TARZAN PARSEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Lotlikar, learned Senior Advocate and Mr. Amonkar, learned counsel for the applicants and Mr. Bhobe, learned Public Prosecutor for the respondents-State.

(2.) The applicants are seeking bail in connection with FIR no.161/2022 registered with Anjuna Police Station for offences punishable under Ss. 143, 147, 148 and 307 read with Sec. 149 of the Indian Penal Code (IPC) and Sec. 25 of the Arms Act.

(3.) The case of prosecution is that the injured was assaulted by accused with knife. Several persons were involved in crime. Several persons were arrested. On completing investigation, chargesheet was filed.