VIKESH K. HARMALKAR Vs. OFFICER-IN-CHARGE

JUDGEMENT

(1.) Rule. Rule returnable forthwith.

(2.) With consent of the parties, matter is taken up for final disposal at the admission stage itself.

(3.) The Petitioners before this Court are challenging the FIR No.294/2020 registered at Mapusa Police Station/Respondent No.1 herein, at the instance of Respondent No.3 Mr. Mariano, for the offences punishable under Ss. 419, 465, 466, 193, 200, 467, 468, 471, 472, 420 r/w Sec. 34 of IPC.