Rajan @ Soundarajan vs State Of Tamil Nadu
2021 Latest Caselaw 15293 Mad

                                                             W.P.No.4914 of 2021

       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                           DATED : 29.07.2021

                                  CORAM

      THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR

                           W.P.No.4914 of 2021

Rajan @ Soundarajan                                    ... Petitioner

                                    Vs.

1.State of Tamil Nadu,
  Rep. by its
  Secretary to Government,
  Home (Prison) Department,
  Secretariat,
  Chennai – 600 009.

2.The Superintendent of Prison,
  Central Prison,
  Puzhal,
  Chennai – 600 066.

3.The Additional Director General of Police,
  No.1, Gandhi Irwin Salai,
  Egmore,
  Chennai – 600 008.                                   ... Respondents

PRAYER: Writ Petition is filed under Article 226 of Constitution of India,
to issue a Writ of Mandamus, directing the respondents to include the period
of extended parole from 29.03.2020 to 08.07.2020 i.e. 100 days as the


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                                                             W.P.No.4914 of 2021

petitioner (Rajan @ Soundarajan, Son of Arumainayagam, (Male/50 years),
Convict prisoner No.5201, Central Prison, Puzhal) undergo the sentence
imposed in S.C.No.78 of 2012 on the file of the Assistant Sessions Judge,
Nagapattinam dated 31.07.2013 and confirmed the Judgment by this Court in
order dated 26.09.2016 in Crl.A.No.709 of 2013 based on the representation
made by the petitioner dated 08.09.2020.


            For Petitioner    : Mr.S.Duraisamy

            For Respondents : Mr.A.Damodaran,
                              Government Advocate [Crl. Side]

                                 *****

                                ORDER

This Writ Petition is filed directing the respondents to include the

period of extended parole from 29.03.2020 to 08.07.2020 i.e. 100 days as the

petitioner (Rajan @ Soundarajan, Son of Arumainayagam, (Male/50 years),

Convict prisoner No.5201, Central Prison, Puzhal) undergo the sentence

imposed in S.C.No.78 of 2012 on the file of the Assistant Sessions Judge,

Nagapattinam dated 31.07.2013 and confirmed the Judgment by this Court in

order dated 26.09.2016 in Crl.A.No.709 of 2013 based on the representation

made by the petitioner dated 08.09.2020.

W.P.No.4914 of 2021

2.The learned counsel appearing for the petitioner seeks permission of

this Court to withdraw the above said writ petition with liberty to make a

fresh representation.

3.Recording the submission made by the learned counsel appearing for

the petitioner, this Writ Petition stands dismissed as withdrawn, with liberty

to make a fresh representation. No Costs.

29.07.2021

Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No ah

To

1.Secretary to Government, Home (Prison) Department, Secretariat, Chennai – 600 009.

2.The Superintendent of Prison, Central Prison, Puzhal, Chennai – 600 066.

W.P.No.4914 of 2021

3.The Additional Director General of Police, No.1, Gandhi Irwin Salai, Egmore, Chennai – 600 008.

4.The Public Prosecutor, High Court, Madras.

W.P.No.4914 of 2021

M.NIRMAL KUMAR, J.

ah

W.P.No.4914 of 2021

29.07.2021