MEHBOOB SHAIKH Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Made returnable forthwith. The learned Counsel appearing for the respondents waive service.

(2.) Heard Shri G. Agni, learned Counsel appearing for the petitioner, Shri D. Lawande, learned Additional Public Prosecutor appearing for respondent no.1 and Shri P. Arolkar, learned Counsel appearing for respondent no.2. Respondent No.2 is present in person.

(3.) This petition has been filed under Article 227 of the Constitution of India and under Section 482 Criminal Procedure Code for quashing of Criminal Case no.127/S/12/B pending in the Court of Judicial Magistrate First Class, Vasco for the offences punishable under Section 324 and 504 Indian Penal Code.