RAVINDER CHOHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Nadkarni with Mr. Sanket Kamat, the learned Counsel for the petitioner, Mr. Nagvenkar, the learned Additional Public Prosecutor for respondent no. 1 and Mr. Ajit Kantak with Mr. Raunak Kantak, the learned Counsel for respondent no. 5.

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

(3.) The petitioner, in the present case, is said to be suffering from Nasopharyngeal cancer and he last completed a course of radical dose concurrent chemoradiotherapy in March, 2019, under the care of Dr. Andrew Hartley, Consultant Clinical Oncologist at the Queen Elizabeth Hospital at Birmingham.