TUSHAR DALAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Vibhav Amonkar, learned Counsel for the applicant and Mr. Pravin Faldessai, the learned Additional Public Prosecutor, for the respondent-State.

(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- Calangute Police Station, in Crime No.152/2020 under Sections 143, 144, 147, 148, 307 and 302 of the Indian Penal Code.