M SHAKILA BANU Vs. STATE

JUDGEMENT

(1.) The Petitioner has filed the instant Habeas Corpus Petition praying for passing of an order by this Court in directing the Respondents to grant leave for three months from 10.04.2018 to the detenu, M.M.Abdul Hakkim, S/o.Mohammed Malangu, (aged about 42 years, Convict No.4660) detained in Central Prison, Puzhal-I, Chennai for his marriage on 15.04.2018 at Coimbatore.

(2.) Heard the Learned Counsel for the petitioner and the Learned Additional Public Prosecutor for the Respondents 1 to 3.

(3.) According to the Petitioner, her brother viz., the detenu, M.M.Abdul Hakkim (Convict No.4660) detained in Central Prison, Puzhal-I, Chennai is in jail for 20 years and that he is aged about 40 years old.