NILESH SADANAND SURVE Vs. POLICE INSPECTOR

JUDGEMENT

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

(2.) Heard Ms S. Nishad, learned Counsel for the Petitioner and Mr S.G. Bhobe, learned Public Prosecutor for Respondent Nos.1 and 2.

(3.) Petitioner by filing present petition under Sec. 482 of Cr.P.C. is praying for quashing of FIR No.1/2023 dtd. 21/1/2023 registered by Respondent No.1/P.I., Economic Offences Cell, Altinho, Panaji, on a complaint lodged by Respondents for the offences punishable under Ss. 406 and 420 IPC and Sec. 3 and Sec. 5 of Goa Protection of Interest of Depositors (Financial Establishment) Act, 1999, in short, GPIB Act.