MICHAEL G FERNANDES Vs. STATE

JUDGEMENT

(1.) HEARD Shri R. G. Ramani, learned Counsel appearing for the Petitioners and Shri S. Narvekar, learned Addl. Government Advocate for the Respondent no.1. Notice to the remaining Respondents stands dispensed with.

(2.) RULE . Heard forthwith with the consent of the learned Counsel. Learned Addl. Government Advocate appearing for the Respondent no.1, waives service.

(3.) THE above Petitions seek for following reliefs :