REGENT COMPUTRONICS PVT. LTD.

KHUZEMA MOHD.MAMUWALA Appellant

V/S

SHABBIR TAHERBHAI RANIJIWALA Respondents

Referred Judgements :-

SIDHESWAR GANGULY V. STATE OF WEST BENGAL [REFERRED]
AMAL ROY V. STATE [REFERRED]
STATE V. M.R.MOORTHI [REFERRED]
KANNAN MOTOR TRANS. (P) LTD. V. PRABHU TRANS. (P) LTD. [REFERRED]
BALADIN VS. STATE OF UTTAR PRADESH [REFERRED]
SUNDER SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
CHUNILGJ V MEHTA SONS LIMITED ADVOCATE GENERAL FOR THE STATE OF MAHARASHTRA INTERVENER VS. CENTURY SPINNING MANUFACTURING COMPANY LIMITED [REFERRED]
BABU OTHERS VS. STATE OF UTTAR PRADESH [REFERRED]
SUSHIL KUMAR GUPTA VS. JOY SHANKER BHATTACHARYYA [REFERRED]
STATE OF BIHAR VS. BHAGIRATH SHARMA [REFERRED]
RIMMALAPUDI SUBBA RAO VS. NOONY VEERAJU [REFERRED]
CHINNAMERKATHIAN VS. AYYAVOO [REFERRED]

JUDGEMENT

(1.) Oral leave for getting a certificate from this Court to file an appeal before the Supreme Court is sought for by Mr. Raghunathan, the learned counsel for the petitioner by raising a question, whether the evidence collected relating to certain incident which took place after filing of the complaint would be admissible under Sections 8 and 11 of the Evidence Act.

(2.) I have elaborately dealt with this question in the original order dated 17-9-1997 dismissing the revision filed by the petitioner holding that the photographs taken by the complainant subsequent to the filing of the complaint would not be admissible either under Sections 8 or 11 of the Evidence Act, in the light of the facts and circumstances of the case.

(3.) However, in order to raise this question, the learned counsel for the petitioner is seeking oral leave to file an appeal before the Apex Court.

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KHUZEMA MOHAMMAD MAMUWALA Vs. SHABBIR TAHERBHAI RANIJIWALA

Referred Judgements :-

JUDGEMENT

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