GOVIND Vs. MADHAVRAO SHIVAJIRAO

JUDGEMENT

(1.) Rule. Rule made returnable forthwith at the request and with the consent of the learned Counsel for the parties.

(2.) Heard Mr. Khandeparkar, the learned Counsel for the petitioner, Mr. Bhobe, the learned Counsel for the respondent no. 1 and Mr. Ramaiya, the learned Counsel for respondent no. 2.

(3.) The petitioner is the original complainant in Criminal Complaint No. 16/P/2007/B pending before the JMFC, Quepem. The complaint was filed against the respondents for offences punishable under Section 403, 405, 406, 409, 417, 419, 420, 463, 464, 465, 468, 471, 120A and 120B read with Section 34 of IPC.