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STATE THROUGH CBI vs. DAWOOD IBRAHIM KASKAR AND ORS.

SCR Citation: [1997] Supp. (1) S.C.R. 212
Year/Volume: 1997/ Supp. (1)
Date of Judgment: 07 May 1997
Petitioner: STATE THROUGH CBI
Disposal Nature: Appeal Allowed
Neutral Citation: 1997 INSC 488
Judgment Delivered by: Hon'ble Mr. Justice M.K. Mukherjee
Respondent: DAWOOD IBRAHIM KASKAR AND ORS.
Case Type: CRIMINAL APPEAL /157/1997
Order/Judgment: Judgment
1. Headnote

Criminal Law : 
Criminal Procedure Code, 1973 : Section 167. 

Offence - Cognizance of - Taken by Court - Accused arrested by police afterwards during further investigation - Detention of accused in police custody - Held: Accused can be detained in police custody in exercise of court's power under Section 167.

Section 70 - Arrest - Warrant - Issuance of - Held: Court cannot issue warrant of arrest solely for production of accused before police in aid of investigation.

Words and Phrases: "Accused if in custody" - Meaning of - In the context of Section 309(2) of the Criminal Procedure Code, 1973.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Criminal Law
5. Equivalent citation
    Citation(s) 1997 AIR 2494 = 2000 (10) SCC 438 = 2000 (10) Suppl. SCC 438 = 1997 (5) JT 651 = 1997 (5) Suppl. JT 651 = 1997 (4) SCALE 156