REGENT COMPUTRONICS PVT. LTD.

Mahesh Puri Appellant

V/S

STATE OF HIMACHAL PRADESH Respondents

Referred Judgements :-

RAMACHANDRAN V. R. UDHAYAKUMAR [REFERRED TO]
MITHABHAI PASHABHAI PATEL V. STATE OF GUJARAT [REFERRED TO]
BHAGWANT SINGH VS. COMMISSIONER OF POLICE [REFERRED TO]
STATE OF MAHARASHTRA VS. SHARADCHANDRAVINAYAK DONGRE [REFERRED TO]
RANDHIR SINGH RANA VS. STATE DELHI ADMINISTRATION [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. S PAPAIAH [REFERRED TO]
K CHANDRASEKHAR MARIAM RASHEEDA S K SHARMA S NAMBI NARAYANAN D SASI KUMARAN 1 THE DIRECTOR CENTRAL BUREAU OF INVESTIGATION VS. STATE OF KERALA [REFERRED TO]
HEMANT DHASMANA VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
STATE OF ORISSA VS. MAHIMA MAHIMANANDA MISHRA [REFERRED TO]
MINU KUMARI VS. STATE OF BIHAR [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
RAM NARESH PRASAD VS. STATE OF JHARKHAND [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF PUNJAB VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
VINAY TYAGI VS. IRSHAD ALI @ DEEPAK [REFERRED TO]

JUDGEMENT

(1.) BY medium of this petition under Section 482 of the Code of Criminal Procedure, the petitioner has sought quashing of the order dated 18.3.2015 passed by learned Special Judge (Forest), whereby he allowed the prayer of the prosecution and permitted the filing of the supplementary challan and allowed the prosecution to produce evidence.

(2.) THE bone of contention is regarding the documents Annexures -1, B -1, C -1, D, E and F, total 32 leaves, which according to the petitioner is not the part of the part of the original report Ex. PW -10/B as now filed along with the supplementary challan.

(3.) IT is not in dispute that in case these annexures form part of the enquiry report Ex. PW -10/B, then no infirmity or illegality can be found with the order passed by the learned Court below, but in case it is otherwise, then the learned Court below had no jurisdiction to these documents on record as this would amount to re -investigation of the case without an application and due permission of the Court to this effect.

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MAHESH PURI Vs. STATE OF HIMACHAL PRADESH

Referred Judgements :-

JUDGEMENT

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