SWAPNIL SAKHARAM PARAB Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Advocate for the Respondent-State.

(2.) Rule. Rule is made returnable forthwith; at the request of and with the consent of the learned Advocate for the Respondent-State, the matter is finally heard and disposed of. Learned Additional Public Prosecutor, Mr. Pravin Faldessai waives service for Respondent-State.

(3.) As directed, Mr. Vivek Halarnkar, Police Sub Inspector attached to Pernem Police Station, Investigating Officer (IO) is present with the case papers. The same have been perused and returned back to the IO.