STATE OF GOA Vs. MAHESH TANNA

JUDGEMENT

(1.) Heard Mr. S.G. Bhobe, learned Public Prosecutor appearing for the Applicant--State.

(2.) This is an application challenging an order dtd. 18/1/2022 passed by the Court of Adhoc Additional Sessions Judge, FTC at Mapusa, in Anticipatory Bail Application No. 8 of 2022.

(3.) Mr. Arun Bras De Sa, learned Counsel, on instructions, has appeared on behalf of the Respondent(Accused).