K.DEVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Though the convict prisoners concerned (petitioners herein) in these three writ petitions were not tried together, yet, the foundational facts in these cases are similar and, since the legal conundrum that has been raised by Mr.M.Radhakrishnan and Mr.P.Pugalenthi, learned counsel for the petitioners, are common to these three cases, the instant cases are considered and decided by this common order.

(2.) ***

(3.) Heard Mr.M.Radhakrishnan, learned counsel representing Mr.P.Pugalenthi, learned counsel on record for the petitioners/convict prisoners in W.P.Nos.12581 and 12583 of 2021; Mr.P.Pugalenthi, learned counsel for the petitioner/convict prisoner in W.P.No.12664 of 2021 and Mr.Hasan Mohamed Jinnah, learned Public Prosecutor assisted by Mr.R.Muniyapparaj, learned Additional Public Prosecutor appearing for the State.