KESAVAN Vs. ADDITIONAL DIRECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) This Habeas Corpus Petition has been filed by the petitioner (father of the detenue) seeking parole for his son, who is in custody in connection with a murder case, dated 02.02.2016.

(2.) The Criminal Appeal filed by the accused has ended in dismissal and Special Leave Petition is stated to be pending before the Supreme Court and as per the directions given by the Supreme Court, it is stated that the petitioner's son surrendered to custody on 10.11.2017.

(3.) The learned Additional Public Prosecutor appearing for the respondents made a preliminary objection that this Habeas Corpus Petition is not maintainable, in the absence of sending a representation to the Jail Authorities.