AKSHAY BHOVE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the applicants and the learned Additional Public Prosecutor for the respondents-State.

(2.) These are applications for bail for the alleged offences under Sec. 143, 147, 148, 324 and 302 read with Sec. 149 of the Indian Penal Code (IPC) registered vide FIR No. 93/2022 of the Margao Town Police Station, in respect of an incident that took place on 14/7/2022.

(3.) Learned counsel for the applicants relied upon the order dtd. 19/6/2023 passed by this court in the case of Suresh Jalgar (Presently lodged in Central Jail) vs. State of Goa & anr.,CRMAB(F) No. 340 of 2023.