MOHAN GAUDE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Lawande appearing along with Mr. Pradosh Dangui and Ms. Joglekar for the Petitioner, learned Additional Public Prosecutor Mr. Pravin Faldessai appearing on behalf of Respondent Nos. 1, 2 and 3, Mr. Deshprabhu for Respondent No. 4 in Criminal Writ Petition No. 750 of 2023 (F) and Mr. Siddharth Sardesai for Respondent No. 4 in Criminal Writ Petition No. 751 of 2023 (F).

(2.) Rule. Rule is made returnable forthwith. Both these Petitions are taken up for final disposal with the consent of the learned Counsel appearing for the parties as the issue involved in both these Petitions is limited to the observations made by the learned Trial Court qua the Petitioner in both the Bail Applications.

(3.) Both these Petitions are filed challenging the observations of the learned Additional Sessions Judge, Panaji sitting at Ponda while deciding the Bail Applications.