MUTHULAKSHMI Vs. STATE

JUDGEMENT

(1.) THE petitioner, by name Muthulakshmi, has filed this petition seeking direction to the respondents to provide interview facilities to the detenu Mohan Ram by providing adequate special escort during transit to the Court and provide adequate medical facilities to the detenu on human consideration.

(2.) HEARD learned counsel for the petitioner as well as learned Additional Public Prosecutor for the respondents.

(3.) IN the light of the information furnished by the Superintendent of Prisons, Central Prison, Coimbatore-18, and the grievance expressed by the petitioner in the affidavit filed in support of the above petition, we are of the view that no further direction is required. As stated in the counter affidavit, after expiry of the prison punishment viz., on 15.09.2006, the detenu would be provided all facilities eligible as before as per Prison Manual.