M PATTAMMAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) PATTAMAL, mother of the detenu Kali @ Mottai Kali @ Rishi Pandi, who is A.4 in S.C.No.104 of 2003 seeks benefit of the benevolent provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter, in short J.J Act) and seeks release of her son from jail.

(2.) ON 2/5/2002, at about 5.30 a.m., in a place in Madurai, one Pandi @ Apple Pandi was murdered. Detenu and four others were prosecuted in S.C.No.104 of 2003 before the First Additional Sessions Judge (FTC III), Madurai.

(3.) NOW, his mother Pattammal claims release of her son on the ground as stated in the outset.