STATE Vs. ROMIL CHAUDHARY

JUDGEMENT

(1.) HEARD Mr. Rivonkar, learned Public Prosecutor for the petitioner and Mr. De Sa, learned Counsel for respondent no.2.

(2.) BY this revision application, the petitioner takes exception to order dated 17/09/2010 passed by the Additional Sessions Judge-2, South Goa, Margao in Sessions Case No.30/2010 discharging respondents no.1 and 2 who are the accused nos.1 and 2 in Sessions Case No.30/2010 .

(3.) AS stated above, the revision application against respondent no.1 stands dismissed since the prosecution did not take any steps to serve him for quite long period of time.