TARAK AROLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms Collasso, learned Counsel for the petitioner and Shri Faldessai, learned Additional Public Prosecutor for the Respondent.

(2.) By this Petition under Article 226 of the Constitution of India and under Sec. 482 of the CrPC, the petitioner prays for quashing and setting aside the FIR No.47/2023 dtd. 11/4/2023 of the Crime Branch Police station, Ribander, Goa, where he is shown as accused no.34. The petitioner is a Councillor in the Mapusa Municipal Council. The petitioner claims to be a social worker conducting various charitable activities.

(3.) On 15/4/2023 at around 6.30pm the officers of CID/CB Police Station came to the office of petitioner at Peddem,Mapusa asking him to attend the Crime Branch Police station, Ribander for investigation in Crime No. 47/2023. The petitioner co-operated with the Officers. The petitioner was informed by the Officers of Respondent No.1 that they are arresting him in Crime No.47/2023. FIR No 47/2023 dtd. 11/4/2023 was lodged for offences u/s 419, 420 r/w 120B IPC and Sec. 66-C and 66-D of Information Technology Act, 2000 and Information Technology Amendment Act, 2008 against the petitioner and 33 other accused by the respondent No.1. The petitioner was granted bail by the trial Court by order dtd. 16/4/2023.