Bangalore District Court
Prashanth, Pc-15694 vs Akshay Kumar Alias Poul Raj on 23 August, 2024
KABC030497452019
IN THE COURT OF THE VIII ADDITIONAL CHIEF
JUDICIAL MAGISTRATE, BENGALURU CITY
Present: Smt. Deepa.V., B.A.L. LLB.
VIII ACJM, Bengaluru City.
Date: this the 23rd Day of August, 2024
C.C. No.15736/2019
The State by Cubbon Park Police Station,
Bengaluru. ... Complainant
(Represented by Sri Vishwanath, Senior APP)
Versus
Sri. Akshay Kumar @ Sri. Paul Raj
Aged about 29 years,
S/o Sri. Govindaraju,
R/at No.706, Archith
Arogya Apartment,
R.R.Nagara,
Bengaluru. ... Accused
(Represented By Sri Hanumegowda K.N., Advocate)
1. Date of commission of 28-02-2019
offence
2. Name of Complainant Sri Prashanth, PC of
Cubbon Park PS
KABC030497452019 CC No.15736/2019
3. Offences complained of Under Section 309 of
IPC
4. Charge Pleaded not guilty
5. Final Order Accused is not found
guilty
6. Date of order 23-08-2024
JUDGMENT
The Police Sub-Inspector of Cubbon Park Police Station submitted charge sheet against accused for the offence punishable under Section 309 of IPC
2. Prosecution Case: The accused on 28-02- 2019, Cubbon Park Police Station, Bangalore had taken for additional 6 days for police custody. in order to teach a lesson to police personnel, he was in the police custody, had tried to commit suicide by consuming 10 to 11 Pantrprozole Gastro Resistant Table at a stretch.
3. First Information Report: Upon the receipt of first information as per Ex.P1 from CW1/informant Sri Prashanth, Police Constable of Cubbon Park police, CW9/PW5 registered Crime No.27/2019 against the accused for the offense punishable under Section 309 of IPC, prepared FIR as per Ex.P4 and 2 KABC030497452019 CC No.15736/2019 sent the same to the Court and to his superior officers.
4. Investigation: During the course of investigation, CW9/PW5 conducted spot mahazar as per Ex.P2 on 01-03-2019 and seized 15 Nos. of Pantoprazole Gastro Resistant Table IP as per MO1, recorded the statements of requisite witnesses, collected the documents and submitted the charge sheet for the alleged offence against the accused.
5. Substance of accusation by way of plea: On receipt of charge sheet, this Court took cognizance of offence alleged against the accused. Accused was enlarged on bail. Copies of prosecution papers as required U/Sec.207 of Cr.P.C have been furnished to the accused. After hearing learned Sr.APP and counsel for accused, the substance of accusation by way of plea has been read over and explained to the accused in the language known to him, who, in turn, pleaded not guilty and claimed to be tried.
6. Prosecution Evidence: The prosecution in order to establish its case cited 9 witnesses examined 5 witnesses and exhibited 4 documents, MO1 and closed their side. However the examination of CW5 was given up on account of examination of CW4 and CW2, 3, 6 were given up from examination despite 3 KABC030497452019 CC No.15736/2019 execution of proclamation by the order dated 04-07- 2023
7. Accused statement as per section 313 of CrPC: After completion of evidence of prosecution, the accused was examined as per section 313 statement of Cr.P.C, wherein he denied all incriminating evidence appearing in the statement of prosecution witnesses and did not lead any rebuttal evidence.
8. Heard the arguments. Perused materials on the record.
9. The following point are arises for consideration is as follows;
1. Whether the prosecution proved beyond all reasonable doubt that the accused on 28- 02-2019 when was in the men's jail of Cubbon Park Police Station, Bangalore, had tried to commit suicide by consuming 10 to 11 Pantrprozole Gastro Resistant Table at a stretch thereby resulted in commission of an offence punishable under Section 309 of IPC?
