SUGANDHI HIRE PARAB Vs. POLICE INSPECTOR

JUDGEMENT

(1.) HEARD Mr. Kerkar, the learned Counsel for the petitioner and Mrs. Pinto, the leaned Additional Public Prosecutor for respondents no.1 and 3.

(2.) THE learned Counsel on behalf of the petitioner seeks leave to drop respondent no.2 since he was not party before the Judicial Magistrate, First Class, Panaji as also before the Additional Sessions Judge, Mapusa.

(3.) RULE . Rule is made returnable forthwith. By consent, heard forthwith.