VINESH FAL DESSAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes, learned Counsel for the petitioner and Mr. Pravin Faldessai, learned Additional Public Prosecutor for the respondent - State.

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

(3.) The challenge in this petition is to the decision of the Sentence Review Board dated 18.09.2020 rejecting the petitioner's plea for premature release and further deferring the consideration of such similar plea for a period of two years thereafter.