VARUN KUDCHADKAR Vs. VISHWAS GOPINATH NAIK

JUDGEMENT

(1.) Heard Mr. Shivan Desai, learned counsel for the Petitioner, Mr. I. Agha, learned counsel for Respondent No.1 and Mr. G. Nagvenker, learned Additional Public Prosecutor for Respondent No.2.

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

(3.) The Petitioner assails the order dated 19th August, 2019 passed by the learned JMFC, Quepem, in Criminal Case No.37/P/2018/B issuing process against the Petitioner.