RAHUL LUTHRA Vs. STATE

JUDGEMENT

(1.) Heard Mr. Amit Palekar, 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 regular bail.

(3.) The applicant-accused has been placed under arrest in Crime No. 254/2020 dated 14.09.2020 registered at Panaji Police Station under Sections 489-A, 489-B, 489-C, 489-D and 489-E of the Indian Penal Code (IPC, for short).