DHYAN FOUNDATION Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard the matter at the admission stage for final disposal with consent.

(2.) The Petitioner being a Society registered under the Societies Registration Act, having its office at New Delhi, through its representative, preferred the present Petition under Sec. 482 of Cr.P.C. and Articles 226 and 227 of the Constitution of India, thereby challenging the orders passed by the learned Magistrate dtd. 30/7/2022 in Criminal Miscellaneous Application No. 271/Release/2022/C and the order of the learned Additional Sessions Judge, South Goa, Margao dtd. 8/9/2022 passed in Criminal Revision Application No. 48/2022.

(3.) Heard Mr. Harish Pandya for the Petitioner, the learned Additional Public Prosecutor, Mr. Nikhil Vaze for Respondent Nos. 1 and 2 and Mr. Arun Bras De Sa for Respondent No. 3.