SHAILESH GADEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Ms. Gawas, learned Counsel for the petitioner.

(2.) RULE. By consent of learned Counsel for the parties, heard forthwith.

(3.) IN view of the above, respondent no.3 is directed to release the petitioner on parole in terms of order dated 16th December, 2010 upon furnishing the bond of Rs.10,000/- instead of Rs.50,000/- subject to compliance of rules.