RAJESH NARVEKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V.D. Porob, learned counsel for the Applicant.

(2.) At the outset learned counsel for the Applicant, seeks to amend the application by inserting Ss. 468 and 471 of the Indian Penal Code (I.P.C.), in view of the reply submitted by the learned Additional Public Prosecutor which indicates that subsequently, these Sec. have been added.

(3.) Leave is granted.