Madras High Court
Mr.V.Munusamy vs The Secretary To Government on 23 February, 2023
Bench: M.Sundar, M.Nirmal Kumar
2023/MHC/789
HCP No.1453 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.02.2023
CORAM
THE HONOURABLE MR.JUSTICE M.SUNDAR
and
THE HONOURABLE MR.JUSTICE M.NIRMAL KUMAR
H.C.P.No.1453 of 2022
Mr.V.Munusamy
S/o. Vaithiyalingam .. Petitioner
Vs.
1. The Secretary to Government
Home, Prohibition Excise Department
Fort. St.George,
Chennai – 600 009
2. The Commissioner of Police
Avadi City
3. The Superintendent
Central Prison – II, Puzhal, Chennai
4. The Inspector of Police (Law and Order)
E4, Kattur Police Station
Tiruvallur .. Respondents
Petition filed under Article 226 of the Constitution of India praying
for issuance of a writ of habeas corpus directing the respondents to call for
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HCP No.1453 of 2022
the records in connection with the order of detention passed by the second
respondent dated 14.06.2022 in Memo No.55/BCDFGISSSV/2022 against
the petitioner's son Thiru.Sundar, male aged about 27 years, son of
Munusamy, who is confined at Central Prison, Puzhal II, Chennai and set
aside the same and direct the respondents to produce the detenu before this
Court and set him at liberty.
For Petitioner : Mr.A.Venkateswara Babu
For Respondents : Mr.R.Muniyapparaj
Additional Public Prosecutor
ORDER
[Order of the Court was made by M.SUNDAR, J.,] Captioned 'Habeas Corpus Petition' ['HCP' for the sake of brevity] has been filed by the father of the detenu assailing a 'detention order dated 14.06.2022 bearing reference No.55/BCDFGISSSV/2022' [hereinafter 'impugned detention order' for the sake of brevity and convenience] made by the 'second respondent' [hereinafter 'Detaining Authority' for the sake of brevity and convenience].
2. Mr.A.Venkateswara Babu, learned counsel for petitioner and Mr.R.Muniyapparaj, learned State Additional Public Prosecutor for all the respondents are before us.
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3. Learned counsel for petitioner submits that a detention clamped on a co-accused (Mohanraj) i.e., co-accused in the same ground case was set aside by this Court in and by order dated 21.02.2023 in H.C.P.No.1437 of 2022.
4. There is no disputation that the impugned detention order in H.C.P.No.1437 of 2022 and captioned HCP are identical. There is also no disputation that the point available for the detenu as regards Crime Number being blank in the seizure mahazar dated 09.05.2022 is available to the detenu in the present case as well. The only difference is, in the earlier HCP it is at page 74 of the booklet whereas in the case on hand it is at page 100 of the booklet. A scanned reproduction of page 100 of the booklet in the case on hand is as follows:
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5. A scanned reproduction of the earlier order dated 21.02.2023 is as follows:
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5. In the light of the narrative thus far, as at least one point canvassed in the earlier matter is available to the detenu in the captioned matter, captioned HCP is also allowed.
6. Ergo, impugned detention order dated 14.06.2022 bearing reference No.55/BCDFGISSSV/2022 made by the second respondent is set aside and detenu Mr.Sundar, male, aged 27 years, son of Mr. Munusamy, now confined in Central Prison, Puzhal is directed to be set at liberty forthwith unless required in connection with any other case/s.
Captioned HCP ordered on above terms.
(M.S.,J.) (M.N.K.,J.)
23.02.2023
Neutral Citation : Yes
gpa
P.S: Registry to forthwith communicate this order to jail authorities in Central Prison, Puzhal Page Nos.13/15 https://www.mhc.tn.gov.in/judis HCP No.1453 of 2022 To
1. The Secretary to Government Home, Prohibition Excise Department Fort. St.George, Chennai – 600 009
2. The Commissioner of Police Avadi City
3. The Superintendent Central Prison – II, Puzhal, Chennai
4. The Inspector of Police (Law and Order) E4, Kattur Police Station Tiruvallur
5. The Public Prosecutor High Court, Madras.
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