(1.) The present petition is filed by the petitioner challenging the show cause notice dated 27.01.2021 issued by the Deputy Collector and SubDivisional Magistrate, Pernem and for quashing the proceedings in Case No. MAG/107/CRPC/09/2021/290 before the Deputy Collector and SubDivisional Magistrate, Pernem.
(2.) Heard Mr. C.A. Ferreira, the learned Counsel for the petitioner and Mr. S.G. Bhobe, the learned Public Prosecutor for the respondents/State. At the request and by consent of parties, the matter is taken up for final hearing at the stage of admission.
(3.) The petitioner's case in short is that he is resident of Pirna, Bardez, and founder member of an organisation called "Revolutionary Goans" which has been espousing several issues concerning Goa and Goans. Several Public Interest Litigations are filed by the said organisation. They are also organising series of meetings across Goa by raising social economic issues, environmental matters, etc. Therefore, the organisation also faces false complaints against its members.