4KABC030497452019 CC No.15736/2019
2. What order?
10. The court's findings on the above points are as under:
Point No.1 : In the Negative
Point No.2 : As per final order
REASONS
11. Point No.1: In this case, the prosecution is required to prove that the accused has committed the offence punishable under Section 309 of IPC, as per the charges leveled against him. In order to prove the case, the prosecution has examined the following witnesses as follows;
i. CW1 Sri Prashanth, informant and the then PC of Cubbon Park PS examined as PW1 and deposed in his evidence that on 28-02-2019 when he was deputed for morning duty, he produced the accused before court and taken him for further custody for 6 days. He was appointed as lockup guard to look after him, at 3 pm, the accused was suffering from acidity and he gave one gastric tablet and then gave food. As he asked for water, he went to bring water, at that time, the accused was taking 10 to 11 gastric tablets, he stopped him and informed the Station House Officer and had taken him to Bowring Hospital and 5 KABC030497452019 CC No.15736/2019 admitted him to Victoria Hospital. Thereafter, he lodged complaint as per Ex.P1 to SHO on 01-3-2019. He identified his signature on the complaint and the same is marked as Ex.P1 and Ex.P1(a). CW9 conducted the spot mahazar as per Ex.P2 and seized the gastric tablets as per MO1 from the said place and obtained his signature and the same is marked as Ex.P2(a).
ii. CW4/PW2, Sri Subramani.K.N., the then ASI of Cubbon Park PS has deposed that the CW1 was appointed as a lockup guard for the accused who was in the police custody in crime No. 37/201 the accused No.1 namely Akshay kumar @ Paul Raj. Around 12.30 pm, Women PSI CW7 sought for police custody for 6 days. He heard that around 3.10 pm, the accused had taken 10-11 tablets at a time from the custody of CW1 for reason of taking police custody for additional 6 days and to teach a lesson to the police officials and to send them to the jail and hence he tried to commit suicide. He went to the police station and confirmed that he consumed the tablets and the CW1 took him to the hospital.
iii. CW/PW3, Dr. Dananjaya examined as PW3 who has rendered the first aid treatment to the accused on 28/02/2019 as per Ex.P3 and thereafter referred for further medication to Victoria Hospital.
6KABC030497452019 CC No.15736/2019 iv. Sri Renuka J.M. examined as PW4 deposed that on 01/03/2019, the accused was taken into police custody in crime No. 37/2016 for the offences under section 406, 420, 468 R/w Section 34 of IPC for investigation from 28/02/2019 till 05/03/2019 for six days. CW1 was appointed as lock up guard as he ought to go out for investigation in other cases. The accused was having gastric problem and hence the doctor was asked him to take pan 40 tablets before the food. As per direction of CW5, CW1 had given the tablet however he went to get the water, he consumed the 10-11 tablets. The accused had made an attempt to commit suicide only for the reason for taking the police custody of additional 6 days and to teach a lesson and these information were informed to the CW4 through phone. CW1 had taken the accused to Borwing hospital for treatment. He had given statement before the IO and identified the accused.
v. CW9 namely Sri Ramhim examined as PW5 deposed that on 28/02/2019, on the receipt of requisition of CW1, he registered the crime No. 27/2019 at 9.15 pm under section 309 of IPC. He identified his signature on Ex. P. 1 and the same is marked as Ex.P1(a) and FIR is marked as Ex.P4 and his signature is marked as Ex.P4(a). He conducted the spot Panchaname as per Ex.P2 in the presence of CW2 and CW3 from 10 till 10.45 am and seized a strip of 15 tablets. He identified his signature as 7 KABC030497452019 CC No.15736/2019 Ex.P2(b) and MO1. He recorded the statement of CW6 and CW7. He secured the Station House Diary in respect of crime No.37/2016 and certified copy of PCR certified copy and the same is marked as Ex.P5, 6 and Ex. P5(a) and 6(a). He secured the MLC register extract and filed charge sheet against the accused. He identified the accused before this court.
12. It appears from the defence of the accused particularly from the cross examination of prosecution witnesses and statement of accused recorded under Sec.313 of Cr.P.C. wherein the accused has specifically had given the statement before this court which has been extracted as under:
"ಕುಲಕರ್ಣಿ ಮೇಡಂ ಇದ್ದಾಗ ನನ್ನನ್ನು ನ್ಯಾಯಾಲಯಕ್ಕೆ ಹಾಜರುಪಡಿಸಿದ್ದು ನ್ಯಾಯಾಧೀಶರ ಮುಂದೆ ಅವರ ಬಗ್ಗೆ ದೂರು ಹೇಳಿದಾಗ ನಿನ್ನ ಮೇಲೆ ಮತ್ತೊಂದು ಪ್ರಕರಣ ಹಾಕುತ್ತೇವೆಂದು ಹೇಳಿ ಈ ಪ್ರಕರಣ ಹಾಕಿರುತ್ತಾರೆ."
