CLIVE ELLENS SON OF NEVEILLE ELLENS INDIAN NATIONAL Vs. STATE OF GOA THROUGH POLICE INSPECTOR ANC POLICE STATION PANAJI, TISWADI-GOA

JUDGEMENT

(1.) Rule, made returnable forthwith. The learned Additional Public Prosecutor for the Respondents waives service. Heard finally by consent of parties.

(2.) The only prayer made in this Petition is for directing the expeditious disposal of the trial in Criminal Case No. AOA/217/2010/B before the learned Judicial Magistrate First Class, 'B' Court at Panaji.

(3.) The Petitioner is the accused no. 2 before the learned Trial Court.