REGENT COMPUTRONICS PVT. LTD.

Kirti V. Ambani Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

R.N. KAKKAR VS. HANIF GAFOOR NAVIWALA AND ORS. [REFERRED TO]
BASIR UL HUQ VS. STATE OF WEST BENGAL ON COMPLAINT OF DHIRENDRA NATH BERA [REFERRED TO]
STATE OF UTTAR PRADESH VS. MOTI RAM [REFERRED TO]
MOHANLALSHAMJISONI VS. UNION OF INDIA [REFERRED TO]
SURINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF PUNJAB VS. SUCHA SINGH [REFERRED TO]
U T OF DADRA AND HAVELI VS. FATEHSINH MOHANSINH CHAUHAN [REFERRED TO]
PANKAJ KUMAR VS. STATE OF MAHARASHTRA [REFERRED TO]
NATASHA SINGH VS. CBI [REFERRED TO]
RAJARAM PRASAD YADAV VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) By this application, the applicant has impugned the order dated 30th April, 2014 passed by the learned Special Judge, CBI, Greater Mumbai below Misc. Application-Exhibit 245. The said Application being Exhibit 245 was preferred by the respondent No.2 under Section 311 of the Code of Criminal Procedure Code, 1973 ('Cr.P.C') praying therein, for recording of his evidence as he was a material witness in the case and as the same was essential for the just decision of the case.

(3.) A few facts as are necessary to decide the present application are as under :

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KIRTI V. AMBANI Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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