RAVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct the respondent to consider representation of the petitioner dtd. 19/10/2012 by constituting a Review Committee to Review the case in C.C.No.43 of 1995 on the file of the Designated Court, Thiruchirapally.

(2.) The petitioner states that he was falsely implicated into offence under Sec. 3(3) of TADA Act read with 120 B and 302 of I.P.C. and 4 of Explosives Substances Act. The petitioner plead innocence of the allegations in the case of the year 1994 in Crime No.429 of 1994. The case is pending on the file of the Designated Court, Thrichirappalli, in Criminal Case No.43 of 1995. The petitioner was enlarged on bail and faced trial.

(3.) The learned Additional Government Pleader appearing on behalf of the respondents brought to the notice of this Court that the trail has already been completed and the matter is posted for judgment.