USHA BABASO CHOUGULE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Suresh Babu R. with Ms. Seeja K.S., learned counsel for the Appellants, Mr. Somnath Karpe learned Additional Public Prosecutor appears for the State and Mr. D. Dhond along with Mr. Vibhav Amonkar for Respondent Nos.3 and 4.

(2.) The present appeal is filed under Sec. 14A of the Schedule Castes and Schedule Tribes(Prevention of Atrocities Act) 1989 against the order passed by the learned Trial Court on 18/7/2024, thereby permitting Respondent No. 3 to leave the Country and to travel abroad for the purpose of attending his job with certain conditions.

(3.) On the last date, objections were raised to the maintainability of the appeal on the ground that Sec. 14A of the Special Act prohibits an appeal specifically against the interlocutory order. Accordingly, the matter was posted for arguments with regard to the tenability of the appeal challenging the impugned order