KINNARESH TRIMBAK BORKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri S. Borkar, learned counsel for the petitioner, Shri Mahesh Amonkar, learned Additional Public Prosecutor for Respondent no. 1 and Ms. A. Desai, the learned counsel for the respondent no. 2.

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

(3.) Heard Shri S. Borkar, the learned counsel for the petitioner. Shri M. Amonkar, the learned Addl. Public Prosecutor for the respondent no. 1 and Ms. A. Desai, the learned counsel for the respondent no. 2.