ALSON RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. S. M. Singbal learned Advocate appearing for the petitioner, Ms. M. Pinto, learned Additional Public Prosecutor appearing for the respondent no.1, original complainant and injured/respondent no. 2 in person.

(2.) Rule made returnable forthwith.

(3.) Heard by consent of the learned Counsel appearing for the respective parties. Ms. M.Pinto, learned Additional Public Prosecutor waives notice on behalf of the respondent no.1 and the respondent no. 2 waives notice on his behalf.