ROHAN ASHOK KHAUNTE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S.S. Kantak, learned Senior Counsel appearing alongwith Mr. Ryan Menezes, learned Counsel for the petitioner, Mr. Devidas J. Pangam, learned Advocate General, who appears alongwith Mr. Pravin Faldessai, learned Additional Public Prosecutor for the respondent nos. 1 and 2 and Mr. Ashwin D. Bhobe, learned Counsel appearing on behalf of the respondent no. 3.

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

(3.) Mr. Faldessai, learned Additional Public Prosecutor waives service for the respondent nos. 1 and 2 and Mr. A.D. Bhobe, learned Counsel waives service on behalf of the respondent no. 3.