SANJEEV SINGH CHADHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions for sometime on this Criminal Application preferred for quashing the order dated 20.6.2011 passed by the Additional Sessions Judge, Mumbai.

(2.) Exception is taken to the said order on the ground that without intimation to the present applicant, intervenor was allowed to intervene in the pending Appeal No. 196/2010 preferred by the present applicant before the Sessions Court.

(3.) Now, learned Advocate Shri D'sliva for the applicant conceded this position, however, still submits that there is no locus for the witness who was allowed to intervene in the Appeal.