AMAR SINGH Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

(2.) The petitioner has been arrested in FIR No.46/2016 of Police Station Parsoli District Chittorgarh for the offences punishable under Sections 8/15 of NDPS Act. He has preferred this bail application under Section 439 Cr.P.C.

(3.) Pursuant to the direction given by this Court on 03.03.2020, Indra Singh S/o Bhanwar Singh Chundawat, the then Seizure Officer, is present before this Court and has submitted that in his court statements recorded on 14.12.2017, he has specifically stated that accused Radheshyam gave information that the person who ran away from the scene of crime was accused Amar Singh. The then Seizure Officer - Indra Singh has further submitted that in his further statements recorded before the trial court on 30.10.2019, he has simply mentioned that Radheshyam did not provide any further information which connects the accused Amar Singh with the commission of crime. Mr. Singh has clarified that his intention was not this that Radheshyam did not inform that the person who ran away from the scene of crime was Amar Singh. He has also submitted that though his intention was something different but it appears that as the counsel before the trial court asked the question indirectly, his answer had been misinterpreted. Be that as it may, after hearing Mr. Indra Singh, this Court is satisfied with his explanation.