ROMIT NASNODKAR, S/O CHANDRAMOHAN NASNODKAR Vs. STATE OF GOA, THROUGH POLICE INSPECTOR, PANAJI POLICE STATION, PANAJI, GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned Public Prosecutor waives service. Heard finally by consent of parties.

(2.) The challenge in this petition is to the order of issuance of process, passed by the learned Magistrate for the offences punishable under Sections 279, 341 and 353 of Indian Penal Code (IPC). That order has been confirmed by the learned Sessions Judge in Revision Application.

(3.) The brief facts are that on 30/10/2016, the Dy. C.M. of this State, had gone to watch ISL Football match at Fatorda at Margao. The match got over at about 21.00 hours and the Dy. C.M. left for his residence at Mapusa. The vehicle of the Dy. C.M. was escorted by a vehicle bearing No.GA07-G-0519. It is stated that at about 205 hours, when the carcase of the Dy.C.M. Reached at Aggasaim, the petitioner, who was driving a vehicle bearing no.GA03-C-3557 overtook the carcase in a rash and negligent manner and started blocking the vehicle of Dy.C.M. from going ahead. The complainant ASI Dashrath Parab states that they rang siren to give way to carcase on several times and in spite of that, the petitioner continued to block the Car case. When the carcase had reached near Hira Petrol Pump, Panaji at 230 hours, they overtook the vehicle of the petitioner, blocked his way and a call was given to PCR, Panaji, informing about the incident.