RAJENDRA SINGH Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Ryan Menezes for the petitioner.

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

(3.) The challenge in this petition is to the decisions of the State Sentence Review Board in its meetings held on 16/6/2021, 9/11/2021 and 22/3/2022 declining to release the petitioner prematurely.