Crl.O.P. No.14967 of 2016
Crl.O.P. No.14967 of 2016
P.N. PRAKASH, J.
Today, Mr. M.K. Kabir, learned Senior Advocate-cum-Court-appointed Guardian, Mr.D.Vivekanandan, learned counsel for the petitioner and Mr.R.Muniyapparaj, learned Additional Public Prosecutor, are present.
2 On the orders of the then Hon'ble Chief Justice, this matter was directed to be posted as a specially ordered case before this Court (PNPJ). Pursuant thereto, this Court took the role of loco parentis and exercised its parens patriae jurisdiction over Manoj Rajan, a mentally challenged person, who was secured from his abductors, some of whom are from the legal fraternity, and his properties were retrieved. The properties so retrieved were brought to sale by appointing Justice K. Chandru, former Judge, High Court of Madras, as Commissioner, and the sale proceeds have been invested in Fixed Deposits in Canara Bank, Tallakulam Branch, Madurai and in bonds issued by REC.
3 By the orders of this Court, Manoj Rajan has been getting family pension from the Controller of Defence Accounts at No.168, Anna Salai, Teynampet, Chennai 600 018, as his father E.J. Rajan was an ex-serviceman. Now, Manoj Rajan is safely housed in "Bodhi", a Special Home for mentally challenged run by M/s.M.S.Chellamuthu Trust and Research Foundation, Alagarkoil, Madurai.
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4 It is imperative that Manoj Rajan's welfare and rehabilitation has to be monitored by this Court from time to time, by passing periodical orders, exercising supervisory jurisdiction, even though Mrs. R. Rajkumari, Executive Director, M/s.M.S.Chellamuthu Trust and Research Foundation has been appointed as his guardian under the NATRUST Act.
5 Since I am retiring on 11.01.2023, the Registry is directed to place this matter before the Hon'ble Acting Chief Justice seeking orders for assigning this case as a specially ordered matter before another Hon'ble Judge of this Court. Mr.M.K. Kabir, learned Senior Advocate-cum-Court-appointed Guardian, has, so far, filed 24 interim reports in this case and he may file further reports, if need be, including final report, before the Hon'ble Judge to whom this case stands assigned by the Hon'ble Acting Chief Justice.
03.01.2023
cad Note to Office: Issue order copy by 04.01.2023 (Wednesday)
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To
1 Mr. M.K. Kabir Senior Advocate No.80, Law Chambers High Court Campus Chennai 600 104
2 Mrs.R.Rajkumari Executive Director M/s. M.S. Chellamuthu Trust & Research Foundation 643, K.K. Nagar
Madurai - 625 020 (Mobile: 96299 11343)
3 The Branch Manager Canara Bank
Tallakulam Branch Madurai
4 The Controller of Defence Accounts 618, Anna Salai
Teynampet
Chennai 600 018
5 The Public Prosecutor Madras High Court Chennai 600 104
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P.N. PRAKASH, J.
cad Crl.O.P. No.14967 of 2016
03.01.2023
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