ENG SHELDON S MARTINS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. T. Vaz, learned Counsel for the petitioners, Mr. Pravin Faldessai, learned Additional Public Prosecutor for the respondents No.1 & 2, and Mr. Nigel Da Costa Frias, learned Counsel for respondents No.3 & 4.

(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of the learned Counsel appearing for the parties. Learned Counsel appearing for the respective respondents waive service.

(3.) We dispose of the above petitions by a common order, as the prayer in both the petitions relate to quashing and setting aside of FIR No.167/2019, registered at Panaji Police Station, for the offenses punishable under Sections 406 and 420 read with Section 34 of IPC.