AKSHAY RANGAYYA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the learned Counsel for the petitioner and the learned Additional Public Prosecutor, the matter is taken up for final disposal at the admission stage itself.

(2.) Heard learned Counsel Shri Rohan Desai for the petitioner and the learned Additional Public Prosecutor for the State of Goa Shri Pravin Faldessai.

(3.) The petitioner is praying for substantive reliefs vide prayer clauses (a) and (b) which reads thus: