DAYANAND NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr J.J. Mulgaonkar, learned counsel for the petitioners, Mr Nikhil Vaze, learned Additional Public Prosecutor for respondent no.1 and Mr. Terence Vaz, learned counsel for respondent no. 2.

(2.) Rule. The rule is made returnable forthwith at the request of and with the consent of the learned counsel for the parties.

(3.) By instituting this petition, the petitioners seek the quashing of FIR No.26/2021 dtd. 27/1/2021 under Ss. 143, 147, 148, 451, 452, 323, 324, 326, 307, 427 and 506(ii) read with Sec. 149 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at the Calangute Police Station, North Goa.