AMIT ANAND PAI RAIKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Counsel appearing on behalf of the applicant, Mr. Rivankar, learned Public Prosecutor appearing on behalf of the respondents and Mr. De Sa, learned Counsel appearing on behalf of the intervener.

(2.) The applicant, who has been arrested on 22/11/2013 in Crime No.168 of 2013 registered with Porvorim Police Station for offences punishable under Sections 489-A, 489-B, 489-C, 420, 465, 467, 468, 472, 474, 475, 409 read with Section 34 of Indian Penal Code (IPC), has filed the above Criminal Application (Bail) No. 84 of 2014 for bail, whereas the complainant M/s. Goa Coastal Resorts and Recreation Private Limited through its Director, at whose instance the said Crime No. 168 of 2013 has been registered, has filed the above Stamp Number (Application) No. 1262 of 2014 praying for leave to intervene in the bail application.

(3.) A reply resisting the application for bail has been filed by the Investigating Officer. The intervenor has also resisted the application on various grounds stated in the application for intervention.