AJJU C.S. Vs. STATE OF GOA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted to correct the prayer Clause. Necessary correction to be carried out forthwith.

(3.) The challenge in this petition is to the order dtd. 13/6/2017 passed by the Superintendent of Police, North Goa whereby a history sheet is opened against the petitioner directing him to furnish his photograph, finger prints and other details in order to maintain surveillance on him on 27/4/2018.