So the defence of accused that the case was registered against the accused for having complained to the jurisdictional magistrate. With the backdrop of aforesaid contention, this court has taken up for anayalazation of oral and documentary evidence produced by the prosecution to ascertain whether the accused has in order to deter the police officials to perform their duty in respect of crime No.37/2016, has made an attempt to commit the suicide. There is no dispute that the accused was taken into police 8 KABC030497452019 CC No.15736/2019 custody in crime No.37/2016 for the offences punishable under section 406, 420, 468 R/w Section 34 of IPC on 25/02/2019 as per Ex.P6.
13. PW1, PW2 and PW4 and PW5 are police official witnesses. PW1 is the eye witness to the incident as he was appointed as a lockup guard. PW2 and PW4 are hearsay witness and PW5 are investigation officer. In this regard the cross examination of PW1, PW2 and PW4 are reiterated as follows:
"ಮದ್ಯಾಹ್ನ 12-30 ಗಂಟೆಗೆ ನ್ಯಾಯಾಲಯಕ್ಕೆ ಹಾಜರುಪಡಿಸಿ ನಂತರ ಠಾಣೆಗೆ ಕರೆದುಕೊಂಡು ಹೋಗಿದ್ದು ಆನಂತರ ನಾನು ಲಾಕಪ್ ಗಾರ್ಡ್ ಆಗಿ ಕರ್ತವ್ಯ ನಿರ್ವಹಿಸಿರುತ್ತೇನೆ. ಆಗ ಎಷ್ಟು ಸಮಯ ಆಗಿತ್ತೆಂದು ನಿರ್ದಿಷ್ಟವಾಗಿ ಹೇಳಲು ಆಗುವುದಿಲ್ಲ. ಆರೋಪಿಯನ್ನು ನಾನು ಶೋಧನೆ ಮಾಡಿರುತ್ತೇನೆ. ಆ ಸಮಯದಲ್ಲಿ ಆತನ ಬಳಿ ಯಾವುದೇ ಮಾತ್ರೆಗಳು ಇರಲಿಲ್ಲ ಎಂದರೆ ಸರಿ. ನಮ್ಮ ಠಾಣಾಧಿಕಾರಿ ಚಾಸಾ 4 ರವರ ಸಲಹೆಯಂತೆ ನಾನು ಆಸಿಡಿಟಿ ಮಾತ್ರೆಯನ್ನು ನೀಡಿರುತ್ತೇನೆ. 15 ಮಾತ್ರೆಗಳ ಒಂದು ಶೀಟನ್ನು ನನಗೆ ನೀಡಿದರು. ಬಂದಿಖಾನೆಯಲ್ಲಿ ಯಾವುದೇ ವಸ್ತುಗಳನ್ನು ಇಟ್ಟುಕೊಳ್ಳಲು ಅವಕಾಶ ಇರುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಬಂದಿಖಾನೆ ಯಾವಾಗಲೂ ಲಾಕ್ ಆಗಿರುತ್ತದೆ ಎಂದರೆ ಸರಿ. ಲಾಕಪ್ ಒಳಗಡೆ ಹೋಗಿ ಮಾತ್ರೆ ಕೊಟ್ಟಿರುತ್ತೇನೆ. ಸುಮಾರು ಎರಡು ಮೀಟರ್ ಮಾತ್ರೆಗಳ ಶೀಟು ಇತ್ತು. ಬಂದಿಖಾನೆ ಲಾಕ್ ಆಗಿದ್ದಾಗ ಎರಡು ಅಡಿ 9 KABC030497452019 CC No.15736/2019 ಹೊರಗಡೆ ಕೈಚಾಚಲು ಆಗುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ನಾನು 2 - 3 ನಿಮಿಷದಲ್ಲಿ ನೀರು ತೆಗೆದುಕೊಂಡು ವಾಪಸ್ ಬಂದಿರುತ್ತೇನೆ. ಸದರಿ ಸ್ಥಳ ಸುಮಾರು 30
- 40 ಅಡಿ ದೂರದಲ್ಲಿತ್ತು. ಆ ರೀತಿ ನೀರು ತಂದುಕೊಡಲು 3 ರಿಂದ 10 ನಿಮಿಷ ಬೇಕಾಗುತ್ತದೆ ಎಂದರೆ ಸಾಕ್ಷಿ ನಾನು ಲಾಕಪ್ ಗಾರ್ಡ್ ಕರ್ತವ್ಯದಲ್ಲಿ ಇದ್ದುದ್ದರಿಂದ ತ್ವರಿತವಾಗಿ ತಂದಿದ್ದೇನೆ ಎನ್ನುತ್ತಾರೆ. ಮುದ್ದೆ ಮಾಲು - 1 ರಲ್ಲಿ ಒಂದು ಮಾತ್ರೆ ಉಳಿದಿದೆ ಎಂದರೆ ಸರಿ."
