ANTHONY ROQUE DSOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Dhaval Zaveri with Mr Nehal Govekar for the petitioner, Mr Shailendra G. Bhobe, Public Prosecutor for the State and Mr Allan F. C. Andrade and Mr Mark Valadares h/f Mr Richard Almeida for respondent no.3.

(2.) Rule. The Rule is made returnable immediately at the request of and with the consent of the learned counsel for the parties.

(3.) This petition seeks quashing of FIR No.178/2023 dtd. 11/9/2023 registered at the Mapusa Police Station (impugned FIR) inter alia on the following grounds:-