DINESH AROLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Matkar, learned Counsel appearing for the Petitioner and Shri C. A. Ferreira, learned Public Prosecutor for the Respondents.

(2.) Rule. Heard forthwith with the consent of the learned Counsel. Learned Counsel appearing for the Respondents waives service.

(3.) The above Petition challenges the Order passed by Respondent no.1 dated nil, November, 2011, whereby an application filed by the Petitioner for parole came to be rejected.