MANICKAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) CHALLENGE is made to an order of the second respondent made in Order No.423/BDFGISSV/2007, dated 3.12.2007.

(2.) THE affidavit in support of the petition and the order under challenge are perused. THE Court heard the learned Counsel for the petitioner and also the learned Additional Public Prosecutor for the respondents on the contentions.

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submissions made.