P. PONUTHYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petitioner, who is the mother of Life Convict viz., Kannan @ Veera Krishnan, S/o. Palanisamy, aged 60 years, presently confined at Central Prison, Vellore.

(2.) We have heard learned counsel for petitioner as also learned Additional Public Prosecutor for respondents.

(3.) Taking into consideration the position that under orders dtd. 9/11/2018, this Court had directed the release of Life Convict viz., Kannan @ Veera Krishnan, S/o. Palanisamy, in terms of G.O. Ms. No. 1155 Home [Prison-IV] Department, dtd. 11/9/2008 and the present submission of learned Additional Public Prosecutor, that the detention of the convict prisoner is not required in connection with any other case, this Court considers it appropriate to grant leave for a period of one month from 12/1/2019 to 10/2/2019.