SHAMEER CARVALHO Vs. STATE OF GOA

JUDGEMENT

(1.) RULE made returnable forthwith. With the consent of learned Counsel for the parties, these Petitions are taken up for final hearing at the stage of Admission.

(2.) SINCE both the Petitioners in these Petitions have common grievance, both these Petitions are being decided by this common Judgment.

(3.) IN Criminal Writ Petition No.42 of 2004, the grievance of the Petitioner is that initially, he was allowed two visits per month but the Jail Authorities have reduced the two visits per month to one visit.