SHRI DNYANESHWAR GOVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohit Bras, learned counsel for the petitioner, Mr S.G. Bhobe, learned Public Prosecutor for respondent no. 1 and respondent no. 2, and Mr Sahil Sardessai, learned counsel for respondent no. 3.

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

(3.) By instituting this petition, the petitioner seeks quashing of FIR no.116/2023 (hereinafter referred to as 'said FIR') dtd. 15/7/2023 under Ss. 143, 447, 323, 504, 506 read with Sec. 149 of the Indian Penal Code,1860 ( hereinafter referred to as 'IPC' ) and corresponding Chargesheet, bearing Chargesheet no.94/2024, dtd. 5/8/2024 registered at Panjim Police Station, Goa.