U. ASHWIN KUMAR Vs. STATE

JUDGEMENT

(1.) The writ of mandamus has been instituted to direct the respondents 1 and

(2.) to take disciplinary action action against the respondents 3 to 6 for subjecting the petitioner and co-prisoners to physical and mental torture in Vellore Central Prison during his remand period, by forming a Committee to supervise the prisons and ensure their safety and rights across the State. 2. The Division Bench of this Court has considered the issues raised by the petitioner in W.P.No.19668 of 2024 and passed an order on 5/9/2024 as follows:

(3.) In view of the above direction issued under separate orders in respect of the relief sought for in the present writ petition, the said directions are to be implemented by the competent authorities. In view of the orders passed in the said writ petition, no further action is required.