DERICK LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) It is an application for pre-arrest bail, under Sec. 438 of the Cr.P.C. in connection with a crime no.126 of 2020 dtd. 29/9/2020 registered with Old Goa Police Station under Sec. 465, 468, 471, 418, 448, 451 read with 34 of IPC.

(2.) Heard learned Counsel for the applicant, learned Addl. Public Prosecutor for the State and learned Counsel for the complainant.

(3.) At the outset earned Prosecutor, on instructions, submits that investigation in crime is over and chargesheet has been filed.