SAMANDER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While detenu was produced before this court on the earlier date of hearing i.e. 8.7.2014, it was informed that 9.7.2014 has already been fixed by ACJM No.1, Ajmer for recording of statement of the detenu u/s 164 Cr.P.C. in the Court of ACJM No.3, Ajmer.

(2.) Therefore, the Investigating Officer was directed to have the statement of the detenu recorded u/s 164 Cr.P.C. before the aforesaid court.

(3.) Today, the Investigating Officer placed before us the statement purporting to be u/s 164 Cr.P.C. recorded on 9.7.2014 by Shri Pradeep Kumawat, Trainee RJS attached with Special ACJM, PCPNDT, Ajmer and it does not even bear the seal of the court.