BASAWARAJ Y. PATIL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. A. V. Pavithran for the petitioner and Mr. P. Faldessai, learned Additional Public Prosecutor for the State.

(2.) Rule. Rule is made returnable forthwith with the consent and at the request of the learned Counsel for the parties.

(3.) The main grievance of the petitioner, in the petition, is that the State is not acting on the basis of the recommendation made by the Sentence Review Board in its meeting held on 16.04.2018.