SHABBIR @ NOOR AHMED MUNSHI Vs. POLICE INSPECTOR

JUDGEMENT

(1.) Heard. Rule. Rule, made returnable forthwith. Heard finally by consent.

(2.) By this writ petition, transfer of Criminal Miscellaneous Application No.235/2015 has been sought to the Children's Court for the State of Goa at Panaji so that the application can also be tried along with Special Case No.28/2014 one after another.

(3.) By the said application, the petitioner has sought a direction to the Police Station to register complaint of the applicant for the offences punishable under Section 307, 323, 504, 506(II), 441 read with Section 34 of Indian Penal Code (IPC, for short) and investigate the complaint. However, as pointed out by the learned Public Prosecutor for the State, the request is premature as at this stage there is no criminal case which is required to be tried in accordance with the provisions of the Code of Criminal Procedure and what has been sought is only an order of the concerned Magistrate under Section 156(3) of the Code of Criminal Procedure.