T. AHAMED BATSHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking for a direction to the respondents to consider the representation made by the petitioner seeking for premature release in accordance with G.O. Ms. No. 64 dtd. 1/2/2018.

(2.) The petitioner is a life convict and has undergone imprisonment for more than 10 years. The wife of the petitioner has made a representation to the respondents to consider the premature release of the petitioner in accordance with G.O. Ms. No. 64 dtd. 1/2/2018. Since the same has not been considered, the present writ petition has been filed before this Court seeking for appropriate direction.

(3.) The learned Additional Public Prosecutor on instructions would submit that the representation will be considered by the 2nd and 3rd respondents and a detailed report will be prepared in accordance with GO. Ms. No. 64 dtd. 1/2/2018 and the same will be placed before the 1st respondent, who will consider the same and submit his recommendation before "His Excellency the Governor of Tamil Nadu", if the petitioner is going to be considered for a premature release.