ANTHONY JOHNSON Vs. KAVITA GLORY

JUDGEMENT

(1.) Heard Mr. Naik, learned counsel for the petitioner, Mr. E. Heredia, learned counsel for the respondent no.1 and Ms. M. Pinto, the learned Additional Public Prosecutor for the respondent no.2.

(2.) Rule. Rule returnable forthwith. Heard by consent of the parties. The learned counsel appearing for the respective parties waive notice.

(3.) This is a criminal writ petition filed by the petitioners seeking to quash and set aside the order passed by the Additional Sessions Judge, Panaji on 13.4.2015 by which the application of the petitioners for condonation of delay has been dismissed in default. Hence, the present Writ Petition.