SANTANA TORRES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Advocates for the parties.

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

(3.) The order impugned in this petition is one dtd. 4/4/2025 by which the learned Children's Court has denied an adjournment to the Petitioner who is the sole Accused in Special Case No.22/2018 and has consequently denied an opportunity to cross examine PW12 the I.O. on the relevant date.