ARJUN MILIND VERNEKAR, SON OF MILIND VERNEKAR Vs. STATE, THROUGH OFFICER IN CHARGE OF MARGAO POLICE STATION MARGAO, SOUTH-GOA

JUDGEMENT

(1.) Legality, propriety and correctness of an impugned order of framing charge against respondent nos.2 and 3(Original accused nos.1 and 2) by the Assistant Sessions Judge, Margao has been challenged invoking revisional jurisdiction of this Court.

(2.) The petitioner is the original complainant and the victim of the assault by respondent nos.2 and 3 on the wee hours of 31.5.2014 near KTC bus stand Margao. It reveals from the record that respondent nos.1 and 2 in furtherance of their common intention abused the petitioner in a filthy language. They committed mischief by damaging his Ritz car bearing registration No.GA-08/K-2603 by causing a loss to the tune of Rs. 40,000/- and, inter alia, attempted to commit his murder by assaulting him on his head with an iron baton resulting into grievous injuries.

(3.) Accordingly, on the basis of the complaint by the petitioner, an FIR came to be registered on 31.5.2014, vide Crime No.273/2014 under Sections 504, 427, 326 read with Section 34 of IPC. After completing the investigation, the Investigating Officer laid a chargesheet against the respondents in the Court of JMFC Margao.