CLINTON FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Raikar, learned Counsel for the applicant and Mr. Pravin Faldesai, learned Additional Public Prosecutor for the respondent Nos.1 and 2.

(2.) Even though the notice was issued to the victim, none appeared for her. Mr. Faldessai points out that the victim is present. A reply is filed on behalf of respondent No.3 which is dtd. 05/12/2023 thereby opposing the present proceedings.

(3.) The challenge in the present petition is to the order passed by the learned Sessions Judge dtd. 25/08/2023 by which the application for discharge filed by the applicant /accused was rejected and at the same time directed to frame charge against the applicant/accused for the offence punishable under Sec. 376, 313 and 201 of IPC.