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Madras High Court

Sangeetha vs The District Magistrate And on 3 March, 2017

Author: S.Manikumar

Bench: S.Manikumar, M.Govindaraj

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.03.2017
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ

H.C.P.No.2118 of 2016
Sangeetha							                  .. Petitioner 
Vs.

1.The District Magistrate and
   District Collector,
   Dharmapuri District,
   Dharmapuri.

2.The Secretary to the Government,
   Home, Prohibition and Excise Department,
   Secretariat, Chennai-600 009.

3.The Inspector of Police,
   Adhiyamankottai Police Station
   Cr.No.321/2016.		                                         .. Respondents

	Petition filed under Article 226 of the Constitution of India praying for a writ of habeas corpus, directing the respondents to produce the body of the detained person Boopal S/o.Ezhilarasan, aged 37 years before this Hon'ble Court who is now detained at Central Prison, Salem, in pursuance of the order passed by the first respondent in S.C.No:21/2016 dated 07.09.2016 under Act 14/82 branding the detained person as Sand Offender, to call for the records, quash the same and set the detained person at liberty.
		For Petitioner	:  Mr.V.Rajamohan

		For Respondents	:  Mr.V.M.R.Rajentren,
					   Additional Public Prosecutor	
	
ORDER

(Order of the Court was made by S.MANIKUMAR, J.) Habeas corpus petition is filed challenging the order of detention passed by the second respondent against the detenue  Boopal S/o.Ezhilarasan in S.C.No:21/2016 dated 07.09.2016.

2. Learned Additional Public Prosecutor submitted that the impugned order of detention has been revoked by the Government in G.O.Rt.No.5321, Home, Prohibition and Excise (XV) Department, dated 24.10.2016. Copy of the said Government Order, submitted to this Court, shall form part of the record.

3. Recording the above, this habeas corpus petition is closed.

(S.M.K.,J.) (M.G.R.,J.) 03.03.2017 DM/SKM To

1.The District Magistrate and District Collector, Dharmapuri District, Dharmapuri.

2.The Secretary to the Government, Home, Prohibition and Excise Department, Secretariat, Chennai-600 009.

3.The Inspector of Police, Adhiyamankottai Police Station Cr.No.321/2016.

4. The Public Prosecutor High Court, Madras.

S.MANIKUMAR, J.

AND M.GOVINDARAJ, J.

DM HCP No.2118 of 2016 03.03.2017 http://www.judis.nic.in