SATISH DHOND Vs. STATE OF GOA

JUDGEMENT

(1.) The applicants herein who are accused in Crime No. 15/2005 which was initially registered under Sections 465, 468, 471 r/w 34 I. P. C. at porvorim Police Station, have invoked the jurisdiction of this Court under section 482 of the Code of Criminal Procedure, 1973 (Code, for short) to challenge the common Order dated 15102005 of the learned Additional sessions Judge, Mapusa, cancelling the anticipatory bail granted to them by Order dated 732005.

(2.) The applicant Sadanand Shet Tanavade is a MLA from Tivim constituency. The applicant Satish Dhond is the General Secretary (Organisation) of the Goa Unit of Bharatiya Janata Party (BJP). The said crime came to be registered upon a complaint filed by Filipe Neri rodrigues, a MLA from Velim Constituency. The said crime was registered against the applicants herein and one Rajendra Ganu who works in the Office of BJP at Panaji.

(3.) It is necessary to refer briefly to the facts leading to the filing of the said complaint/first information report by the said Filipe Neri rodrigues.