BHONSLE DAIRY Vs. SURESH PATEL

JUDGEMENT

(1.) Heard Mr. Bras De Sa, learned Counsel for the petitioners, Mr. Ferreira, learned Counsel for the respondent no. 1 and Mr. Amonkar, learned Additional Public Prosecutor for the respondent no. 2.

(2.) Rule. By consent, Rule made returnable and heard forthwith.

(3.) By this petition, the petitioners have prayed for quashing and setting aside the order dated 14.02.2014 passed by the learned Additional Sessions Judge, FTC-1, Margao in Criminal Appeal No. 06/2013.