SARAVANAN Vs. STATE OF PUDUCHERRY

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner one Saravanan has brought forth this petition seeking a writ of habeas corpus to direct the respondent to grant two weeks' parole to his friend by name Shankar, a life convict, who is undergoing imprisonment in Central Prison, Puducherry, pursuant to a judgment of the Principal Sessions Division, Puducherry, made in S.C.No.17 of 2000 dated 21.10.2002.

(2.) THE affidavit in support of the petition is perused. THE Court heard the learned Counsel for the petitioner and also the learned Government Advocate (Pondicherry).

(3.) IN view of the allegations made, this Court is of the considered opinion that it is fit and proper to issue a direction to the first respondent Pondicherry Government to consider the representation of the detenu dated 11.11.2009, and pass orders in accordance with law within a period of two weeks herefrom. Accordingly, a direction is issued, and this habeas corpus petition is disposed of.