LAWS(BOM)-2007-7-130

UMESH NANJI SHINDE Vs. MORESWAR NAMDEO RAUT

Decided On July 19, 2007
UMESH NANAJI SHINDE Appellant
V/S
MORESHWAR NAMDEO RAUT Respondents

JUDGEMENT

(1.) Rule. Returnable forthwith.

(2.) Heard Finally with consent of parties.

(3.) This is an application under Section 482 of the Code of Criminal Procedure for quashing the order passed by the Additional Sessions Judge in revision on an application for recalling of witnesses.