RAHUL SINGH Vs. RAHUL SINGH

JUDGEMENT

(1.) FOR the Commission of murder of one Suresh Singh, a case was lodged against unknown but petitioner's hand has been suspected because of the reason of the statement made by widow of the deceased wherein she has stated that one Kanhaiya Singh had called the deceased from Jamshedpur where the petitioner was also supposed to come but, in fact, the petitioner never came to jamshedpur, rather on the day of occurrence, he was at Gujrat which would be evident from the phone calls given by the petitioner from Gujrat to other persons and that when the matter was handed over for enquiry to the C. I. D, it was enquired into and c. I. D has come to conclusion that other staff of the accused person who has committed the offence of murder and the involvement of the petitioner is quite doubtful.

(2.) IN view of the submission, let carbon copy of the case diary as well as report of the C. I. D and also the supervision note, if any, be called for so as to reach this Court by 11. 11. 2008. Let this case be listed under the same heading on 12. 11. 2008.