FAKRUDEEN Vs. DEPUTY INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) The Writ of Mandamus has been instituted to direct the respondents to remove the prisoner from the solitary confinement and to provide basic facilities to the prisoner, Mr. Fakrudeen, S/o.Sikkandhar Basha, aged about 45 years, remand prisoner no.32974, presently lodged at Central Prison -II, Puzhal, Chennai.

(2.) The petitioner/remand prisoner was arrested by Gudiyatham Town Police in connection with Crime No.408 of 2013, now pending in S.C.No.143 of 2013 on the file of the Special Court for Bomb Blast Cases at Poonamallee, Chennai. The petitioner/remand prisoner was arrested in the year 2013 and he is in actual imprisonment as remand prisoner for the past about 11 years.

(3.) The Superintendent of Prisons/ 2nd respondent filed a counter affidavit. The details regarding the pending cases against the petitioner are as under : <IMG>JUDGEMENT_221_LAWS(MAD)1_2025_1.jpg</IMG>