PRADEEP RAMCHANDRA VELIP Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner has challenged the orders passed by the Judicial Magistrate First Class, 'D' Court Margao Goa in Criminal Misc. Application No. 990/2012 dated 9th July, 2013 and the order passed in Criminal Revision Application No. 80/2013 by the Additional Sessions Judge, South Goa, Margao dated 15.4.2015.

(2.) Heard Mr. Ryan DA Piedade Menezes, learned Advocate appearing for the petitioner and Mr. M. Amonkar, learned Public Prosecutor appearing for the respondent Nos. 1 and 3.

(3.) Rule. Rule returnable forthwith. Heard by consent of learned Advocates appearing for the parties. Mr. Amonkar, the learned Public Prosecutor waives notice on behalf of the respondent Nos. 1 and