ANIL MANRAO Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. Mulgaonkar, learned Senior Counsel appearing for the petitioners, Ms. M. Pinto, learned Addl. P.P. appearing for respondent No. 1 and Mr. Arun Bras de Sa, learned Counsel appearing for respondent No.2.

(2.) RULE . Rule made returnable forthwith. Heard by consent.

(3.) RESPONDENT No.2 herein has filed a complaint making allegations against the petitioners herein in respect of commission of offences punishable under Sections 498A, 385, 386, 387, 506(ii) I.P.C. read with Sections 511 and 34 I.P.C. An F.I.R. on the basis of the complaint lodged by respondent No.1, FIR No.5/2014 came to be registered at the Women Police Station, North Goa, Panaji on 3rd July, 2014. The instant petition is presented by father -in -law, mother in law, brother -in -law, and sister -in -law of respondent No.2 for quashing and setting aside of FIR No.5/2014 dated 3.7.2014.