REGINO FALEIRO Vs. STATE OF GOA

JUDGEMENT

(1.) In both these applications, the applicants have approached this Court seeking anticipatory bail in connection with an FIR registered against them at the Fatorda Police Station, Marago under Ss. 465, 468, 471, 420 read with Sec. 34 of the Indian Penal Code.

(2.) On 22/12/2021, when these applications came up for consideration after notice, this Court found that a prima facie case for grant of ad-interim protection was made out by the applicants and that such ad-interim protection could be granted, subject to the applicants co-operating with the investigation.

(3.) As a consequence, the following order granting adinterim protection was passed in favour of the applicants:-