C. YAZHINI Vs. UNION OF INDIA

JUDGEMENT

(1.) For the sake of convenience, the parties are referred to by their names.

(2.) The facts that are germane for deciding this habeas corpus petition are as under:

(3.) Heard Mr. V. Ramamurthy, learned counsel representing Ms.D.Kamatchi, learned counsel on record for Yazhini, Mr. R. Muniyapparaj, learned Government Advocate (Crl. Side) appearing for respondents 3 and 4 and Mr. V. Vijay Shankar, learned counsel for Vijay.