GIRIDHAR DEU DEVSEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. G. Dessai, learned Senior Counsel on behalf of the petitioners; Mr. S. R. Rivonkar, learned Public Prosecutor on behalf of the State of Goa; Mr. D. Lawande, learned Additional Public Prosecutor on behalf of police personnel (respondents no. 2, 3 and 4 of Writ Petition No. 33/2012) and Mr. S. Karpe, learned Counsel on behalf of Mr. Shyamsunder Hadfadkar (respondent no. 5 of Writ Petition No. 33/2012).

(2.) The above Writ Petitions are being deposed of by this common judgment since they are in respect of the same incident.

(3.) In Writ Petition No. 33 of 2012, the petitioners have prayed for Writ of Certiorari or any other writ, direction, order in the nature of Certiorari quashing and setting aside the First Information Report No. 82 of 2006 dated 22/04/2006 and charge sheet no. 41/09. The petitioners have also prayed for a Writ of Mandamus or any other writ, direction, order in the nature of Mandamus directing the respondents jointly and severally to pay adequate compensation to the petitioners. In Writ Petitions No. 113 of 2011 and 114 of 2011, the petitioners have prayed for a writ, direction or order under Article 227 of the Constitution of India, quashing and setting aside the order dated 06/06/2011 passed by Session's Court, North Goa at Panaji Goa in Sessions Case No. 36 of 2010 and for discharging the petitioners from framing charge under Section 307 read with Section 34 of I.P.C.