SUBHASH DATTA KANULKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Desai learned counsel for the Applicant, Mr. Vaze Additional Public Prosecutor for the Respondent-State and the learned Advocates appearing for the intervening parties.

(2.) In the present matter fresh notice under Sec. 35(3) of the Bharatiya Nagarik Suraksha Sanhita 2023 (BNSS 2023 for short) was issued to the Applicant and thereafter the Applicant is attending the concerned Police Station in compliance with such notice.

(3.) Mr. Vaze appearing for the State would submit that the entire investigation now rests on a document i.e. Will, a copy of which was produced by the Applicant along with his mutation application. He submits that the file from the Mutation office shows that the Will was registered with the Sub-Registrar, Satteri. Mr. Vaze submits that the Investigating Officer visited the said office of Sub-Registrar Sattari in order to locate such document/Will. However, he has been informed that no such Will is found registered at the said office.