LAWS(SC)-1984-10-14

C ELUMALAI Vs. STATE OF TAMIL NADU

Decided On October 26, 1984
C.ELUMALAI Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) We have heard Shri Navin Malhotra, amicus curiae, and the learned Attorney- General for the State of Tamil Nadu. In the State of Andhra Pradesh v. Vallabhapuram Ravi (1984) (2) Scale 386 (Criminal Appeal No. 254 of 1984) in which judgment was delivered on Sept. 14, 1984 this Court has held that adolescent offenders kept in a Borstal School by virtue of orders made by the State Government under S. 10-A of the Andhra Borstal Schools Act. 1925 cannot be detained in the Borstal School or in any other place after they have attained 23 years of age and that they should be released. The provisions of the Tamil Nadu Borstal Schools Act. 1925 are identical with the provisions of the Andhra Borstal Schools Act. 1925. In the judgment referred to above the decision of the Madras High Court in In re Ganpat, 1983 Cri LJ 509 which had taken the view that after S. 433A of the Criminal P. C. 1973 came into force a person who was convicted of an offence punishable under S.302 of Penal Code but sentenced to imprisonment for life and who was by virtue of an order passed under S. 10-A of the Tamil Nadu Borstal Schools Act. 1925 detained in a Borstal School could not be released before he completed 14 years of detention has also been overruled. In the circumstances it has to be held that the State Government of Tamil Nadu cannot keep any adolescent offender who is convicted of a capital offence but sentenced to imprisonment of life in respect of whom an order is made under S. 10-A of the Tamil Nadu Borstal Schools Act in a Borstal School or in any other kind of detention after he has attained 23 years of age. We, therefore, direct the Government of the State of Tamil Nadu to release all such inmates of the Borstal Schools in Tamil Nadu who have attained 23 years of age forthwith.

(2.) If the petitioner C. Elumalai satisfies the above condition he is also entitled to be released and if he is not in detention he shall not be taken back into custody. The writ petition is accordingly allowed.