LAWS(BOM)-2019-6-213

BEDA CECELIA FERNANDES Vs. STATE OF GOA

Decided On June 06, 2019
BEDA CECELIA FERNANDES MOTHER OF RYAN PAUL FERNANDES Appellant
V/S
STATE OF GOA, THROUGH INSPECTORATE GENERAL OF PRISONS Respondents

JUDGEMENT

(1.) Heard Mr. G. Teles, learned Counsel for the petitioner, and the learned Additional Public Prosecutor for the respondents.

(2.) Rule. Learned Additional Public Prosecutor waives notice on behalf of the respondents.

(3.) Heard forthwith with the consent of learned Counsel appearing for the parties.