REGENT COMPUTRONICS PVT. LTD.

Vajid Ali Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

RAMCHARAN VERSUS STATE OF UP. [REFERRED TO]
STATE OF DELHI VS. RAM LOHIA [REFERRED TO]
ASHOK DULICHAND VS. MADAHAVLAL DUBE [REFERRED TO]
DHANABAL VS. STATE OF TAMIL NADU [REFERRED TO]
JOGENDRA NAHAK VS. STATE OF ORISSA [REFERRED TO]
ASSISTANT COLLECTOR OF CENTRAL EXCISE RAJAMUNDRY VS. DUNCAN AGRO INDUSTRIES LIMITED [REFERRED TO]
UTPAL DAS VS. STATE OF WEST BENGAL [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
BHUBONI SAHU VS. KING [REFERRED TO]
MAMAND VS. EMPEROR [REFERRED TO]
R. SHAJI VS. STATE OF KERALA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AGA for the State.

(2.) This petition has been filed with the following main prayer:-

(3.) The petitioner is assailing the order dtd. 8/4/2021 passed in Sessions Trial No. 46 of 2015 in Case Crime No. 5 of 2015, by which the petitioners application for providing opportunity to cross-examine PW-4 (the victim) has been rejected by an unreasoned order.

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VAJID ALI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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