LANCE IRWANI LOBO Vs. ISMAIL D SOUZA ALIAS ANGELO ISMAIL DE SOUZA

JUDGEMENT

(1.) Admit. By consent, heard forthwith.

(2.) Heard Mr. Nigel Costa Frias, the learned Counsel in support of the petition and mr. S. G. Bhobe, the learned Counsel opposing the same.

(3.) This petition has been filed by one of the accused assailing the Order dated 31-3-2006 of the learned Additional Sessions Judge, panaji, by which the learned Additional Sessions judge partly allowed the revision application filed by the petitioner and refused to quash the order of the learned J. M. F. C. issuing process against him, under Section 409, I. P. C.