VINOD MANZREKAR Vs. STATE OF GOA

JUDGEMENT

(1.) AFFIDAVIT -in -reply filed by the respondent no. 2 is taken on record.

(2.) HEARD Mr. Agni, learned Counsel appearing on behalf of the petitioner, Mr. Rivankar, learned Public Prosecutor for respondent no.1 and Mr. Agrawal, learned Counsel for respondent no. 2.

(3.) THE learned Counsel appearing on behalf of the respondents waive service of notice. By consent, heard forthwith.