RAJU NAYAK Vs. NILESH DABHOLKAR

JUDGEMENT

(1.) Heard Shri A. Rodrigues, learned Advocate for the petitioner, Shri D. Pangam, learned Advocate for the respondent no.1 and Shri Pravin Faldessai, learned Additional Public Prosecutor for the respondent nos.2 and 3.

(2.) Rule. Heard forthwith with the consent of the learned Counsels appearing for the parties.

(3.) The learned Addl. Public Prosecutor and learned Advocate waive notice on behalf of the respective respondents.