Madras High Court
Jayakanthan vs The Superintendent Of Customs ... on 12 August, 2015
Author: S.Tamilvanan
Bench: S.Tamilvanan, C.T.Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 12.08.2015 CORAM THE HONOURABLE DR.JUSTICE S.TAMILVANAN AND THE HONOURABLE MR.JUSTICE C.T.SELVAM H.C.P. No.1478 of 2015 Jayakanthan ... Petitioner -v- The Superintendent of Customs (Preventive) Air Cargo Intelligence Unit, Air Cargo Complex, Meenambakkam, Chennai-600 027. ... Respondent Habeas Corpus Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Habeas Corpus directing the respondent to produce the body of the detenu Arockia Dass, Son of Francis, before this Court, who has been illegally detained by the respondent and set him at liberty. For Petitioner : Mr.E.Murugan For Respondent : Mr.A.N.Thambi Durai Additional Public Prosecutor O R D E R
(Order of the Court made by S.TAMILVANAN,J.) In view of the representation and endorsement made by the learned counsel for the petitioner, this petition is dismissed as withdrawn.
[S.T.,J] [C.T.S.,J] kal 12.08.2015 S.TAMILVANAN, J and C.T.SELVAM, J kal To
1.The Superintendent of Customs (Preventive) Air Cargo Intelligence Unit, Air Cargo Complex, Meenambakkam, Chennai-600 027.
2.The Public Prosecutor, High Court of Madras, Chennai 600 104.
H.C.P. No.1478 of 201512.08.2015