S. NALINI Vs. DEPUTY INSPECTOR GENERAL OF PRISIONS

JUDGEMENT

(1.) Today when the matter is taken up for hearing, the learned Additional Public Prosecutor produced an order dtd. 28/5/2022 passed by the Superintendent, Central Prison, Vellore, rejecting the request of the Petitioner.

(2.) The Superintendent has passed the aforesaid order in terms of Rule 12 of Tamil Nadu Suspension of Sentence Rules, 1982. Since there is an Appellate remedy as against the said order, the learned counsel appearing for the Petitioner has sought permission of this Court to withdraw this Writ Petition with liberty to file an Appeal before the appropriate authority. He has also made an endorsement to that effect.

(3.) In view of the submission made by the learned counsel appearing for the Petitioner and also in view of the endorsement made, this Writ Petition is dismissed as withdrawn with liberty as prayed for. No costs.