STATE OF TAMIL NADU Vs. B,MARY SELVAM

JUDGEMENT

(1.) The State is the petitioner before us and has filed this petition seeking review of an order passed on 24/9/2018 in W.A.No. 1470 of 2016.

(2.) We have heard the detailed submissions of Mr.J.Ravindran, learned Additional Advocate General, assisted by Mr.C.Gouthamaraj, learned Government Advocate, for the State and Mr.Sharath Chandran, learned counsel, who accepts notice, appears on behalf of the respondents.

(3.) The facts in issue are as follows.