GOVIND KUNDARGI S/O MANIK KUNDARGI Vs. STATE OF GOA THROUGH PUBLIC PROSECUTOR, HIGH COURT OF BOMBAY AT GOA, PANAJI, GOA

JUDGEMENT

(1.) Heard Mr. Vibhav Amonkar, learned counsel for the petitioner.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties. Mr. Mahesh Amonkar, learned Additional Public Prosecutor waives notice on behalf of the respondents.

(3.) The petitioner takes exception to an order dated 2nd August, 2017 passed by the learned Additional Sessions Judge, Panaji, directing framing of a Charge against him under Sections 307 and 120B of Indian Penal Code.