VIRESH TALKAR Vs. STATE THROUGH P P

JUDGEMENT

(1.) HEARD Mr. De Sa, learned Counsel for the applicant and Mr. Ferreira, learned Public Prosecutor for the respondent.

(2.) RULE. With the consent of the learned Counsel for the applicant and learned Public Prosecutor heard forthwith.

(3.) MR. De Sa, learned Counsel appearing for the applicant submitted that having regard to the facts and circumstances of the case and having regard to the fact that the applicant is a young man of 32 years having no criminal background, the applicant deserves to be released on probation under Section 3 of the Probation of Offenders Act, 1958 ('The Act' for short).