AKSHAYA PRAJAPATHI Vs. STATE OF GOA

JUDGEMENT

(1.) The Petitioner, has approached this Court for quashing of chargesheet bearing No. 12/2024, which has invoked the offences under Ss. 69, 81, 83 and 118(1) of the BNS 2023.

(2.) On the previous date, notice was issued to Respondent No. 3 through the Investigating Officer and it was directed that the proceedings before the Sessions Court at Ponda in Case No. SCORS 85/2024 be stayed.

(3.) We have heard the learned Counsel for the Petitioner, the learned Additional Public Prosecutor for Respondent Nos. 1 and 2 and Ms. Prachi Sawant for Respondent No. 3.