ANDREA ALFREDO TONALI Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD. Perused the petition, annexures therewith and the reply.

(2.) RULE, made returnable forthwith. The respondent waives notice for final hearing. Taken up for final hearing by mutual consent.

(3.) THE petitioner Andrea Tonali, 42 years Italian national involved in a criminal case registered under FIR 14/2007 under Section 20 (b) (ii)and 21 of N. D. P. S. Act,1985 with Anti Narcotic Cell of Panaji, Goa, is seeking permission to leave India for a period of two months and return of his passport lying with the Trial Court for the purposes of travel to his native country Italy.