P. DURAISAMY Vs. THE STATE REPRESENTED BY THE SECRETARY TO GOVERNMENT DEPARTMENT OF HOME (PRISON) FORT ST. GEORGE CHENNAI 600 009

JUDGEMENT

(1.) ...[VERNACULAR TEXT OMITTED]... [Thirukkural-Couplet 339]

(2.) Time is a vital dimension that stands between birth and death, but, in the meantime, how the two events, viz., birth and death, proprio vigore, have provided fodder for burgeoning litigations in the State, is the subject matter of the cases at hand. H.C.P.No.3043 of 2014:

(3.) One D. Anbu S/o. Ponnusamy is a life convict lodged in Central Prison, Cuddalore, who was convicted by the Additional Sessions Judge, Fast Track Court-II, Tindivanam, by judgement dated 24.07.2006. During trial, it was never claimed that Anbu was a juvenile in terms of the Juvenile Justice [Care and Protection] Act, 2000. Subsequently, on an application made to a Judicial Magistrate under Sec. 13(3) of The Registration of Births and Deaths Act, claiming that his birth was not registered, the learned Magistrate ordered to register his date of birth as 19.12.1988. Based on the same, a birth certificate was obtained on 24.09.2014 and placing reliance on the same, the petitioner, the father of Anbu has filed the present HCP No.3043 of 2014 seeking to set Anbu at liberty by extending the benefit of the Juvenile Justice (Care and Protection) Act, 2000.