PW2 deposed as under:
"ಯಾವುದೇ ಒಬ್ಬ ಆರೋಪಿಯನ್ನು ಬಂಧಿಖಾನೆಗೆ ಹಾಕುವ ಮೊದಲು ಅವನ ಬಳಿ ಏನು ವಸ್ತುಗಳಿವೆ ಎಂದು ಸಂಪೂರ್ಣವಾಗಿ ಪರಿಶೀಲಿಸುತ್ತೇವೆ ಎಂದರೆ ಸರಿ. ಬಂಧಿಖಾನೆಯಲ್ಲಿ ಯಾವುದೇ ವಸ್ತುಗಳು ಸಾಮಾನ್ಯವಾಗಿ ಇರುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಆರೋಪಿ ಮಾತ್ರೆಗಳನ್ನು ಸೇವಿಸಿದ ಬಗ್ಗೆ ನಾನು ಖುದ್ದಾಗಿ ನೋಡಿಲ್ಲ. ಬಂಧಿಖಾನೆಯಲ್ಲಿ ಇರುವ ವ್ಯಕ್ತಿಗೆ ನಮ್ಮ ಅನುಮತಿ ಇಲ್ಲದೇ ಏನನ್ನು ಕೊಡುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಚಾಸಾ 1 ರವರು ಆರೋಪಿಗೆ ಗ್ಯಾಸ್ಟಿಕ್ ಸಮಸ್ಯೆ ಇದ್ದು ಮಾತ್ರೆ ಕೊಡಬೇಕು ಎಂದು ನನ್ನನ್ನು ಕೇಳಿದ್ದು ನಾನು ಕೊಡುವಂತೆ ಹೇಳಿರುತ್ತೇನೆ. ತನಿಖಾಧಿಕಾರಿ ಆರೋಪಿಗೆ ಮಾತ್ರೆ ಕೊಡುವಂತೆ ನನಗೆ ಹೇಳಿಲ್ಲ ಎಂದರೆ ಸರಿಯಲ್ಲ. ನನ್ನ ಮೇಲಾಧಿಕಾರಿ ಆರೋಪಿಗೆ PAN - 40 ಮಾತ್ರೆ ಕೊಡುವಂತೆ ತಿಳಿಸಿರುತ್ತಾರೆ. ಆರೋಪಿಗೆ ಸದರಿ ಮಾತ್ರೆ ಕೊಡುವ ಮೊದಲು ವೈದ್ಯರಿಂದ ಪರೀಕ್ಷೆ ಮಾಡಿಸಿರುವುದಿಲ್ಲ.10
KABC030497452019 CC No.15736/2019 ಬಂಧಿಖಾನೆಯಲ್ಲಿ 1-ಒಂದೂವರೆ ಅಡಿಗಿಂತ ಮುಂದೆ ಕೈಚಾಚಲು ಆಗುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ".
