ATANASIO MONSERRATE Vs. CBI

JUDGEMENT

(1.) Heard Mr. A.N.S. Nadkarni, learned Senior Counsel for the petitioner in Criminal Writ Petition No.81/2010; Mr. S. Gupte, learned Senior Counsel for the petitioners in Criminal Writ Petition No. 2/2011; Mr. M. Jethmalani, learned Senior Counsel for the petitioner in Criminal Writ Petition No.42/2011, Mr. C. A. Fereira, learned Public Prosecutor for the State of Goa and Mr. Joseph Vaz, learned Special Public Prosecutor for Central Bureau of Investigation (CBI).

(2.) All these three writ petitions are being disposed of by common judgment since they are inter-connected.

(3.) With the consent of the learned Senior Counsel for the petitioners and learned Public Prosecutor and learned Special Public Prosecutor, the writ petitions are taken up for final disposal. Hence Rule. Heard forthwith.