JYOTI @ ANITA VAIGANKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Gaurish Agni, learned Counsel for the petitioners and Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the respondents.

(2.) Rule. Rule made returnable forthwith. Learned Counsel for the respondent waives service. By consent and at the request of the learned Counsel appearing for the parties, petition is disposed of at the admission stage.

(3.) Discretionary power of this Court under Article 227 of the Constitution of India read with Sec. 482 of Cr.P.C., 1973 have been invoked by the petitioners by way of filing the Writ Petition challenging an order dtd. 28/2/2020 passed in Criminal Revision Application No.35 of 2018 by the learned Additional Sessions Judge at Mapusa and the order dtd. 12/4/2018 passed by the learned Judicial Magistrate First Class at Mapusa in CC No.202/S/2016/F.