PW4 has deposed as under:
"ನಿಪಿ.1 ದೂರಿನಲ್ಲಿ ಈತನಿಗೆ ಊಟ ನೀಡುವ ಮುಂಚೆ ವೈದ್ಯರು ಈತನಿಗೆ ಗ್ಯಾಸ್ಟ್ರಿಕ್ಟ್ ತೊಂದರೆ ಇರುವುದರಿಂದ ಊಟದ ಮುಂಚೆ ಪ್ಯಾನ್
- 40 ಮಾತ್ರೆ ನೀಡಲು ಹೇಳಿದ್ದು, ಅದರಂತೆ ನಾನು ಮಾತ್ರೆ ನೀಡಿ ಊಟ ನೀಡಿರುತ್ತೇನೆ ಎಂದು ನಿಪಿ.1 ರಲ್ಲಿ ಉಲ್ಲೇಖವಿದೆ ಎಂದರೆ ಸರಿ. ಆರೋಪಿಗೆ ಗ್ಯಾಸ್ಟ್ರಿಕ್ ಸಮಸ್ಯೆ ಇದ್ದು ಮಾತ್ರೆ ಕೊಡಲು ಚಾಸಾ 7 ರವರು ತಿಳಿಸಿರುತ್ತಾರೆ. ಚಾಸಾ 7 ರವರ ಹೇಳಿಕೆಯಲ್ಲಿ ಯಾವ ವೈದ್ಯರು ಆ ರೀತಿ ಹೇಳಿದ್ದಾರೆ ಎಂದು ಉಲ್ಲೇಖ ಇಲ್ಲ ಎಂದರೆ ಸರಿ. ಯಾವುದೇ ಒಬ್ಬ ಆರೋಪಿ ಬಂಧಿಖಾನೆಯಲ್ಲಿರುವಾಗ ಯಾವುದೇ ವಸ್ತುಗಳು ಆತನ ವಶದಲ್ಲಿರುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಯಾವುದೇ ಒಬ್ಬ ವ್ಯಕ್ತಿ ಬಂಧಿಖಾನೆಯಲ್ಲಿರುವಾಗ ಒಳಗಿನಿಂದ ಕೈ ಹೊರಗೆ ಇಟ್ಟರೆ ಎರಡು ಅಡಿಗಿಂತ ಮೇಲೆ ಕೈ ಚಾಚಲು ಆಗುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಮುದ್ದೆ ಮಾಲು - 1 ರ ಮೇಲೆ ಪಂಚರ ಸಹಿ ಇರುವುದಿಲ್ಲ ಎಂದರೆ ಸರಿ. ಪ್ಯಾನ್ - 40 ಒಂದು ಶೀಟಿಗೆ 15 ಮಾತ್ರೆ ಇರುತ್ತದೆ. ಮುದ್ದೆ ಮಾಲು - 1 ರಲ್ಲಿ ಕೇವಲ ಒಂದು ಮಾತ್ರೆ ಮಾತ್ರ ಇದೆ ಎಂದರೆ ಸರಿ. ಮುದ್ದೆ ಮಾಲು-1 ರಲ್ಲಿದ್ದ ಉಳಿದ ಮಾತ್ರೆಗಳನ್ನು ಆರೋಪಿ 10-11 ಮಾತ್ರೆಗಳನ್ನು ಪೊಲೀಸ್ ಬಂಧನದಲ್ಲಿದ್ದಾಗ ತೆಗೆದುಕೊಂಡಿದ್ದು ಉಳಿದ ಮಾತ್ರೆಗಳನ್ನು ಅದಕ್ಕೂ ಮೊದಲು ತೆಗೆದುಕೊಂಡಿರಬಹುದು".
11KABC030497452019 CC No.15736/2019 Thus, it is clear that the police personnel's before taking the accused into police custody, they would thoroughly conducted a search on the accused and after search, there was nothing in the custody of accused. It is the case of prosecution that the accused was given one tablet out of 15 tablets in the strip then how the strips went into possession of accused was not explained by the prosecution. The Police personnel's deposed that the accused cannot reach his hand when the tablets was kept outside lockup even at a distance of 2 feet. Even if the accused made an attempt to commit suicide by consuming the tablets that means, the police personnel/PW1 could have kept the strip of tablets within the reach of accused which shows the negligence of police personnel/PW1.
