E.AYYAPPAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by one Ayyappan for premature release of his brother Manikandan, life convict (CT.No.22330) under G.O.Ms.No.1155 Home (Pri.IV) Department, dtd. 11/9/2008 (for brevity "G.O.1155") and G.O.Ms.No.64 Home (Prison-IV) Department, dtd. 1/2/2018 (for brevity "G.O.64").

(2.) Though in the prayer, there is a reference to G.O.1155, Mr.Shanmugavelayutham, learned Senior Counsel representing Mr.L.Baskaran, learned counsel on record for the petitioner, did not press for release under the G.O.1155 because, when the said Government Order was passed by the State Government on 11/9/2008, Manikandan had not satisfied the threshold conditions even. Therefore, submissions were made by the learned Senior Counsel for premature release of Manikandan on the strength of the subsequent G.O.64. The submissions of Mr.R.Muniyapparaj, learned Additional Government Pleader were also heard.

(3.) It is seen that Manikandan was arrested by the police in Tirupathur P.S. Crime No.121 of 2002 for the murder of his grandmother Kamatchiammal on 6/2/2002. After he was released on bail in the said crime number, he was involved in the murder of his uncle Shanmugam, in which he was arrested by the police in Tirupathur P.S. Crime No.1237 of 2002.