ANTANASIO MONSERRATE Vs. C.B.I.

JUDGEMENT

(1.) HEARD learned Counsel for the parties. All these three Writ Petitions filed by the petitioners under Section 482 of Cr.P.C. have been registered as Criminal Writ Petitions. The petitioners in all the three Writ petitions in addition to seeking quashing and setting aside the proceedings in Criminal Cases, seek direction for constitution of Special Investigation Team to investigate Crime Nos.57/2008, 58/2008 and 59/2008 together with the petitioner's report dated 22nd February, 2008 after registering the said report as F.I.R.

(2.) IN terms of the interim orders passed in these petitions, further proceedings in Criminal Case No.230/2009/A and Criminal Case No.92/2010/A pending before the Judicial Magistrate, First Class, Panaji have been stayed. The closure report filed by respondent no.1 in Crime No.59/2008 has been also stayed. All three Writ Petitions, which are interconnected, have been fixed for final disposal.

(3.) MR . Ferreira, learned Public Prosecutor appearing for the State of Goa also supported the submissions made by the learned Senior Counsel appearing on behalf of the petitioners.