V. SANGEETHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner, who is the wife of the convict, has once again come forward to file this habeas corpus petition, notwithstanding the earlier order dated 14.08.2019 passed in W.P. No. 23210 of 2019 by the learned single Judge, on the premise that though some progress was made thereafter in transferring patta in the name of the convict, the sale could not be effected.

(2.) We have heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor for the respondents.

(3.) The contentions on merit have already been dealt with in the aforesaid order by the learned single Judge. It appears that the property could not be sold as of now. Therefore, the reason for seeking leave still continues.