DAJVIP V. PATKAR Vs. VINA D. PATKAR

JUDGEMENT

(1.) Heard. Admit. Shri Khandeparkar, learned Counsel waives service on behalf of the respondent. Heard finally with the consent of the parties.

(2.) By this revision application, the petitioner is challenging the judgment and order dated 22.05.2015, passed by the learned Sessions Judge, Margao, in Criminal Appeal No. 5/2015. By the impugned judgment, the learned Sessions Judge has confirmed the order dated 09.01.2015, passed by the learned Judicial Magistrate First Class, Vasco-da-Gama, rejecting the application (Exhibit-10) filed by the petitioner.

(3.) The brief facts necessary for the disposal of the criminal revision may be stated thus: