DILSHAD ABDUL KADAR SHAIKH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Patel, learned Counsel appearing for the Petitioner and Mr. Amonkar, learned Addl. Public Prosecutor appearing for the Respondent.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Addl. Public Prosecutor appearing for the Respondent waives service.

(3.) Upon hearing the learned Counsel appearing for the respective parties, the main grievance of the Petitioner who is the mother of the victim who died in the road accident, is that the learned Magistrate by Order dated 30.10.2012, granted 'A' summary in FIR no. 65/2012.