RAMESH BHARTU Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Teles, learned Counsel appearing on behalf of the petitioners, Mr. Rivankar, learned Public Prosecutor appearing on behalf of the respondents no. 1 and 3 and Mr. Mulgaonkar, learned Counsel appearing on behalf of the respondent no. 2.

(2.) Rule. By consent, Rule made returnable and heard forthwith.

(3.) By this petition, the petitioners have prayed for quashing and setting aside the Charge Sheet No. 12/2012, filed by the respondent no. 1, based on F.I.R. No. 168/2003 and consequently, to quash and set aside criminal proceedings before the learned Chief Judicial Magistrate, Panaji, bearing No. IPC/213/2013/A against the petitioners and others.