KUPPAN @ SATHISHKUMAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Crl.M.P.No.15251 of 2017 in H.C.P.No.1035 of 2017

(2.) We are told by Mr.Rajentran, learned Additional Public Prosecutor, that to date, charge sheet has not been filed in Crime No.48 of 2017.

(3.) Accordingly. the petition is allowed. With the consent of the counsel for the petitioner and the learned Additional Public Prosecutor, the main petition is taken up for hearing.