SURESH NARVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith and heard with the consent of the parties.

(2.) This Petition is filed by the Accused no.1 in Special Case no. 46/2008, pending on the file of the learned President of the Children's Court established under the Goa Children's Act, 2003, (hereinafter referred to as the "said Act"), for the offences punishable under Sections 435 and 304-A of the I.P.C. and Section 8(2) of the said Act.

(3.) The Petitioner, by this Petition, seeks to challenge the Order dated 26.08.2009, by which Order, charge came to be framed against the Petitioner under Section 8(2) of the said Act The Petitioner also seeks to challenge the Order dated 02.12.2009, by which Order, the application dated 26.11.2009, filed by the Petitioner for deleting the charge framed under Section 8(2) of the Act, came to be rejected by the learned President of the Children's Court.