KARAN @ AKSHAY GOVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. Shri P. Faldessai, learned Addl. Public Prosecutor waives service on behalf of respondent no.1 and Shri N. Govekar, learned Counsel waives service on behalf of respondent no.2.

(2.) By this petition, under Article 226 of the Constitution of India read with Section 482 of the Criminal Procedure Code, the petitioner is seeking quashing of proceedings in Criminal Case No.248/S/2014/B before learned JMFC, at Mapusa.

(3.) On the basis of the complaint lodged by Ms. Kiran Jaisinghani Ray at Anjuna Police Station, an offences punishable under Sections 354, 354-D, 509, 356 and 379 of IPC was registered against the petitioner. The petitioner is presently facing trial for the said offences before the learned JMFC, Mapusa.