LAWS(BOM)-2013-7-186

SIMON FERNANDES Vs. STATE

Decided On July 09, 2013
Simon Fernandes Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Rule. Heard forthwith with the consent of the learned Counsel.

(2.) This petition questioning the orders passed by the learned Additional Sessions Judge, South Goa, Margao and learned JMFC, Canacona can be disposed of at this stage itself.

(3.) I have heard the learned Counsel appearing for the petitioner as well as the learned Additional Public Prosecutor for the State.