DAVID JOHNSON Vs. STATE OF GOA,

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for petitioner and the respondents.

(2.) Learned Public Prosecutor waives notice on behalf of the respondents.

(3.) By this petiton, the petitioner has invoked jurisidction of this Court under Article 226 of the Constitution of India read with Section 482 of Code of Criminal Procedure, 1973 ("Code" for short) seeking quashing of an FIR No.11/2017 registered with the Anti Narcotic Cell Police Station, Goa.