ATANASIO LOBO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Rohan Desai for the Petitioner and Mr. G. Nagvenkar, learned Additional Public Prosecutor for the State.

(2.) The Petitioner seeks the following reliefs in this Petition :-

(3.) Mr. Rohan Desai relies on an order made by the Hon'ble Supreme Court in S.G. Vombatkere vs. Union of India, 2022 SCC OnLine SC 609. Based on this order, he submits that there is now a direction to keep all pending cases in abeyance. Further, the Centre/Sates have been urged not to register fresh cases till Sec. 124A is reviewed by the Central Government.