MATHI ALIAS MATHIVANNAN ALIAS MATHIMANNAN Vs. STATE

JUDGEMENT

(1.) THERE was no representation on behalf of the petitioners on the last hearing and even today.

(2.) PERUSED the averments made in the original petition and heard the learned Additional Public Prosecutor.

(3.) THE petitioner seeks to set off the remand period of 316 days from 27. 08. 2002 to 09. 07. 2003 in Sessions Case No. 72 of 2003 dated 09. 07. 2003 on the file of Additional District Judge, Fast Track Court No. I, Chennai.