PAUL NADAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petitioner aggrieved by the order dtd. 27/6/2024, filed this petition praying this court to issue a Writ of Certiorarified Mandamus to call for the records relating to the impugned order in G.O.(D) No.806, Home (Prison-IV) Department, dtd. 27/6/2024 passed by the 1st respondent and quash the same and consequently direct the 1st respondent to release the petitioner namely, Paul Nadar (Male 81/2024) S/o.Ayyankannu Nadar, Convict Prisoner No.418, confined at Central Prison, Palayamkottai / 3rd respondent, in the light of the Government Order in G.O.(Ms) No.488, Home (Prison IV) Department, dtd. 15/11/2021 and G.O.(Ms) No.430, Home (Prison-IV) Department dtd. 11/8/2023.

(2.) The petitioner was convicted for the offence under Ss. 449 and 302 IPC in S.C No.93 of 1992 and sentenced to undergo seven years rigorous imprisonment for the offence under Sec. 449 IPC and sentenced to undergo imprisonment for life for the offence under Sec. 302 IPC in the judgment dtd. 22/2/1994, passed by the District and Sessions Court, Kanyakumari at Nagercoil. Aggrieved by the judgment, he had filed a Criminal Appeal in Crl.A.No.207 of 1994, before the High Court of Judicature, Madras and the same was dismissed on 26/9/2001.

(3.) He was subsequently charged and tried in another Sessions Case in S.C.No.221 of 2004, under Sec. 341 and 302 IPC and he was sentenced to undergo one-month simple imprisonment for the offence under Sec. 341 IPC and also sentenced to undergo life imprisonment for the offence under Sec. 302 IPC. Against the said judgment, he had filed a Criminal Appeal before the Madurai Bench of Madurai High Court in Crl.A.(MD)No.390 of 2005 and the same was dismissed on 13/3/2007.