SUDHEER RIKHARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Shivan Desai for the Petitioners and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the State in all these Petitions.

(2.) Learned Counsel for the parties agree that all these Petitions raise common issues of law and fact and therefore, can be disposed of by a common Judgment and Order.

(3.) In these matters, we had directed the impleadment of K. Venkat Krishna, the complainant as Respondent No.3. This matter was adjourned on some occasions to ensure that service is complete on Respondent No.3. Despite service, however, Respondent No.3 has chosen not to appear in these Petitions. The notice/ orders had made it clear that these Petitions would be disposed of finally at the stage of admission itself. The Petitions were taken up for final disposal after service was complete upon Respondent No.3 and even the affidavit to that effect was filed by the Petitioners.