Madras High Court
Palaniammal vs The Commissioner Of Police on 28 August, 2015
Author: S.Tamilvanan
Bench: S.Tamilvanan, C.T.Selvam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 28.08.2015 CORAM THE HONOURABLE DR.JUSTICE S.TAMILVANAN AND THE HONOURABLE MR.JUSTICE C.T.SELVAM H.C.P. No.2026 of 2015 Palaniammal ... Petitioner -v- 1.The Commissioner of Police, Chennai City, Chennai-600 007. 2.The Superintendent of Police, Villupuram District, Villupuram. 3.The Inspector of Police, Elavarasankottai Police Station, Villupuram District. 4.The Inspector of Police, Kundrathur Police Station, Kancheepuram District. ... Respondents Habeas Corpus Petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of Habeas Corpus directing the respondents to produce the detenu Ayyasamy, aged about 18 years, son of Pitchaikaran, now in illegal custody of respondents, before this Court and set him at liberty. For Petitioner : Mr.R.Sankarasubbu For Respondents : Mr.A.N.Thambi Durai, APP O R D E R
(Order of the Court made by S.TAMILVANAN,J.) This petition has been filed under Article 226 of the Constitution of India to cause production of the detenu Ayyasamy, aged about 18 years, son of Pitchaikaran, before this Court and to set him at liberty.
2.Learned Additional Public Prosecutor submitted that the detenu has been arrested in connection with a criminal case registered under Sections 341, 294(b), 336, 292 and 427 IPC on the file of S-8 Adambakkam Police Station and he was remanded to judicial custody in furtherance of the remand order dated 20.08.2015, passed by the Judicial Magistrate, Alandur.
3.As there is no illegal detention and the alleged detenu has been remanded to judicial custody, pursuant to a criminal case, we are of the view that the petition is liable to be dismissed.
4.It is made clear that it is open to the petitioner to seek appropriate remedy, according to law.
5.With the above observation, this petition is dismissed.
(STJ) (CTSJ)
vga 28.08.2015
To
1.The Commissioner of Police,
Chennai City, Chennai-600 007.
2.The Superintendent of Police,
Villupuram District, Villupuram.
3.The Inspector of Police,
Elavarasankottai Police Station,
Villupuram District.
4.The Inspector of Police,
Kundrathur Police Station,
Kancheepuram District.
5.The Public Prosecutor,
High Court of Madras,
Chennai 600 104.
S.TAMILVANAN J.
and
C.T.SELVAM J.
vga
H.C.P. No.2026 of 2015
28.08.2015