Supreme Court - Daily Orders
Rajkumar Hariram Gameti vs State Of Gujarat on 26 November, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
1
ITEM NO.103 COURT NO.12 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1714/2009
RAJKUMAR HARIRAM GAMETI Appellant(s)
VERSUS
STATE OF GUJARAT & ANR. Respondent(s)
(with appln. (s) for bail and office report)
Date : 26/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. Meenakshi Arora, Sr. Adv.
Mr. Rahul Narayan, Adv.
Mr. Mohit Singh, Adv.
For Respondent(s) Mr. Ashok Kr. Panda, Sr. Adv.
Ms. Sadhana Sandhu, Adv.
Ms. Sushma Manchanda, Adv.
Mr. B.K. Prasad, Adv.
Mr. Shreekant N. Terdal, Adv.
Ms. Hemantika Wahi, Adv.
Ms. Jesal, Adv.
Ms. Puja Singh, Adv.
Ms. Swati Vaibhav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The question, as has been arisen, in this matter is clearly a case within the purview of this Court in Tofan Singh vs. State of Signature Not Verified Digitally signed by Tamil Meenakshi Kohli Date: 2014.12.11 16:29:40 IST Nadu, 2013 (12) SCALE 552 when the Court directed and Reason: referred the matter to a larger Bench for re-consideration of the issue as to whether the officer investigating the matter under the 2 Narcotic Drugs and Psychotropic Substances Act, 1985 would qualify as police officer or not and further whether the statement recorded by the investigating officer under Section 67 of the Act can be treated as confessional statement or not, even if the officer is not treated as police officer which is also required to be decided by a larger Bench.
Since similar questions arose in the present matter, list this matter after the decision of the matter which has already been referred to in the larger Bench.
In the meantime, the Union of India would file all relevant documents in the matter, since it has been submitted on behalf of learned senior counsel appearing for the appellant that she is not in a position to file the documents in the matter.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master