VISHAL DEVIDAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. S. Gawas, learned Counsel appearing for the petitioner and Shri C. A. Ferreira, learned Public Prosecutor for the respondents.

(2.) Rule. Heard forthwith by consent of learned Counsel.

(3.) Shri C. A. Ferreira, learned Public Prosecutor waives service on behalf of the respondents.