GAUTAM A. MELEKAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. C.A. Ferreira, the learned Counsel for the applicant and Mr. S.G. Bhobe, the learned Public Prosecutor for the respondents.

(2.) The present application is filed for grant of anticipatory bail.

(3.) The applicant submitted that the learned Sessions Judge, North Goa, rejected application for anticipatory bail on solitary ground that prima facie, offence committed is bailable offence.