MACARIO ELTON FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr Kakodkar, learned counsel for the Petitioner and Mr M. Salkar, learned Government Advocate for the Respondent Nos.1 and 2-State of Goa and Police Inspector of Maina Curtorim Police Station.

(2.) Mr Kakodkar submits that Respondent Nos. 3 and 4 have been duly served and even the affidavit of service has been filed.

(3.) Accordingly, we issue the rule and with the consent of the learned counsel for the parties, make the rule returnable immediately.