RISHI KUMAR Vs. MAHESH CHANDRA AGARWAL

JUDGEMENT

(1.) ADMIT.

(2.) SENIOR Advocate Shri S. Dessai waives service on behalf of respondent No. 1. With consent of Advocates for the parties heard forthwith.

(3.) THE petitioners have approached this Court under section 482 Cr. P. C. for the purpose of quashing of Criminal Complaint No. 78/p/96 filed by respondent No. 1 against the petitioners in the Court of Judicial Magistrate, F. C. , Vasco-da-Gama. The petitioners also seek to set aside search warrant issued by the Magistrate by impugned order dated 21-5-96 with a further prayer to stop the search forthwith. Search in pursuance of the search warrant issued by the Magistrate had already started from 22nd May, 1996 and the same was in progress when this matter was heard. It was stated at that time that the search was in final stages and was due to be completed shortly.