VIKAT BHAGAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. Bras Desa, learned Counsel for the applicant and Mr. P. Faldessai, learned Addl. Public Prosecutor for the respondents.

(2.) This is an application for bail for the offences punishable under Ss. 302, 376, 394 and 201 of the Indian Penal Code registered vide crime No.33/2017 of the Canacona Police Station. The applicant was arrested on 14/3/2017. It is alleged that the applicant had committed rape of a foreigner and then killed her.

(3.) The learned counsel for the applicant took pains to take me through the statements recorded under Sec. 161 of the Cr.P.C. and also the deposition of some of the material witnesses as the trial has commenced. Learned counsel urged that the material on record would indicate that the applicant had a friendly relationship with the deceased. The deceased was found lying dead in an open field with injuries on her head and face. Allegedly, she was raped. There is recovery at the instance of the applicant. The deceased was last seen in the company of the applicant.