SHRIMAN H DHULAPKAR Vs. BHAIRUNATH BABURAO HEGDE

JUDGEMENT

(1.) HEARD Mr. D. Gaonkar, the learned Counsel for the applicant/ appellant, Mr. A. D. Bhobe, the learned Counsel for the respondent No.1 and Mr. C. A. Ferreira, the learned Public Prosecutor for the respondent No.2.

(2.) SPECIAL Leave to appeal against the order dated 26.11.2008 by the Judicial Magistrate,First Class, Bicholim in Criminal Case No.144/OA/138/2006/B is granted and the appeal is ordered to be registered.

(3.) AGGRIEVED by the said order, the applicant has filed the present application for special leave to appeal/appeal.