RAJAT KALYAN Vs. STATE OF GOA

JUDGEMENT

(1.) Today, the Registrar ( Judicial) has placed before us the order passed by Adhoc Additional Sessions Judge, Fast Track Court, Mapusa, Goa, while deciding a Miscellaneous Application in Sessions Case No. 51 of 2021 as per the directions of the Sessions Judge, Mapusa.

(2.) The records are placed before us. This case arises out of the Criminal Writ Petition No. 557 of 2021 (F), which was disposed of by this Court vide Judgment and Order dtd. 18/9/2021. The said Writ Petition was filed seeking the quashing of FIR No. 11/2021 registered at Porvorim Police Station. In fact, FIR No. 18/2021 was registered at Vasco Police Station in respect of the same case. The crime was registered for offences punishable under Ss. 364A, 365, 394, 465, 471, 120-B read with Sec. 34 of the Indian Penal Code (IPC). The case was committed to the Court of Sessions at Margao, and registered as Sessions Case No. 21 of 2021, whereas, in Crime No. 11 of 2021, the case was registered as Sessions Case no. 51 of 2021 and was pending before the Sessions Court at Mapusa, Goa.

(3.) By an Order dtd. 18/9/2021, Crime No. 11/2021 was quashed. However, this Court had directed that the chargesheet filed in Crime No. 11/2021 be filed in Sessions Case No. 21 of 2021 at Margao and be treated as a supplementary chargesheet. The Court had directed to adopt the same course as was adopted in the case of Amitbhai Anilchandra Shah vs. Central Bureau of Investigation and another, (2013) 6 SCC 348.