AMEET SAVANT Vs. STATE OF GOA

JUDGEMENT

(1.) Registry to waive office objections and register the matter.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, all three petitions are disposed of finally.

(3.) This is a common order disposing of three Criminal Writ Petitions Nos. 69/2025, 68/2025 and 70/2025, all against similar impugned orders dtd. 8/8/2025 passed by the Sessions Judge, North Goa at Panaji.