HUSSAIN SIDDIQUI Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Additional Public Prosecutor waives service for the respondent nos. 1 and 2 and Mr. Pereira, learned Counsel waives service for the respondent no. 3. Heard finally, by consent of the parties.

(2.) By this petition, the petitioners are seeking quashing of Special Criminal Case No. 13/2015, before the Children's Court, Panaji, Goa and Criminal Case No. 18/JJB/2015, before the Juvenile Justice Board, Merces, Goa. Both these cases arise out of an incident forming part of the same transaction and as such, they are being disposed of by this common judgment.

(3.) On the basis of the complaint lodged by the respondent no. 3, who is the father of the victim girl, aged 14 years, it is alleged that the accused persons extorted about Rs.30,000/- to Rs.50,000/- from the victim girl, that they had videographed the accused-Sheryal Khan kissing the victim girl and threatening her of showing the footage to her father.