K S RAVI Vs. STATE THROUGH THE DEPUTY SUPERINTENDENT OF POLICE
LAWS(SC)-2019-1-346
SUPREME COURT OF INDIA
Decided on January 21,2019

K S Ravi Appellant
VERSUS
State Through The Deputy Superintendent Of Police Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The grievance raised by the appellants - accused is with regard to direction No.ii contained in paragraph 84 of the impugned judgment and order dated 9th November, 2018 of the High Court.
(3.) The contention is that the High Court had directed the learned trial Court to look into all materials and frame proper and necessary charges on an assumption that such materials exist.;


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