NARAYAN AZGAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Both these petitions are taken up for disposal jointly as the Petitioners are praying for quashing of FIR registered against each other by the rival group and with regard to the same incident, on the ground that the parties settled their dispute amicably.

(2.) Rule. Rule is made returnable forthwith.

(3.) Heard learned Counsel for the respective parties.