SURESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The cousin brother of the convict, viz., Ganga @ Gangathar @ Gangatharan, S/o.Anjinappa, aged 46 years, has preferred the above writ of mandamus seeking a direction to the respondents, to release the convict forthwith.

(2.) The facts leading to the filing of the writ petition are as follows:

(3.) The respondents in their counter have not disputed the age of the convict. However, they would state that though the JJB had determined the age of the convict, the prison authorities who are bound to execute the sentence imposed by this Court cannot take any action for release unless suitable orders are passed by this Court or any competent Court.