MR. JOAO C. PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Learned Counsel appearing for the respondents waive service. Heard finally by consent of the parties.

(2.) By this petition, the petitioners, who are original accused nos.2 & 3, before the learned Magistrate are seeking quashing of the said charge sheet/proceedings.

(3.) On 20/05/2014, respondent no.4 lodged a complaint. According to the complainant the incident had occurred on 19/05/2014 at around 20.30 hrs. It was reported that the complainant was knowing Mr. Sairaj Naik @ Sona (accused no.1) resident of Majorda, Salcete Goa.