ANDREA ALFREDO TONALI Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Ms. Collasso,learned counsel for the petitioner and Mr. Rodrigues, learned Additional Government Advocate for the respondent.

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

(3.) MR. Rodrigues, learned Additional Government Advocate states that the trial of Special Case no.1 of 2009 is delayed since the report from C.F.S.L,Hyderabad in respect of the contraband seized was not received for a long time. He further states that the report has now been received and has been already forwarded to the N.D.P.S Court.