KEITH CRASTO Vs. STATE

JUDGEMENT

(1.) Rule. The rule is made returnable forthwith. With the consent of the parties matter is taken up for final disposal at the stage of admission itself.

(2.) The petitioner who is an accused in FIR No.99 /2019 and the chargesheet bearing No.222/2019 registered as Criminal Case No. IPC 525/S/2019/D preferred the present petition for quashing of FIR and the chargesheet under Sec. 482 of Cr.P.C. r/w. Article 226 of the Constitution of India.

(3.) Heard Mr M.B. D'Costa, learned Senior Counsel with Mr A. Monteiro and Mr Abbasi Rehan Ahmad Nafees, Counsel for the petitioner, Mr Devidas J. Pangam, learned Advocate General with Mr Pravin Faldessai, learned Additional Public Prosecutor for the respondent Nos.1 and 2 and Mr Arun Bras De Sa with Mr Alphy D'Souza and Mr Franco Cuburn Freddie Joseph, Counsel for respondent No.3.