NOBERTO PAULO SEBASTIAO Vs. PANKAJ VITHAL TAN

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, petition is disposed of finally.

(3.) In this Writ Petition, the Petitioner takes exception to an order dtd. 23/7/2025 passed by the Additional Sessions Judge, Mapusa in a Criminal Revision Application No.47/2025, whereby an application at Exhibit D-17 of the file of the Sessions Court has been allowed. The facts relevant to arriving at a decision in this matter are as under: