RENDEL AUGUSTINE Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Amonkar for the Petitioner and Mr. Pravin Faldessai, learned Addl. Public Prosecutor for Respondents No.1 and 2.

(2.) For the order that we propose to make, service on Respondent No.3 is not necessary.

(3.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties.