S.Petchiammal vs The Superintendent Of Police on 27 June, 2018

[Cites 6, Cited by 0]

Madras High Court

S.Petchiammal vs The Superintendent Of Police on 27 June, 2018

Bench: C.T.Selvam

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 27.06.2018  

CORAM   

THE HONOURABLE MR.JUSTICE C.T.SELVAM           
AND  
THE HONOURABLE MR.JUSTICE A.M.BASHEER AHAMED               

H.C.P.(MD).No.894 of 2018 

S.Petchiammal                                           : Petitioner
                        
Vs.

1.The Superintendent of Police,
   Tirunelveli District, Tirunelveli.

2.The Assistant Superintendent of Police,
    Cheranmahadevi Sub-Division,
   Tirunelveli District.

3.The Inspector of Police,
   Cheranmahadevi Police Station,
   Tirunelveli District.

4.The Sub-Inspector of Police,
   Pathamadai Police Station,
   Tirunelveli District.                                        : Respondents

PRAYER: Petition is filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, directing the respondents 1 and 4 to produce
the detenu, by name, A.Senthilkumar, [Male, aged 32 years],  before this
Court and set him at liberty.                   

!For Petitioner         : Mr.R.Anand 

For Respondents         : Mr.K.Dinesh Babu         
                                                Additional Public Prosecutor


:ORDER

[Order of the Court was made by C.T.SELVAM, J.] The present Habeas Corpus Petition has been filed by the wife of the detenu, seeking a Writ of Habeas Corpus, directing the respondents 1 and 4 to produce the detenu, by name, A.Senthilkumar, [Male, aged 32 years], before this Court and set him at liberty.

2. Today, when the Habeas Corpus Petition was taken up for hearing, the learned Additional Public Prosecutor for the respondents submitted that the detenu was arrested in connection with a case in Crime No.127 of 2018, on the file of the third respondent police for the offences under Sections 341, 294(b), 387, 307 and 506(ii) of the Indian Penal Code and remanded to judicial custody.

3. Since the detenu is not in illegal custody, in our considered view, nothing survives for adjudication in the Habeas Corpus Petition. The Habeas Corpus Petition is, therefore, closed.

1.The Superintendent of Police, Tirunelveli District, Tirunelveli.

2.The Assistant Superintendent of Police, Cheranmahadevi Sub-Division, Tirunelveli District.

3.The Inspector of Police, Cheranmahadevi Police Station, Tirunelveli District.

4.The Sub-Inspector of Police, Pathamadai Police Station, Tirunelveli District.

5.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

Unlock Advanced Research with PRISMAI

Madras High Court