LAWS(BOM)-2016-1-164

CEDRIC BOSCO SAVIO LOBO Vs. STATE OF GOA

Decided On January 07, 2016
Cedric Bosco Savio Lobo Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard.

(2.) Rule made returnable forthwith.

(3.) Heard finally by consent.