JOAN MASCARENHAS Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr S. S. Kantak, learned Senior Advocate who appears along with Mr Abhijit Gosavi, Ms Neha Kholkar, Mr G. Naik, Mr Kapil Kerkar and Mr G. Kerkar for the petitioners in both the petitions and Mr S. G. Bhobe, learned Public Prosecutor for the State.

(2.) Learned counsel for the parties state that both these petitions can be disposed of by a common judgment and order.

(3.) Rule in each of these petitions. The Rule is made returnable immediately with the consent of the learned Public Prosecutor. Even otherwise, liberty of a citizen is involved in these matters and therefore, such matters can brook no delay.