DEVDUTTA RAIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. R. Menezes, learned Counsel appearing for the petitioner, Mr. S. R. Rivankar, learned Public Prosecutor for the respondent No.1 and Mr. C. Padgaonkar, learned Counsel appearing for the respondent No.3.

(2.) Rule. Learned Counsel appearing for the respondents waive service. Heard forthwith, with the consent of the learned Counsel.

(3.) By this petition, the petitioner who is accused No.1, is seeking quashing of the proceedings in Criminal Case No. 35/S/2013 pending before the learned J.M.F.C. at Quepem in which the petitioner and the accused No.2 (since deceased) were chargesheeted for the offences punishable under Sections 465, 468, 471 and 410 of the Indian Penal Code. The Charge is framed and the Prosecution has examined some witnesses.