S. SNEKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) When the captioned 'Habeas Corpus Petition' (hereinafter 'HCP' for the sake of convenience and clarity) was listed in the Admission Board on 1/8/2023 along with two other connected HCPs i.e., H.C.P. Nos.1346 and 1348 of 2023, the following Common Order was made:

(2.) The aforementioned Admission Board order captures all essentials that are imperative for appreciating this Order and therefore, we are not setting out the same again in this Final Order. Suffice to say that aforementioned Admission Board Order shall now be read as an integral part and parcel of this Final Order. This also means that short forms, short references and abbreviations used in the Admission Board Order will continue to be used in the instant Final Order also for the sake of brevity, convenience and clarity.

(3.) Mr. J. Titus Enock, learned Counsel representing the Counsel on record for Petitioner and Mr. E Raj Thilak, learned Additional Public Prosecutor, assisted by Mr. C. Aravind, learned Counsel for all the Respondents are before us.