LAWS(BOM)-2019-9-302

SIDDHARTH SUKANT SHANBHAG Vs. STATE OF GOA

Decided On September 18, 2019
Siddharth Sukant Shanbhag Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Heard Mr. A. Ramani, learned Counsel for the Petitioners, Mr. Mahesh Amonkar, learned Public Prosecutor on behalf of respondent No. 1 and Ms. A. Agni, Senior Advocate on behalf of respondent No. 2.

(2.) Leave to add party. Amendment to be carried out forthwith.

(3.) Ms. J. Sawaikar appears and waives service on behalf of newly impleaded party.