UDAY ANAND CHARI Vs. STATE OF GAO

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, the learned Counsel for the petitioner and Mr. Nagvenker, the learned Additional Public Prosecutor for respondent no. 1.

(2.) Rule. Rule made returnable forthwith. Mr. Nagvenker, the learned Additional Public Prosecutor waives notice for respondent no. 1.

(3.) The present Criminal Writ Petition is instituted under Article 226 of the Constitution read with Sec. 482 of Cr.P.C. for quashing and setting aside FIR bearing Crime No. 260/2017 dtd. 1/12/2017 of Panaji Police Station along with investigation and charge sheet arising therefrom filed by Panaji Police Station vide Criminal Case No. 187/2018 pending before the Judicial Magistrate First Class, 'B' Court, Panaji, Goa, alleging the commission of offences punishable under Ss. 380 and 201 of IPC.