LAWS(BOM)-2021-1-103

SATISH KHADIYA Vs. STATE OF GOA

Decided On January 25, 2021
Satish Khadiya Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. Rohan Desai, learned Counsel for the applicants and Mr. Pravin Faldessai, learned Additional Government Advocate for the Respondent-State.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail.

(3.) The applicant is arrested by the respondent no.1-Konkan Railway Police Station, Margao, in Crime No.04/2020, under Sections 302, 201, 341 read with Section 34 of the Indian Penal Code.