NANDA KUNKOLIENKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard finally with the consent of Mr. M. Teles, learned Counsel for the petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor. He waives notice on behalf of the respondent.

(3.) The challenge in this petition is to an order passed by the learned Special Judge on 26.11.2018 by which learned Judge has confirmed the order passed by the learned Judicial Magistrate, First Class, Panaji in case no.IPC/202/2012/C directing a charge to be framed against the petitioner for the offences punishable under Sections 419, 467, 468, 471 and 420 Penal Code read with Sec. 34 of IPC.