A K RAMASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is brought forth by Mr.A.K.Ramasamy, the Secretary of the Madurai Bar Association, representing the legal fraternity since it was filed on the caption "Public Interest Litigation".

(2.) The affidavit in support of the petition is perused. The Court heard the petitioner, who appeared in person.

(3.) On the last occasion, after taking this petition on file, the Court made an order after hearing the petitioner and also the learned Special Government Pleader, calling for reports from the Superintendent of Central Prison, Madurai, and also from the Dean, Government Rajaji Hospital, Madurai, as to the health condition of the Advocates who are taken to custody on judicial remand pursuant to their arrest at the time of fasting in the Court premises. Now, the reports are received this day.