VIKRAM SINGH KAUSHIK Vs. STATE

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. Heard by consent of the learned counsel appearing for the parties.

(2.) THE petitioner has approached this Court for quashing the FIR No. 133/2012 lodged at Panaji Police Station on 04.05.2012.

(3.) THE FIR in question came to be lodged at the instance of respondent no.2 alleging therein that the petitioner had forged his signatures on certain documents and got the Skoda Laura car bearing registration no. GA -08 -E - 7869 transferred in his name.