SATISH RAMAKANT NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Revisional powers of this Court have been invoked by the petitioner challenging an order dated 17/12/2014 passed by the JMFC, Mapusa in Criminal Misc. Application No.254/Release/2014/A and an order dated 10/03/2016 by the Additional Sessions Judge, Mapusa in Criminal Appeal No.12/2015.

(2.) Briefly stated, the facts are as follows:

(3.) Meanwhile, a letter was received by the petitioner from the Investigating Officer informing him that part of the gold in a melted condition has been recovered from the accused person and was lying with the police station. It was informed that if the petitioner desires to get the said gold he may apply to the Court.