RICHARD QUEIROZ Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Amonkar, the learned counsel for the petitioners, Mr. Rivankar, the learned Public Prosecutor for the respondent nos.1 and 2 and Mr. Munj, the learned counsel for the respondent no.3.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties. Mr. Rivankar, the learned Pubic Prosecutor waives notice on behalf of the Respondent nos.1 and 2. Mr. Munj, the learned counsel waives notice on behalf of the respondent no.3.

(3.) The petitioners seek quashing of the charge sheet no.58/2015 dated 13/6/2015 in which, the petitioners, along with some others persons have been charged for the offences under sections 143, 427, 447 r./w 149 of I.P.C. The complainant, respondent no.3 in the present case has filed an affidavit. In the affidavit, he stated that he has no objection to quashing of the charge sheet as against the petitioners and even the other accused persons. He has stated that the complaint was filed on account of misunderstanding between the petitioners, other accused persons and himself. He has stated that the dispute has now been amicably settled and there is no surviving grievance.