RADILF FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With consent, the matter is taken up for final disposal.

(2.) The petitioner preferred the present petition under Sec. 482 of CrPC together with Article 226 of the Constitution of India thereby challenging the FIR No.14 of 2019 registered at Crime Branch Ribandar under Sec. 409, 420 r/w 34 of IPC on the ground that such FIR is registered only with malafide intentions and to take revenge since the petitioner was opposing mega projects in his village.

(3.) Heard Mr Ambrish Gavandolkar, learned Counsel for the petitioner and Mr G. Nagvenkar, Additional Public Prosecutor for the respondent - State.