JAMES SAVIO SOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) The applicant is arrested on 13/7/2023 in connection with FIR No.106/2023 registered with Anjuna Police Station for offences under Ss. 143, 147, 148, 504, 427, 307 r/w Sec. 149 of Indian Penal Code and Sec. 25 of Arms Act.

(2.) The case of the prosecution in short is that on 12/7/2023 the applicant and his associates had entered the bar of the complainant and demanded drinks. On refusal, the applicant abused the complainant and his staff. The complainant was assaulted. The applicant fired at the staff of the complainant with a firearm.

(3.) The applicant was arrested and produced before the concerned Court for remand. Initially, he was remanded to police custody and subsequently to jail custody. The applicant preferred application for bail before the Court of Sessions at Panaji which has been rejected vide order dtd. 25/7/2023.