SUSHANT SINGH KUSHWAHA Vs. POLICE INCHARGE

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Public Prosecutors.

(2.) Rule. Taken up for hearing forthwith by consent of Counsel.

(3.) This Petition challenges the prosecution of Criminal Case No.AOA/85/2018, pending before the Judicial Magistrate, First Class, at Pernem. The criminal case appears to be the result of FIR No.192/2017, registered by Respondent No.1 Pernem Police Station. The Respondents have already filed a Charge Sheet bearing Charge Sheet No.56/2018, alleging an offence under Sec. 17A of the Goa Town and Country Planning Act (the "Act"), against the Petitioners.