PARESH BANDEKAR Vs. RAJARAM D SATARDEKAR

JUDGEMENT

(1.) The matter is taken up for final disposal at the stage of admission. Inspite of the notice respondent no.1 remained absent.

(2.) By this petition, the petitioner/complainant challenged the order dated 2.11.2018 allowing the accused/respondent no.1 to cross examine the complainant and the order dated 27.11.2019 passed while dismissing the application for recall at Exh17-D passed by JMFC at Panaji in criminal case no.OA/122/2018/B.

(3.) Facts of the case is that the accused no.1 had approached the complainant for financial assistance to start his land development project. The complainant being his friend agreed to provide him financial assistance by way of friendly loan and accordingly paid different sum on different dates totalling Rs.45 lakhs for a period of four years.