RADHAKISHAN KANHIYA LAL Vs. HIGH COURT OF BOMBAY AND OTHERS
LAWS(SC)-1969-3-67
SUPREME COURT OF INDIA
Decided on March 06,1969

Radhakishan Kanhiya Lal Appellant
VERSUS
High Court Of Bombay And Others Respondents

JUDGEMENT

J.C.SHAH,J. - (1.) The Order made by the High Court is under Section 479 Criminal Procedure Code. That Order by virtue of clause (3) of Section 479-A is not appealable. The appeal is dismissed.;


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