ARULRAJA ALIAS S A RAJA Vs. SUPERINTENDENT CENTRAL

JUDGEMENT

(1.) THE petitioner in the present Writ Petition challenges the orders dated 23.4.2007 and 7.5.2007 issued by the first respondent.

(2.) THE petitioner was involved in a criminal case and the was granted bail pending investigation. This order was later on cancelled and the matter was taken before the Supreme Court by the State. Before the matter went before the Supreme Court, the petitioner complained of certain ailment, which necessitated the petitioner being admitted to a Government Hospital.

(3.) IN the meantime, he was informed by the Commissioner of Police, Tirunelveli that by a letter dated 11.3.2005 escorting charges for the petitioner for the days from 14.2.2005 to 15.2.2005 in the private hospital at madurai amounts to Rs. 3,513/- and sum was remitted to the Government account with a challen No. of 60 dated 25.8.2005. The balance amount of Rs.16,487/- was retained in his account. Thereafter, a sum of Rs. 4,123/- was remitted to the petitioner account on 27.8.2005 and Rs. 20,000/- on 30.2.2006. Thereby the first respondent collected a total deposit of rs. 40,610/-.