AJJU C.S. SINDOLLI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) Heard the parties with consent.

(3.) The petitioner approached this Court under Sec. 482 of CrPC and Article 226 of the Constitution of India praying for a writ, order or directions thereby quashing FIR No.192/2015 dtd. 2/12/2015 registered with respondent no.2 and consequently criminal proceedings initiated pursuant thereto, on the ground that the petitioner and respondent no3/informant settled their dispute.