SANDEEP PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) A conflict of jurisdiction wrongly perceived between Special Courts established under different enactments has compelled the Applicants to approach this Court, for bail.

(2.) Heard Shri. J. P. D'Souza, the learned Counsel on behalf of the Applicants/ Accused and Shri. C. A. Ferreira, the learned Public Prosecutor on behalf of the Respondent.

(3.) The applicants are involved in Crime No. 16 of 2010 which includes offences punishable under three different enactments :-Under Sections 380,409 and 120(b), IPC; under Sections 7, 11 and 12 of the Prevention of Corruption Act, 1988 (P.C. Act, for short) and under Sections 28, 29, 30, 31 and 59(2)(b) of the Narcotic Drugs and Psychotropic Substances Act, 1985 (N.D.P.S. Act, for short).