SURYA PRAKASH PANDEY Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the learned Counsel for the parties. Rule. Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(2.) By this petition under Articles 226 and 227 of the Constitution of India and Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC), the petitioner seeks the quashing of the F.I.R. No.51/2020, dtd. 27/3/2020, registered against him at Calangute Police Station, at the instance of the respondent No.3, on the ground that the ingredients of Ss. 353 and 506 of the Indian Penal Code, 1860 (IPC) are not at all satisfied on the basis of the allegations made in the said complaint.

(3.) The complainant Vishal Mandrekar, Police Sub-Inspector attached to Calangute Police Station, the respondent No.3 herein, lodged a report against the petitioner at the said Police Station on 27/3/2020, which is reproduced verbatim as below:-