NADIA MAGGIE DE COSTA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard.

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

(3.) The petitioner takes exception to the F.I.R. bearing No.218/2002 registered at the Mapusa Police Station on 05/08/2002 against the petitioner on the ground that she had committed an offence punishable under Sec. 420 r/w. 34 I.P.C. and Sections 10,24 and 25 of the Immigration Act, 1983. The petitioner's case briefly was that she was working as the Receptionist for one Vijay Ghanashamdas Tulshiyani in the year 2002 who was dealing with the recruitment of the candidates for employment abroad. The respondent no.1 had raided the Office of the said Vijay Ghanashamdas Tulshiyani on 05/08/2002 and registered an offence vide the Crime No.218/2002 under Sec. 420 r/w 34 I.P.C. and Sections 10, 24 and 25 of Immigration Act, 1983 and he was placed under arrest. She too was formally placed under arrest sometime on 28/02/2004 and released on bail.