B MUBEEN Vs. STATE

JUDGEMENT

(1.) INVOKING the writ jurisdiction of this Court, the petitioner has sought for a direction to the second respondent to set off the remand periods already undergone in S.C.No,239 of 2000 on the file of the Additional Sessions Division, (Fast Track Court - III), Coimbatore by the prisoner No,3244, S.A.Basha.

(2.) THE Court heard the learned counsel for the petitioner and for theState and perused the materials available on record.