Supreme Court of India
Sunderbhai Ambalal Desai vs State Of Gujarat on 18 November, 2002
Equivalent citations: AIRONLINE 2002 SC 534
Bench: M.B. Shah, D.M. Dharmadhikari
CASE NO.: Special Leave Petition (crl.) 2745 of 2002 PETITIONER: SUNDERBHAI AMBALAL DESAI RESPONDENT: STATE OF GUJARAT DATE OF JUDGMENT: 18/11/2002 BENCH: M.B. SHAH & D.M. DHARMADHIKARI JUDGMENT:
JUDGMENT 2002 Supp(4) SCR 217 The following Order of the Court was delivered : Heard learned counsel for the parties.
In our view, no further directions are required to be given in these matters. However, it is made clear that in case where accused dispute that he is not involved in the alleged incident and no article was found from him then such endorsement be taken on the photograph. Further with regard to the vehicle also, it is made clear that there may not be any necessity of producing the vehicle before the Court and the Seizure Report may be sufficient. The Special Leave Petitions are disposed of, accordingly.