VINAY RAI Vs. STATE OF GOA

JUDGEMENT

(1.) Leave to delete respondent no.2 and correct the name of respondent no.3, is granted. Necessary deletion and correction to be made forthwith.

(2.) Rule, made returnable forthwith. The learned Public Prosecutor waives service for the first respondent. Shri Amonkar, the learned Counsel waives service for the third respondent.

(3.) The petitioners are seeking quashing of the proceedings in Criminal Case No.IPC/297/S/2015/B before the learned Judicial Magistrate, First Class at Mapusa. The petitioners have have been chargesheeted for the offences punishable under Sections 341, 427, 323, 504, 506, 379 and 279 of Indian Penal Code (IPC, for short). We have perused the complaint dated 26/02/2014, lodged by the third respondent and it appears that there was an incident, in which I20 Hundai Car brushed the Innova vehicle, which was being driven by the complainant. On the basis of the complaint lodged by the third respondent, the offences as aforesaid came to be registered and on completion of investigation, a chargesheet is filed as aforesaid against the petitioners.