LAWS(BOM)-2016-3-88

MINGUELINO DCOSTA Vs. STATE OF GOA AND ORS.

Decided On March 14, 2016
Minguelino Dcosta Appellant
V/S
State Of Goa And Ors. Respondents

JUDGEMENT

(1.) Heard Mr. D. Pangam, learned Counsel appearing for the petitioner, Mr. S.R. Rivankar, learned Public Prosecutor appearing for the respondent nos.1 and 2 and Mr. R.G. Ramani, learned Counsel appearing for the respondent no.3.

(2.) Rule.

(3.) Heard forthwith with the consent of the learned counsel appearing for the respective parties. The learned Additional Public Prosecutor waives notice on behalf of the respondent nos.1 and 2 and Mr. R.G. Ramani, learned Counsel waives notice on behalf of the respondent no.