SATISH DEUSKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith at the request and with consent of the parties.

(2.) The present Criminal Writ Petition is filed under Sec. 482 of the Code of Criminal Procedure, by which, the petitioners have prayed for quashing FIR No. 366/2015 dtd. 27/10/2015, charge sheet no. 146/2019 dtd. 5/8/2016 and consequent criminal proceedings in criminal case no. 23/2019/C pending before the Judicial Magistrate First Class, C Court, Mapusa, as against the petitioners.

(3.) Petitioners were charged for the offences under Sec. 504 and 307 read with Sec. 34 of IPC. The learned Additional Sessions Judge vide order dtd. 16/10/2028 discharged the petitioners of the offence punishable under Sec. 307 and directed framing of charge under Sec. 504 and 325 read with Sec. 34 IPC against the petitioners.