DR. SELWYN COLACO Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Arun De Sa, learned Advocate for the petitioner and Shri M. Amonkar, Additional Public Prosecutor for the respondents.

(2.) Rule. Rule made returnable forthwith and heard by consent forthwith.

(3.) Mr. M. Amonkar, learned Additional Public Prosecutor waives service on behalf of the respondents.