Madras High Court
Thangaraj @ Thamizharasan vs State By: The Superintendent Of ... on 28 September, 2022
Crl.O.P.No.23597 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated 28.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
Crl.O.P.No.23597 of 2022
Thangaraj @ Thamizharasan
(The petitioner is now confined as
convicted prisoner, Ct.No.7925,
Central Prison-1,Puzhal, Chennai-66). ... Petitioner
Vs.
State by: The Superintendent of Prison,
Central Prison-1, Puzhal,
Chennai 600 006. ... Respondent
Prayer: Criminal Original Petition filed under Section 482 of the
Criminal Procedure Code, 1973 to issue a direction to the respondent
to consider the legal representation of the petitioner dated 16.09.2022
and directing the respondent to implement the judgment in
Spl.S.C.No.5 of 2014( on the file the Special Court, NIA Cases at
Puduchery) dated 04.02.2022 and run concurrent the petitioner's
sentence inSpl.S.C.No.5 of 2014 (on the file of the Special Court, NIA
Cases at Puduchery) with the petitioner's sentence in S.C.No.7 of 2017
(on the file of the Sessions Court for Exclusive Trial of Bomb Blast
Cases, Poonamalee, Chennai) and set off the petitioner's detention
period viz. from 11.03.2014 to 13.09.2017 and from 30.01.2020 to till
date.
Page 1 of 4
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.23597 of 2022
For petitioner : Mr.P.Pugalenthi
For respondent : Mr.S.Santhosh,
Government Advocate (Crl.Side)
ORDER
This Criminal Original petition has been filed seeking direction
to the respondent to consider the legal representation of the petitioner
dated 16.09.2022, directing to implement the judgment in Spl.S.C.No.5
of 2014( on the file the Special Court, NIA Cases at Puduchery) dated
04.02.2022 and run concurrent the petitioner's sentence in
Spl.S.C.No.5 of 2014 (on the file of the Special Court, NIA Cases at
Puduchery) with the petitioner's sentence in S.C.No.7 of 2017 (on the
file of the Sessions Court for Exclusive Trial of Bomb Blast Cases,
Poonamalee, Chennai) and set off the petitioner's detention period viz.
from 11.03.2014 to 13.09.2017 and from 30.01.2020 to till date.
2. When the matter is taken up for hearing, the learned
Government Advocate (Crl.Side) submitted that the petitioner's
representation dated 16.09.2022 is under consideration.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.23597 of 2022
3. Recording the submission made by the learned Government
Advocate (Crl.Side), the Superintendent of Prison, Central Prison-1,
Puzhal, Chennai-66 is directed to consider the representation of the
petitioner dated 16.09.2022 and to pass orders on its own merits,
within one week from today.
4. With the above direction, this Criminal Original petition is
disposed of.
28.09.2022
Note: Issue order copy today (28.09.2022)
Index:Yes/No
Internet:Yes/No
mst
To
1. The Superintendent of Prison,
Central Prison-1, Puzhal,
Chennai 600 006.
2. The Public Prosecutor,
Madras High Court.
https://www.mhc.tn.gov.in/judis
Crl.O.P.No.23597 of 2022
V.SIVAGNANAM, J.
mst
Crl.O.P.No.23597 of 2022
28.09.2022
https://www.mhc.tn.gov.in/judis
