PETER FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the Learned Counsels on behalf of both the parties.

(2.) By this petition filed under Section 482 of the Code of Criminal procedure, 1973, the petitioner has taken exception to the order dated 30. 12. 2006 of the Learned Additional Sessions Judge, Panaji, upholding the conditional order dated 22. 6. 2006 of the Learned Executive magistrate, Mapusa.

(3.) During the course of hearing of this petition, the petitioner and the respondent no. 2 have produced two photographs for the perusal of the court. The photograph produced by the petitioner shall be marked 'x' and the one produced by the respondent shall be marked 'y' and both shall form part of the record.