V. MURUGAN Vs. ADDITIONAL SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) Mr.M.Jerin Mathew, learned Counsel on record for writ petitioner is before this Court. Mr.C.Satheesh, learned Government Advocate accepts notice on behalf of both the respondents.

(2.) With the consent of both sides, the captioned main writ petition is taken up and heard out.

(3.) In similar circumstances, this Court vide order dtd. 9/7/2020 in W.P.(MD)No.2679 of 2020 (Sathiah v. The State of Tamil Nadu and Others) has passed the following order:-