KALPESH DASHRATH PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned Public Prosecutor for the State as well as learned Counsel for the intervenor.

(2.) Learned Counsel for the intervenor opposed the application for releasing the applicant on anticipatory bail.

(3.) There are in all 12 co-accused. I am informed that the main accused has been released on regular bail. The applicant at the relevant time was 25 years of age. On 27/4/2022, while granting interim protection to the applicant this Court has observed thus:-