RAPHAEL DOMNIC PHILIP PATRICIO Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. The matter is heard with the consent of both parties at the admission stage for final disposal.

(2.) Heard Mr.Yogesh V. Nadkarni with Ms Simram Khadilkar, learned Counsel for the petitioner, Mr.Devidas Pangam, learned Advocate General with Mr.S.P. Munj, learned Additional Government Advocate for Respondent No.1 and 2, Ms Pranita Narayan Gawandi, learned Counsel for Respondent No.3 and Mr.Jatin Ramaiya, learned Counsel for Respondent No.4.

(3.) The petitioner preferred present petition with the following prayers clauses