JOAO C. PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Galileo Teles for the petitioners, Mr Pravin Faldessai, learned Additional Public Prosecutor for the State and Mr Dhaval Zaveri for respondent no.2.

(2.) The petitioners, arraigned accused nos.1 and 2, seek quashing of Charge-sheet No.6/2015 filed in the Court of the Judicial Magistrate First Class at Margao (JMFC) in FIR No.68/2014 and the proceedings in Criminal Case No.292/S/2018/I before the learned JMFC at Margao.

(3.) Mr Teles, the learned counsel for the petitioners, submits that the uncontroverted allegations made in the FIR and the charge sheet do not disclose the commission of any cognizable offence. Therefore, relying on State of Haryana & Ors. vs Bhajanlal & Ors. - 1992 Supp (1) SCC 336, Mr Teles submits that the impugned charge sheet and FIR may be quashed.