RAGHU C. GOMES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard finally with consent. Admit.

(2.) Mr. Sawant learned counsel appearing for the Petitioner invited attention to Sec. 14A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities Act) under which an appeal is filed wherein the Appellant is entitled to challenge even an order passed by the Court which is not being an interlocutory order.

(3.) Mr. Sawant submits that the Special Court by accepting the report of the Police Officer for grant of 'A' Summary, closed the proceedings which is not an interlocutory order but a final order.