LAWS(BOM)-2016-1-163

TIKA BAHADUR BHANDARI Vs. STATE OF GOA

Decided On January 27, 2016
Tika Bahadur Bhandari Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard. Admit.

(2.) Learned Public Prosecutor waives service of notice for the respondent.

(3.) Heard finally, by consent.