KASHINATH J. SHETYE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Kashinath Shetye, the Applicant in person, Mr. Pravin Faldessai, Additional Public Prosecutor for RespondentState and Ms. Asha Desai, Special Public Prosecutor for Respondent Nos. 2 and 3.

(2.) This is a revision filed challenging the order dtd. 03/10/2020 passed in Criminal Miscellaneous Application No.155/2019 by the learned Sessions Court thereby rejecting an application filed under Sec. 156(3) of the Criminal Procedure Code, 1973 (Cr.P.C. for short).

(3.) While rejecting such application, the learned Sessions Court which is also a Special Court under the Prevention of Corruption Act, 1988 observed that the said Court cannot direct registration of FIR or carry out investigation to the AntiCorruption Bureau or to the Central Bureau of Investigation, directly.