CHELLAIAH Vs. STATE

JUDGEMENT

(1.) THIS Petition coming on for orders on this day and upon hearing the arguments of S. Durai Raj, Advocate for the petitioner and of P. Rajendran, Government Advocate (Crl. Side) on behalf of the Respondents, the Court made the following order:- Heard both sides.

(2.) THE Superintendent of Central Prison, Palayamkottai, has appeared in response to this Court's direction with the report.

(3.) IT is the grievance of the petitioner that despite such direction having been given, the jail authorities have not released the petitioner from jail and that the three years period had long ago got expired. The Superintendent of Central Prison, Palayamkottai appeared and filed his report which is extracted hereunder for ready reference.