Madras High Court
Manjula vs State Of Tamil Nadu on 25 February, 2020
Author: R.Subbiah
Bench: R.Subbiah
H.C.P.No.2481 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 25.02.2020
CORAM
THE HONOURABLE MR.JUSTICE R.SUBBIAH
and
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
H.C.P.No.2481 of 2019
Manjula
W/o.Magesh ... Petitioner
Vs
1.State of Tamil Nadu
represented by its Secretary,
Prohibition and Excise Department,
Fort St.George, Chennai – 600009.
2.The Commissioner of Police,
Greater Chennai Police,
Chennai.
3.The Inspector of Police,
S-8, Adambakkam Police Station,
Chennai. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Habeas Corpus calling for the records of the
detention order dated 01.10.2019 in detention order in BCDFGISSSV
No.634 of 2019 on the file of second respondent herein and quash the
same and direct the respondents herein to produce the body of the detenu
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H.C.P.No.2481 of 2019
viz., Arun S/o.Magesh, aged about 21 years, who is now confined at
Central Prison, Puzhal, Chennai, before this Court and set him at liberty.
For Petitioner : Mr.R.Thamaraiselvan
For Respondents : Mr.R.Prathap Kumar
Additional Public Prosecutor
*****
ORDER
[Order of this Court was made by R.SUBBIAH, J] Petitioner is the mother of the detenu viz., Arun S/o.Magesh, aged 23 years, who has been branded as a ‘Goonda’ under the Tamil Nadu Act 14 of 1982 and detained under order of second respondent passed in BCDFGISSSV No.634 of 2019 dated 01.10.2019.
2. The detenu came to adverse notice in the following cases:
Sl. Police Station and Crime No. Section of Law No.
1. S-8 Adambakkam Police 379 IPC Station, Cr.No.260/2018
2. S-8 Adambakkam Police 379 IPC Station, Cr.No.261/2018
3. S-8 Adambakkam Police 379 IPC Station, Cr.No.635/2018 2/6 http://www.judis.nic.in H.C.P.No.2481 of 2019 Sl. Police Station and Crime No. Section of Law No.
4. S-8 Adambakkam Police 341, 294(b), 323, Station, Cr.No.468/2019 384 and 506(ii) IPC The alleged ground case has been registered against the detenu in Crime No.485 of 2019 on the file of S-8 Adambakkam Police Station for offences u/s.147, 148, 341, 294(b), 323, 397, 427, 336 and 506(ii) IPC.
Aggrieved by the order of detention, the present writ petition has been filed.
3. Heard learned counsel for petitioner and learned Additional Public Prosecutor appearing for respondents. Perused the materials on record.
4. Though several grounds have been raised in the Habeas Corpus Petition, learned counsel for petitioner mainly focussed his argument on the ground that the arrest of the detenu has been intimated to his father through SMS. However, to establish the same, no proof has been produced, which would vitiate the detention. 3/6 http://www.judis.nic.in H.C.P.No.2481 of 2019
5. We have heard learned Additional Public Prosecutor on the above submissions.
6. In the light of the fact that there is no proof for establishing that the arrest of the detenu was duly informed to his father, we have no hesitation in quashing the order of detention.
Accordingly, the Habeas Corpus Petition is allowed and the detention order passed by the second respondent against the detenu viz., Arun S/o.Magesh, in BCDFGISSSV No.634 of 2019 dated 01.10.2019, is set aside. The above named detenu is ordered to be set at liberty forthwith, unless his custody is required in connection with any other case.
[R.P.S., J] [T.K.R., J]
25.02.2020
Index:yes/no,
Internet:yes
gm
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H.C.P.No.2481 of 2019
To
1.The Secretary,
Prohibition and Excise Department, Fort St.George, Chennai – 600009.
2.The Commissioner of Police, Greater Chennai Police, Chennai.
3.The Inspector of Police, S-8, Adambakkam Police Station, Chennai.
4.The Superintendent, Central Prison, Puzhal, Chennai.
5.The Public Prosecutor, High Court, Madras.
5/6 http://www.judis.nic.in H.C.P.No.2481 of 2019 R.SUBBIAH, J and RMT.TEEKAA RAMAN, J gm H.C.P.No.2481 of 2019 25.02.2020 6/6 http://www.judis.nic.in