SENGODI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE prayer in this Habeas Corpus Petition is to direct the respondents to permit the petitioner to interview the POTA prisoners confined in Central Prison, Puzhal, on Saturday and Sunday in all weeks.

(3.) EVEN though the prayer reads as if it is meant for securing opportunity for interview with prisoners detained under POTA, learned counsel for the petitioner has submitted that, in fact, similar difficulty is experienced by all undertrial prisoners.