REGENT COMPUTRONICS PVT. LTD.

Pournima Appellant

V/S

Ashok Manibhai Patel Respondents

Referred Judgements :-

ASHOK TSHERING BHUTIA VS. STATE OF SIKKIM [REFERRED TO]
RANJAN DUTTA VS. STATE OF MAHARASHTRA [REFERRED TO]
RAJESWAR PRASAD MISRA VS. STATE OF WEST BENGAL [REFERRED TO]
RATILAL BHANJI MITHANI VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
RAMBHAU VS. STATE OF MAHARASHTRA [REFERRED TO]
ZAHIRA HABIBULLA H SHEIKH VS. STATE OF GUJARAT [REFERRED TO]
ANIL SHARMA VS. STATE OF JHARKHAND [REFERRED TO]
SIDHARTHA VASHISHT ALIAS MANU SHARMA VS. STATE NCT OF DELHI [REFERRED TO]
ASHOK TSHERING BHUTIA VS. STATE OF SIKKIM [REFERRED TO]
BRIG. SUKHJEET SINGH (RETD.) MVC VS. THE STATE OF UTTAR PRADESH AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and with the consent of the learned counsels for the parties, heard fnally at the admission stage.

(2.) The petitioner, who is convicted for an offence punishable under sec. 138 of the Negotiable Instruments Act, 1881 (The N.I. Act, 1881') takes exception to an order passed by learned Additional Sessions Judge, Greater Bombay on an application (Exhibit 6) in Criminal Appeal No. 553 of 2016 dtd. 27/6/2018, whereby the prayer of the petitioner/appellant to lead additional evidence under sec. 391 of the Code of Criminal Procedure, 1973 ('the Code') came to be rejected.

(3.) The background facts leading to this petition can be stated in brief as under :

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POURNIMA Vs. ASHOK MANIBHAI PATEL

Referred Judgements :-

JUDGEMENT

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