Madras High Court
H.Haabiyabi vs The State Of Tamil Nadu on 11 August, 2015
Bench: S.Tamilvanan, C.T.Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 11.08.2015 CORAM THE HONOURABLE DR.JUSTICE S.TAMILVANAN AND THE HONOURABLE MR.JUSTICE C.T.SELVAM H.C.P. No.1134 of 2015 H.Haabiyabi ... Petitioner -v- 1.The State of Tamil Nadu Rep. by its Home Secretary Secretary of Tamil nadu (Prison), Secretariat, Chennai-600 009. 2.The Deputy Inspector General of Prison, CMDA Tower II, No.1, Gandhi Irwin Road, Egmore, Chennai-600 008. 3.The Superintendent of Police, Cuddalore Central Prison, Cuddalore. ... Respondents Habeas Corpus Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Habeas Corpus directing the respondents to grant parole to the petitioner's father A.Haneefa (Convict No.11406), who is confined in Central Prison, Cuddlaore, for a period of eight weeks to enable him to surgical treatment for keloid. For Petitioner : Mr.R.R.Thamaraiselvan For Respondents : Mr.T.N.Thambidurai Addl. Public Prosecutor S.TAMILVANAN J. and C.T.SELVAM, J kal O R D E R
(Order of the Court made by S.TAMILVANAN,J.) In view of the representation and endorsement made by the learned counsel for the petitioner, this petition is dismissed as withdrawn.
(S.T.,J) (C.T.S.,J) kal 11.08.2015 To
1.The State of Tamil Nadu Rep. by its Home Secretary Secretary of Tamil nadu (Prison), Secretariat, Chennai-600 009.
2.The Deputy Inspector General of Prison, CMDA Tower II, No.1, Gandhi Irwin Road, Egmore, Chennai-600 008.
3.The Superintendent of Police, Cuddalore Central Prison, Cuddalore.
4.The Public Prosecutor, High Court of Madras, Chennai 600 104.
H.C.P. No.1134 of 2015