JUDGEMENT
-
(1.)Heard Mr. Lotlikar, the learned Senior Counsel, appearing on behalf of the petitioner and Mr. Amonkar, learned Additional Public Prosecutor (APP), on behalf of the respondent.
(2.)Rule. Rule made returnable forthwith. The learned APP waives service of notice on behalf of the respondent. By consent heard forthwith.
(3.)By this petition, the petitioner has prayed that the order dated 22/11/2012 passed by the learned Judicial Magistrate First Class at Panaji (J.M..F.C, for short) in Criminal Misc. Application No. 70/2012/D be quashed and set aside and the respondent be directed to register F.I.R. on the basis of the complaint filed by the petitioner with Panaji Town Police Station and investigate the same in accordance with law.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.