MUJIB ABU BAKAR Vs. INSPECTOR GENERAL OF PRISONS

JUDGEMENT

(1.) Heard Mr. T. George John, learned counsel appearing for the petitioner and Mr. M. Amonkar, learned Addl. Public Prosecutor appearing for the respondents.

(2.) Rule. Heard forthwith with the consent of the learned counsel.

(3.) The learned Addl. Public Prosecutor appearing for the respondents waives service.