VIPLAV PRABHUGAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Shailesh Redkar, learned Counsel for the petitioner, Mr. S.G. Bhobe, learned Public Prosecutor for respondent nos.1 and 2 and Mr. Jatin Ramaiya, learned Counsel for respondent no.3.

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

(3.) This is a petition for quashing of FIR No.8/2021 dtd. 26/1/2021 registered by the Maina-Curtorim Police Station alleging commission of offences under Sec. 504 and 509 of IPC by respondent no.3.