ARULMANI Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) These cases were transferred from the High Court of Madras to the Madurai Bench of the Madras High Court.

(3.) Learned senior counsel appearing on behalf of Appellants has drawn our attention to Annexure P-3 at Page 130 of the SLP Paper Book in which it is mentioned that at the request of the parties, the matter was adjourned to 26.3.2008. It is submitted by the learned Counsel for the appellant that though the hearing of the case was adjourned to 26.3.2008, but the matter was somehow finally heard on 17.3.2008 and the Madurai Bench of the Madras High Court passed the impugned order on 18.3.2008.