PATHAALIAS PATHACHALAMALIAS PATHAMANABAN Vs. STATE BY INSPECTOR OF POLICE R 3 ASHOK NAGAR POLICE STATION

JUDGEMENT

(1.) THE instant petitions are to revise the order of remand passed by the learned VIII Additional Sessions Judge, Chennai in S.C.Nos.101 and 103 of 2000.

(2.) THE petitioner herein stood charged for the various offences and five crimes are pending against him. In the instant case, he was arrested and later released on bail. THEre afterwards, he was appearing in Court. It appears that later he was kept in confinement under the Goondas Act on 26.6.2000. Learned Public Prosecutor concedes that the proceeding under the above Act was quashed. It also comes to light that the petitioner was arrested and remanded for committing crime in Crime No.770 of 2000. A perusal of the typed set of papers would go to show that he was released on bail in that case also on 29.8.2000. It appears that the petitioner was produced on PT Warrant due to his confinement in prison. Right from 10.7.2000, the learned VIII Additional Sessions Judge was adjourning the case invariably extending the order of remand. THE only grievance of the petitioner, as expressed through his counsel Mr.George Williams, is that as the petitioner had already been released on bail, the question of extension of remand would not arise. Learned Public Prosecutor concedes the position THE learned VIII Additional Sessions Judge had gone wrong in extending the remand. If the petitioner was kept in confinement for some other reasons, the learned Judge ought to have stated that he should be produced on PT warrant on the next hearing date and ought not to have extended the remand, when actually there was no remand.