THEODORE MEAQUITA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The matter is taken up for final disposal with the consent of the parties.

(3.) Heard the learned Senior Counsel Mr. Ferreira appearing along with Mr. Sujay Kamulkar for the Petitioner and the learned Public Prosecutor Mr. Bhobe for the Respondents.