ALLAN RAJ Vs. STATE

JUDGEMENT

(1.) Heard Mr. Mulgaonkar, learned Counsel appearing on behalf of the petitioner and Ms. Pinto, learned Additional Public Prosecutor for the respondent.

(2.) Rule. Rule is made returnable forthwith and by consent, heard forthwith.

(3.) By this petition, the petitioner has prayed his acquittal the in respect of the offence punishable under Section 279 of the Indian Penal Code (I.P.C.) in Criminal Case No. IPC/6/2014/B pending before the Judicial Magistrate, First Class, Panaji (J.M.F.C., for short) by permitting to compound the said offence.