OKEKE NWABUEZE NNABUIKE Vs. STATE OF GOA, THROUGH

JUDGEMENT

(1.) HEARD Ms. M. Collasso, learned Advocate for the petitioner and Mr. C. A. Ferreira, learned Public Prosecutor for the respondents.

(2.) RULE. By consent heard forthwith.

(3.) THE impugned Judgment and order is passed on an application filed under Section 265-B of Cr.P.C. by which petitioner/accused is permitted to file application for plea bargaining in the Court in which such offence is pending for trial. The record discloses that no objection was given by the learned Assistant Public Prosecutor as well as investigating officer and on the basis of the no objection, learned Magistrate passed impugned Judgment and Order.