SUNNY CHAUHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohan Desai, the learned Counsel for the applicant and Mr. Pravin Faldessai, the learned Additional Public Prosecutor for the Respondents.

(2.) The present application is filed under Section 439 of the Code of Criminal Procedure for regular bail.

(3.) The applicant has been arrested by the respondent no. 1 in Crime No. 152/2020 under Section 143, 144, 147,148, 307, 302 of the IPC.