SHIVAYYA MARIHAL PRISONER Vs. STATE OF GOA, THROUGH IG PRISON, OLD DIRECTOR OF EDUCATION BUILDING, PANAJI, GOA

JUDGEMENT

(1.) Heard Shri T. George John, learned Advocate for the petitioner and Shri P. Faldessai, learned Additional Public Prosecutor for the respondents.

(2.) Rule. Shri P. Faldessai, learned Additional Public Prosecutor waives service on behalf of the respondents.

(3.) Heard forthwith with the consent of the learned Advocate appearing for the respective parties.