KEITH GRACIAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. P.P. Singh, learned Advocate appearing for the petitioner, Mr. D.Lawande, learned Additional Public Prosecutor appearing for the respondent nos.1 and 2 and Mr. S. Redkar, Advocate appearing for the respondent no.3.

(2.) Rule. Rule returnable forthwith. By consent, heard forth. The learned Advocates appearing for the parties waive notice on behalf of the respondent.

(3.) This petition is filed by the petitioner-accused to quash and set aside the First Information Report No.31/2013 registered against him for the offence punishable under Section 420 of the Indian Penal Code.