REGENT COMPUTRONICS PVT. LTD.

Rajaram Prasad Yadav Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

SHEIKH JUMMAN VS. STATE OF MAHARASHTRA [REFERRED TO]
TALAB HAJI HUSSAIN VS. MADHUKAR PURSHOTTAM MONDKAR [REFERRED TO]
DAHYABHAI CHHAGANBHAI THAKKAR VS. STATE OF GUJARAT [REFERRED TO]
JAMATRAJ KEWALJI GOVANI VS. STATE OF MAHARASHTRA [REFERRED TO]
MOHANLALSHAMJISONI VS. UNION OF INDIA [REFERRED TO]
HOFFMAN ANDREAS VS. INSPECTOR OF CUSTOMS AMRITSAR [REFERRED TO]
RAJ DEO SHARMA VS. STATE OF BIHAR [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
U T OF DADRA AND HAVELI VS. FATEHSINH MOHANSINH CHAUHAN [REFERRED TO]
KALYANI BASKAR VS. M S SAMPORNAM [REFERRED TO]
IDDAR VS. AABIDA [REFERRED TO]
VIJAY KUMAR VS. STATE OF U P [REFERRED TO]
SUDEVANAND VS. STATE THROUGH CBI [REFERRED TO]
P SANJEEVA RAO VS. STATE OF A P [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order of the High Court of Judicature at Patna, in Criminal Miscellaneous Petition No. 12454 of 2010, dated 9.12.2010.

(3.) By a short order dated 18.11.09, passed in Sessions Trial No. 425 of 2009, the trial Court disallowed the applications of the Respondents filed under Section 311 of the Code of Criminal Procedure (Cr.P.C.), to re-examine PW-9, the informant. The High Court directed the trial Court to allow the 2nd Respondent to examine himself as a witness on a specified date by its order dated 9.12.2010.

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RAJARAM PRASAD YADAV Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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