DOMNIC DSOUZA Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Heard Mr. Kerkar for the Applicant and Mr. Bhobe for the Respondents.

(2.) The Revision questions the order dtd. 20/9/2014 passed by the learned Special Court for CBI at Mapusa in Criminal Miscellaneous Application No. 12/2014 rejecting the request of the Applicant for issuing process under Sec. 156(3) of the Cr.P.C.

(3.) The reasons for rejection, is indicated in paragraphs 13 and 14 of the impugned order, which are reproduced as under: