CHENNAMMAL Vs. STATE

JUDGEMENT

(1.) This order will now dispose of the 'Captioned 'Habeas Corpus Petition' [hereinafter 'HCP' for the sake of brevity and convenience].

(2.) This order has to be read in conjunction with and in continuation of earlier proceedings made in the previous two listings on 24/2/2023 and 14/3/2023, which read as follows:

(3.) As the above proceedings has to be read as an integral part and parcel of this order, all short references/abbreviations and masked references used in the previous proceedings will continue to be used in this order also for the sake of convenience and clarity.