VINA PATKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Leave to delete petitioner no.1 is granted. Necessary deletion be carried out forthwith.

(2.) By this petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure (Code, for short), the petitioners are seeking quashing of F.I.R.No.97/2015 and the consequent charge-sheet in Special Case No.71/2017 before the learned Children's Court at Panaji, Goa.

(3.) The brief facts necessary for the disposal of the petition may be stated thus: