REGENT COMPUTRONICS PVT. LTD.

Dilip Amonkar Appellant

V/S

STATE OF GOA Respondents

Referred Judgements :-

SIR LAWRENCE JENKINS IN EMPEROR V. OMKAR RAMPRATAP [REFERRED TO]
ANDREWS V. DIRECTOR OF PUBLIC PROSECUTIONS [REFERRED TO]
ROE V. MINISTER OF HEALTH [REFERRED TO]
BOLAM V. FRIERN HOSPITAL MANAGEMENT COMMITTEE [REFERRED TO]
CHIN KEOW V. GOVT. OF MALAYSIA [REFERRED TO]
WHITEHOUSE V. JORDAN [REFERRED TO]
METROPOLITAN POLICE COMMR. V. CALDWELL [REFERRED TO]
R. V. LAWRENCE [REFERRED TO]
HOUSE OF LORDS IN R. V. ADOMAKO [REFERRED TO]
KURBAN HUSSEIN MOHAMEDALLI RANGAWALLA VS. STATE OF MAHARASHTRA [REFERRED TO]
BHALCHANDRA VS. STATE OF MAHARASHTRA [REFERRED TO]
SYAD AKBAR VS. STATE OF KARNATAKA [REFERRED TO]
POONAM VERMA VS. ASHWIN PATEL [REFERRED TO]
STATE OF HARYANA VS. SANTRA [REFERRED TO]
JOHN ONI AKERELE VS. KING [REFERRED TO]

JUDGEMENT

(1.) The challenge in this petition is to an order dtd. 20/1/2023 passed by the learned Sessions Judge, South Goa at Margao in Criminal Revision Application No. 59 of 2022. The Revisional Court dismissed the revision fled by the petitioner/accused against the order passed by the trial Court on an application made by the accused under Sec. 258 of Code of Criminal Procedure ("Cr.P.C." for short).

(2.) The learned Judicial Magistrate, First Class at Vascoda-Gama, by the order dtd. 13/4/2022 kept the application for fnal disposal after examination of the material witnesses of the prosecution. It is against this order that the Criminal Revision Application was fled before the learned Sessions Court.

(3.) The facts of the case in brief are as under:-

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DILIP AMONKAR Vs. STATE OF GOA

Referred Judgements :-

JUDGEMENT

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