MADURAI BENCH HIGH COURT ADVOCATES ASSOCIATION Vs. HOME SECRETARY, GOVERNMENT OF TAMIL NADU AND OTHERS

JUDGEMENT

(1.) By consent, Writ Petition itself, is taken up for final disposal.

(2.) We have had the benefit of viewing the video footage produced reflecting the recordings of the video cameras at Usilmapatti Town Police Station in the presence of Mr.K.Chellapandian, learned Additional Advocate General, Mr.Ajmal Khan, learned Senior Counsel as also other counsel.

(3.) The clip has been played for us by a Head Constable viz.,Devaraj from Usilampatti Police Station.