SIKKANDER Vs. STATE

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India filed by one A.Sikkander, calling into question the legality and validity of G.O.(D) No.143, Home (Prison-IV) Department dtd. 7/2/2019 (for short "G.O.143") and for a consequential direction to the respondents to release the petitioner's brother/detenu, viz., A.Ibrahim @ Koolai Ibrahim, Convict No. 4661, (for short "Ibrahim") confined at the Central Prison, Puzhal-I, Chennai, prematurely, as per G.O.(Ms.) No.1155, Home (Prison-IV) Department dtd. 11/9/2008 (for short "G.O.1155") and G.O.(Ms.) No.64, Home (Prison-IV) Department dtd. 1/2/2018 (for short "G.O.64").

(2.) This case has a chequered history. The facts, in brief, run thus:

(3.) Heard Mr. Sheik Ismail, learned counsel for the petitioner and Mr.Hasan Mohamed Jinnah, learned Public Prosecutor appearing for the respondents/State.