A.MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed by the de facto complainant in Crime No.248/2023 on the file of the Melavalavu Police Station seeking issuance of a writ of certiorarified mandamus calling for the impugned order of the 3rd respondent in G.O.(Ms.) No.609 HOME (PRISON-IV) Department dtd. 8/11/2019, quash the same and consequently direct respondents 1 to 5 herein to restore the conviction and sentence imposed on the 7th respondent in C.A.No.871 of 2001 on the file of the Principal Seat of this court.

(2.) Factual background of the case resulting in filing of the writ petition is as under:-

(3.) Respondents 1 to 6 have filed a common counter, crux of which is as under:-