SURAJ GEORGE, S/O GEORGE KURUVILLA Vs. STATE (THROUGH PUBLIC PROSECUTOR HIGH COURT, PANAJI, GOA)
LAWS(BOM)-2017-4-217
HIGH COURT OF BOMBAY
Decided on
April 17,2017
Suraj George, S/O George Kuruvilla
Appellant
VERSUS
State (Through Public Prosecutor High Court, Panaji, Goa)
Respondents
JUDGEMENT
M.S. Sonak, J. -
(1.) Rule.
(2.) With the consent and the request of the learned counsel for the parties rule is made returnable forthwith.
(3.) The petitioner takes exception to the order dated 4/1/2017 made by the President of the Children's Court at Panaji, by which, summons have been declined to certain witnesses which the petitioner seeks to examine in defence.;
(2.) With the consent and the request of the learned counsel for the parties rule is made returnable forthwith.
(3.) The petitioner takes exception to the order dated 4/1/2017 made by the President of the Children's Court at Panaji, by which, summons have been declined to certain witnesses which the petitioner seeks to examine in defence.;
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