Madras High Court
Randi Atchuthbabu vs The State Of Tamil Nadu on 29 April, 2022
Author: R.Subramanian
Bench: R.Subramanian, N.Sathish Kumar
W.P(MD)No.19163 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2022
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P(MD)No.19163 of 2021
Randi Atchuthbabu ...Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by the Principal Secretary,
Home (Prison) Department,
Fort St. George,
Secretariat,
Chennai - 600 009.
2.The Additional Director General of Police (Prisons),
The Inspector General of Prisons,
CMDA Tower - II,
No.1, Gandhi Irvin Road,
Egmore,
Chennai.
3.The Superintendent of Prison,
Madurai Central Prison,
Madurai.
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W.P(MD)No.19163 of 2021
4.State of Andhra Pradesh,
Represented by the Principal Secretary Home Department
Building No.1, 1st Floor,
Interim Government Complex,
A.P. Secretariat,
Velagapudi, Guntur,
Andhra Pradesh.
5.The Director General of Prisons,
Prison Department,
Samba Murthy Rd, Durgapuram,
Bavajipet, Vijayawada,
Andhra Pradesh - 520 003. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the
respondents to transfer the petitioner from Madurai Central Prison to
Visakahapattinam or any one of the Central Prison in Andhra Pradesh
State within the time stipulated by this Court.
For Petitioner : Mr.R.Alagumani
For Respondents : Mr.A.Thiruvadi Kumar - for R4 to R5
Additional Public Prosecutor.
Mr.S.Ravi, - for R4 & R5
Additional Public Prosecutor.
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W.P(MD)No.19163 of 2021
ORDER
R.SUBRAMANIAN, J.
AND N.SATHISH KUMAR, J.
The petitioner seeks a writ of Mandamus directing the respondents to transfer the petitioner from Madurai Central Prison to Visakahapattinam or to any one of the Central Prison in Andhra Pradesh.
2. Heard the learned counsel on either side and perused the materials available on record.
3. Mr.S.Ravi, learned Additional Public Prosecutor, upon instructions, would submit that they would transfer the prisoner on getting the escort and the same will be done within a period of ten (10) days from today.
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4. Recording the statement of the learned Additional Public Prosecutor, this Writ Petition is disposed of. No costs.
(R.S.M., J.) (N.S.K., J.) 29.04.2022 Index : Yes / No Internet : Yes / No rm To
1.The State of Tamil Nadu, Rep. by the Principal Secretary, Home (Prison) Department, Fort St. George, Secretariat, Chennai - 600 009.
2.The Additional Director General of Police (Prisons), The Inspector General of Prisons, CMDA Tower - II, No.1, Gandhi Irvin Road, Egmore, Chennai.
3.The Superintendent of Prison, Madurai Central Prison, Madurai.
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4.State of Andhra Pradesh, Represented by the Principal Secretary Home Department Building No.1, 1st Floor, Interim Government Complex, A.P. Secretariat, Velagapudi, Guntur, Andhra Pradesh.
5.The Director General of Prisons, Prison Department, Samba Murthy Rd, Durgapuram, Bavajipet, Vijayawada, Andhra Pradesh - 520 003
6.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
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AND N.SATHISH KUMAR, J.
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