WAMAN LAXMAN SAWANT Vs. ASHOK ANAND SAWANT

JUDGEMENT

(1.) THE Petitioner invokes the jurisdiction of this Court under Section 482 of the Criminal Procedure Code, 1973 (Code, for short) after Order dated 28th February, 2003, of the learned Judicial Magistrate, First Class, ponda, in Criminal Case No. 144/p/98/c which went against him and after he failed in Criminal revision Application No. 37/2003 filed by him before the Court of Sessions, Panaji, by judgment/order of the learned Sessions Judge, panaji, dated 13th February, 2004.

(2.) WHAT is in the name ? shakespeare might have asked and answered that a Rose by any other name would smell as sweet. That is the substance of the dispute.

(3.) THE Petitioner is A-1 and is the son of A-3 and A-4 in the said criminal case. In the cause title of the said criminal case, his name was shown as Nilesh Laxman Sawant. The learned Judicial Magistrate, First Class, by virtue of Order dated 2nd August, 2001, ordered the issue of process against all the accused under sections 143, 147, 323, 324 r/w 149 of the indian Penal Code.