LAWS(BOM)-2026-3-226

ATUL DIPAKBHAI PATEL Vs. STATE OF GOA

Decided On March 27, 2026
Atul Dipakbhai Patel Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) By way of the present Petition, the Petitioner has sought the following prayers :

(2.) The factual matrix which is germane to deciding the issue arising in the present petition can be summarized as under:

(3.) Heard Mr Kautuk Raikar, Advocate for the Petitioner, Mr S. Karpe, learned APP for the State and Mr Siddharth Nunes for Respondent No.3.