REGENT COMPUTRONICS PVT. LTD.

Mohd Anish Appellant

V/S

State (Nct) Delhi Respondents

Referred Judgements :-

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

JUDGEMENT

(1.) The petitioner has put up a challenge to the order dated 15.1.2015 passed by the learned Trial Court in connection with FIR No.399/2009 (PS New Ashok Nagar), whereby the prayer made on behalf of the petitioner (defence) for recall of Smt. Gyan Devi (PW. 12), Baburam (PW. 13) and SI Yoginder Singh (PW 18) under Section 311 of the Code of Criminal Procedure (for short "Cr.P.C") was rejected without recording any cogent reason for the same.

(2.) The necessary facts to decide the issue are as hereunder.

(3.) The petitioner had married Manju @ Shahin (deceased) who was Hindu by birth but had converted to Islam after the marriage. Manju @ Shahin died in her matrimonial home.

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MOHD ANISH Vs. STATE (NCT) DELHI

Referred Judgements :-

JUDGEMENT

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