CHANDAN PATEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard the Learned Counsel appearing for the Petitioners.

(2.) Rule. The Rule is made returnable forthwith at the request and by consent of the Learned Counsel for the parties. Mr. Bhobe, the Learned Public Prosecutor and Mr. Faldessai, on behalf of the State, waive service.

(3.) All the above captioned Petitions raise a common issue pertaining to the requirements of exercising powers under Chapter IX of the Bharatiya Nagarik Suraksha Sanhita, 2023 (the BNSS) by the Executive Magistrate. In particular, the issues are raised in respect of the powers conferred on the Executive Magistrate under Sec. 126, read with Sec. 130 of the BNSS. All the Petitioners have raised a common issue; therefore, the Petitions are heard together.