V.V.MOHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, the learned Counsel for the petitioner and Mr. Gaurish Nagvenkar, the learned Additional Public Prosecutor for the respondents.

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

(3.) Mr. Nagvenkar, the learned Additional Public Prosecutor waives service on behalf of the respondents.