IULIIA SERGEEVA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Ms. Carolina Collasso for the Petitioner, Mr. Mahesh Amonkar, learned Additional Public Prosecutor for Respondents No.1 and 3 and Mr. Pravin Faldessai, learned Additional Government Advocate for Respondent No.2 .

(2.) Rule. Rule is made returnable forthwith, with the consent of and at the request of the learned Counsel for the parties. Even, otherwise, this is a matter pertaining to detention of the Petitioner, and, therefore, it is necessary that the same is taken up with utmost expedition.

(3.) The challenge in this Petition is to the order dated 21.11.2019, made by the Superintendent of Police & Foreigners Regional Registration Officer (FRRO), Panaji, Goa by which, the Petitioner has been ordered to be detained at the Detention Centre at Mapusa, Goa.