LAWS(BOM)-2022-4-262

MARY JAYNE DIAS PINHEIRO Vs. STATE OF GOA

Decided On April 11, 2022
Mary Jayne Dias Pinheiro Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Ms. G. Kamat, who appears under Legal Aid Scheme on behalf of the petitioner in WPCR No.68 of 2020 and Mr. Salkar, learned counsel who appears on behalf of the petitioners in WPCR No.25 of 2022.

(2.) By instituting both these petitions, the petitioners seek quashing of FIR No.27/2018 dtd. 5/5/2018 lodged by the petitioner in WPCR No.68 of 2020 and FIR No.26/18 dtd. 5/5/2018 lodged by the petitioners in WPCR No.25 of 2022.

(3.) The matters had been referred to the mediation because the allegations in both the FIRs to a great extent were personal to the petitioners in both these petitions. Today, the learned counsel for the petitioners, based on instructions, report that they will have no objection if both the FIRs are quashed.