MAXIMIANO JOSE FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ramaiya, Counsel for the petitioners and Mr. Amonkar, Addl. Public Prosecutor for the respondents. Rule. By consent, heard forthwith.

(2.) By this application, filed under Section 482 Cr.P.C., the petitioners seek quashing of First Information Report No.189/2009, registered at Panaji Police Station and also seek quashing of the proceedings in Criminal Case No.IPC/219/2011/B pending before the learned Judicial Magistrate, First Class, at Panaji.

(3.) Pursuant to the report filed by petitioner No.1, FIR No.189/2009 was registered at Panaji Police Station against petitioner No.2 for the offences punishable under Sections 279, 338 of IPC. After completion of the investigation, charge-sheet was filed in the Court of Judicial Magistrate, First Class at Panaji and presently the criminal proceedings are pending before the learned JMFC, Panaji.