THEREZA DSOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) On 4/5/2023, the following order came to be passed, the relevant portion which reads thus :

(2.) Learned Additional Public Prosecutor submitted that the applicant has joined the investigation.

(3.) Considering the nature of the allegations and now that the applicant has joined the investigation, in my opinion, the custodial interrogation of the applicant is not required. The interim protection earlier granted needs to be confirmed. Hence, the following order :