Madras High Court
Babu vs State Of Tamilnadu on 9 June, 2016
Author: V.Bharathidasan
Bench: V.Bharathidasan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 09.06.2016 CORAM THE HON'BLE MR.JUSTICE S.NAGAMUTHU and THE HON'BLE MR.JUSTICE V.BHARATHIDASAN H.C.P.No.366 of 2016 Babu .. Petitioner Vs. 1.State of Tamilnadu, Rep.by The Secretary, Home, Prohibition and Excise Department, Fort St.George, Chennai 600 009. 2.The Commissioner of Police, The Commissioner Office, Vepery, Chennai 600 007. .. Respondents Petition filed under Article 226 of the Constitution of India, praying to issue a Writ of Habeas Corpus, to call for the records relating to the detention order in Memo No.32/2016, dated 28.01.2016 passed by the second respondent under the Tamilnadu Act 14 of 1982 and set aside the same and direct the respondent to produce the petitioner's son Sathish @ Manga Sathish, S/o.Babu, the detenu, now confined in Central Prison, Puzhal, Chennai before this Court and set the petitioner's son Sathish @ Manga Sathish, S/o.Babu, aged about 23 years, the detenu herein at liberty. For Petitioner : Mr.M.Kaveri Selvam For Respondents : Mr.A.N.Thambidurai Additional Public Prosecutor O R D E R
[Order of the Court was made by V.BHARATHIDASAN, J.] The petitioner, who is the father of the detenu, namely, Sathish @ Manga Sathish, aged about 23 years, son of Babu, has come forward with this petition challenging the detention order passed by the second respondent dated 28.01.2016 against his son branding him as a Goonda" under Section 3(1) of the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Cyber Law Offenders, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Sand Offenders, Sexual Offenders, Slum Grabbers and Video Pirates Act, 1982 [Tamil Nadu Act 14 of 1982].
2. The learned Additional Public Prosecutor would submit that the order of detention passed by the second respondent as against the son of the petitioner dated 28.01.2016 has been revoked by the Government in G.O.Rt.No.967, dated 03.03.2016 and he has also produced a copy of the said order.
3. Recording the submission of the learned Additional Public Prosecutor, the Habeas Corpus Petition is dismissed as infructuous.
[S.N.J.,] [V.B.D.J.,]
09.06.2016
Index : Yes / No
Internet : Yes
sri
To
1.State of Tamilnadu,
Rep.by The Secretary,
Home, Prohibition and Excise Department,
Fort St.George, Chennai 600 009.
2.The Commissioner of Police,
The Commissioner Office,
Vepery, Chennai 600 007.
3.The Additional Public Prosecutor
High Court, Madras.
S.NAGAMUTHU, J.
AND
V.BHARATHIDASAN, J.
sri
H.C.P.No.366 of 2016
09.06.2016