KEWAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . Learned counsel for the petitioner states that the petitioner was not apprehended on the spot. The First Information Report registered against him, was a false one and the contraband has been implanted on him by the Investigating Agency. Petitioner is in custody since 1 year and 9 months.

(2.) LEARNED counsel for the State has stated that out of 14 witnesses cited by the prosecution, only one has been examined till date.