SUBHAS KRISHNAN Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Collasso, the learned counsel for the petitioner and Mr. Rivankar, the learned Public Prosecutor for the Respondents.

(2.) Rule. Rule returnable forthwith. Heard finally with the consent of the learned counsel for the parties. Mr. Rivankar, the learned Pubic Prosecutor waives notice on behalf of the Respondents.

(3.) The petitioner questions the order made in December 2018 denying him parole of 14 days.