TUKARAM @ MAJOJ Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

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

(3.) The Petitioners, by instituting this petition under Article 226 of the Constitution of India r/w Sec. 482 of Cr.P.C., seek quashing of FIR No. 2/2021 registered at the Valpoi Police Station (now transferred to Crime Branch Police Station) and Charge Sheet No. 96/2023 dtd. 25/8/2023 insofar as it concerns the Petitioners.