KISHORE KAKUMAL KESWANI Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Jha with Mr. C. Padgaonkar for the Petitioner and Mr. S. R. Rivankar, learned Public Prosecutor for the Respondents.

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

(3.) The Petitioner, by instituting the present Petition under Article 226 of the Constitution of India, seeks the following substantive reliefs :