VIJAYRAJ R. DESAI Vs. STATE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Mr. Vaz, learned Special Public Prosecutor waives service. Heard finally with the consent of the parties.

(2.) Heard the petitioner in person and Mr. Vaz, the learned Senior Special Public Prosecutor for the respondent.

(3.) Normally, this Court would be slow in interfering with the order of the nature, which is challenged herein. However, in the peculiar facts and circumstances of the case and on the basis of the concession on behalf of the learned Special Public Prosecutor for the respondent/State, a limited relief is being granted to the petitioner.