Madras High Court
Gunasundari vs The Secretary To The Government on 9 July, 2025
Author: M.S. Ramesh
Bench: M.S.Ramesh
H.C.P.No.757 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.07.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S.RAMESH
AND
THE HONOURABLE MR. JUSTICE V.LAKSHMINARAYANAN
H.C.P.No.757 of 2025
Gunasundari ... Petitioner
Vs.
1.The Secretary to the Government,
Home, Prohibition and Excise Department,
Secretariat, Chennai – 600 009.
2.The District Collector and District Magistrate of
Cuddalore District, Cuddalore.
3.The Superintendent of Police,
Cuddalore District, Cuddalore.
4.The Superintendent of Prison ,
Central Prison, Cuddalore.
5.The Inspector of Police,
Puthuchathiram Police Station,
Cuddalore District. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India to
issue a Writ of Habeas Corpus, calling for the records in connection with
the order of Detention passed by the second respondent dated 03.04.2025
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H.C.P.No.757 of 2025
in C3/D.O./45/2025 against the petitioner husband Nirabu, Male aged 35
years s/o. Ramadoss who is confined at Central Prison, Cuddalore and set
aside the same and direct the respondents to produce the detenue before
this Court and set him at liberty.
For Petitioner : Mr.D.Balaji
For Respondents : Mr.E.Raj Thilak
Additional Public Prosecutor
ORDER
M.S. RAMESH, J.
and V.LAKSHMINARAYANAN, J.
When the matter was taken up for hearing, the learned counsel for the petitioner, as well as the learned Additional Public Prosecutor appearing for the respondents, by producing a copy of the Government Order in G.O.Rt.No.2765, Home, Prohibition and Excise (X) Department, dated 19.05.2025, submitted that the detention order has already been revoked.
2. Recording the said submission, this Habeas Corpus Petition stands dismissed as infructuous. No costs.
[M.S.R, J.] [V.L.N, J.] Page 2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 09:21:08 pm ) H.C.P.No.757 of 2025 09.07.2025 nl To
1.The Secretary to the Government, Home, Prohibition and Excise Department, Secretariat, Chennai – 600 009.
2.The District Collector and District Magistrate of Cuddalore District, Cuddalore.
3.The Superintendent of Police, Cuddalore District, Cuddalore.
4.The Superintendent of Prison , Central Prison, Cuddalore.
5.The Inspector of Police, Puthuchathiram Police Station, Cuddalore District.
6.The Public Prosecutor, High Court, Madras.
7.The Joint Secretary, Public (Law & Order), Chennai – 600 009.
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and V.LAKSHMINARAYANAN, J.
nl H.C.P.No.757 of 2025 09.07.2025 Page 4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 11/07/2025 09:21:08 pm )