Madras High Court
D.Ramasubbu vs State Of Tamil Nadu on 22 June, 2021
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram, B.Pugalendhi
H.C.P.(MD) No.590 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE K.KALYANASUNDARAM
and
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
H.C.P.(MD) No.590 of 2021
D.Ramasubbu
... Petitioner/Father of the detenu
-vs-
1.State of Tamil Nadu
represented by the Additional Chief Secretary to Government,
Home, Prohibition and Excise Department,
Fort St. George,
Chennai 600 009.
2.The District Collector and District Magistrate,
Tirunelveli District,
Tirunelveli.
3.The Superintendent of Prison,
Central Prison,
Palayamkottai,
Tirunelveli.
... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue a
writ of habeas corpus, to call for the entire records connected with the detention
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https://www.mhc.tn.gov.in/judis/
H.C.P.(MD) No.590 of 2021
order passed in M.H.S.Confdl.No.12 of 2021, dated 23.02.2021, on the file of the
second respondent herein and quash the same and direct the respondents to
produce the detenu or body of the detenu namely the petitioner's son ie.,
Rameshwaran, aged about 24 years, S/o.Ramasubbu, now detained at the Central
Prison, Palayamkottai, before this Court and set him at liberty forthwith.
For Petitioner : Mr.N.Pragalathan
For Respondents : Mr.S.Ravi
Standing counsel for Government
ORDER
[Order of the Court was made by K.KALYANASUNDARAM, J.] This habeas corpus petition has been filed by the father of the detenu, namely, Rameshwaran, S/o.Ramasubbu, aged about 24 years, challenging the detention order in M.H.S.Confdl.No.12 of 2021, dated 23.02.2021, passed by the second respondent, branding him as “Goonda” as contemplated under Section 2(f) of the Tamil Nadu Act 14 of 1982.
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2. When the matter is taken up for hearing today, the learned counsel appearing for the petitioner as well as the learned Standing counsel appearing for the respondents, by producing a copy of G.O.Rt.No.1843, Home, Prohibition & Excise (XIV) Department, dated 19.04.2021, would state that the impugned detention order has been revoked.
3. Recording the above submission, the Habeas Corpus Petition is closed.
[M.K.K.S.,J.] [B.P.,J.]
22.06.2021
Index : Yes / No
Internet : Yes / No
akv
Note :
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.
3/4https://www.mhc.tn.gov.in/judis/ H.C.P.(MD) No.590 of 2021 K.KALYANASUNDARAM, J.
and B.PUGALENDHI, J.
akv To
1.The Additional Chief Secretary to Government, State of Tamil Nadu, Home, Prohibition and Excise Department, Fort St. George, Chennai 600 009.
2.The District Collector and District Magistrate, Tirunelveli District, Tirunelveli.
3.The Superintendent of Prison, Central Prison, Palayamkottai, Tirunelveli.
4.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
ORDER MADE IN H.C.P.(MD) No.590 of 2021 22.06.2021 4/4 https://www.mhc.tn.gov.in/judis/