SUBHASH MANDREKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This is an application for suspension of sentence and grant of bail filed on behalf of the Applicant in the Revision Application, which is admitted today i.e. 23/12/2021, as arguable case is made out on behalf of the Applicant.

(2.) The Magistrate as well as the Sessions Court in the present case, prima facie, appear to have failed to appreciate the contentions raised on behalf of the Applicant which go to the very root of the matter. Prima facie, it appears that the Magistrate and the Sessions Court have simply relied upon the observations made in the order passed by the Sessions Court which led to filing of the complaint against the Applicant for offence under Sec. 193 of the IPC.

(3.) Since a strong prima face case is made out on behalf of the Applicant and it is informed that the Applicant was taken into custody on 21/12/2021, this Court is of the opinion that the present application deserves to the allowed.