VAMAN CHANDRAKANT GOVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Mr Deepak Gaonkar, learned Counsel for the Petitioner.

(2.) Rule. The Rule is made returnable forthwith at the request of and with the consent of learned counsel for the parties.

(3.) By this Petition an order dtd. 18/12/2024 passed by the JMEC, Pernem in Criminal Case No.OA/90/(NIA)/2023 has been impugned; by the impugned order the Magistrate has dismissed an application filed by the Petitioner at Exhibit D-20 of this file, seeking leave to cross-examine the complainant in terms of provisions of Sec. 145(2) of the Negotiable Instruments Act. Notice was issued to the Respondents who were duly served both through ordinary modes and through private notice through the Officer of the concerned Police Station, i.e. PI., Pernem Police Station. Additionally, a private notice was directed to be served on the Advocate appearing for the Respondents before the trial Court. Though service has been effected through all these modes, still, appearance has not been put in on behalf of the Respondents.