SANDEEP DATTARAM SALGAONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Criminal Writ Petition Nos.64 of 2021 and 65 of 2021 are taken up for final disposal at the admission stage itself with Criminal Writ Petition No.20 of 2019 wherein Rule was issued, as these petitions are filed for quashing of two FIRs' i.e. a complaint and the counter-complaint filed against each other in connection with the alleged incident which took place on 27/09/2018 at Gaunswado, Salvador do Mundo, Bardez, Goa.

(2.) Criminal Writ Petition No.20 of 2019 is filed by the petitioner, who is a practising Advocate, thereby challenging the FIR vide Crime No.129 of 2018 registered at Porvorim Police Station against him for the offences punishable under Sec. 353, 504 and 323 of IPC on the complaint filed by Mr Avinash Palni, the Secretary of Village Panchayat Salvador do Mundo, alleging that during the inspection, the petitioner obstructed the Secretary and the Sarpanch of the Village Panchayat in conducting the inspection, abused them, pushed them and thereby committing the offence under Sec. 353, 323 and 504 of IPC.

(3.) Criminal Writ Petition No.64 of 2021 is filed by Mr Sandeep Salgaonkar, the Sarpanch of village Salvador do Mundo praying to quash the FIR No.130/2018 registered at Porvorim Police Station at the instance of respondent No.3 (Petitioner in Writ Petition No.20 of 2019) for the offences punishable under Sec. 143, 147, 504, 323, 506(II) r/w. 149 of IPC.