REGENT COMPUTRONICS PVT. LTD.

SATBIR SINGH Appellant

V/S

STATE OF HARYANA Respondents

Referred Judgements :-

ZAHIRA HABIBULLAH SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
UMAR MOHAMMAD VS. STATE OF RAJASTHAN [REFERRED TO]
VIJAY KUMAR VS. STATE OF U P [REFERRED TO]
AG VS. SHIV KUMAR YADAV [REFERRED TO]
RATANLAL VS. PRAHLAD JAT [REFERRED TO]
SWAPAN KUMAR CHATTERJEE VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
MANJU DEVI VS. STATE OF RAJASTHAN AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Leave granted.

(3.) The present appeal has been filed against the order dtd. 14/12/2021 in CRMM No.40058/2021 (hereinafter referred to as the "Impugned Order") passed by the High Court of Punjab & Haryana at Chandigarh (hereinafter referred to as the "High Court"), by which the prayer for recall of the appellant as a witness in the trial before the Court below for further examination has been rejected.

Click here to view full judgment.

SATBIR SINGH Vs. STATE OF HARYANA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address