MARIA ISABELA RODRIGUES Vs. STATE

JUDGEMENT

(1.) HEARD the learned Counsel Shri M. Teles on behalf of the Petitioner and Ms. Winnie Coutinho, the learned Public Prosecutor on behalf of the respondent.

(2.) RULE. By consent, heard forthwith.

(3.) THIS petition has been filed by the Petitioner who is an accused in crime No. 81/2005 under Sections 468, 471, 419, 420 I. P. C. , and is directed against order dated 20-7-2009 of the learned J. M. F. C. , Panaji by which the Petitioner's application filed under Section 457 of the Code of Criminal Procedure, 1973 for return of the passport was rejected.