ALISON GOMES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, learned Counsel for the Petitioner, Mr. S. G. Bhobe, the learned Public Prosecutor for the State (Respondent nos. 1 and 2), and Mr. Kaif Noorani, learned Counsel for Respondent no.3. Rule. At the request of and with the consent of the learned counsel for the parties, the rule is made returnable forthwith.

(2.) The Petitioner claims to be an artist, musician, and singer primarily engaged as a tiatrist or a stage singer in the popular form of musical theatre known as Tiatr. He claims to have participated in about 10-12 such musical productions since 2015 under the stage name of Alison De Curtorim.

(3.) By this Petition, under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure 1973 (Cr.P.C.), the Petitioner seeks to quash of complaint/FIR bearing Cr. No. 22/2021 of Quepem Police Station, alleging the commission of offenses punishable under Section 295-A and Section 500 of the Indian Penal Code, 1860 (IPC). This complaint/FIR is based on the complaint dated 06.06.2021 made by Respondent no.3, who is a Member of the Legislative Assembly representing the Cuncolim Constituency.