RADM RETD BALKRISHNAN RAVI MENON Vs. STATE

JUDGEMENT

(1.) Rule.

(2.) With the consent of the parties made returnable forthwith and heard.

(3.) This petition takes exception to the Or der dated 22.9.2009, passed by the learned Spl. Judge, South Goa, by which Order, the Application dated 15.7.2009, (Exh. 383-D), filed on behalf of the accused for permission to re-examine the accused/Dw. 1, came to be rejected.