RAMAKANT GAJENDRA SAWANT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. C.A. Ferreira, learned Counsel for the petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor for the respondent - State.

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

(3.) Challenge in this petition is to the order dtd. 03/08/2020 by which the Judicial Magistrate, First Class, 'C' Court, Bicholim dismissed the application for discharge and directed to frame charge for offence under Sec. 143, 147, 435 r/w. 149 IPC registered at Bicholim Police Station, North Goa District.