YESHWANT BHAGAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes for the Petitioner and Mr. Rivankar, learned Public Prosecutor for the Respondents.

(2.) Rule. Rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) The challenge, in this Petition, is to the following decision of the State Sentence Review Board, taken in its meeting held on 16th April, 2018 in the Chamber of the Chief Secretary, which reads as follows :