SANDEEP VAZARKAR Vs. STATE OF GOA

JUDGEMENT

(1.) The present Application for anticipatory bail is pending since 21/7/2022. There is no interim relief operating in favour of the Applicant since then. The Applicant's Application for anticipatory bail [Anticipatory Bail Application No. 349/2021] before the Trial Court was rejected by the learned Additional Sessions Judge, Mapusa on 14/7/2022. The present Application has been adjourned from time to time over the past five months.

(2.) The State has filed its reply dtd. 6/9/2022 and the Applicant has filed its rejoinder thereto on 15/9/2022.

(3.) FIR No. 266/2020 of Mapusa Police Station, registered against the Applicant is dtd. 6/10/2020 and the same was subsequently transferred to the Special Investigation Team, Crime Branch Police Station, constituted by the State Government, for further investigation.