SAHAJANAND INVESTMENTS PVT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. R. Bras De Sa, learned Advocate for petitioner, Ms. M. Pinto, learned Additional Public Prosecutor for respondent no.1 and Mr. Shivan Dessai, learned Advocate for the respondent no. 2 in all the petitions.

(2.) Rule. By consent heard forthwith.

(3.) By these Writ Petitions, the petitioner takes exception to the part of the orders dated 22.5.2012 passed by Additional Sessions Judge, Mapusa in Anticipatory Bail Application Nos. 156/2012, 157/2012, 158/2012 and 159/2012 by which the respondent no.1 herein has been directed to give notice of 48 hours in case crime is registered against respondent no.2.