RAVI SHIRODKAR Vs. STATE

JUDGEMENT

(1.) This is a letter received from the petitioner who is presently suffering incarceration at the Colvale Jail.

(2.) This letter is directed to be registered as a Criminal Writ Petition. Registry to award appropriate number.

(3.) We requested Ms. S. Kenny to appear on behalf of the petitioner under the Legal Aid Scheme which she has kindly consented.