AIRES MIRANDA RIDRIGUES Vs. SHREHA DARGALKAR

JUDGEMENT

(1.) Both the petitions are taken up together and disposed of by a common judgment.

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

(3.) By the present petitions, the petitioners in both the petitions seek to exercise this Court's inherent jurisdiction under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) ( which is pari materia to old Sec. 428 of Criminal Procedure Code) thereby quashing and setting aside Criminal Case No. IPC 155/2024/A, on the file of the learned Chief Judicial Magistrate, North Goa, at Panjim and Criminal Case No.296/2020 on the file of the learned Judicial Magistrate First Class at Mapusa Goa.