ASHRAF ALI KHAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Padgaonkar for the petitioner, Mr Manish Salkar, learned Government Advocate for respondent nos.1 & 2, Mr I. Agha for respondent no.3 and Mr P. Chawdikar for respondent no.4.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioner, has instituted this petition to seek the following substantive reliefs:-