Madras High Court
I.Kalantar Aasik Ahamadu vs The Inspector General Of Prisons on 27 March, 2025
Bench: J. Nisha Banu, S.Srimathy
W.A.(MD)Nos.1264 and 1265 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 27.03.2025
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MRS JUSTICE S.SRIMATHY
W.A.(MD)Nos.1264 and 1265 of 2024
and
C.M.P.(MD)Nos.9747, 9749, 9751 and 9753 of 2024
I.Kalantar Aasik Ahamadu ...Appellant
-Vs-
1.The Inspector General of Prisons,
Tamil Nadu Prison Department,
Whannel Road,
Egmore, Chennai.
2.The Deputy Inspector General Of Prisons,
Central Prison, Madurai.
3.The Superintendent,
Central Prison Madurai
4.The Inspector of Police,
Thondi Police Station,
Ramanathapuram District.
(Crime No.55 of 2020)
5.Bobby Rajalakshmi
6.Pugalendhi Ganesh
7.Rajeshwari
8.Kalarani
1/5
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W.A.(MD)Nos.1264 and 1265 of 2024
9.Jothi Murugan
10.Saravanan
11.Muruganandham
12.Subash Chandra Bose ...Respondents in W.A.(MD)No.
1264/2024
1.The State of Tamilnadu,
Rep by its Secretary,
Health and Family Welfare Department,
Chennai.
2.The President.
Tamil Nadu Medical Council, Chennai.
3.The Deputy Director,
Health and Family Welfare Department,
Ramanathapuram.
4.The Dean,
The Government Hospital,
Ramanathapuram.
5.Dr.Manimudi
6.Venkatesh
7.Mareeswari
8.Uma Devi
9.Pugalendhi Ganesh
10.Rajeshwari
11.Kalarani
12.Jothi Murugan
13.Saravanan
14.Muruganandham
15.Subash Chandra Bose ...Respondents in W.A.(MD)No.
1264/2024
COMMON PRAYER: Writ Appeals are filed under Clause 15 of the Letters
Patent Act, to set aside the order of this Court made in W.P.(MD)Nos.1028 of
2021 and 14121 of 2020 dated 10.04.2024.
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W.A.(MD)Nos.1264 and 1265 of 2024
In W.A.(MD)No.1264 of 2025:
For Appellants : Mr.Hendri Patrick Tiphange
For R1 to R4 : Mr.T.Senthil Kumar
Additional Public Prosecutor
In W.A.(MD)No.1265 of 2025:
For Appellants : Mr.Hendri Patrick Tiphange
For R1 & R3 : Mr.T.Senthil Kumar
Additional Public Prosecutor
For R2 : Mr.C.Karthick
COMMON JUDGMENT
(Judgment of the Court was made by J.NISHA BANU, J.)
The learned counsel for the petitioner in both appeals seeks permission
of this Court to withdraw the appeals. He has also made an endorsement to that
effect.
2.Recording the same, these writ appeals are dismissed as withdrawn.
No costs. Consequently, connected miscellaneous petitions are closed.
(J.N.B.,J.) (S.S.Y.,J.)
27.03.2025
Index : Yes/No
Internet : Yes/No
ta
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W.A.(MD)Nos.1264 and 1265 of 2024
To
1.The Inspector General of Prisons,
Tamil Nadu Prison Department,
Whannel Road,
Egmore, Chennai.
2.The Deputy Inspector General Of Prisons,
Central Prison, Madurai.
3.The Superintendent,
Central Prison Madurai
4.The Inspector of Police,
Thondi Police Station,
Ramanathapuram District.
(Crime No.55 of 2020)
5.The Secretary,
Health and Family Welfare Department,
Chennai.
6.The President.
Tamil Nadu Medical Council, Chennai.
7.The Deputy Director,
Health and Family Welfare Department,
Ramanathapuram.
8.The Dean,
The Government Hospital,
Ramanathapuram.
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W.A.(MD)Nos.1264 and 1265 of 2024
J. NISHA BANU,J.
and
S.SRIMATHY.J
ta
W.A.(MD)Nos.1264 and 1265 of 2024
27.03.2025
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