MAHESH PARSRAM MATTA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. D. K. Singh, learned Advocate for the petitioner, Mr. S. R. Rivankar, learned Public Prosecutor for the respondent nos. 1 and 2 and Mr. Ryan Menezes, learned Advocate for the respondent no. 3.

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

(3.) The petitioner has filed this petition for quashing of the First Information Report of Crime No. 522/2014 registered against the petitioner for the offences punishable under Sections 403, 409, 420 and 465 read with Section 34 of the Indian Penal Code (I.P.C.) in Margao Town Police Station, Goa. The investigation of the above crime is going on. The respondent no. 2 lodged this First Information Report on behalf of M/s. Sanda Well Being Private Ltd. (M/s. Sanda Company, for short). The said Company is presently known as M/s. Yours Lifestyle Pvt. Ltd.