JUDGEMENT
SADHANA S.JADHAV,J. -
(1.)Heard the respective parties.
(2.)Rule. Rule made returnable with the consent of the parties.
(3.)The petitioner herein seeks the relief of quashing of FIR/Chargesheet filed in Crime No.29/2020 registered at
Mormugao Police Station, Bogda, Alto-Desterro, Mormugao
Goa. The complainant Mr. Vishal D'Souza, had filed a report to
the Mormugao Police Station against the petitioner alleging
offences punishable under Sec. 279, 427 and 506 of the
Indian Penal Code. On the basis of this report, Crime
No.29/2020 was registered against the petitioner on 12/12/2020.
Investigation was completed and chargesheet is filed.
3. In the course of investigations, it appears that there is amicable settlement between the complainant and the accused.
The complainant has also filed an affidavit-cum-undertaking
before the investigating agency of Mormugao Police Station,
Bogda contending therein that there has been amicable settlement
between the complainant and the accused and he does not wish
to prosecute the case any further. In view of this, the chargesheet
filed in Crime No.29/2020 deserves to be quashed and the
proceedings in IPC Case No.34/2021 pending before the Judicial
Magistrate First Class, at Vasco are quashed and set aside.
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