KANCHAN BHARADWAJ Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V. Amonkar learned Advocate appearing for the petitioner and Ms. M. Pinto, learned Additional Public Prosecutor appearing for the respondent nos.1 and 2 and Mr. S. Redkar, learned Advocate appearing for the respondent no.3.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of learned counsel appearing for the respective parties. Ms. M. Pinto, learned Additional Public Prosecutor waives notice on behalf of the respondent nos.1 and 2 and Mr. S. Redkar, learned Advocate waives notice on behalf of the respondent no. 3.