STATE OF TAMIL NADU Vs. S.VIJAYA

JUDGEMENT

(1.) These petitions have been filed by the State to review the orders passed in both the Habeas Corpus Petitions on 2/8/2018. Since the issue involved is common, they are taken up together, heard and disposed of through this Common Order.

(2.) For proper understanding of the background facts in this case, the order passed in H.C.P.No.1390 of 2018, dtd. 2/8/2018 is extracted hereunder:

(3.) The detenu was again arrested as the sole accused in Hosur Police Station in Crime No.400 of 2008 and was remanded to judicial custody to Central Prison, Salem on 12/5/2008, where he was detained for a period of 29 days till 10/6/2008 and was subsequently transferred to Central Prison, Palayamkottai. Thereafter, he has been serving his sentence for life imprisonment in connection to the conviction and sentence imposed in S.C.No.230 of 2000. It is the grievance of the petitioner that this period has not been included in the detention period.