SALMAN SALIM KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned advocate for the applicant i.e. original accused and the learned A.P.P. for the State.

(2.) THE applicant is facing prosecution in C.C. No. 490/PS/2005. The said case is mainly under Section 304-A, 279, 427 of I.P.C. r.w. Section 130(1), 134(a) and (b) and 187 of Motor Vehicles Act.

(3.) MR . Marwadi, the learned advocate for the applicant has fairly submitted that he is restricting the prayer of holding trial in camera only in respect of examination of the complainant Mr. Ravindra Patil. He has no objection if the other witnesses are examined in the open court.