MANISHA NAIK DESSAI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. Gaonkar, learned Advocate for the petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor for the respondents.

(2.) Rule.

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