SHRI SANKET PRASHANT NEVREKAR Vs. STATE

JUDGEMENT

(1.) Heard Shri Ashwin Bhobe, learned counsel appearing for the petitioners, Shri Dattaprasad Lawande, learned AG appearing for the respondent no.1 and the respondents nos. 2 and 3 in person.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned counsel appearing for the petitioner and learned Advocate General appearing for the respondent no.1. The learned Addl. Public Prosecutor waives notice on behalf of the respondent no.1.

(3.) The petitioners have invoked jurisdiction of this Court under Articles 226 and 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure for quashing the Criminal Case No.150/S/IPC/2015/B on the file of the Judicial Magistrate First Class, Ponda Goa.