K.V. KOMARASAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The short point that falls for consideration in this writ petition is whether the conviction of the petitioner's son, viz., Balu @ Dhanapal, for the offences under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act (for brevity "the SC/ST Act") would be a bar for granting premature release to him under G.O. (Ms.) No.64, Home (Prison-IV) Department dtd. 1/2/2018 (for brevity "G.0.64").

(2.) The undisputed facts are as under:

(3.) Heard Mr. Sharath Chandran, learned counsel for the petitioner and Mr.Hasan Mohamed Jinnah, learned Public Prosecutor assisted by Mr.R.Muniyapparaj, learned Additional Public Prosecutor appearing for the respondents/State.