E SHAHUL HAMEED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PRAYER of the petitioner is to direct the respondent, namely, Government of Tamil Nadu, to consider the representation of the petitioner, dated 02.01.2006, by reviewing his case in C.C.No.1 of 1997 pending on the file of Designated Court at Tirunelveli.

(2.) PETITIONER is one of the undertrial prisoners, facing trial for the offences under Sections 120 (B) and 302 IPC and also for the offences under Terrorist and Disruptive Activities Act (TADA). It appears there are some more accused in the same case and all of them are under trials, languishing in prison for 9 years.

(3.) PERUSED the above judgment. The Supreme Court, in paragraph 179 of the judgment, observed that the Government should review the cases at their respective level in order to arrive at a decision to review the action of the enforcing authorities under the Act and screen the cases registered under the provisions of the Act and decide the further course of action in every matter and so on.