UNION OF INDIA Vs. PANNALAL
LAWS(RAJ)-1998-4-39
HIGH COURT OF RAJASTHAN
Decided on April 21,1998

UNION OF INDIA Appellant
VERSUS
PANNALAL Respondents

JUDGEMENT

- (1.) Heard the learned counsel for the petitioners and the learned counsel for the non-petitioners.
(2.) The only question which is to be decided in this petition is whether the Special Judge was competent to give directions to the effect that during interrogation of the non-petitioner No. 1 his counsel shall remain present.
(3.) By this order dated 31-1-1997 the learned Special Judge directed the Superintendent, Narcotic Control Bureau, Jodhpur to interrogate Panna Lal in presence of his counsel Shri Sumer Dan.;


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