ALEIXO ARNOLFO PEREIRA Vs. JOAO C. PEREIRA

JUDGEMENT

(1.) Heard Mr. Vales, learned Counsel for the petitioner and Mr. Menezes, learned Counsel for the respondent no. 1.

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

(3.) By this petition filed under Article 227 of the Constitution of India and Section 482 of the Code of Criminal Procedure (Cr.P.C.), the petitioner has prayed for quashing and setting aside the order issuing notice to him through his next friend and notice to respondent no. 2 to file reply in the Criminal Case No. 702/OA/MA/14/E, passed by learned Judicial Magistrate, First Class at Margao (J.M.F.C., for short) and also for quashing the application dated 29/09/2014 seeking reception order under Section 20 of Mental Health Act, 1987 (M. H. Act, for short) as also the said Criminal Case No. 702/OA/MA/14/E.