REGENT COMPUTRONICS PVT. LTD.

N.Bhuvaneswari Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

D BHUVAN MOHAN PATNAIK VS. STATE OF ANDHRA PRADESH [REFERRED TO]
SUNIL BATRA CHARLES GURMUKH SOBRAJ VS. DELHI ADMINISTRATION:DELHI ADMINISTRATION [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
SHEELA BARSE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAVED AHMED ABDUL HAMID PAWALA VS. STATE OF MAHARASHTRA [REFERRED TO]
POONAM LATA VS. M L WADHAWAN [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHALLA RAMKRISHNA REDDY [REFERRED TO]
P NEDUMARAN VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) This writ petition is filed questioning the legality and validity of the letter dated 12.07.2016 in No.2330/Tha.Ku.3/2016 and for a direction to the respondents to grant ordinary leave to the petitioner's husband under Section 20(iv) of the Tamil Nadu Suspension of Sentence Rules, 1982 (for brevity "the Suspension of Sentence Rules") for making arrangements, participating and solemnising marriage of the petitioner's daughter Ms. Narthika.

(2.) The incontrovertible facts in this case are as follows:

(3.) Heard Mr. S.R. Rajagopal, learned counsel for the petitioner and Mr.C.Emalias, Additional Public Prosecutor appearing for the respondents.

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N.BHUVANESWARI Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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