ABHAY R. NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. De Sa for the Petitioner and Mr. Vaze for the State.

(2.) None present on behalf of Respondent No. 3, though duly served. On 19/9/2022, Ms. M. Desai appeared for Respondent No. 3, however, till date, no Vakalatnama has been filed, even though she submitted that she intends to file the Vakalatnama.

(3.) This Petition is filed questioning the legality or otherwise of the order passed by the Revisional Court/Sessions Court in Criminal Revision Application No. 83/2019 dtd. 1/9/2021.