YESHWANT BHAGAT CONVICT PRISONER NO 643/03 Vs. INSPECTOR GENERAL OF PRISONS, GOVERNMENT OF GOA OFFICE OF INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Shri T. George John, learned Advocate for the petitioner and Shri Pravin Faldessai, learned Additional Public Prosecutor for the respondents.

(2.) Rule.

(3.) Heard forthwith with the consent of the learned counsel appearing for the parties. Mr. Faldessai, learned Additional Public Prosecutor waives notice on behalf of the respondents.