RADHIKA YOGESH MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri Shivan Desai, learned counsel for the petitioner and Shri Mahesh Amonkar, learned Additional Public Prosecutor for Respondent.

(2.) Rule. Rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) By this petition, the petitioner has invoked extra ordinary jurisdiction of this Court under Section 482 of Cr.P.C., challenging the order passed by the Chief Judicial Magistrate, Panaji dated 17.2.2017 in Labour case No. 92 of 2013.