court that his counsel may be awaited for five to ten minutes, but his request was not acceded to and 14 days' remand to police custody was ordered by the learned Special Judge, Chandigarh, in the absence of the counsel for the accused. A true copy of the order is also annexed with the petition as Annexure P/1.