PRITESH ADKONKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. Bras De sa, learned counsel for the applicant and Mr P. Faldessai, learned Addl. Public Prosecutor for the respondents.

(2.) This is an application for grant of bail filed under Sec. 483 of the Bharatiya Nyaya Sanhita,2024 (Sec. 439 of Cr.P.C.)

(3.) Mr De Sa would submit that the Investigating Agency impleaded Sec. 302 of IPC only on the protest of the family of the deceased and pressure tactics. He would submit that there are two FIR lodged back to back FIR dtd. 6/7/2023 was lodged at 16.39 hours vide crime no.77/2023 by Mr Pascoal Cardozo on the allegations that present applicant along with one person abused one Jayesh with filthy words, threatened him with dire consequences, abducted and assaulted with slaps, fist blows and iron rods thereby causing bodily injuries.