SAISH FARJENT Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard by consent of the learned Counsel for the parties. The learned Public Prosecutor waives service for the respondent nos.1 and 2. Shri Menezes, the learned Counsel waives service for the third respondent.

(2.) By this petition, the petitioner is seeking quashing of the chargesheet and criminal case No.5/S/15/A, pending before the learned Judicial Magistrate, First Class, at Quepem, Goa, on the ground that the parties have arrived at an amicable settlement and intend to restore peace and harmony amongst themselves.

(3.) The third respondent, who is the complainant, had lodged a complaint with Police Station, Quepem, on 02/08/2014. According to the third respondent, she is working in the office of the City Cable Network at Amona, Quepem, which belongs to one Mr. Richard D'Costa at Varca. She is looking after receiving complaints from the customers, while three other persons, namely Domingo Rebello, Santigo Mascarenhas, and Prashant Peve attend to the complaints in the field. On 02/08/2014, at about 15.15 hours, the petitioner no.3 had gone to the office of the City Cable Network. It appears that there was some dispute on account of the non-release of cable connection to the petitioner Bostan Fernandes. It was alleged that in the incident, the petitioner Bostan Fernandes caught hold of the collar of Domingo and assaulted him with chair. Mr. Santigo, who tried to intervene, was also assaulted. It was also alleged that there was some damage to the property, including T.V. in the office.