BOSCO DSOUZA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. D. Bhobe, learned counsel appearing for the petitioner and Mr. V. Rodrigues, learned Government Advocate appearing for the respondent nos. 1 to 4.

(2.) At the outset, at the request of Mr. Bhobe, learned counsel appearing for the petitioner, the respondent no.5 stands deleted at the risk of the petitioner. Amendment to be carried out forthwith.

(3.) Rule. Heard forthwith with the consent of the learned counsel.