ARJUN PUJARI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Dharmanand Vernekar for the Petitioners, Mr. Pravin Faldessai, Additional Public Prosecutor for the State-Respondents No.1 and 2 and Ms. S. Kushwaha for the Respondents No.3 and 4.

(2.) Rule. Rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties. The petitioners seek the quashing of FIR No.130/2018 dtd. 18/6/2018 and the consequent charge-sheet No.140/2018 dtd. 31/8/2018 filed in the Court of Judicial Magistrate, First Class at Panaji.

(3.) Mr. Vernekar and Ms. Kushwaha, learned counsel for the petitioners and respondents no.3 and 4 respectively submit that the issue raise in this petition is covered by the Judgment and Order dtd. 18/12/2020 in Criminal Writ Petition No.65 of 2020. They submit that based upon the same reasoning this petition may also be allowed.