SAMEER BHAT Vs. STATE OF GOA

JUDGEMENT

(1.) Not on Board. Taken on Board at the request of and by consent of the parties.

(2.) By this application, the applicant seeks quashing and setting aside of FIR No. 28/2020, chargesheet bearing outward no.5525 and 94 of 2021 dtd. 22/5/2021 and criminal proceedings pending before the learned Judicial Magistrate First Class, Pernem, i.e. Criminal Case No. 22 of 2021, as against the petitioner and his sister Neelam Jalla with further directions to the respondent No.2 to release the petitioner's passport forthwith and to withdraw the lookout notice issued against him, in view of the consent terms entered into by and between the petitioner and the respondent No3- Mrs. Jeeva Reddy.

(3.) Learned Counsel for the applicant submits that during the pendency of the aforesaid petition the parties amicably settled the matter and entered into consent terms which are at page 20 of the aforesaid application.