JOAO ANTONIO LOPES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Vibhav Amonkar, learned counsel for the petitioner and Mr S. G. Bhobe, learned Public Prosecutor for the State.

(2.) Rule. The Rule is made returnable immediately with the consent and at the request of learned counsel for the parties.

(3.) The issues raised in this petition are substantially covered by our judgment and order just dictated today in Criminal Writ Petition No.125 of 2022.