KANCHANA Vs. THE STATE

JUDGEMENT

(1.) The petitioner in this HCP is one Kanchana, whose son Vijayan is a life convict, CT No.1547, and who is serving sentence of life imprisonment in the Central Prison, Puzhal-I.

(2.) It is the case of the petitioner that, the jail authorities foisted a case on her son as if he was in possession of Ganja, and without any enquiry imposed punishment of denial of interview for three months. She sent a representation dated 28.03.2013 to jail authorities, in which she has sought for an enquiry into the allegation. As there was no response to her representation, she has come up with this Habeas Corpus Petition, praying for a direction to the authorities to hold an enquiry under the Prison Rules and pass appropriate orders.

(3.) On notice to the respondents, a counter affidavit has been filed by Thiru S.Parameswaran, the Superintendent of Prisons, Central Prison, Puzhal, Chennai. In his counter affidavit he has stated as follows: