PRABAKARAN Vs. STATE OF TAMILNADU REP
LAWS(MAD)-2003-3-152
HIGH COURT OF MADRAS
Decided on March 18,2003

PRABAKARAN Appellant
VERSUS
STATE OF TAMIL NADU Respondents

JUDGEMENT

- (1.) I.Subramaniam, State Public Prosecutor, took notice for the respondents.
(2.) By consent, the main writ petition itself was taken up.
(3.) The prayer is for a writ, prohibiting the Special Court, Poonamallee, Chennai 56, for trial of cases under the Prevention of Terrorism Act (hereinafter referred to as 'POTA'), from proceeding with the enquiry with regard to Crl.M.P.No.17 of 2003 in Crime No.1004 of 2002 of Uthangarai Police Station, and all future proceedings in so far as the petitioner is concerned.;


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