14. No doubt, PW3 i.e. Dr. Dhananjaya.P. who rendered treatment to the accused and identified the Medico Legal Register as Ex.P3. It appears from record that he was given treatment to the accused at 3.43 p.m. and the prescription reads as under:
"Custody case brought by PC 15694, Cubbon Park station. Alleged that consumption of 10-12 tablets of Tab. Pantrprozole 40 on 28-02-2019 at around 3.15 p.m. in Cubbon Park Police station. Brought to Bowring hospital by Cubbon Park PS police for 12 KABC030497452019 CC No.15736/2019 further medication. Patient had been prescribed Tab.Pan tablets 2 days ago for gastric. History as told by the patient himself - Paul Raj".
The accused was also given stomach wash with NS and referred to Victoria Hospital for further medical examination due to non-availability of facility wherein various tests have been conducted upon the accused like blood count, liver function test etc.
15. In this context, it is relevant to mention section 115 of Mental Healthcare Act 2017 has created a "presumption of severe stress in cases of attempt to commit suicide" which reads as under
115. Presumption of severe stress in case of attempt to commit suicide.--(1) Notwithstanding anything contained in section 309 of the Indian Penal Code (45 of 1860) any person who attempts to commit suicide shall be presumed, unless proved otherwise, to have severe stress and shall not be tried and punished under the said Code.13
KABC030497452019 CC No.15736/2019 (2) The appropriate Government shall have a duty to provide care, treatment and rehabilitation to a person, having severe stress and who attempted to commit suicide, to reduce the risk of recurrence of attempt to commit suicide.
Thus, in the present case, the accused was in Police Custody and complained of ill-treatment from police and such being the case he was continuously under severe stress because of intolerable atmosphere created by police authorities and it appears he decided to take such extreme step as medical certificate as per Ex.P3. If the accused would have succeeded in his attempt to commit suicide, no case would have been continued against him.
16. The act of PW5/IO without considering the circumstance which forced the accused to resort to such extreme step or any medical record about his mental capacity, without understanding/examining Section 115 of the Mental Healthcare Act, 2017, filed the charge sheet against the accused and the same does not have any validity in the eye of law and the said principle is appreciated in the case of Manoj Yadav s/o Yadav Roo Vs Karnataka State dated 13 th September 2020 by the Hon'ble High court of Karnataka.
14KABC030497452019 CC No.15736/2019
17. No evidence was placed before this court that the PW5 has handed over the custody of accused in crime No.37/2016 which has rendered the police personnels from functioning their public duty.
18. The prosecution has not proved that that the accused has taken extreme step to threaten the police authority rather the accused proved that on account of complaint lodged against police personnel, the present case was foisted against him.
19. The prosecution has failed to prove the how remaining tablets went into the custody of accused when specifically advised to give only one tablet. Thus, it is safe to hold that, the prosecution failed to prove the charges against the accused beyond all reasonable doubt thereby this court answer the above point No.1 in the negative.
20. Point No. 6:- For the foregoing discussion and the findings to the above point No.1, this court proceeds to pass the following:
ORDER Acting U/Sec.255(1) of the Cr.P.C.
(i) The accused is found not guilty and acquitted from the offence punishable under Sec.309 of IPC.15
KABC030497452019 CC No.15736/2019
(ii) Accused is set at liberty.
(iii) In view of Section 437-A of Cr.P.C his bail bond shall be in force for 6 (six) months.
(iv) MO1 is ordered to be
destroyed.
(v) Ordered accordingly.
(Dictated to the stenographer, typed by steno, verified and corrected by me, then the judgment pronounced by me in the open court, on this the 23rd day of August, 2024) (Deepa.V.), VIII Addl. Chief Judicial Magistrate, Bengaluru City.
ANNEXURE Witnesses examined for the prosecution :
PW1 : Sri Prashanth
PW2 : Sri Subramani.K.N.
PW3 : Dr.Dhananjay.P
PW4 : Smt. Renuka.G.M.
PW5 : Sri Raheem
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Documents marked on behalf of the prosecution:
Ex.P1 : Report Ex.P2 : Spot Mahazar Ex.P3 : Medico Legal Register Ex.P4 : FIR Ex.P5 : Police Station diary Ex.P6 : Prisoner's Register extract
Material Objects marked on behalf of the prosecution:
MO1 : Pan-40 tablets Witnesses examined for the defence: Nil Documents marked on behalf of the defence: Nil VIII Addl. Chief Judicial Magistrate, Bengaluru City.
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