CARLA GUIOMAR SOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) By this petition, the petitioner has challenged the orders dated 15/02/2011 and 25/11/2010 respectively passed by the learned Additional Sessions Judge, Panaji in Criminal Revision Application No.134/2010 and by learned Judicial Magistrate, First Class, 'C' Court at Panaji in Criminal Case No.114/2008/C. The petitioner has also prayed for dropping further proceedings in the matter and discharge her.

(3.) A charge sheet was filed by the Women Police Station against One Dr. Anthony Lobo and Dr. Carla Guiomar Souza (petitioner), before the Children's Court, for the offences punishable under Sections 342, 354, 509, 506(ii), 109 read with Section 34 of Indian Penal Code ( 'IPC' for short) and Section 8 of the Goa Children's Act, 2003 (Children's Act, for short) alleging that since 9 months prior to 05/05/2005 at Machado Cove, Vaiguinim, Valley, Dona Paula, the said accused no. 1, Dr Anthony Lobo wrongfully confined the complainant Ms. Rupa Sharma alias Cristina Fernandes, threatened her with dire consequences, molested by forcing her to sleep on his bed, pulled her towards him and kissed her lips and touched her breasts and other parts of the body and also acted in a manner thereby insulting the modesty of the said complainant. It was further alleged that the said accused no. 1, Dr. Anthony Lobo also wrongfully confined Ms. Baby alias Babita Bandi and outraged her modesty. The allegation against the accused no. 2 namely Dr. Carla Guiomar Souza (petitioner) was that she abetted the offences committed by the accused no. 1, Dr. Anthony Lobo. The said case came to be registered as Special Case No. 4/2007 before the Children's Court at Panaji.