SMT. ANUPAMA RODRIGUES Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Kaif Noorani, learned Advocate for the petitioner, Shri S. R. Rivankar, learned Public Prosecutor for the respondent nos.1 and 2 and Ms. Falguni Brahmbhatt with Shri V. Amonkar, learned Advocate for the respondent No. 3.

(2.) Rule. Heard forthwith with the consent of the learned Counsels appearing for the parties.

(3.) The learned Public Prosecutor and learned Advocate waive notice on behalf of the respective respondents.