UMBELINA ORTULANA AURITA MENEZES Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Heard Mr Arun Bras De Sa for the petitioner and Mr S. Karpe, learned Additional Public Prosecutor for the State.

(2.) Rule. he rule is made returnable forthwith. Heard the petition inally with consent.

(3.) A short issue has been raised in the petition iled under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.) and since it is of much importance for the purpose of considering whether the investigation carried out by the concerned police oicer could be closed on the basis of the grant of A-Abated summary.