Madras High Court
B.Revathi vs The Principal Secretary To Government on 10 November, 2023
Author: M.Sundar
Bench: M.Sundar
HCP(MD)No.1380 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 10.11.2023
CORAM:
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE R.SAKTHIVEL
H.C.P.(MD)No.1380 of 2023
B.Revathi : Petitioner
Vs.
1.The Principal Secretary to Government,
Home, Prohibition and Excise Department,
Secretariat,
Chennai 600 009.
2.The Commissioner of Police,
Tirunelveli City,
Tirunelveli District.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai,
Tirunelveli District.
4.The Inspector of Police,
Palayamkottai Police Station,
Tirunelveli District. : Respondents
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HCP(MD)No.1380 of 2023
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the entire records relating to the
detention of the petitioner's husband namely Balamurugan alias Prabhu,
S/o.Chelladurai age 46 years under the Tamil Nadu Act 14 of 1982 vide
detention order dated 25.09.2023 made in No.43/BCDFGISSSV/2023
passed by the second respondent herein and quash the same as illegal and
consequently direct the respondents herein to produce the person or body of
the detenu now confined at District Jail, Perurani, Thoothukudi District
before this Court and thereafter set him at liberty.
For Petitioner : Mr.S.Vignesh Shunmugam,
for M/s.Ajmal Associates
For Respondents : Mr.A.Thiruvadi Kumar
Additional Public Prosecutor.
ORDER
[Order of the Court was made by M.SUNDAR, J.] When the matter was called, Mr.S.Vignesh Shunmugam, learned counsel of M/s.Ajmal Associates [Law Firm] submitted that captioned 'Habeas Corpus Petition' ['HCP' for brevity] has become infructuous as the Page 2 of 6 https://www.mhc.tn.gov.in/judis HCP(MD)No.1380 of 2023 impugned preventive detention order has since been revoked in the light of the proceedings of Advisory Board. Learned Counsel has produced before us the following proceedings:
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2. In the light of the narrative thus far, captioned HCP is disposed of as closed having become infructuous. There shall be no order as to costs.
[M.S.,J.] & [R.S.V.,J.]
10.11.2023
Neutral Citation : Yes/No Index : Yes/No vsm Page 4 of 6 https://www.mhc.tn.gov.in/judis HCP(MD)No.1380 of 2023 To
1.The Principal Secretary to Government, Home, Prohibition and Excise Department, Secretariat, Chennai 600 009.
2.The Commissioner of Police, Tirunelveli City, Tirunelveli District.
3.The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli District.
4.The Inspector of Police, Palayamkottai Police Station, Tirunelveli District.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
Page 5 of 6https://www.mhc.tn.gov.in/judis HCP(MD)No.1380 of 2023 M.SUNDAR, J.
and R.SAKTHIVEL, J.
vsm H.C.P.(MD)No.1380 of 2023 10.11.2023 Page 6 of 6 https://www.mhc.tn.gov.in/judis