REGENT COMPUTRONICS PVT. LTD.

Jaideo Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

MOHANLALSHAMJISONI VS. UNION OF INDIA [REFERRED TO]
RAJENDRA PRASAD VS. NARCOTIC CELL [REFERRED TO]
HOFFMAN ANDREAS VS. INSPECTOR OF CUSTOMS AMRITSAR [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
HANUMAN RAM VS. STATE OF RAJASTHAN [REFERRED TO]
MARIA MARGARIDA SEQUERIA FERNANDES VS. ERASMO JACK DE SEQUERIA DEAD THROUGH L RS [REFERRED TO]
P SANJEEVA RAO VS. STATE OF A P [REFERRED TO]
DIPAK GANGARAM AHIRRAO VS. STATE OF MAHARASHTRA [REFERRED TO]
NATASHA SINGH VS. CBI [REFERRED TO]
RAJARAM PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]
SISTER MINA LALITA BARUWA VS. STATE OF ORISSA [REFERRED TO]
RATANLAL VS. PRAHLAD JAT [REFERRED TO]

JUDGEMENT

(1.) With consent the application is finally heard at the admission stage.

(2.) Inherent power under section 482 of the Code of Criminal Procedure (Code) is invoked to assail the order dated 07.12.2020 rendered by the Sessions Judge, Gadchiroli in Sessions Trial 42 of 2020 whereby the application (Exh.53) preferred by the applicant herein under Section 311 of the Code seeking recall of witnesses, is rejected.

(3.) The applicant - who shall be referred to as the accused hereinafter - is facing trial under Section 302 of the Indian Penal Code on the charge of having murder his wife by setting her afire.

Click here to view full judgment.

JAIDEO Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address