V. SRIHARAN @ MURUGAN Vs. UNION OF INDIA AND OTHERS
LAWS(SC)-2014-2-122
SUPREME COURT OF INDIA
Decided on February 20,2014

V. Sriharan @ Murugan Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

- (1.) Taken on Board.
(2.) Issue notice to the State of Tamil Nadu; Inspector General of Prisons, Chennai; the Superintendent, Central Prison, Vellore and the convicts viz. V. Sriharan @ Murugan, T. Suthcndraraja @ Santhan and A.G. Perarivalan @ Arivu returnable on 6th March, 2014.
(3.) Mr. Rakesh Dwivedi, learned senior counsel accepts notice on behalf of the State of Tamil Nadu and other two officers.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.