KULDEEP SINGH @ SANJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 24/7/2019, the following order had been passed:-

(2.) Pursuant to the aforesaid order, an order passed by the Additional Chief Judicial Magistrate, Sangrur, on 14/8/2018, has been produced in Court today, which reads as follows:-

(3.) Mr. Gill therefore reiterates what he had specifically drawn attention to from paragraph 13 of the judgment in Mohan Lal (supra) to submit that very obviously no sample, as is stated to have been collected by the apprehending officer, was actually drawn by the Magistrate, who simply saw the inventory prepared by the said officers, along with the parcels produced by him and thereafter handed over the parcels to him, without drawing from the samples, stating at the end of the order that the provision, i.e. Sec. 52-A (2), had been complied with.