VIVEK MANGOLI Vs. VIJAY CHOWGULE

JUDGEMENT

(1.) The challenge in these Petitions is to the order dtd. 18/4/2022, passed by the learned Sessions Court, South Goa, Margao in Anticipatory Bail Application Nos. 21, 23, 24 and 25 of 2022. All these Applications arise out of Crime No. 11/2022 of P.S. Mormugao in connection with offence under Sec. 409, 420, 465, 468, 471 read with Sec. 120-B of IPC, which offences are being currently investigated by the Economic Offence Cell (EOC), Goa. By the impugned order, the Application for intervention filed by the petitioner seeking permission to address oral arguments in order to oppose the Applications for anticipatory bail, is rejected.

(2.) I have heard the learned Counsel for the parties and perused record.

(3.) A perusal of the impugned order shows that the learned Sessions Judge has placed reliance on the decision of this Court in the case of Wilson Godinho Vs. Public Prosecutor & Another (CRMA No. 52/2020 in CRMAB No. 28/2020 decided on 6/2/2020) in order to hold that the intervenor can only assist the prosecution.