N. MAREESWARI Vs. STATE OF TAMIL AND OTHERS

JUDGEMENT

(1.) The petitioner's request for releasing her husband on Parole, was rejected on 25.05.2018 by the fourth respondent on the ground that a case is pending trial against him and as such in view of the Rule 35 of Tamilnadu Suspension of Sentence Rule, 1982, persons to whom cases are pending trial shall not be granted relief.

(2.) The scope of Rule 35 came up for consideration before a learned Judge of this Court and in W.P.(MD).No.10033 of 2016 by an order dated 24.06.2016, this Court had held as follows: